Karnataka High Court
Neha D/O Aravind Udeshi vs Sri Adesh Pramod Barde on 12 April, 2010
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HIGH COURT LEGAL SERVICES COMMITTEE,DHARWAD
BEFORE THE LOX ADALAT
IN THE HIGH COURT OF KARNATAKA AT DHARVTIAD
DATED THIS THE 12TH DAY OF APRI.L~-lIG»I._Q:4".j'
PRESENT
THE HON'BLE MR.3usTicjEIRA'rv:._nva<oHA--N_':REr:{Di(:_
AND' é
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BETWEEN: '
NEHAV"D/'O"A;RiAVI§§§D UDESHI A
AGED'-E23 ._¥EA'Rs,.._tf{;*0 'R_0'o_I_$«T-- No. 2 1
RANI CHENNAMMA~.HO.ST--E4l,_.
3.N.M.C. ~coL.LEc3E'=§ _
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APPEALLANT
(5yf'sn§Ay:uthAs: \A/I'M'.'S-H'EELVANTH & L.RA3A, ADVS)
,""TAs:=z_i.'+'*;?:3_EE'E,H PRAMOD BARDE
AGE:~.MA3OR, occ: BUSINESS
R/O; 666, RAVIWARPETH
BELGAUM
A T"'~«_.(OWNER OF LUXURY BUS NO.KA--22/B--2266)
TH E DIVISIONAL MANAGER
NEW INDIA ASSURANCE CO. LTD.,_
amount before the Tribunal within six weeks from the date
L.)
DIVISIONAL OFFICE, CLUB ROAD
BELGAUM. RESPONDENTS
(By SrEyuths:O Mahesh & Laxman B Mannoddar, Adv__s__) THIS M.F.A. COMING ON FOR CONCI'LIixT1'ON BEFORE THE LOX ADALAT, THE COURT ll'-'1-ADE_'__O' IT_HEy FOLLOWING:
CONCILATIQl\l...O_RD§.g .. ., IF L This MFA filed U/s. 173 (1.) o_H§V Act-§z'ga":.£'s«ty'th_e judgment and award date'd_v"'2§3V~OQ;;3C:}DE5_ No.2704/2004 on the file of.VVith_e'vw.MACT,"«fielgvaéum. The Learned Counsel for 'Ap*peélla'ntt:;.:'th.e_ representative of the Respondent and"'t:h1eV'iea.r_ned uyiCo"uOnsel for the Respon'de'l at re lire she O . VAfterj_n,eg4otOi'at'lons, the matter is settled. The Insura_vnceO{'3on"lpanyO'l3aVs'°OVagreed to pay and Appellant has' agreed tO""'re'c:eive a lump sum compensation of Fifty Thousand Only) inclusive of int__erest,yhtrinraddition to what has been awarded by the Tribunal; in full and final settlement of the claim. V 3. The Insurance Company shall deposit the said 3 (W. DJ of preparation of Award, failing which the said amount shali carry interest @ 9% pa. from the date of _4...Vd*efai_iIt, tiii the date of deposit.
4. We are satisfied th;3t"th'e« settierneti.t :a'r:?ive'Cl between the parties is just and prop_er~.._A'
5. From out of the e.n_ha'nce.d_cornfpensation 50% (fifty) amount As.h:a|_l_ in favour of the Appeiiant and the baia.nc--a_to deposit with a nationai_i_2:_e§dl to withdraw the interegt-,..V: it it it it stands disposed of in terms of Joint the Tribunal is modified. Draw " " _ rd, accord i in-g«!y.
3:35" _ 'it:i'oi;%E ';-"he Responnh in: g" V "' ' --
iztgrreed to deposit the said amount before me' Tyibuzfzal,/4(."3c';mrriis§:;'o}1er, ' f within. Sm weeks "mm the date 9 re arari':2rz "ciwc2}-:1,' --%1i£in:i"urféic2h the said amount shall carry interest'.:;f"z:f_ze rcite.__Q;" j'f<§m. the .'tg~;ee of defauiz, till' the flare of fi'(';'f'0Si.* The parties are not entitledfof c._zVrL_L::f' ' The parties to t_1fr,.v'$-.. {set-._meir to this settéemenr iv;-'ere the Loki .-?'1(:i_(1l_ciiw..%_z°r'z pres;eia1}e:fL'orzci1r'atos$ or"? this we " ; or flwflev 9324353 A knee ca i_§gj_ _____ .. iyccnséizu s.:e.rsa%s TURF: .9? Aeyejtxgw SIG1\£é3-"LIKE or ew x f -
5. cm 3012