Tata Aig General Insurance ... vs Smt.Govind Dandolla Padma 5 Ors
2022 Latest Caselaw 2372 Tel

            THE HON'BLE Dr. JUSTICE D. NAGARJUN

                      M.A.C.M.A No.24 OF 2010
JUDGMENT:

This appeal is filed by the appellant-Insurance Company

against the respondents seeking to set aside the order, dated

28.10.2007, passed in O.P.No.99 of 2007 by the Chairman, Motor

Accidents Claims Tribunal-cum-District Judge, Nizamabad,

wherein, the Court below granted compensation of Rs.5,87,000/-

in favour of the respondent Nos.1 to 5 - 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.

___________________ Dr. NAGARJUN, J Date: 06.06.2022 YVL