The New India Assurance Company ... vs Lalith Kumar Anr
2022 Latest Caselaw 3421 Tel

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

                      M.A.C.M.A No.460 OF 2008
JUDGMENT:

This appeal is filed by the appellant-New India Assurance

Company against the respondents seeking to set aside the order,

dated 05.11.2007, passed in W.C.No.80/2007 by the

Commissioner for Workmen's Compensation and Assistant

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

below granted compensation of Rs.2,63,147/- in favour of

respondents - claimants.

2. Heard. Perused the record.

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

Court vide order, dated 07.03.2022, 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