CHANDRA KUMAR SONGARA,J. - (1.) Learned counsel for both the parties have submitted that the parties have amicably settled their dispute. He further submits that the present appeal may be disposed of, in terms of compromise arrived at between the parties on 25.02.2021. The said compromise is taken on record.
(2.) The contents of the compromise read as under:- 'The humble claimant-appellant and respondent No.3 have entered into the compromise on the terms of mentioned as under:- 1. That the parties have entered into compromise and the claimants have given their free consent to compromise the matter for further enhancement of the compensation amount to the tune of Rs.4,50,000/- meaning thereby the insurance company would make the payment of Rs.4,50,000/- in addition to the amount already awarded by the learned tribunal. 2. That the amount would be deposited within four weeks from the date of compromise failing which it will carry interest @ 6% per annum from date of compromise till actual payment. 3. That the appeal deserves to be disposed of in terms of compromise.' The present appeal is disposed of, in view of the compromise arrived at between the parties. ;