Karnataka High Court
Anil S/O Shivaji Nandiwale @ ... vs Shanta Dashrath Naik, on 11 June, 2014
MFA No.22197/12
-1-
HIGH COURT LEGAL SERVICES COMMITTEE, DHARWAD
BEFORE THE LOK ADALATH
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 11TH DAY OF JUNE, 2014
: CONCILIATORS PRESENT :
HON'BLE MR.JUSTICE A.V.CHANDRASHEKARA
AND
SMT.SHARMILA M.PATIL, MEMBER
MISCELLANEOUS FIRST APPEAL NO.22197/2012 (MV)
(LOK ADALAT NO.759/2014)
BETWEEN
ANIL S/O SHIVAJI NANDIWALE @ JANDEKURUBER,
AGE: 26 YEARS, OCC: MILK VENDING &
UTENSILS VENDOR,
R/O: NOW RESIDING AT SANKONATTI,
TALUK: ATHANI, DIST: BELGAUM.
... APPELLANT
(BY SRI SANJAY S KATAGERI, ADV.)
AND
1. SHANTA DASHRATH NAIK,
AGE: MAJOR, OCC: HOUSEHOLD WORK,
R/O: SANKONATTI, TALUK: ATHANI.
2. THE DIVISIONAL MANAGER,
NATIONAL INSURANCE CO. LTD.,
RAMDEV GALLI, BELGAUM.
... RESPONDENTS
(BY SRI SANTOSH S HATTIKATAGI, ADV. FOR R1 MFA No.22197/12 -2- SRI S.S.JOSHI, ADV. FOR R2) THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT, 1988, AGAINST THE JUDGMENT AND AWARD DTD.27.07.2010 PASSED IN MVC NO.3090/2005 ON THE FILE OF THE PRESIDING OFFICER, FAST TRACK COURT, ATHANI, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.
THIS APPEAL COMING ON FOR CONCILIATION BEFORE LOK ADALATH AFTER BEING REFERRED VIDE ORDER DATED 07.04.2014, THE FOLLOWING CONCILIATION ORDER IS PASSED:
CONCILIATION ORDER Counsel for both the parties and Insurance Company present.
2. Matter is settled for a global compensation of Rs.58,000/-
(Rupees fifty eight thousand only). Compromise petition is filed to that effect. The said amount of Rs.58,000/- shall be deposited within eight weeks from today.
3. In the event of deposit, the entire amount shall be paid to the claimant.
Sd/-
JUDGE Sd/-
MEMBER JT/-