Sanjay Karol; CJ. - (1.)This Court, with satisfaction, records the efforts put in by Mr. K. De, learned counsel appearing for the respondent- Insurance Company, in making the respondent-insurer agree to pay a sum of Rs.34,000/- (Rupees thirty four thousand) in lump sum, what stands awarded by the learned Tribunal vide impugned award dated 26.02.2015 passed by learned Member, Motor Accident Claims Tribunal (2), West Tripura Agartala, in case No. Title Suit (MAC) 275 of 2011, titles as Smt. Gita Paul v. Shri Jamal Hossein and Others.
(2.)Faced with this situation, Mr. S. Lodh, learned counsel appearing 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, Mr. S. Lodh and Mr. K. De, in making the parties understand the advantage and benefit of having the matter amicably resolved. Also this Court is appreciative of the fact that the 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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