The Icici Lombard General Insurance ... vs Smt.Kanchugantla Varalaxmi And 5 Ors
2024 Latest Caselaw 375 Tel

Telangana High Court

The Icici Lombard General Insurance ... vs Smt.Kanchugantla Varalaxmi And 5 Ors on 25 January, 2024

Author: G. Radha Rani

Bench: G.Radha Rani

      THE HONOURABLE DR.JUSTICE G.RADHA RANI
                                      [




                      M.A.C.M.A.No.2502 of 2012
JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the judgment and decree dated 27.04.2012 passed in O.P.No.1245 of

2008 by the Principal District Judge, Ranga Reddy District at L.B. Nagar.

2. The matter was referred to Lok Adalat pursuant to the letter

dated 18.12.2023 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 25, 2024 KTL