The Oriental Insurance Company Limited vs Panka Murali And Another
2025 Latest Caselaw 1298 Tel

Telangana High Court

The Oriental Insurance Company Limited vs Panka Murali And Another on 23 January, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

        THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                   M.A.C.M.A. No.1423 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 05.03.2013 in M.A.T.O.P.No.672 of 2010 passed by

the Motor Vehicle Accidents Clams Tribunal (II Additional District

Judge (F.T.C.) 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 On 14.12.2024, the appellant had withdrawn the contention in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