Smt. Boda Jyothi And 3 Others vs Sk. Khasim And Another
2024 Latest Caselaw 1537 Tel

Telangana High Court

Smt. Boda Jyothi And 3 Others vs Sk. Khasim And Another on 16 April, 2024

     HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                   M.A.C.M.A.No.443 of 2017

JUDGMENT:

When the matter is taken up for hearing, learned counsel

appearing for the appellant represented that Insurance

Company has filed an appeal vide M.A.C.M.A.No.3727 of 2012

and the said appeal was settled before the Lok Adalath, High

Court Legal Services Committee, Hyderabad and an award was

passed on 12.11.2022, and therefore, the present appeal filed by

the claimants has become infractuous. A copy of award dated

12.11.2022 is filed before this Court and the same is taken on

record.

2. Recording the said submission, this Motor Accidents Civil

Miscellaneous Appeal is dismissed as infractuous.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________________ LAXMI NARAYANA ALISHETTY, J

Date: 16.04.2024 fm