Telangana High Court
New India Assurance Co. Ltd. ... vs Sri A. Narayana Reddy And Another on 22 September, 2021
Bench: T.Amarnath Goud
THE HON'BLE SRI JUSTICE T. AMARNATH GOUD
C.M.A No.106 OF 2011
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 10.07.2021.
Accordingly, the CMA 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 T. AMARNATH GOUD Date: 22.09.2021 Kvrm/Lrkm