Karnataka High Court
Premamma vs Ragavendra on 11 February, 2017
1
HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF FEBRUARY, 2017
CONCILIATORS PRESENT:
THE HON'BLE MR. JUSTICE B. MANOHAR
&
SMT. B.V. VIDYULATHA, MEMBER
M.F.A.No. 760/2016 (MV)
(Lok Adalat No. 4999/2016)
BETWEEN
Premamma W/o Late Mahadeva,
Aged about 48 years, R/o Neharunagara,
Mandya City - 571 401. ... APPELLANT
(By Sri. M.Y. Sreenivasan, Advocate)
AND
1. Ragavendra S/o Mahadeva,
Major, R/o Palahalli Village,
S.R. Patna Tq., Mandya Dist.-571 439.
2. Gurunatha R., Major,
R/at No.202, Nirmal Jyothi Apts.,
6th Cross, B. Narayanapura,
Mahadevapura Post, Bangalore-560 048.
3. The Branch Manager,
National Insurance Co. Ltd.,
V.V. Road, Mandya-571 401. ... RESPONDENTS
(By Sri. Ravish Benni, Advocate for R-3, Notice to R-1 & R-2 - d/w v.c.o. dated 02.11.2016) 2 MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 27.06.2015 PASSED IN MVC NO. 436/2011 ON THE FILE OF THE II ADDL. SENIOR CIVIL JUDGE & ADDL. MACT, MANDYA, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.
THIS APPEAL COMING ON FOR CONCILIATION BEFORE LOK ADALATH, AFTER BEING REFERRED BY THE COURT, THE FOLLOWING CONCILIATION ORDER IS PASSED.
CONCILIATION ORDER The learned Counsel for the claimant-appellant and the learned Counsel for the respondent - National Insurance Co. Ltd. along with its representative 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 lump sum of Rs. 55,000/- (Rupees Fifty Five 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.
3. The Respondent - Insurance Company has agreed to deposit the said amount before the Tribunal within six weeks from the date of preparation of 3 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. The entire enhanced compensation shall be released in favour of the appellant on proper identification.
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 Rbv