Telangana High Court
The New India Assurance Company ... vs Smt. Sahezad Begum And 8 Others 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.3102 of 2011 JUDGMENT:
This appeal is filed by the appellant - Insurance Company aggrieved
by the award and decree dated 15.09.2006 passed in O.P.No.967 of 2006
by the Motor Accidents Claims Tribunal cum VI Additional District Judge,
Mahabubnagar.
2. The matter was referred to Lok Adalat pursuant to the letter
dated 23.12.2023 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