Renukamma vs. Mohd. Yakub And Ors
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Before: AND
The delay of 222 days in filing the appeal is condoned. The learned counsel for the appellant/claimant and the representative of Respondent-Insurance Company along with its counsel are present.
After prolonged negotiations, the matter is settled. The Appellant-claimant has agreed to receive and the Respondent-Insurance Company has agreed to pay a lumpsum of Rs.50,000/- (Rupees Fifty Thousand only), in addition to what has been awarded by the Tribunal, in full and final settlement of the claim. A joint Memo is filed on behalf of the parties to this effect. Same is accepted.
The entire amount shall be released in favour of the claimant on proper identification.
The Respondent-Insurance Company has agreed to deposit the said amount before the Tribunal within six weeks from the date of preparation of Award, failing which the said amount shall carry interest at the rate of 9% p.a. from the date of default, till the date of deposit. MFA No.204188 of 2024
The Miscellaneous First Appeal stands disposed of in terms of the Joint Memo. The award of the Tribunal shall stand modified accordingly. Draw up the award accordingly. (H.P.SANDESH) JUDGE (S.V.DESHMUKH) MEMBER NB CT: NI List: 1; Sl.No.88
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.