MEENABEN DHURABHAI RATHOD Vs. BACHUBHAI DAYALJI PATEL

JUDGEMENT

(1.) MINOR petitioner, who bad sustained injuries in a Motor Accident and who was awarded compensation, has filed this appeal for getting enhanced compensation. Due to the good offices of the learned Advocates appearing for both the sides and because of the constructive approach adopted by them respondent No. 2 Insurance Company has agreed to pay Rs. 5,000/- more and the appellant-claimant has agreed to accept the same in full and final settlement. Mr. Marshal, the learned Advocate appearing for the Minor petitioner has certified that this settlement is in the best interest of the minor and we also feel that looking to the total amount of compensation which shall be had by the Minor the settlement is in the best interest of the Minor. Under these circumstances, the additional amount of Rs. 5,000/-shall be paid by the respondent No. 2 within six weeks before the trial court and on this stipulation the appeal stands disposed of as withdrawn. Notice discharged. No order as to costs.