Sanjay Karol; CJ. - (1.)After the matter was taken up for hearing, graciously Ms. Sujata Deb (Gupta), learned counsel for the respondent-Insurance Company, under instructions, states that the respondent-insurer shall pay an additional amount of Rs.25,000.00 (rupees twenty five thousand), in lump sum, over and above what stands awarded by the Tribunal vide impugned award dtd. 2/2/2018 passed by learned Member, Motor Accident Claims Tribunal No.2, West Tripura, Agartala in case No. Title Suit(MAC) 179 of 2014, titled as Sri Samaresh Debbarma v. Sri Mithun Rakshit and another. This, however, shall be subject to the claimant-appellant giving up all other claims.
(2.)Faced with this situation, Mr. Samar Das, learned counsel for the claimant-appellant, under instructions states that the offer made by the insurer is acceptable to the claimant.
(3.)This Court fully appreciates the efforts put in by learned counsel, Ms. Sujata Deb (Gupta) and Mr. Samar Das, in making the parties understand the advantage and benefit of having the matter amicably resolved. Also this Court is appreciative of the fact that learned counsel were able to help the parties to agree to the sum of aforesaid compensation which is just, fair and reasonable.
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