The Regional Manager, vs Manne Yadamma
2025 Latest Caselaw 1286 Tel

Telangana High Court

The Regional Manager, vs Manne Yadamma on 23 January, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

         THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                   M.A.C.M.A. No.3806 OF 2009

JUDGMENT:

This appeal has been filed by the appellant-New India

Assurance Company Limited, Secunderabad, aggrieved by the order

and decree dated 31.10.2008 in M.V.O.P.No.441 of 2007 passed by

the Chairman, Motor Accident Claims Tribunal-cum-III Additional

District and Sessions Judge (F.T.C.), Medak, (hereinafter 'the

Tribunal').

2. Heard. Perused the materials on record.

3. On 14.12.2024, this Appeal was withdrawn by the appellant-

New India Assurance Company Limited, Secunderabad, with a

prayer to confirm the decree and order passed by the Tribunal and

accordingly, an Award was passed by the Lok Adalat. In view of the

same, the M.A.C.M.A. is disposed of, in terms of the Award

dated 14.12.2024, passed by the Lok Adalat. The Registry is

directed to annex a copy of the Award dated 14.12.2024 to this

judgment. No order as to costs.

As a sequel, pending miscellaneous applications, if any, shall

stand closed.

______________ N.TUKARAMJI, J Date: 23.01.2025 HFM