Amarjeet Chaudhary, J. - (1.) The Motor Accident Claims Tribunal, Ambala, on a claim petition filed by Manphool Singh and others, under Section 110-A of the Motor Vehicles Act, had awarded a sum of Rs. 28,800/-, vide its award dated 29-11-1984, as compensation.
(2.) Dissatisfied with the impugned award, the claimants had filed appeal for enhancement of the compensation.
(3.) The matter was placed before the Lok Adalat in which the dispute was amicably settled between the parties and the claimants Counsel had made a statement that the amount of compensation be fixed at Rs. 11,200/- after adjusting the amount already paid to the claimants. Counsel for respondent No.3 agreed to pay the aforesaid amount in full and final settlement to the satisfaction of the claim of the claimants-appellants.;