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Judgment
7 paragraphs · 140 wordsRekha Borana, J
Learned counsel for the appellant submits that a compromise has been entered into between the owner of the vehicle and the claimants and in terms of the compromise, the claim amount has been paid by the owner to the claimants. Therefore, he sought permission to withdraw the present appeal.
Learned counsel for the claimants has not disputed the fact of the compromise having been entered into between the parties and further, the amount having been received by the claimants.
The compromise deed as entered into between the parties has been furnished to the Court which is taken on record.
In view of the submission made, the permission as prayed for is granted.
Accordingly, the present appeal is dismissed as withdrawn.
Stay petition and all pending applications, if any, stand disposed of.