The Reliance General Insurance ... vs Smt. V. Madhuri 4 Ots
2022 Latest Caselaw 3414 Tel

THE HON'B THE HON'BLE JUSTICE SAMBASIVA RAO NAIDU

                       C.M.A. No.1154 OF 2012
JUDGMENT:

This appeal is filed by the appellant-Reliance General

Insurance Company against the respondents seeking to set aside

the order, dated 30.04.2012, passed in W.C.No.26/2011 by the

Commissioner for Employees Compensation and Assistant

Commissioner of Labour-IV At Hyderabad, wherein, the Court

below granted compensation of Rs.5,57,212/- in favour of

respondents - claimants.

2. Heard. Perused the record.

3. At request of learned counsel for the parties, this

Court vide order, dated 08.03.2022, has referred the appeal to Lok

Adalat. On 12.03.2022, 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 12.03.2022 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: 05.07.2022 PLV