Telangana High Court
The New India Assurance Company ... vs Burugula Venkateshwar Reddy on 24 January, 2024
Author: G. Radha Rani
Bench: G. Radha Rani
THE HONOURABLE DR.JUSTICE G. RADHA RANI M.A.C.M.A.No.2875 of 2012 JUDGMENT:
This appeal is filed by the appellant - Insurance Company aggrieved by
the award and decree dated 09.12.2011 passed in O.P.No.846 of 2006 by the
Motor Accident Claims Tribunal (for short "MACT") - cum - IV Additional
District Judge (FTC), Khammam
2. 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
Date: 24th January, 2024 Nsk.