The New India Assurance Company ... vs Guggilla Soundarya And 4 Others
2024 Latest Caselaw 298 Tel

Telangana High Court

The New India Assurance Company ... vs Guggilla Soundarya And 4 Others on 23 January, 2024

Author: G. Radha Rani

Bench: G.Radha Rani

      THE HONOURABLE Dr.JUSTICE G.RADHA RANI
                                      [




                      M.A.C.M.A.No.3996 of 2008
JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the order and decree dated 14.03.2006 passed in O.P.No.379 of 2004 by

the Chairman, III Motor Accident Claims Tribunal, Warangal.

2. On 06.12.2023, 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 23, 2024 KTL