GUNIBEN HASMUKHBHAI SOLANKI Vs. PRATAPBHAI KESHARBHAI ZANKAT

JUDGEMENT

(1.) Learned Advocate Mr. Nishit Bhalodi appearing on behalf of the appellants and Mr. Tanmay Karia on behalf of respondent No. 2-Oriental Insurance Co. Ltd., have filed settlement pursis dtd. 12/3/2022, which is taken on record.

(2.) As per the settlement, arrived at between the parties, the amount of compensation is to be deposited with the learned Tribunal within 60 days from the date of receipt of this order. As and when the said settlement amount is deposited before the learned Tribunal, the same may be disbursed to the claimants upon due verification. First appeal stands disposed of accordingly.

(3.) Necessary Court fees, if any, be refunded to the appellant, as per the provisions of sec. 21(1) of the Legal Services Authority Act, 1987.