THE HON'BLE JUSTICE SAMBASIVA RAO NAIDU
C.M.A. No.411 OF 2008
JUDGMENT:
This appeal is filed by the appellant/2nd opposite party - National Insurance Company Limited against the respondents seeking to set aside the order, dated 19.03.2008, passed in W.C.No.130/2007 by the Commissioner for Employees Compensation for Workmen's Compensation and Assistant Commissioner of Labour - I At Hyderabad, wherein, the Court below granted compensation of Rs.3,32,401/- in favour of respondents - claimants.
2. Heard. Perused the record.
3. At request of learned counsel for the parties, this Court vide order, dated 23.06.2022, has referred the appeal to Lok Adalat. On 26.06.2022, the matter was settled before the Lok Adalat and an Award was passed to that effect.
4. In view of the above said Award, the appeal is disposed of. Registry is directed to enclose a copy of the Award, dated 26.06.2022 passed by the Lok Adalat to this order.
Miscellaneous Petitions, if any, pending in this appeal shall stand closed. There shall be no order as to costs.
____________________________ SAMBASIVA RAO NAIDU, J Date: 07.09.2022 PLV