UMESH KUMAR Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) During the course of hearing, both the counsels agree for enhancement of the compensation to Rs.2,00,000.00 as lump sum which shall be deposited by the respondent-Insurance Company within a period of four weeks. Ms. Sushma Sharma, Advocate submits that she has instructions from the appellant to accede to the enhancement of compensation to Rs.2,00,000.00. Her statement is taken on record.

(2.) In view of the above, the present appeal is disposed of by enhancing the amount of compensation to Rs.2,00,000.00 in lump sum and the same shall be paid by the respondent within a period of four weeks from today. The award of the Tribunal is modified accordingly.

(3.) Disposed of.