Telangana High Court
The New India Assurance Company ... vs Needala Chandrakala And Another on 22 January, 2024
Author: G. Radha Rani
Bench: G.Radha Rani
THE HONOURABLE DR.JUSTICE G.RADHA RANI
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M.A.C.M.A.No.3397 of 2012
JUDGMENT:
This appeal is filed by the appellant - Insurance Company aggrieved by the award and decree dated 7.3.2006 passed in M.V.O.P.No.685 of 2003 by the Chairperson, Motor Accidents Claims Tribunal cum V Additional District Judge (FTC), Khammam.
2. The matter was referred to Lok Adalat pursuant to the letter dated 23.12.2023 addressed by the Secretary, High Court Legal Services Committee, Hyderabad. An award was passed by the Lok Adalat on 30.12.2023 and as per the said award, the learned counsel for the appellant agreed to withdraw the appeal.
3. Hence, the appeal is disposed of in terms of the Award dated 30.12.2023 passed by the Lok Adalat. No order as to costs.
Miscellaneous applications pending, if any, shall stand closed.
_____________________ Dr. G. RADHA RANI, J January 22, 2024 KTL