The National Insurance Company ... vs Smt. S. Thirupathamma And 4 Others
2022 Latest Caselaw 3430 Tel

           THE HON'BLE JUSTICE SAMBASIVA RAO NAIDU


                   M.A.C.M.A No.588 OF 2006
JUDGMENT:

This appeal is filed by the appellant-Insurance Company

against the respondents seeking to set aside the order, dated

07.03.2006, passed in W.C.No.37/2003 (F) by the Commissioner

for Workmen's Compensation and Assistant Commissioner of

Labour At Mahabubnagar, wherein, the Court below granted

compensation of Rs.2,30,956/- in favour of respondents -

claimants.

2. Heard. Perused the record.

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

Court vide order, dated 11.02.2022, 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