Karnataka High Court
Sukumar, vs Nitte Educational Trust, on 10 December, 2013
HIGH COURT LEGAL SERVICES COMMITTEE,
BANGALORE
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF KARNATAN AT BANGALURE
DATED THIS THE 10th DAY OF DECEMBER. 2013
CONCILIATORS PRESENT:
THE HON'BLE MR. JUSTICE A.V. CHANDRASHEKAR
AND
SRI I. TARANATH POOJARY, MEMBER
Miscellaneous First Appeal No.5 147 of 20111 MV)
Lok Adalat No.790 of 2013
BETWEEN
Sukumar,
Aged about 21 years,
S/o Gangadhar Salian,
R/at Yajamadikodi,
Udupi Talk and District.
.Appellant
[By Sri H. Pavana Chandra Shettv, Adv.J
AND
1. Nitte Ecluuationtil Trust,
1 Floor. Sarosh Commercial mp1ex,
Mallikatta. Mangalore.
2. The 1)i isional Manager.
The India Assurance ('o. D
Di isiinal fli e. Udupi.
R SpoIldeill s
[FU Sri K N iinixa t '\ch ioi P 1
This Miscellaneous First Appeal is filed under
Section 173(1) of the Motor Vehicles Act against the
judgment and award dated 20.04.2011 passed in M,V.C,
No.594/2010 on the file of the Sr. Civil Judge, Addi.
MACT, Karkala, has been referred to this Lok Adalat by
the Hon'ble High Court under Section 20 of the Legal
Services Authorities Act 1987.
This appeal coming on for conciliation this day,
A.V. CDHANDRASHEKAR J, delivered the fol1owing:-
CONCILIATION ORDER
The learned counsel for the appellant and the
representative of the respondent -- Insurance Company
along with its counsel are present.
2. After going through the record and discussion with the learned Counsel appearing for the parties, it is felt that a sum of Rs.81,000/- (Rupees Eighty one thousand only) would be the reasonable amount apart from what has been awarded by the Tribunal. The Respondent -- Insurance Company shall deposit the said amount before the Tribunal, within four weeks from the date of preparation of Award, failing which the said amount shall carry interest at the rate of 6% p.a. from the date of default, till the date of deposit. 3
3. This miscellaneous first appeal stands disposed of in terms of the joint memo. The award of the Tribunal shall stand modified accordingly.
4. As the amount does not earn substantial interest, entire amount shall be paid to the claimant.
Sd/a JUDGE Vb/