GUJARAT STATE ROAD TRANSPORT Vs. MINAXIBEN RANCHHODBHAI CHAUHAN

JUDGEMENT

(1.) MR . D.F. Amin, learned advocate for the original claimant (respondent No. 1) states that his client has already attained majority and he undertakes to file Vakalatnama duly signed by her in his favour and requests that the cause title of the proceedings be amended showing respondent No. 1 as major. Statement as per above is recorded and request made is granted.

(2.) MR . D.F. Amin, learned advocate for respondent No. 1, and Mr. M.D. Pandya, learned advocate for the appellant-corporation, state that a compromise outside the court between respondent No. 1 and the appellant has been arrived at, whereunder respondent No. 1 has agreed that out of the amount deposited by the appellant-corporation before the Tribunal and which is at present lying with the Bank in Fixed Deposit, a sum of Rs. 10,000/- is to be refunded to the appellant corporation in full and final settlement of the dispute between the appellant-corporation and respondent No. 1. The appellant-corporation is to withdraw its appeal and respondent No. 1 is to withdraw the cross-objection's, and appropriate directions from this court in that behalf are to be obtained.

(3.) THE learned advocate for the Insurance Company states that this arrangement should be without prejudice to the rights of the Insurance Company. We are not concerned in this appeal with regard to this contention on behalf of the Insurance Company, which has not challenged the award before us and as the appeal and cross objections are sought to be withdrawn.