NATIONAL INSURANCE COMPANY LTD. Vs. SUSHILA TANTI

JUDGEMENT

(1.) It is heartening to note that with the intervention of learned counsel for the parties, parties have amicably resolved their dispute.

(2.) This Court with appreciation acknowledges the efforts put in by learned counsel namely, Mr. Sandip Datta Choudhuri and Ms. Sujata Deb (Gupta), for having made the parties understand the importance, significance and the relevance of amicable resolution of the dispute.

(3.) It is seen that the Tribunal has awarded a sum of Rs.14,56,000.00 as compensation in favour of the claimants namely, Smti. Sushila Tanti, Shri Jiban Tanti, Smti. Priyanka Tanti and Smti. Madhabi Tanti.