Telangana High Court
The Icici Lombard General ... vs D. Sunitha 3 Others on 2 November, 2021
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
MACMA No.742 OF 2012 AND MACMA No.1752 OF 2015 COMMON JUDGMENT:
During the pendency of the appeals, the matter was referred to the Lok Adalat, and the same was settled before the Lok Adalat, vide Award dated 10.07.2021.
Accordingly, MACMAs are disposed of, in terms of the award passed by the Lok Adalat. No order as to costs.
Consequently, miscellaneous petitions, if any, pending in these appeals shall stand closed.
________________________ JUSTICE N.TUKARAMJI Date: 02.11.2021 kvrm