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Judgment
Ajay Mohan Goel, J
This appeal has been listed today on a mention so made by Mr. H.S. Rangra, learned counsel for the appellant. The Court stands informed jointly by
learned counsel for the parties that the matter stands amicably settled between the claimant/appellant and the Insurance Company, whereby, the
Insurance Company has agreed to compensate the claimant by paying him a lump sum amount of Rs.70,000/Â, in addition to the compensation which
has been awarded by the Court of learned Motor Accidents Claim Tribunal, Mandi, H.P.
Mr. Chandan Goel, learned counsel appearing for the Insurance Company, on instructions, submits that his statement to this effect can be noted and
the appeal can be disposed of accordingly.
Mr. H. S. Rangra also informs the Court that he has instructions to submit that the appellant has accepted the offer of the Insurance Company and
he agrees to receive a lump sum amount of Rs.70,000/Â over and above the compensation which has been awarded to him by the Court of learned
Motor Accidents Claim Tribunal, Mandi, H.P., as final settlement amount of the accident claim.
Statements of learned counsel for the parties are taken on record and the appeal is disposed of by observing that the appellant shall be paid a lump
sum amount of Rs.70,000/Â over and above the compensation which has been awarded to him by the Court of learned Motor Accidents Claim
Tribunal, Mandi, H.P. This amount shall be paid to the claimant within a period of six weeks. The amount be deposited by the Insurance Company
with the Registry of this Court and thereafter, the same shall be released in favour of the appellant/claimant without waiting for any further formal
order in this regard from the Court. Miscellaneous applications, if any, also stand disposed of.