Telangana High Court
Reliance General Insurance Co. ... vs T Harshini on 30 January, 2023
Bench: M.G.Priyadarsini
HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI
M.A.C.M.A.No. 2253 of 2019
JUDGMENT:-
Pursuant to the request made by the learned counsel
appearing for both the parties, the matter was referred to Lok
Adalat. On 12.11.2022 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
30.01.2023
tsr 2 HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI M.A.C.M.A.No. 2253 of 2019 DATE:30-01-2023