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Judgment
Learned counsels on record submitted that M.A.C.M.A.No.1531 of 2018 is settled before the Lok Adalath on 28.03.2026. In view of the same, nothing survives in the present M.A.C.M.A. to adjudicate further.
Recording the said submission, M.A.C.M.A. is disposed of in terms of the settlement before the Lok Adalath. There shall be no order as to costs.
Interim order and miscellaneous petitions, if any, pending in the M.A.C.M.A. shall stand closed.
AWARD
1.This is an appeal filed by the Appellant/Insurance Company challenging the order dated 6-11-2017 passed in MVOP.No.587 of 2012 by the Motor Accidents Claims Tribunal-cum-Judge, Family Court-cum-VI Additional District Judge at Khammam.
2.Sri P.Ayyappa Kumar, Senior Manager- Legal Claims - the authorized representative of Appellant/Insurance Company, has appeared and represented that the Insurance Company decided not to pursue the present appeal and therefore they are withdrawing the appeal.
3.The said representation is recorded and the appeal is dismissed as withdrawn, confirming the judgment and decree of the Court/Tribunal below. The amount, if any, remaining unpaid to the claimant(s) shall be deposited by the Insurance Company within one month from the date of receipt of the award, along with interest.
4.On such deposit, the Respondent/Claimant(s) is/are permitted to withdraw his/her/their respective amount/s as per the award passed by the Tribunal/MACT.
5.In case, the parties subsequently come to know about filing of cross appeal/cross objection, they are given liberty to seek recall of this Order/Award.
6.Court fee paid on this appeal shall be refunded.
7.No costs.