National Insurance Company Limited vs Nim Tshering Sherpa And Another

Meenakshi Madan Rai, J

It is submitted by Learned Counsel for the Appellant that they undertake to pay the award granted by the Learned Motor Accidents Claims Tribunal, Gangtok, Sikkim, to the Claimant/Respondent No.1 herein, in MACT Case No.10 of 2023 (Nim Tshering Sherpa vs. Passang Lhamu Sherpa and Another), amounting to ₹ 4,75,000/- (Rupees four lakhs and seventy five thousand) only, with interest @ 10% per annum, w.e.f. 06-04-2023 till full and final payment. That, the compensation shall be paid to the Respondent No.1 within a period of one month from today. That, in such circumstances Appeal is therefore not being pressed and may be disposed of accordingly.

Not opposed by Respondent No.1 and Respondent No.2

The Appeal stands disposed of as not pressed on the terms above.