- (1.) Leave granted.
(2.) Heard Ms. Manjeet Chawla, learned counsel for the appellants and Mr. Manish Pratap Singh, learned counsel on behalf of respondent-insurer.
(3.) In the course of hearing, a suggestion was given to Ms. Manjeet Chawla, learned counsel for the appellants whether the claim put forth in the claim petition will stand satisfied if the amount, as awarded by the Motor Accident Claims Tribunal ('the tribunal'), is further enhanced by Rs. 2,50,000/- (Rupees two lac fifty thousand). Learned counsel for the appellants accepted the same. Learned counsel for respondent-insurer, however, left it to the discretion of the Court.;