National Insurance Co. Ltd., ... vs Banothu Ravi , Ravinder Naik And Another
2025 Latest Caselaw 1292 Tel

Telangana High Court

National Insurance Co. Ltd., ... vs Banothu Ravi , Ravinder Naik And Another on 23 January, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

        THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                   M.A.C.M.A. No.546 OF 2013

JUDGMENT:

This appeal has been filed by the National Insurance Company

Limited, Karimnagar and National Insurance Company Limited,

Warangal/respondent Nos.2 and 3 aggrieved by the order and

decree dated 29.10.2007 in O.P.No.1039 of 2006 passed by the

Chairman, Motor Accident Claims Tribunal-cum-IV Additional District

Judge, Warangal, (hereinafter 'the Tribunal').

2. Heard. Perused the materials on record.

3. On 14.12.2024, the appellants had withdrawn the contention

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

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