Telangana High Court
Shriram General Insurance ... vs Smt A. Malleshwari 2 Others on 24 January, 2022
Bench: P.Sree Sudha
THE HON'BLE SMT. JUSTICE P. SREE SUDHA
CIVIL MISCELLANEOUS APPEAL No.408 of 2013
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 11.12.2021.
Accordingly, the CMA 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.
_____________________ P. SREE SUDHA, J.
Date: 24.01.2022 dv