Icici Lombard General Insurance ... vs Anuvaram Anjalappa And 3 Others
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Telangana High Court

Icici Lombard General Insurance ... vs Anuvaram Anjalappa And 3 Others on 30 October, 2024

Author: G. Radha Rani

Bench: G. Radha Rani

       THE HONOURABLE Dr. JUSTICE G. RADHA RANI

                            C.M.A.No.635 of 2014


JUDGMENT:

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

order dated 23.06.2007 passed in W.C.No.137 of 2005 by the learned

Commissioner for Workmen's Compensation and Assistant Commissioner of

Labor-IV, T.Anjaiah Karmika Samkshema Bhavan, R.T.C, X Roads, Hyderabad.

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

18.09.2024 addressed by the Secretary, High Court Legal Services Committee,

Hyderabad. An award was passed by the Lok Adalat on 28.09.2024 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 28.09.2024

passed by the Lok Adalat. No order as to costs.

Miscellaneous applications pending, if any, shall stand closed.

_____________________ Dr. G. RADHA RANI, J

Date: 30th October, 2024 dsv.