Telangana High Court
Shriram General Insurance ... vs K. Laxman on 22 September, 2021
Bench: T.Amarnath Goud
THE HON'BLE SRI JUSTICE T. AMARNATH GOUD
I.A.No.2 OF 2018
IN/AND
C.M.A No.949 OF 2018
JUDGMENT:
During the pendency of the appeal, the matter was referred to the Lok Adalat, and the same was settled before the Lok Adalat vide Award dated 10.04.2021.
Accordingly, the CMA and the interlocutory application 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 T. AMARNATH GOUD Date: 22.09.2021 Kvrm/Lrkm