The New India Assurance Co Ltd vs I.V.Ranga Rao And Another
2024 Latest Caselaw 300 Tel

Telangana High Court

The New India Assurance Co Ltd vs I.V.Ranga Rao And Another 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.275 of 2012
JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the award and decree dated 14.08.2001 passed in O.P.No.1442 of 1996

by the II Member Tribunal for Disciplinary Proceedings cum VII

Additional Chief Judge, City Civil Court, Hyderabad.

2. The matter was referred to Lok Adalat pursuant to the letter

dated 29.12.2023 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 23, 2024 KTL