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Judgment
A joint memo is filed and it is signed by learned counsel for appellant and learned counsel for respondent No.1.
The joint memo reads as under:
The appellant/claimant and Respondent No.1 Insurance Company most respectfully submits as follows:
1.The above matter is pending before this Hon’ble Court for consideration for enhancement of compensation.
2.During the pendency of the above proceedings, the parties have amicably discussed the matter and have arrived at a settlement with regard to the additional compensation payable to the appellant/claimant.
3.The 1st Respondent Insurance Company has agreed to a sum of Rs.80,000/- (Rupees eight thousand only) as additional compensation payable to the appellants/claimant, in full and final settlement of the additional compensation payable in the above matter.
4.The appellant/claimant have agreed to receive the said amount of Rs.80,000/- from the 1st respondent Insurance Company towards additional compensation and not make any further claim against the 1st Respondent Insurance Company in respect of the said additional compensation.
5.The 1st Respondent – Insurance Company undertakes to deposit said amount of Rs.80,000/-before the Tribunal within such time as may be fixed by this Hon’ble Court.
6.The parties pray that this Hon’ble Court may be pleased to record this Joint memo and pass appropriate orders/award in terms of the settlement stated above.
Wherefore, the Appellant/Claimant and the 1st Respondent insurance company respectfully pray that this Hon’ble Court may be please to accept this Joint memo and pass orders in the above matter in terms of the settlement, in the interest of justice and equity.
The appeal is disposed of in terms of the joint memo.
Draw award in terms of joint memo.
Respondent No.1/insurer shall deposit the settled amount within four weeks from this day.
The claimant is entitled to release of entire settled amount.