The New India Assurance Company ... vs Sri S.A. Mobeen And Another
2022 Latest Caselaw 3422 Tel

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

                           C.M.A. No.703 OF 2013
JUDGMENT:

This appeal is filed by the appellant-New India Assurance

Company against the respondents seeking to set aside the order,

dated 21.11.2007, passed in W.C.No.15/2006 by the

Commissioner for Employees Compensation and Assistant

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

below granted compensation of Rs.1,61,312/- in favour of

respondents - claimants.

2. Heard. Perused the record.

3. At request of learned counsel for the parties, 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