Karnataka High Court
Smt. K.Ananthamma vs National Insurance Co. Ltd.Ors on 23 November, 2013
1/
IN THE HIGH COURT LEGAL SERVICES COMMITFEE,
HIGH COURT OF KARNATAKA, GULBARGA BENCH_,_.
BEFORE THE DOK~ADALAT
DATED THIS THE 23% DAY OF NOVEMBER E61137 E.
CONCILIATORS PRESENT
THE HON'BLE MR. JUSTICE K.N.5:<:E:§I~LA;VA1\:ARAYA*$rA&
MR. K.A. KALBUR_G1',- ..MEMBER«. : 1: "G E
M.F.A.
L01; Adaggt ND..45.':5/2*;Q
BETWEEN: H
K. ANANTHAMM.Aii__ -
w/0 cHANp--RAs'E_KH'AR..._ ._
@ SHEKHAR, AGED 24'?YEARS_
occ; AGR'1..c U-LTURE _CO_D'L1I:= 1. '
R/O GUDDEBELLUR, NIAKTHAL
NOW pERMA1*\:ENTLY'*R/'Q AZAD NAGAR
RAIcHUR_- 584"~1o1 *
...APPELLAN'I'
V" Q(B3:'r EASAEARAJ R. MATH, ADVOCATE)
ANI5:
4 11. NATiQN";AL.:1§:sURANcE co. LTD.
BRANCH "OFFICE
2 .. LINGASUGUR ROAD
._RA1(_:fiHUR ~ 584 101
SHARANABASAVA S/O BUDEPPA
V ""Z--\GE: 26 YEARS, OCC: DRIVER OF
W
MARUTI SUZUKI BEARIN G ITS
REGISTRATION N0.KA~O3/MD~495
R/O HONNAKATANALI
TQ. DEODURGA
DIST. RAICHUR -584 101
3. NARAYANA SWAMY
S /O GHANNARAYAPPA
AGE: 41 YEARS
OCC: BUSINESS & OWNER
OF MARUTI SUZUKI BEARING
ITS REGISTRATION
NO.KA~03/MD--495
R/O C/O VIRUPAKSHI
S /O SIDDAPPA IVIADAVAR ._ _
N0.A~1, ARIKERA, TQ. DEODURGA"~. "
DIST. RAICHUR -- 584 101-. 5
" A RESPONDENTS
(BY SMT. PREEIFI 'RA':-IL I\}:EI;lK'IIN1$I,_VAI5'voi',ATE FOR R1; NOTICE TO R2 &.__R3...I;1SI>1::NSED=.wIfI'H_» v/0 DATED "11.:-:_2'..2o1'2) '_ THIS MFAVVISV.RII;ED"LINE.E*R-' SECTION 173 (1) OF MV ACT. AGAINST THE _JUD_GMENT.___"AN"D AWARD DATED 12.07.2011 PASSED IN Mvc NO.,14-3»/2-010 ON THE FILE OF THE PRL. __. _DISTRIIf;T JUDGE' MAVCT-IVAT RAICHUR, PARTLY ALLOWING THE C'LAIM" RE;'I'ITIO'N AND SEEKING FOR ENHANCEMENT OF 'cOIv:I? E1\ISAfI*IG'N,_ V "
"THISVAM';F;.A BEING REFERRED TO LOK~ADALAT COMING " 'f-.O'N AAFQR CGNGILIATION THIS DAY, THE LOK ADALAT MADE THE &/ effect'.
CONCILIATION ORDER Appe11ant~o1aimant and her learned present. Learned Counsel for the 15' Responde:it~Instiraiiee V' Company and the representative 'Ins'u_ra11-oe are present.
2. After protracted...negetiaVtion;V"'the rnatter" settled. The appellanbclaimantai heasiifreceive a total Compensation of Lakhs only) in addition to the MACT~I, Raiohur, in full and" claim and the 15* has agreed to pay the same. _ A joint"n_iemo on behalf of the parties to this dist respondent --Insuranee Company has agreed to deposit the said amount within six weeks from of preparation of award, failing which, the said zunount shall carry interest at 9% pa from the date of default, till the date of deposit.
4. The MFA stands disposed of in terxr-_e$:"oVfA memo. The award of the Tribunal shali' rxr:1o.£:iwifi'edV' accordingly. Draw-up the award '~ , J, TA ' NB*