The New India Assurance Company Limited vs Pulgam Chandrakala
2024 Latest Caselaw 301 Tel

Telangana High Court

The New India Assurance Company Limited vs Pulgam Chandrakala 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.416 of 2012
JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the order and decree dated 25.09.2007 passed in O.P.No.920 of 2003 by

the Chairman, Motor Accidents Claims Tribunal cum I Additional District

Judge, Khammam.

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 23, 2024 KTL