Telangana High Court
The Reliance General Insurance ... vs Mohd.Abdul Mukram Mukram Khan on 25 January, 2023
Bench: M.G.Priyadarsini
HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI
M.A.C.M.A.No. 2286 of 2017
JUDGMENT:-
Pursuant to the request made by the learned counsel
appearing for both the parties, the matter was referred to Lok
Adalat. On 26.06.2022 the matter was settled before the Lok
Adalat and an award was passed by the Lok Adalath.
In view of the above, the M.A.C.M.A. is disposed of in
terms of the award passed by the Lok Adalat. There shall be no
order as to costs.
Miscellaneous applications, if any, pending shall stand
closed.
_____________________
JUSTICE M.G.PRIYADARSINI
25.01.2023
tsr 2 HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI M.A.C.M.A.No. 2286 of 2017 DATE:25-01-2023