JYOTSNABEN JASHWANTBHAI DORIA Vs. CHANDUJI DHIRAJI THAKOR

JUDGEMENT

(1.) Learned advocates for the respective parties have passed on compromise purshis duly signed by all the concerned. Purshis is dated 18.9.2010 and the same is taken on record.

(2.) The parties have settled the claim of the respective disputes and now the award impugned in this appeal is, therefore, required to be modified in terms of the settlement. Now, as per the settlement respondent Insurance Company has agreed to pay Rs.1,55,000/- with 7.5% interest from the date of filing of the petition till the realization of the said amount is made by the claimants in addition to the amount awarded by the Tribunal that would satisfy the claimants arising out of the said accident. In short, in addition to the claimed amount, the claimant shall be entitled to receive Rs.1,55,000/- with 7.5% interest from the date of the petition till the said amount is realized. The award shall stand modified accordingly. The appeal is disposed of. No costs.

(3.) The amount shall be deposited within 4 weeks from today before the concerned Tribunal, which shall thereafter disburse the amount in accordance with law to the claimants.