Telangana High Court
The New India Assurance Company ... vs Putta Nagamani And Another on 23 January, 2024
Author: G. Radha Rani
Bench: G.Radha Rani
THE HONOURABLE DR.JUSTICE G.RADHA RANI
[
M.A.C.M.A.No.4388 of 2012
JUDGMENT:
This appeal is filed by the appellant - Insurance Company aggrieved by the award and decree dated 24.06.2005 passed in O.P.No.506 of 2002 by the Chairman, Motor Accidents Claims Tribunal cum Principal District Judge, Nalgonda.
2. The matter was referred to Lok Adalat pursuant to the letter dated 29.12.2023 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 23, 2024 KTL