Full Judgment Text
1
HIGH COURT LEGAL SERVICES COMMITTEE, KALABURAGI
BEFORE THE LOK-ADALAT
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 14 DAY OF MARCH, 2026
CONCILIATORS PRESENT
THE HON’BLE MR. JUSTICE S.VISHWAJITH SHETTY
AND
SRI SUDHEER KULKARNI, MEMBER
M.F.A. NO.200028/2026 (MV)
Lok Adalat No.10/2026
BETWEEN
IRFAN S/O BABUSAB PATEL,
AGE: 17 YEARS, OCC: STUDENT, SINCE MINOR
R/BY NEXT FRIEND AMEENABI W/O BABUSAB PATEL,
AGE: 38 YEARS, OCC: HOUSEHOLD, R/O MUDNOOR,
TQ. SHORAPUR, DIST YADAGIR – 585201
.
...APPELLANT
(BY SRI KOUJALAGI C.L, ADVOCATE)
AND
1. MAKTUM PATEL S/O ALI PATEL,
AGE: 46 YEARS, OCC: BUSINESS,
R/O NO. 352/1, E MADINA NAGAR,
BOMMANAHALLI, BANGALORE RURAL,
BANGALORE-560 068.
2
2. THE BRANCH MANAGER
UNITED INDIA INSURANCE CO.LTD.,
1ST FLOOR, SANGAMA BUILDING,
S. S. FRONT ROAD, VIJAYAPURA – 585101
…RESPONDENTS
(BY SMT. PREETI PATIL MELKUNDI, ADVOCATE FOR R2)
THIS MFA FILED U/S. 173(1) OF MV ACT, THE APPELLANT IS
MOST RESPECTFULLY PRAYS THAT THIS HONOURABLE COURT MAY
BE PLEASED TO A) CALL FOR THE RECORDS B) TO MODIFY THE
IMPUGNED JUDGMENT AND AWARD DATED 15.09.2022 PASSED IN
MVC NO. 96/2018 ON THE FILE OF THE COURT OF THE II
ADDL.SENIOR CIVIL JUDGE AND MEMBER, AND ADDL. MACT NO.VII,
VIJAYAPURA AT VIJAYAPURA AND ALLOW THIS APPEAL TO GRANT
THE COMPENSATION AMOUNT OF RS. 9,90,000/- ONLY AS CLAIMED
BY THE APPELLANTS BEFORE THIS HON’BLE COURT. C) ORDER FOR
COSTS OF THIS APPEAL. D) PASS SUCH ORDERS DEEMS FIT IN THE
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE AND
EQUITY.
THIS APPEAL COMING ON FOR CONCILIATION BEFORE LOK
ADALAT, THIS DAY, THE FOLLOWING ORDER IS PASSED:
CONCILIATION ORDER
The learned counsel for the Appellant/Claimant and the
representative of Respondent-Insurance Company along with its
counsel are present.
Delay condoned.
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
compensation of Rs.25,000/- (Rupees Twenty Five Thousand
3
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 entire amount shall be released in favour of the
Claimant.
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.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
Sd/-
(SUDHEER KULKARNI)
MEMBER
NJ