Shriram General Insurance ... vs K. Sreenu
2022 Latest Caselaw 6079 Tel

THE HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU

     CIVIL MISCELLANEOUS APPEAL NO.407 OF 2022

JUDGMENT:

This appeal is filed by the appellant-Shriram

General Insurance Company Limited against the

respondents seeking to set aside the Order dated

27.06.2014 passed in W.C.No.63/2012 by learned

Commissioner for Workmen's Compensation and

Assistant Commissioner of Labour-II At Hyderabad,

wherein, the Court below granted compensation of

Rs.4,56,919/- in favour of respondent/claimant.

2. Heard. Perused the record.

3. At request of learned counsel for the parties, 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 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.407 of 2022

DATED 22.11.2022

YNK/SSM