The Oriental Insurance Co. Ltd., vs Syed Gulam Hyder
2025 Latest Caselaw 573 Tel

Telangana High Court

The Oriental Insurance Co. Ltd., vs Syed Gulam Hyder on 24 July, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

         THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                    M.A.C.M.A No.937 OF 2025
JUDGMENT:

This appeal has been filed by the Oriental Insurance Company

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

decree dated 10.09.2012 in M.V.O.P.No.1452 of 2003 passed by the

Motor Accidents Claims Tribunal, IV Additional District Judge (Fast

Track Court) at Khammam (hereinafter 'the Tribunal').

2. Heard. Perused the materials on record.

3. On 14.12.2024, the appellant had withdrawn the contention in

the appeal before the 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.

_____________________ JUSTICE N.TUKARAMJI Date: 21.01.2025 pld