Telangana High Court
The New India Assurance Co. Ltd., Rep By ... vs Smt. K. Yadamma And 2 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.2522 of 2012
JUDGMENT:
This appeal is filed by the appellant - Insurance Company aggrieved
by the award and decree dated 11.08.2004 passed in O.P.No.768 of 2000
by the Chairman, Motor Accidents Claims Tribunal cum II Additinoal
District Judge, Ranga Reddy District.
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
