Telangana High Court
National Insurance Company ... vs K. Srinivas Anr. on 17 September, 2021
Bench: G Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
M.A.C.M.A.NO.3192 OF 2008
JUDGMENT:
Heard both sides and perused the record. Vide order dated 07.07.2021, the MACMA was referred to Lok Adalat. On 10.07.2021, the matter was settled before the Lok Adalat and an Award was passed by the Lok Adalat.
In view of the same, the MACMA is disposed of in terms of the Award dated 10.07.2021, passed by the Lok Adalat. There shall be no order as to costs.
Miscellaneous applications, if any, pending shall stand closed.
_________________ (G. SRI DEVI, J) 17th September 2021 RRB