M/S.National Insurance Company ... vs Chinthamala Anthony Anr
2022 Latest Caselaw 2369 Tel

            THE HON'BLE Dr. JUSTICE D. NAGARJUN

                   M.A.C.M.A No.3969 OF 2009
JUDGMENT:

This appeal is filed by the appellant-Insurance Company

against the respondents seeking to set aside the order, dated

03.09.2009, passed in O.P.No.478 of 2005 by the Chairman, Motor

Accidents Claims Tribunal-cum-I Additional District Judge (Fast

Track Court) Khammam, wherein, the Court below granted

compensation of Rs.26,000/- in favour of the respondent No.1 -

claimant.

2. Heard. Perused the record.

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

Court vide order, dated 10.03.2022, 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.

___________________ Dr. NAGARJUN, J Date: 06.06.2022 YVL