The New India Assurance Company ... vs Smt.Hajeera Begum
2024 Latest Caselaw 378 Tel

Telangana High Court

The New India Assurance Company ... vs Smt.Hajeera Begum 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.4122 of 2012
JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the order and decree dated 4.4.2008 passed in O.P.No.58 of 2005 by the

Special Sessions Judge, FAC II Additional District Judge, Mahabubnagar.

2. 01.12.2023, the matter was referred to Lok Adalat pursuant to

the letter dated 9.11.2023 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 25, 2024 KTL