The New India Assurance Company ... vs R.Srinivas And 2 Ors
2022 Latest Caselaw 6078 Tel

THE HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU

     CIVIL MISCELLANEOUS APPEAL NO.458 OF 2021

JUDGMENT:

This appeal is filed by the appellant-New India

Assurance Company Limited against the respondents

seeking to set aside the Order dated 24.11.2007 passed

in W.C.No.83/2007 by learned Commissioner for

Workmen's Compensation and Assistant Commissioner

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

granted compensation of Rs.2,63,739/- in favour of

respondent/claimant.

2. Heard. Perused the record.

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

13.08.2022, 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 13.08.2022 passed by the Lok Adalat to

this Judgment.

Pending miscellaneous applications, if any, shall

stand closed. No costs.

___________________________________ JUSTICE SAMBASIVA RAO NAIDU

DATED 22.11.2022 YNK/SSM THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

CIVIL MISCELLANEOUS APPEAL NO.458 of 2021

DATED 22.11.2022

YNK/SSM