The New India Assurance Company Ltd. vs Bhukya Saroja And 3 Ots
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Telangana High Court

The New India Assurance Company Ltd. vs Bhukya Saroja And 3 Ots on 23 January, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

        THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                   M.A.C.M.A. No.1716 OF 2013

JUDGMENT:

This appeal has been filed by the New India Assurance

Company Limited, Eluru/respondent No.2 aggrieved by the order

dated 27.10.2011 in M.V.O.P.No.424 of 2010 passed by the Motor

Accident Claims Tribunal (Special Sessions Judge for Trial of Cases

under SC's and ST's (POA) Act, 1989-cum-Additional 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 On 14.12.2024, the appellant had withdrawn the contention in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 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