KHODABHAI TOGABHAI DANGAR Vs. MADHUBEN JIVRAJBHAI CHAUHAN

JUDGEMENT

(1.) Heard learned Advocate Mr. Vishal C. Mehta for the Appellant, learned Advocate Mr. Kassh K. Thakkar for Respondent Nos. 1(1) to 1(6), learned Advocate Mr. Rathin P. Ragal for Respondent No.2.

(2.) Learned Advocate Mr. Vishal C. Mehta for the Appellant has submitted that there is an amicable settlement taken place with Respondent Nos. 1(1) to 1(6). He has placed on record the settlement pursis which is ordered to be taken on record. However, so longer as Respondent No.2 - The United India Insurance Co. Ltd. is concerned, it is exonerated by the learned Tribunal. Learned Advocate for the Appellant has further submitted that identical order is passed by the coordinate bench in First Appeal No. 2054 of 2020 on 13/10/2020 arising out of the same accident. He has therefore urged to pass appropriate order.

(3.) In support of the statement made by learned Advocate Mr. Vishal C. Mehta, he has placed on record the settlement pursis which reads as under: