Telangana High Court
Icici Lombard General Insurance ... vs Mekala Ramulu 2 Ors on 11 November, 2021
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N. TUKARAMJI
MACMA Nos.2329 of 2012 and 984 of 2019 COMMON JUDGMENT:
The record is disclosing that the parties in both the appeals settled their dispute amicably before the Lok Adalat, vide Award dated 11.09.2021.
Accordingly, both the appeals are disposed of in terms of the Lok Adalat Award. No order as to costs. Miscellaneous petitions, if any, pending in these appeals shall stand dismissed.
__________________ N. TUKARAMJI, J Date: 11.11.2021 Isn