Telangana High Court
Reliance General Insurance ... vs Nenavath Mothilal And 2 Ors on 21 September, 2022
Bench: Pulla Karthik
THE HON'BLE SRI JUSTICE PULLA KARTHIK
MACMA No.642 of 2019
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 13.08.2022.
Accordingly, the MACMA 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.
________________________________ SRI JUSTICE PULLA KARTHIK Date: 21.09.2022 Ssn THE HONOURABLE SRI. JUSTICE PULLA KARTHIK MACMA No. 642 OF 2019 Date:21.09.2022 ssn