Karnataka High Court
Abhilash vs Vasudeva Jenny on 14 October, 2017
1
HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF OCTOBER, 2017
CONCILIATORS PRESENT:
THE HON'BLE MR. JUSTICE RAGHVENDRA .S CHAUHAN
&
SMT. H.R. RENUKA, MEMBER
M.F.A.No. 995/2016(MV)
(Lok Adalat No. 1603/2017)
BETWEEN
ABHILASH
AGED ABOUT 22 YEARS
S/O LATE KRISHNAPPA
R/AT GOPAL COMPOUND
NEAR NAVAJYOTHI FRIENDS CLUB GROUND
ANEKERE
NARAYANA GURU NAGARA
KARKALA KASBA VILLAGE
KARKALA TALUK
... APPELLANT
(BY SRI : PAVANA CHANDRA SHETTY H, ADVOCATE)
AND
1. VASUDEVA JENNY
AGED ABOUT 39 YEARS
S/O SRI H K KESHAVA JENNY
STRIDES ARCOLAB LIMITED
120A AND B INDUSTRIAL AREA
2
BAIKAMPADY
MANGALORE TALUK-575 001.
2. THE BRANCH MANAGER
UNITED INDIA INSURANCE CO. LTD
MANGALORE BRANCH
VARANASHI TOWERS
MISSION STREET
BUNDEL
MANGALORE-575 001.
... RESPONDENTS
(BY SRI: Y P VENKATAPATHY, ADVOCATE FOR R2, NOTICE TO R-1 - D/W V.C.O. DATED 08.02.2017) MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED: 25.05.2015 PASSED IN MVC NO. 165/2015 ON THE FILE OF SENIOR CIVIL JUDGE AND AMACT, KARKALA, 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 - United India 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.65,000/- (Rupees Sixty Five Thousand only), in 3 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 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 amount 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