Telangana High Court
National Insurance Company ... vs Athra Sai Krishna And 5 Others on 1 October, 2021
Bench: T.Amarnath Goud
THE HON'BLE SRI JUSTICE T. AMARNATH GOUD
M.A.C.M.A. No.1829 of 2018
JUDGMENT :
During the pendency of the appeal, the matter was referred to Lok Adalat and the same was settled before the Lok Adalat, vide Award dated 10.04.2021.
Accordingly, the MACMA is disposed of in terms of the Award passed by the Lok Adalat. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
________________________ T. AMARNATH GOUD, J.
Date: 01.10.2021 ajr