M/S New India Assurance Company vs Kappe Subramma 5 Others
2022 Latest Caselaw 3249 Tel

      THE HONOURABLE SMT.JUSTICE P.MADHAVI DEVI

                         M.A.C.M.A.No. 1096 OF 2016
JUDGMENT:

1. Heard.

2. Perused the record.

3. This matter has already been settled before the Lok Adalat

on 12.03.2022 and therefore, this appeal is disposed of in view of

the directions of the Lok Adalat, which are as follows :

(i) This is an appeal filed by the appellant/ insurance company.

(ii) The learned counsel for the appellant / insurance company represented that the insurance company is withdrawing the appeal filed by it.

(iii) The said representation is recorded and the appeal is dismissed as withdrawn, confirming the judgment and decree of the Court/Tribunal below. The amount if any remaining unpaid to the claimant(s) shall be paid by the insurance company within one month from the date of receipt of the award along with interest.

(iv) The respondents/petitioners are permitted to withdraw their respective shares as per the apportionment and orders made by Tribunal.

(v) This award shall be subject to verification of cross appeal/cross objection, if any, filed by the respondents, otherwise the parties are at liberty to apply for recall of this order/award.

(vi) Court fee paid on this appeal shall be refunded.

(vii) No Costs.

4. Appeal is accordingly disposed of. Copy of

proceedings of the Lok Adalat is to be annexed to this judgment

as part and parcel. In the circumstances of the case, the parties

shall bear their respective costs. Miscellaneous petitions, if any,

pending, in this M.A.C.M.A., shall stand closed.

_________________________ P.MADHAVI DEVI, J 01-07-2022 bak THE HONOURABLE SMT.JUSTICE P.MADHAVI DEVI

M.A.C.M.A.No. 1096 OF 2016

Date:01-07-2022

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