Telangana High Court
M/S. Shriram General Insurance ... vs Smt.E.Sujatha, Patancheru, ... on 17 November, 2021
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
MACMA No.4151 OF 2012 AND MACMA No.2063 OF 2016 COMMON JUDGMENT:
On perusal of the record, during pendency of the appeals, the matters were referred to the Lok Adalat and as per the Award dated 10.07.2021 the parties amicably settled the matter before the Lok Adalat.
Accordingly, the 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 this appeal shall stand closed.
________________________ JUSTICE N.TUKARAMJI Date: 17.11.2021 kvrm