Karnataka High Court
Sri. S Aswatha Rao Pisse vs Sri. B R Nataraj on 25 June, 2022
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HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
BEFORE THE MEGA LOK ADALAT/e-LOK ADALAT
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25th DAY OF JUNE, 2022
CONCILIATORS PRESENT:
THE HON'BLE MRS. JUSTICE K.S. HEMALEKHA
&
SMT. B.V. VIDYULATHA, MEMBER
M.F.A.No.4754/2019 (MV)
(Lok Adalat No.1568/2022)
BETWEEN
1. SRI S. ASWATHA RAO PISSE,
AGED ABOUT 64 YEARS,
S/O LATE SRINIVASA RAO PISSE.
2. SMT. S. CHALUVA RANI,
AGED ABOUT 43 YEARS,
W/O SRI ASWATHA RAO.
BOTH ARE R/AT NO.186,
VENKATESHWARA EXTENSION,
DVG ROAD, SRINIVASAPURA,
KOLAR DISTRICT - 563 114.
...APPELLANTS
(BY SRI NAGARAJA REDDY D., ADVOCATE)
AND
1. SRI B.R. NATARAJ,
AGED BY MAJOR,
S/O RUDRAPPA,
2
R/AT NO.116A, 12 TH CROSS,
ATTIBELE VILLAGE,
ANEKAL TALUK,
BENGALURU - 560 107.
2. THE TATA AIG GENERAL INS CO. LTD.,
2ND FLOOR, JP AND DEVI
JAMBUKESHWARA ARCEDE,
NO.69, MILLERS ROAD,
BENGALURU - 560 052,
REP. BY ITS MANAGER.
3. SIDDE HARIPRASAD NAYAK,
AGED BY MAJOR,
R/AT ZAKIR HUSSAIN MOHALLA,
4TH CROSS, WARD NO.22,
POLYTECHNIC ROAD,
SRINIVASAPURA TOWN,
KOLAR DISTRICT - 563 114.
... RESPONDENTS
(BY SRI JANARDHANA REDDY, ADVOCATE FOR R2) MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 29.11.2018, PASSED IN MVC NO.4592/2016, ON THE FILE OF THE MEMBER, MACT, XVI ADDITIONAL JUDGE, COURT OF SMALL CAUSES, BENGALURU, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.
THIS APPEAL COMING ON FOR CONCILIATION BEFORE MEGA LOK ADALAT/e-LOK ADALAT, THE FOLLOWING CONCILIATION ORDER IS PASSED.
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CONCILIATION ORDER The learned Counsel appearing for the Appellants - Claimants is present through video conferencing/Physical Hearing. The learned Counsel appearing for the Respondent - Insurance Company along with its representative are present.
2. After prolonged negotiations, the matter is settled. A joint memo signed by the learned advocate appearing for the appellants/claimants (being authorized by the appellants/claimants to sign) and the learned advocate appearing for the respondent - Insurance Company and its authorized officer is filed. The appellants-claimants have agreed to receive and the respondent- Insurance Company has agreed to pay a lump-sum of Rs.1,80,000/- (Rupees One Lakh Eighty Thousand only), in addition to what has been awarded by the Tribunal, in full and final settlement of the claim.
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. 4
4. The entire enhanced compensation amount shall be disbursed in favour of the appellants - claimants, on proper identification as per the ratio adopted by the Claims Tribunal.
5. This Miscellaneous First Appeal stands disposed of in terms of the Joint memo. The Judgment and Award of the Tribunal shall stand modified accordingly. Draw up the Award accordingly.
Sd/-
JUDGE Sd/-
MEMBER MBM