New India Assurance Company Ltd vs Buddi Bai And 5 Others
2025 Latest Caselaw 1295 Tel

Telangana High Court

New India Assurance Company Ltd vs Buddi Bai And 5 Others on 23 January, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

        THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                   M.A.C.M.A. No.2623 OF 2013

JUDGMENT:

This appeal has been filed by the New India Assurance

Company Limited, Mahabubnagar/respondent No.2 aggrieved by the

order dated 01.03.2013 in M.V.O.P.No.760 of 1999 passed by the

Court of the Judge, Family Court-cum-Additional District Judge,

Mahabubnagar, (hereinafter 'the Court').

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 On 14.12.2024, the appellant had withdrawn the contention in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