Karnataka High Court
Shri. Malleshappa S/O. Maharrudrappa ... vs Kumar S/O. Vasant Shinde on 8 February, 2020
M.F.A.NO.102730/2018
(LOK ADALATH NO.280/2020)
SGPJ & SHRI J.S.SHETTY, MEMBER:
08/02/2020
CONCILIATION ORDER
The learned counsel for the appellant and the
representative of Respondent-Insurance Company along
with its counsel are present.
2. After prolonged negotiations, the matter is settled. The Appellant-claimant has agreed to receive and the Respondent-Insurance Company has agreed to pay a global compensation of Rs.1,30,000/- (Rupees One Lakh Thirty Thousand only), 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. Same is accepted.
3. The said amount shall be released in favour of the claimant.
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4. 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.
5. The Miscellaneous First Appeal stands disposed of in terms of the Joint Memo. The award of the Tribunal shall stand modified accordingly. Draw up the award accordingly.
Sd/-
JUDGE Sd/-
MEMBER sh