(3)If, the claimant to whom the offer is made under sub-section (2), -(a)accepts such offer, -(i)the Claims Tribunal shall make a record of such settlement, and such claim shall be deemed to be settled by consent; and(ii)the payment shall be made by the insurance company within a maximum period of thirty days from the date of receipt of such record of settlement;(b)rejects such offer, a date of hearing shall be fixed by the Claims Tribunal to adjudicate such claim on merits.
