The New India Assurance Company ... vs Godisala Ashok Kumar
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Telangana High Court

The New India Assurance Company ... vs Godisala Ashok Kumar on 23 January, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

        THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                    M.A.C.M.A. No.2171 OF 2013

JUDGMENT:

This appeal has been filed by the New India Assurance

Company Limited, Warangal/respondent aggrieved by the order and

decree dated 21.11.2008 in M.V.O.P.No.750 of 2002 passed by the

Chairman, Motor Accident Claims Tribunal (District Judge),

Khammam.

2. Heard. Perused the materials on record.

3. On 14.12.2024, the appellant had withdrawn the contention in

the Appeal before Lok Adalat. In effect, the impugned decree and

order stands confirmed.

4. In view of the development, the M.A.C.M.A. is disposed of, in

terms of the Award dated 14.12.2024.

5. 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