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Judgment
The matter is taken up in National Lok Adalat.
New India Assurance Company Limited is being represented by Mr. Ashish Kumar, Legal Officer and Mr. Nehru Mahto, the learned counsel is appearing on behalf of the appellants/claimants.
This application has been filed for enhancement of the awarded amount.
In terms of the negotiation, the Insurance Company has offered a sum of Rs.4,00,000/- further in addition to what has already been paid which has been accepted by the learned counsel appearing on behalf of the appellants/claimants on instruction from his clients.
In that view of the matter, this matter is being disposed of in terms of the settlement that a further sum of Rs.4,00,000/- (Rupees Four Lacs) in a lump-sum shall be released in favour of the appellants who are claimants.
Let the Award be prepared in terms of the Legal Services Authorities Act, 1987 and the said amount shall be released in favour of the appellants/claimants within a period of six weeks.
The appellants/claimants are at liberty to provide their bank account and other details for the purpose of R.T.G.S before the learned Tribunal.
Accordingly, the instant petition is, hereby, disposed of.
The parties are informed that the Court fee, if any, paid by any of them shall be refunded.