The New India Assurance Company ... vs Mankena Nageswar Rao And 2 Others
2024 Latest Caselaw 336 Tel

Telangana High Court

The New India Assurance Company ... vs Mankena Nageswar Rao And 2 Others 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.4152 of 2012

JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved by

the award and decree dated 18.12.2007 passed in O.P.No.917 of 2002 by the

Motor Accident Claims Tribunal (for short "MACT") - cum - II Additional

District Judge, (Fast Track Court - I) at 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.