Smt Amrutha, vs P Sudershan Reddy,
2022 Latest Caselaw 6212 Tel

      THE HON'BLE SMT. JUSTICE M.G. PRIYADARSINI

                 M.A.C.M.A. No.998 of 2015

JUDGMENT:

Today, when the matter is taken up for hearing, the

learned Standing Counsel appearing on behalf of respondent

No. 2 submits that arising out of the same accident, the appeal

preferred by the respondent No. 2 stood disposed of in terms of

settlement arrived at between the parties before the Lok Adalat,

which passed an award on 14.12.2019, however, the pendency

of the present appeal preferred by the claimants was not

brought to the notice of the Lok Adalath or before this Court

while disposing of MACMA No. 3146 of 2014. Therefore, the

learned Standing Counsel submits that since the lis in this

appeal has already been settled between the parties, nothing

remains for adjudication and the appeal may be closed. The

learned counsel for the claimants has not disputed the said

statement made by the learned Standing Counsel.

In view of the above, the appeal stands closed. No order

as to costs.

Miscellaneous petitions, if any, pending shall stand

closed.

_______________________________ JUSTICE M.G. PRIYADARSINI 28.11.2022 tsr

MGP, J Macma_998_2015

THE HON'BLE SMT. JUSTICE M.G. PRIYADARSINI

M.A.C.M.A. No.998 of 2015

DATE: 28-11-2022