Karnataka High Court
B Shivanna vs Oriental Insurance Co Ltd on 8 June, 2011
2 ~ PARTLY ALLOWING THE CLAIM PETITION FOR eoix/ii>eRs~ ;_.,A£*ED seexme ENHANCEMENT OF' COMPENSATION. 4 ---- _ THIS APPEAL COMING ON FOR CONCiLIATE'0N"~--lBEF'kZ>RE§ Loft. ADALAT AFTER BEING REFERRED VIBE OE;DER"DATEB< _i;::-2o'i--e', THE: FOLLOWING CONCILLATEON ORDERIS PASSED. * 'V CoNC1f§§iioN ORDER The learned counsel for the appellant and.theV-lrepitesentatixre of Insurance Company K Respondent.' allongi'-with its eounsel are
present. I
2. Mter prolonged 'i':,«e_gOtiations..;: is settled' The Appe1lant--- Claimant' and the Respondent- lnsuranee Conippany'~..Vh'afe;:___agre'ed"to a sum of Rs.'75,000/- (Rupees Seventy five ATI€;I'<§Q11iSa[>1'Cl;'l.>_(:;5IC';.1y} with interest at 6% pa. from the date Of petitilonltill the "deposit, in addition to what has been awarded by the'T_1fi'btinal, full and final settlement of the elaifnf ll\/Iieino' is filedlllon behalf of the parties to this effect. The'RespOndet:;t}~; insurance Company have agreed to deposit 'said amoinfit before the Tribunal within six weeks from the date of of award, failing which the said amount shall carry Z at the rate Of 9% PA. from the date of default, till the date ' 'ppefdepositll 'R5 . §'l terms sf 3 modified
4. This miscellaneous first appeal stands diSpOS€d of in the Jami memo: The award of the Tribunal shad} accordingly. Draw up the Award accordingly, RR