NATIONAL INSURANCE COMPANY LIMITED Vs. BINA RANI NATH

JUDGEMENT

(1.) The Insurance Company is represented by its officials. The respondent is represented by the learned counsel.

(2.) The claim is settled with the agreement of both the parties at an additional amount of Rs.4,00,000.00 (Rupees four lakhs only).

(3.) The amount shall be deposited in the Registry of this Court by the Insurance Company within one month for paying the same to the claimant and the claimant shall be at liberty to withdraw the said amount on being proper identification.