Telangana High Court
Bharti Axa General Ins Co. Ltd., ... vs G. Anuradha, Hyd 3 Others on 21 June, 2021
Bench: T.Amarnath Goud
THE HON'BLE SRI JUSTICE T. AMARNATH GOUD
MACMA No.1125 OF 2017
JUDGMENT:
During the pendency of the appeal, the matter was referred to the Lok Adalat, and the same was settled before the Lok Adalat, vide Award dated 10.04.2021.
Accordingly, the MACMA is disposed of, in terms of the award passed by the Lok Adalat. No order as to costs.
Consequently, miscellaneous petitions, if any, pending in this appeal shall stand closed.
_____________________________ JUSTICE T. AMARNATH GOUD Date: 21.06.2021 Shr