Telangana High Court
The New India Assurance Company ... vs Thasleem Sulthana 7 Ors on 12 November, 2021
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
MACMA No.2653 OF 2008
JUDGMENT:
On perusal of the record, during pendency of the appeal, the matter was referred to the Lok Adalat, and as per the Award dated 11.09.2021 the appellant has withdrawn the appeal.
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: 12.11.2021 kvrm