Telangana High Court
Icici Lombard General Insurance ... vs Gopidi Radha 6 Others on 2 November, 2021
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
MACMA No.2108 OF 2015
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 11.09.2021.
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 N.TUKARAMJI Date: 02.11.2021 kvrm