Bhaskar Raj Pradhan, J
1. This Court vide Order dated 17.09.2025 had referred the matter for Mediation on the suggestion of the parties. A report dated 27.11.2025 has been received from the Sikkim State Legal Services Authority forwarding the original Deed of Compromise entered between the parties as mediated by Mr. Umesh Ranpal, learned Advocate-Mediator. The Compromise Deed dated 26.11.2025 which has been signed by all the parties is taken on record. The effort made by Mr. Umesh Ranpal, learned Advocate-Mediator is appreciated.
2. In terms of the said Compromise Deed the matter stands disposed as settled. The Trial Court Record shall be remitted back to the Motor Accident Claims Tribunal, Namchi, South Sikkim along with this order.
