KAMALJIT KAUR Vs. GAGANDEEP AVASTHI

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) As per averments made in the application a settlement has been arrived at between the claimants and the insurance company.

(3.) Prayer in the application is for disposal of the main appeal in the light of the settlement arrived at.