JUDGEMENT
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(1.)Heard learned counsel for the parties.
(2.)It is submitted by the learned counsel for the appellant and respondent No.3/Insurance Company that parties have
amicably settled their dispute. As per the compromise arrived at
between the parties, respondent No.3/Insurance Company has
agreed to pay an amount of Rs.1,15,000/-, in addition to amount
awarded under award dated 27.03.2017, towards full and final
settlement within a period of six weeks from today.
(3.)Learned counsel for the parties have jointly submitted that the appeal be disposed of in terms of the compromise arrived
at between the parties. They have submitted a compromise dated
22.07.2020 duly signed by the learned counsel for the respective parties.
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