Sanjay Karol - (1.)It is heartening to note that with the intervention of learned counsel for the parties, matter stands amicably resolved.
(2.)On 12/4/2019, this Court had observed as under :
"Mr. D.C. Roy, learned counsel for the appellant states that if only respondent No.3, namely, the New India Assurance Company Ltd. were to pay sum of Rs.1,00,000.00 in lump sum to the present appellant, the appeal would not be pressed any further and all claims in relation to the accident in question shall be deemed to have been satisfied.

Mrs. S. Deb(Gupta) learned counsel for the respondent No.3 to obtain instructions.

List the matter on 1/5/2019."

(3.)Today, Mrs. S Deb(Gupta), learned counsel for respondent No.3, states that his client namely, the New India Assurance Company Limited, accepts the offer of the claimantappellants namely, Sri Durga Kumar Hrankhwal, Sri Thalai Kumar Hrankhwal, Sri Kashi Kumar Hrankhwal.
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