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Judgment
S.K. Mishra, J
The matter is taken up through hybrid mode in the 2nd National Lok Adalat, 2024.
Learned Counsel for the Parties are present and have filed the Joint Compromise Petition indicating therein that the Parties have arrived at compromise without coercion and undue influence and settled the dispute/claim at Rs.3,00,000/- (Rupees three lakhs) towards further consolidated compensation amount over and above the awarded amount, in terms of the impugned judgment dated 11.07.2018 passed in M.A.C. Case No.476 of 2010 (R.N. No.2172 of 2014). The joint compromise petition filed be kept on record.
As agreed by the Parties, the modified enhanced amount, as indicated above, shall be deposited by the Insurer-Company before the Tribunal in shape of a cheque within eight weeks hence.
On deposit of the said amount, the Tribunal shall disburse the same in favour of the Appellant Nos. 1 and 2 equally, who are the Petitioner Nos. 1 and 2 before the Tribunal, at the earliest.
Accordingly, the MACA stands disposed of.
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