The New India Assurance Company Limited vs Smt. Guntupalli Ramadevi And 2 Ors.
2024 Latest Caselaw 305 Tel

Telangana High Court

The New India Assurance Company Limited vs Smt. Guntupalli Ramadevi And 2 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.2315 of 2012
JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the order and decree dated 19.01.2005 passed in O.P.No.577 of 1999 by

the Principal 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