AO/416/2022
2023 Latest Caselaw 688 UK

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                                     AO No.416 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. M.C. Pant, Advocate, for the appellant.

The present appeal from order has been preferred under section 30 of the Employees Compensation Act 1923, whereby the appellant/employer has given a challenge to the judgment/award dated 31.08.2022, as it was rendered by the Employees Compensation Commissioner in ECA Case No.143 of 2012, "Kuldeep Singh Bisht Vs. General Manager, Tata Engineering and Locomotive Co. Ltd".

Its that during the pendency of the appeal from order, that the parties have entered into a settlement and as per the terms of the settlement, which has been arrived at between the parties, it has been resolved between them, that if a consolidated amount of Rupees Four Lakh, is paid to the workman/respondent, the dispute which persists inter se amongst themselves for the payment of the compensation would stand resolved.

The terms of the settlement has been referred to by the appellant in his Application No.03 of 2023, where the said settlement of 23.02.2023, has been placed on record. Hence, in view of the aforesaid settlement, which has been duly signed by both the parties, and since the workman has agreed to accept the consolidated amount of Rupees Four Lakh.

The appeal from order would stand disposed of in terms of the settlement dated 23.02.2023, and accordingly, the impugned award dated 31.08.2022, under challenge would stand modified to the terms of the settlement.

(Sharad Kumar Sharma, J.) 18.03.2023 NR/