United India Insurance Company ... vs Bikki Bhasker Rao
2023 Latest Caselaw 927 AP

 THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

      CIVIL MISCELLANEOUS APPEAL No.466 OF 2009

JUDGMENT:

1. Both counsel would submit that the matter is

compromised as per the terms agreed between the parties. For

ready referrence, the terms and conditions is extracted below:-

"Because the issue of liability is not under the challenge, however, during deliberation with the counsel/parties and officers, out of the deposited amount Rs.4,25,058/-(Rupees Four Lakhs Twenty Five Thousand and Fifty Eight only) an amount of Rs.3,75,058/-(Rupees Three Lakhs Seventy Five Thousand and Fifty Eight only) with accrued interest thereon is granted to the Claimant/Respondent towards compensation and the remaining amount Rs.50,000/-(Rupees Fifty Thousand only) with accrued interest is given credit to the Appellant/Insurance Company".

2. In the light of the above mentioned terms as both

parties agreed for the settlement, the Civil Miscellaneous Appeal

is disposed of.

3. Accordingly, the Civil Miscellaneous Appeal is

disposed of as per the terms arrived between the parties. There

shall be no order as to costs.

As a sequel, interlocutory applications pending, if any, in

this Civil Miscellaneous Appeal shall stand closed.

__________________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA

Date: 14.02.2023.

PNS