KASHI NATH KUMBHKAR Vs. SITARAM SINGH

JUDGEMENT

(1.) HEARD .

(2.) IT has been submitted by the learned Counsel appearing for the Insurance Company that the claimants received the entire amount of compensation awarded by the Claims Tribunal within the time fixed as full and final satisfaction of the award and made an endorsement to this effect on the application filed by the Insurance Company before the Claims Tribunal (Annexure B). Therefore, he submits that once the claimants received the amount of award by way of full and final satisfaction of the award, they cannot be permitted to prefer this appeal against the same award. The decision of a Bench of this Court in the case of Khemawati Mondal v. National Insurance Co. Ltd. Dhanbad reported in : 1998 (1) PLJR 55 lends support to this contention.