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Judgment
12 paragraphs · 188 wordsManoj Kumar Garg, J
During the course of these appeals, the appellant Insurance Company and the respondents claimants have mutually settled the amount of
compensation and pray to dispose of the appeal in terms of settlement as hereunder:-
A- Out of the total compensation Rs.5,95,000/- payable with interest @ 7% per annum passed by the Tribunal by impugned judgment and award dated
12.11.2014, the insurance company has paid Rs.5,95,000/- to the claimants which have already been disbursed/received by the claimants. Over and
above to the amount of Rs.5,95,000/- already paid to the claimants, the insurance company would pay additional compensation of Rs. 4,00,000/- as
lump-sump to the claimants within a period of four weeks from today, failing which shall be liable to pay interest @ 7.5 % on the additional amount till
payment.
B - The impugned judgment/award dated 12.11.2014 be treated as modified as per terms of settlement.
With the aforesaid terms of settlement, the present appeals stand disposed of. The stay applications and other pending applications, if any, are also
disposed of.
Record of the trial Court received, if any, be sent back to the Tribunal.