Smt Dulcine W/O William Machado vs Sri M Chandrashekar on 5 January, 2011

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Karnataka High Court

Smt Dulcine W/O William Machado vs Sri M Chandrashekar on 5 January, 2011

Bench: N.K.Patil

     HIGH ( OURI LEG) I SERVICES (OMMITF H DHRWAD
                             BEFORE THE LOK ADALAT
      TZjE        i-HUll      3T   RT (F RAPN\TAK CIRCUIT BENC H \T
                                       DR RWAD
              DATED THIS THE            5TH   DAY OF JANUARY2011
                             LUNCILIAT()RS PRESR\.T
                   THE HON'BLE MR.JUSTICE N.K.PATIL
                                          AND
                              SRI SSPATIL, MEMBER


                             MFA NOi$32OF2007llMVj
                               Lik Adalat No 354 2010
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   3.       The Divisional Manager
           The Oriental insurance Co. Ltd.
           Divisional Office.,
           Keshwapura.
           Enka.y Compl.ex,
           Ru bib

 3.    The (3eneral Manager
       karnataka State Road fransoort.
       Corporation .k.HRoad,
       Bangalore.

                                              Responde.nts

 (Br Sri. LB. Mannoddar B Sri. k.Suresh. Advocates lhr P.2;
 Sri Ravi V. Hosmani Ad..voea.te for R3,
                          ,



 R I served and unrepresented)


      This MbA is filed U/S 1 7311 of             MV Act: against the
Judgment and Award dated: 26M2007                 passed in MVC No.
21 '2002       t  ci bc r   1
                                 rv 'S
                                 1                D Meat
MACU, tionnavar. partly aiiowing the               claim petit.ion. for
compensation and seeking enhancement              of e.ompensat.ion.

      This Appeai coming on for conciliation before Lok
       t
            t      ,g
                   '    :0      '                  a
Concil.iation Order is pa.ssed.

                       CONCILIATION ORDER

           Ieart.ied counsei. tar thr' ne lIa.:nt. tfte lea.t.'nen
counsel lbr the secend. re.sponde.nt and its representative are
preser.t..

        2    ?.lter rhae deliberation in the matter, thea t.iave
anrt'er.t at   z:tfr_icr t  2. see Cr rI rr:s.uortctent has r,cwrp,.:.:r1

to tay r, sum of TI 0,000/ (Rupees Te.n Thou..sand only)


                              3q77'
                                  3




 without interest, in addition to the amount already
                                                         awarded
 by the Tribunal. The Appellant has agreed to recei
                                                          ve the
 said amount in full and final settlement of the claim
                                                       .

3. The second respondent has agreed to deposit the amount before the Tribunal within six weeks from the date of preparation of the award, failing which the amo unt shall carry interest at the rate of 9% per annum from the date of default, till the date of deposit.

4. The parties have filed a Joint Memo in terms of their settlement. The settlement is in the best inte rest of the parties and therefore, accepted.

5. Accordingly, the Judgment and Award passed by the Civil Judge (Sr.Dn), Member, Addl. MACF, Honnavar, dated 26-09-2007, in MVC No.31/2003 stands modified in terms of the Joint Memo.

The entire enhanced amount shall be released in favour of the appellant.

Draw up the award in terms of the Joint Memo.

JUDGE S4'.

13MW

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