SHRIRAM GENERAL INSURANCE CO. LTD. Vs. VISHAL KUMAR

JUDGEMENT

(1.) These cross revision petitions no. 1779 of 2014 and no. 1819 of 2014 have been filed in challenge to the Order dtd. 4/2/2014 of the State Commission in appeal no. 319 of 2013 arising out of the Order dtd. 30/3/2013 of the District Commission in complaint no. 40 of 2012.

(2.) The learned counsel for the complainant i.e. the petitioner in petition no. 1779 of 2014 and the respondent no. 1 in petition no. 1819 of 2014 submits on instructions that the matter has been amicably and voluntarily settled between the insurance company i.e. the respondents no. 1 & no. 2 in petition no. 1779 of 2014 and the petitioners in petition no. 1819 of 2014 on the terms that the insurance company will pay a lumpsum amount of Rs.1,81,932.00 to the complainant within four weeks.

(3.) In the wake of the above submissions made on respective instructions the revision petitions no.1779 of 2014 and no. 1819 of 2014 are disposed of with directions as below: