Korivi Srinivas , Korivi Sreenu vs. Shaik Moinuddin Basha - Telangana High Court, 21 June 2021

Cause title — parties, addresses and appearances

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY, THE TWENTY FIRST DAY OF JUNE TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI JUSTICE T.AMARNATH GOUD MACMA NO: 1091 OF 2019 Appeal under Section 173 of Motor Vehicles Act against the order and decree dated 03.06.2013 made in O.P.No.437 of 2010 on the file of the V Additional Metropolitan Sessions Judge, Mahila Court -cum- XIX Additional Chief Judge, City Criminal Courts at Nampally, Hyderabad . Betwee n: Korivi Srinivas @ Korivi Sreenu, S/o K.Sailoo, aged-about 30 years, Occ Plumber, R/o H No.a-12, Feddamberpet Village, Hayathnagar Mandal, Ranga Reddy District. AND ...APPELLANT/PETITIONER 1. Shaik Moinuddin Basha, S/o Bade Alam, Aged. l\,4ajor, Occ. Owner of LprU u"iring No.ADG-7965, Ri/o H.No.15- 11'1511, Ponnur Village and lrlandal, Guntur District, 2. The Oriental lnsurance Company Ltd., Rep. by its Regional Manager, Snehalatha Complex, Begumpet, Hyderabad. ...RESPONDENTS/ RE6PONDENTS Gounsel for the Appellant : SRl. B VENKAT REDDY Counsel for the Respondent No.1 : None appeared Counsel for the Respondent No.2: SRl. B.L'PRASUNA The Court delivered the following: JUDGMENT \ I I THE HON'BLE SRI JUSTICE T. AMARNATH GOUD MACMA No.1091 OF 2019

JUDGMENT: During the pendency of the appeal, the matter was referred to the Lok Adalat, and the same was settled before the Lok Adalat, vide Award dated 08.O2.2020. Accordingly, the MACMA is disposed of, in terms of the award passed by the Lok Adalat. No order as to costs. Consequently, miscellaneous petitions, if any, pending in this appeal shall stand closed. .K.SAILESHI ASSISTANT REGISTRAR //' ((along with a copy of the Lok Adalat Award) ()b SECTION OFFICER To. CDL gbr

The V Additional Metropolitan Sessions Judge, Mahila Court -Cum- XIX Additional Chief Judge, City Criminal Courts at Nampally, Hyderabad. (with records) 2. bne CC to Sri B. Venkat Reddy, Advocate [OPUC]

One CC to Smt. B.L. Prasuna, Advocate [OPUC]

Two CD Copies

One Spare Copy \

a HIGH COURT DATED: 2110612021 JUDGMENT DISPOSING OF THE MACMA IN TERMS OF LOK ADALAT AWARD 1 $E SIAI ( ?)o t) 12 lut202l 6 * Fes o :rc, : )4 I

! 4$ r-V. BEFORE THE LOK ADALAT HELD AI HYDERABAD ' [Orgonized by High Court legol Services Committee High Court lor lhe Stote o[ Telongono .Underseclion,IgollheLegolservicesAulhoritiesAct,.IgsT(CenholAct)]

(Before the Hon'ble High Court) (AgoinstlheolderinM'V.o.P.No'43Tof20l0onthefileoltheVAdditionolMekopolilonsessions Judge (Mohilo Courl), HYderobod Appellonl Respo t. Korivi Srinivas @ Korivi Sreenu, Shaik Moinudding Bas ha, S/o. Bade S/o. K. Sailoo, Aged 30 Years, Occ: Plumber, R/o.H.No.4-12, Peddamberpet Village, Hayathnagar Mandal, Ranqa ReddY District' s -I Alam, Agdd Major, Occ: Owner of LorrY bearing No'ADG-7965, R/o.H.t'lo, 15-1 1-15/1, Ponnur Village I unO Mandal, Guntur District'0 Z.-- rne Oriental-lnsuiance Company Ltd" ReP. bY its Regional Manager' I Snehalatna ComPlex, BegumPet, H derabad. io ot proceedings of the High Court Legol-S^ervlces Comm b n o in'R o c. N o.232l H ]LSC I 2020, Doted 06-02-20201 ittee :: Present :: Nome of Choirmon Nome of Members : Hon'ble Sri Juslice P.Noveen Roo' Judge, High Court {or the Stote of Telongono Sri M.Sudorshon, Advocote, High Couqt for the Slote of Telongono ' Sri P.Rom NoroYon ChettY, Advocote High Court for the Slote of Telongono/ Sociol Worker. : (l ) (2) AWARD The obove cose between the porlies hoving been referred for determinolion to the LOK ADALAT ond the porties hoving compromised the cose / motter, the following Aword is possed in terms of the settlement: l, The APPellont/Cloimoni presenl olong wilh his counsel IS 2 Sri B. Venkol ReddY. Respondent. No.2 - The Orienlol lnsuronce Compony Limiled' represenied bV'Smt. N Kolpono' Monoger of lhe 2nd respondenl' is present. Sa, &u"*an$o..^''- C ha irm n/Member / l:* HIGH LOK A l'

3 setlled the nrotllP Afier clue deliberotions' both the porties irove omicobly ond ihe insuronce compony ogreed Io poy Rs'l'50'000/- wiih interest otio% p'o' lowords full ond finol settlement' oport form i tfre originol omount of Rs'3'01'000/-with interest ot 9% oworded by I .tn. ,r,*"", below' The oppellont/cloimogt is permitted to withdrow l 4' l l I the omount.

Accordingly ihe oword is possed for on omount of Rs'1'50'000/- with interest ot 6% 6i'o' ff," n"rponOint No'2/Orieniol lnsuronce Compony Limited hos to deposit the oinount oworded' within o period of two (2) months U"rn ,n" dote of receipt of copy of this oword ln the evenl of O.touft or delhy in moklng such deposit' the omouni poyoble sholl cony inierest qt 12% p'o' from the doie of defoult' ln terms of lhe compromise onived of belween the porties' this cose is disPosed of . The porlies ore informed thot 'the court fee' if ony' poid by ony of 6 7 them before lower court sholl b Appello nt/Cloimonl e refunded. oTTiEorfgniff tnsurancseompanY fa 3fti:s" @!r 6en Aulhorised Signalory Res ondenl No .2 I tnsuronce Com on Counsel for ResPondenl N ComPonY ,/ Member tlee) I I Counsel for APPell n /Cloi n t I I o.2/lnsuronce \4 hoirmon Dole: O8-02-2020 Member {' {z . aqsr{'rto-} () ,!