Telangana High Court
Bajaj Allianz General Insurance ... vs Smt. D.Balamani, on 7 July, 2021
Bench: Challa Kodanda Ram
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
CIVIL MISCELLANEOUS APPEAL No. 494 OF 2013
JUDGMENT:
It is represented by learned counsel for both the parties that this matter has been settled before the Lok Adalat and an Award has also been passed by the Lok Adalat to that effect.
In the light of the aforesaid submission, this Civil Miscellaneous Appeal is closed in terms of Award dated 10.04.2021 passed by the Lok Adalat.
Consequently, miscellaneous Applications, if any shall stand closed.
________________________ CHALLA KODANDA RAM, J Dt:07.07.2021 kdl