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Judgment
Pursuant to the request made by the learned counsel appearing for both the parties, the matter was referred to Lok Adalat. On 13.09.2025, the matter was settled before the Lok Adalat and an award was passed by the Lok Adalat.
In view of the above, the M.A.C.M.A. is disposed of in terms of the award, dated 13.09.2025, passed by the Lok Adalat. There shall be no order as to costs.
As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
AWARD
This is an appeal filed by the Appellant/Insurance Company challenging the order dated 20-07-2009 passed in MVOP.No.403 of 2005 by the Motor Vehicle Accident Claims Tribunal-cum-II Addl.Dist. & Sessions Judge (FTC) At Sangareddy.
Ms.Geetha Rai, Regional Manager - 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.
The said representation is recorded and the appeal is dismissed as withdrawn, confirming the judgment and decree of the Court/Tribunal below.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.
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.
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.
Court fee paid on this appeal shall be refunded.
No costs.