The Manager, Icici Lombard General In. ... vs Kandi Rani And 4 Others
2024 Latest Caselaw 302 Tel

Telangana High Court

The Manager, Icici Lombard General In. ... vs Kandi Rani 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.1082 of 2012
JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the order and decree dated 13.12.2009 passed in M.V.O.P.No.228 of

2009 by the Chairman, Motor Accidents Claims Tribunal cum III

Additional District and Sessions Judge, Medak.

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

dated 18.12.2023 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