Reliance General Insurance ... vs S.Mangamma And 3 Others
2022 Latest Caselaw 4455 Tel

           THE HON'BLE JUSTICE SAMBASIVA RAO NAIDU

                     C.M.A. No.291 OF 2021
JUDGMENT:

This appeal is filed by the appellant - Reliance General

Insurance Company Limited against the respondents seeking to

set aside the order, dated 01.03.2021, passed in E.C.No.143/2018

by the Commissioner for Employees Compensation and Assistant

Commissioner of Labour - IV At Hyderabad, wherein, the Court

below granted compensation of Rs.7,40,154/- in favour of

respondents - claimants.

2. Heard. Perused the record.

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

Court vide order, dated 24.06.2022, has referred the appeal to

Lok Adalat. On 26.06.2022, 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 26.06.2022 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.

____________________________ SAMBASIVA RAO NAIDU, J Date: 07.09.2022 PLV