Telangana High Court
The New India Assurance Company ... vs Nandhya Another on 19 November, 2022
Bench: A.Venkateshwara Reddy
THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
CIVIL MISCELLANEOUS APPEAL No.762 of 2017
JUDGMENT:
Heard. Perused the record. This matter is settled on 13.08.2022 before Lok Adalat convened by High Court Legal Services Committee. As per the terms of award, the Insurance Company has agreed to withdraw the appeal filed by it against E.C.No.143 of 2016. Accordingly, in terms of the award dated 13.08.2022, this Civil Miscellaneous Appeal is disposed of. Miscellaneous applications, if any pending, shall stands closed. In the circumstances of the case, there shall be no order as to the costs.
________________________________ A.VENKATESHWARA REDDY, J 19-11-2022 SA