Telangana High Court
United India Insurance Company ... vs Parchaki Chandrakala 6 Ors on 6 April, 2021
Bench: B.Vijaysen Reddy
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
MACMA.No.1538 of 2008
JUDGMENT:
The subject matter in the appeal was referred to Lok Adalat for settlement and accordingly, an award was passed on 20.02.2021 in terms of settlement.
In view of the above, the civil miscellaneous appeal is closed in terms of the said award passed by the Lok Adalat. As a sequel, the miscellaneous applications, if any, shall stand closed.
__________________ B. VIJAYSEN REDDY, J April 6, 2021 DSK