Telangana High Court
Thee Oriental Insurance Co Ltd vs Puppala Gangamani on 6 April, 2023
Bench: Lalitha Kanneganti
THE HONOURABLE Dr. JUSTICE B.SIVA SANKARA RAO
MACMA No.1842 of 2009
JUDGMENT:
The case has been settled in the Lok Adalat.
Hence, the MACMA is disposed of in terms of the Award passed by the Lok Adalat. No costs awarded in the appeal and the miscellaneous petitions pending, if any, in this appeal shall stand closed.
_______________________________ Dr. B. SIVA SANKARA RAO, J 29.01.2016 BV