Karnataka High Court
Parasmal vs M R Thimmegowda on 21 February, 2013
HIGH COURT LEGAL SERVICES COMMITTEE, BANGALORE
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21st DAY OF FEBRUARY, 2013
CONCILIATORS PRESENT:
HON'BLE MR. JUSTICE SUBHASH B ADI
AND
SRI. E.R.DIWAKAR, MEMBER
MFA No.1753/2010
Lok Adalat No.899/2O2
Between:
Parasmal. S/o.Peera Ram,
Aged about 29 years.
Occupation: Owner of Prajapathi Electricles,
R/o.Hosadurga Town,
Chi iradu ra District. ... Appellant
(By Sri.S.C.Vijaya Kumar, Advocate)
And:
1. M.R.Thimmegowda,
S/ o. Rangegowda,
Aged about 50 years.
R/o. Mahadevarahalli village
Gandasi Hobli.
Arasikere Taluk,
Hassan Distrki.
2, The Divisional Manager,
United India Insurance Co.Ltd.,
LM.K.Cornp1ex.
Akkamahadevi Road,
Davanagere. Respondents
(By Sri. O.Mahesh, Advocate for R-2) MFA FILED V/S. 173(1) OF MV ACT AGAINST TIlE JUDGEMENT AND AWARD DATLI) lO122009 PASSED IN MVC NO442/2007 ON THE FILE OF CIVIL JUDGE (SR.DN) & MACT, I IOSADURGA. PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.
THIS APPEAL COMING ON FOR CONCILIATION BEFORE LOK ADAL\T AFTER I3EING REFERRED VIDE ORDER DATED 07 122012. THE FOLLOWING CONCILIATION ORDER IS PASSED.
CONCILIATION ORDER The learned counsel for the appellant and the representative of Insurance Company Respondent along with its counsel are present.
2. After prolonged negotiations, the matter is settled. The Appellarn - Claimant has agreed to receive and the Respondent -- Insurance Company has agreed to pay a sum of Rs.80,000/- (Rupees Eighty Thousand only), with interest at 6% p.a. from the date of petition till the date of deposit. in addition to what has been awarded by the Tribunal, in full and final settlement of the claim. A Joint Memo is filed on behalf of the parties to this effect.
3. The Respondent -- Insurance Company has agreed to deposit the said amount before the Tribunal within six weeks from the date of preparation of award, failing which the said amount shall carry interest at the rate of 9% P.A. from the date of default, till the date of deposit.
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04. This miscellaneous first appeal stands disposed of in terms of the Joint memo. The award of the Tribunal shall stands modified accordingly. Draw up the Award accordingly.
Sd! ]UDGE RR