Telangana High Court
Sriram General Insurance Company ... vs Venmula Prathap Reddy on 21 June, 2021
Bench: T.Amarnath Goud
THE HON'BLE SRI JUSTICE T. AMARNATH GOUD
MACMA No.3586 OF 2019
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 20.01.2021.
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