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Judgment
Learned counsel for the workman submits that the offer made by the Management to pay a lump sum amount of Rs.2,50,000/- as compensation to the workman, as recorded in the order dated 15.10.2019, is now acceptable to him.
In the light of the aforesaid, the writ petitions are disposed of by modifying the impugned award and directing the Management to pay a sum of Rs.2,50,000/- as compensation to the workman within a period of four weeks from today. It will be open for the workman to forward his bank details to the Management, failing which the learned counsel for the Management will hand over a cheque in the name of the workman to his counsel.
It is made clear that upon receiving the said amount, the workman will have no surviving claim against the Management in respect of the impugned award.