DHAMABHAI HANABHAI Vs. MAHAVIRSINH

JUDGEMENT

(1.) Learned Advocate Mr. Hemal Shah appearing on behalf of the appellants and Mr. HG Mazmudar on behalf of respondent No.

(2.) -National 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.

(3.) As and when the said settlement amount is deposited before the learned Tribunal, the same shall be disbursed to the claimants upon due verification. First appeal stands disposed of accordingly.