NEW INDIA ASSURANCE COMPANY LTD Vs. GORDHANRAM

JUDGEMENT

(1.) The appellant Insurance Company has filed the instant civil misc. appeal against the judgment and award dtd. 21/7/2008 passed by the Motor Accident Claims Tribunal (First), Jodhpur in MAC Case No.70/2007 "Gordhanram Vs. Hanumansingh and Ors.".

(2.) It is submitted by learned counsel for the appellant that during pendency of the appeal, the parties i.e. the appellant and the claimant respondent No.1 have compromised the matter and agreed mutually to settle the matter at Rs.3,21,000.00 as a full and final settlement other than the amount already deposited by the appellant company and the appeal may be disposed of in terms of the compromise arrived at between the parties.

(3.) Learned counsel for the respondent No.1-claimant also submitted that the matter has been compromised between the parties and they have settled the matter at Rs.3,21,000.00 in addition to the amount already deposited by the appellant insurance company with the learned Tribunal as a full and final settlement of the claim.