The National Insurance Co Ltd vs Smt.Zubeda Begum 5 Ors
2022 Latest Caselaw 3424 Tel

           THE HON'BLE JUSTICE SAMBASIVA RAO NAIDU

                       C.M.A No.395 OF 2007
JUDGMENT:

This appeal is filed by the appellant-National Insurance

Company against the respondents seeking to set aside the order,

dated 11.01.2007, passed in W.C.No.9/2005 by the Commissioner

for Workmen's Compensation and Assistant Commissioner of

Labour-I At Hyderabad, wherein, the Court below granted

compensation of Rs.2,90,999/- in favour of respondents -

claimants.

2. Heard. Perused the record.

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

Court vide order, dated 09.03.2022, 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