The New India Assurance Company ... vs Smt.Venkatamma 5 Ors

Citation : 2022 Latest Caselaw 6084 Tel
Judgement Date : 22 November, 2022

Telangana High Court
The New India Assurance Company ... vs Smt.Venkatamma 5 Ors on 22 November, 2022
Bench: A.Venkateshwara Reddy
THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

     CIVIL MISCELLANEIOUS APPEAL No.156 OF 2009


JUDGMENT:

Perused the award dated 13.08.2022 passed by the Lok Adalat convened by the High Court Legal Services Committee. As per the terms of compromise in the award, the appellant/Insurance Company has agreed to withdraw the Civil Miscellaneous Appeal. Therefore, 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.VENKATESWHARA REDDY, J Dated: 22-11-2022 PL THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY CIVIL MISCELLANEIOUS APPEAL No.156 OF 2009 Dated: 22-11-2022 PL