ARUN BHANSALI,J. - (1.) This appeal has been filed by the appellants aggrieved against judgment and award dated 20th May, 2008, whereby the Tribunal has awarded a sum of Rs.3,50,000/- as compensation, however, the interest on the amount of compensation was refused.
(2.) The application for compensation was filed by the claimants for death of one Smt. Jaturi @ Jetki by her three minor children i.e. appellants No. 1 to 3 along with natural guardian grandmother - Smt. Pemmi Devi.
(3.) During the pendency of the present appeal, on 22nd July, 2016, it was noticed that the possibilities were being explored to settle the matter amicably. It is submitted by learned counsel for the parties that the parties have settled the dispute amicably and have agreed that the amount of compensation awarded by the Tribunal be enhanced by way of further lump sum compensation of Rs.1,00,000/- in full and final settlement of the claim filed by the appellants for death of Smt. Jaturi @ Jetki.;