Telangana High Court
The New India Assurance Company Limited vs Bangaroju Somaiah Chary And 2 Ors. 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.4334 of 2012
JUDGMENT:
This appeal is filed by the appellant - Insurance Company aggrieved
by the award and decree dated 07.07.2005 passed in O.P.No.1067 of 2002
by the Chairperson, Motor Accidents Claims Tribunal cum IV Additional
District Judge, (II FTC), Nalgonda.
2. On 01.12.2023, 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
