The New India Assurance Co Ltd vs Tummala Rajitha And 4 Ors
2024 Latest Caselaw 304 Tel

Telangana High Court

The New India Assurance Co Ltd vs Tummala Rajitha And 4 Ors 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.2268 of 2012
JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the order and decree dated 12.05.2009 passed in O.P.No.1120 of 2006

by the Chairman, Motor Accidents Claims Tribunal cum I-Additional

District Judge, Khammam.

2. On 05.12.2023, 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