Karnataka High Court
Revanasiddappa S/O Sharanappa Mudugal vs K.Mallikarjuna S/O K.Ayyanna Mylapur on 8 February, 2020
M.F.A.NO.101418/2019
(LOK ADALATH NO.218/2020)
KNPJ & SHRI RAVI S. BALIKAI, MEMBER:
08.02.2020
CONCILIATION ORDER
The learned counsel for the appellant and the
representative of Respondent-Insurance Company along
with its counsel 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 global compensation of Rs.95,000/- (Rupees Ninety-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. Same is accepted.
3. The said amount shall be released in favour of the claimant.
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4. 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.
5. The Miscellaneous First Appeal stands disposed of in terms of the Joint Memo. The award of the Tribunal shall stand modified accordingly. Draw up the award accordingly.
6. The amount in deposit, if any, before this Court shall be transmitted to the concerned Tribunal, forthwith.
Sd/-
JUDGE Sd/-
MEMBER CLK