Telangana High Court
The National Insurance Company ... vs G.Suvarna Anr on 31 October, 2022
Bench: G.Anupama Chakravarthy
THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY
M.A.C.M.A.No.1895 of 2008
JUDGMENT:
This appeal preferred by the appellant/Insurance Company, was referred to the Lok-Adalat on 26.06.2022 and an award was passed.
Therefore, this appeal is disposed of in terms of the award dated 26.06.2022 passed in the Lok-Adalat.
Pending miscellaneous applications, if any, shall stand closed.
__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 31.10.2022 SSM/LK