This Appeal Is Filed By The vs Unknown
2024 Latest Caselaw 271 Tel

Telangana High Court

This Appeal Is Filed By The vs Unknown on 22 January, 2024

Author: G. Radha Rani

Bench: G.Radha Rani

      THE HONOURABLE DR.JUSTICE G.RADHA RANI
                                      [




                      M.A.C.M.A.No.1989 of 2012
JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the award and decree dated 05.06.2002 passed in O.P.No.723 of 1999

by the Chairman, Motor Accidents Claims Tribunal cum Additional

District Judge, Nizamabad.

2. On 05.12.2023, the matter was referred to Lok Adalat pursuant

to the letter dated 09.11.2023 addressed by the Secretary, High Court Legal

Services Committee, Hyderabad. An award was passed by the Lok Adalat

on 30.12.2023 and as per the said award, the learned counsel for the

appellant agreed to withdraw the appeal.

3. Hence, the appeal is disposed of in terms of the Award dated

30.12.2023 passed by the Lok Adalat. No order as to costs.

Miscellaneous applications pending, if any, shall stand closed.

_____________________ Dr. G. RADHA RANI, J

January 22, 2024 KTL