Telangana High Court
The New India Assurance Co Ltd vs Sri V.Parsh Ramulu Anr on 12 August, 2021
Bench: A.Abhishek Reddy
THE HONOURABLE SRI JUSTICE A.ABHISHEK REDDY
C.M.A. No. 180 of 2010
JUDGMENT:
The subject matter has been referred to Lok Adalat wherein the matter has been settled and accordingly, an Award has been passed on 10.07.2021.
In view of the same, this appeal is disposed of in terms of the Award dated 10.07.2021.
Miscellaneous petitions pending in this appeal, if any, shall stand closed. No order as to costs.
__________________________ A.ABHISHEK REDDY, J 12.08.2021 sur