ASHOK KUMAR GAUR, J. - (1.) Learned counsel for the parties informed this Court that the Insurance Company and claimants have entered into a compromise and accordingly, these matters do not require any adjudication by this Court.
(2.) Learned counsel appearing for the Insurance Company Mr.Virendra Agarwal submits that Civil Misc. Appeal Nos.6035/2018 and 6036/2018, are appeals filed by the Insurance Company and as such, he wants to withdraw these appeals in view of the compromise entered between the parties. Learned counsel Mr.D.D. Khandelwal appears on behalf of the claimants in Civil Misc. Appeal No.5442/2018 and submits that the claimants have agreed to accept the amount as has been passed by the Motor Accident Claim Tribunal and as such, he too wants to withdraw his appeal.
(3.) Accordingly, all the appeals are dismissed as withdrawn in view of the compromise entered into between the parties. A copy of this order be placed in each connected appeal.;