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Judgment
Rekha Borana, J
In the present Misc. Appeal vide interim order dated 19.12.2017, the award dated 07.10.2017 was stayed subject to the appellant-insurer depositing 70% of the total compensation amount along with interest within a period of four weeks. The said amount has been deposited by the insurance company and disbursed to the claimants.
Learned counsel for the appellant submitted that during the pendency of the appeal, efforts have been made to resolve the dispute by mutual agreement and the parties have now arrived at a compromise and agreed to settle the matter amicably.
In terms of the settlement, appellant-insurance company has agreed to pay a lump sum amount of Rs.4,80,000/- (Rupees Four Lac Eighty Thousand) to respondents No.1 & 2 in addition to the amount already deposited by the insurance company. The amount so agreed shall be deposited by the appellant-insurance company with the Tribunal within a period of two months from today, failing which, the same shall carry interest @ 9% per annum from the date of this order till actual realization.
Both the parties are agreeable to the conditions of the settlement, therefore, the appeal deserves to be disposed of accordingly.
Accordingly, the misc. appeal is disposed of in view of the above terms.
Stay petition also stands disposed of.