Telangana High Court
Reliance General Insurance Co ... vs Sharada Bai on 18 April, 2023
Bench: Sambasivarao Naidu
THE HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU
CIVIL MISCELLANEOUS APPEAL No.258 OF 2022
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 11.02.2023.
Accordingly, the appeal 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 SAMBASIVA RAO NAIDU Date: 18.04.2022 PLV