OFFICE SUPERINTENDENT Vs. ALOK PRADIPKUMAR BAROT

JUDGEMENT

(1.) LEARNED counsels appearing for both the sides submitted that looking to peculiar facts and circumstances and the fact that workman has passed away, in the fitness of thing, the employer will pay Rs.73,000/- to its full and final settlement to the heirs of workman on which, the workman's heir will have no further claim whatsoever arising out of the litigation.

(2.) SHRI Rana, learned advocate appearing for heirs of workman in both the matters submitted that this would satisfy heirs of workman. However, while disposing of matters, the court may grant liberty to file appropriate application in case if there is non- agreement of either party as this talks had taken place on earlier occasion.