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Judgment
The learned counsel for the appellant submits that the error pointed out in the affidavit in support of the application i.e. I.A. No.04/2026 has been duly rectified.
Perused the application for withdrawal of appeal dated 04.08.2026 and the Compromise Deed dated 17.07.2026. The Compromise Deed is taken on record.
The appeal as well as the connected Cross Objection No.01 of 2025 is disposed of in terms of the said Compromise Deed.
The Security deposit made by the appellant before the Motor Accident Claims Tribunal, Gangtok is directed to be refunded to the appellant.
Both MAC Appeal No. 12 of 2025 and Cross Objection No.01 of 2025 stands disposed of accordingly along with pending application, if any.