The Oriental Insurance Company Ltd., vs Thellam Muthamma And 3 Others
2025 Latest Caselaw 1296 Tel

Telangana High Court

The Oriental Insurance Company Ltd., vs Thellam Muthamma And 3 Others on 23 January, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

        THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                   M.A.C.M.A. No.1548 OF 2013

JUDGMENT:

This appeal has been filed by the Oriental Insurance Company

Limited, Khammam/respondent No.2 aggrieved by the order and

decree dated 13.03.2013 in M.A.T.O.P.No.1047 of 2011 passed by

the Chairman, Motor Vehicle Accidents Clams Tribunal

(II Additional District Judge (F.T.C.I.) 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 On 14.12.2024, the Appellant had withdrawn the contention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