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Judgment
Tarlok Singh Chauhan, J
Learned Counsel for the parties jointly state that the matter in issue has been compromised between the parties, as against the award, amounting to
Rs.7,60,000/-alongwith interest @8.5%, the respondents/claimants have agreed to accept an amount of Rs.7,10,000/-alongwith interest @8.5% and
the remaining amount of Rs.50,000/- alongwith proportionate interest @8.5% would be remitted to the Insurance Company. Their statements are
taken on record.
Consequently, the appeal is disposed of and the award in question is modified to the extent that as against the total award of Rs.7,60,000/-, the
claimants are held entitled to the total compensation of Rs.7,10,000/- alongwith interest @8.5% from the date of petition till its realization and
proportionate interest thereafter.
As regards the remaining amount of Rs.50,000/ - , the same shall be remitted to the appellant-Insurance company along with proportionate interest
@ 8.5% by remitting the same to its bank account, the details of bank accounts be furnished by both the parties within two weeks in the Registry of
this Court.
The appeal stands disposed of in the aforesaid terms, leaving the parties to bear their own costs, so also the pending application(s), if any.