NISHANT GULATI Vs. PARMOD KUMAR YADAV

JUDGEMENT

(1.) Present appeal has been filed under Sec. 30 of Employee's Compensation Act, 1923 by the employer Mr. Nishant Gulati.

(2.) Workman in question is Mr. Pramod Kumar Yadav (respondent herein).

(3.) At the very outset, learned counsel for both the sides have informed that matter has been amicably settled and in terms of the settlement, the workman Mr. Pramod Kumar Yadav has already received a cheque in a sum of Rs.9,45,888.00 towards full and final satisfaction with respect to the claim/compensation in question.