The New India Assurance Coompany ... vs K. Madhu Anr
2022 Latest Caselaw 2373 Tel

            THE HON'BLE Dr. JUSTICE D. NAGARJUN

                   M.A.C.M.A No.3081 OF 2011

JUDGMENT:

This appeal is filed by the appellant-Insurance Company

against the respondents seeking to set aside the Award, dated

26.04.2007, passed in O.P.No.1717 of 2004 by the learned X

Additional Chief Judge (Fast Track Court), City Civil Court,

Hyderabad, wherein, the Court below granted compensation of

Rs.1,05,250/- 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