Telangana High Court
Icici Lombard General Insurance ... vs Smt. K. Mahalakshmi, Hyd Two ... on 29 March, 2023
Bench: M.Laxman
THE HON'BLE SRI JUSTICE M.LAXMAN
C.M.A. No.1099 of 2017
JUDGMENT:
It is brought to the notice of this Court that the parties settled the matter out of Court, in pursuance of which, the matter was referred to Lok Adalat for settlement. Accordingly, an award was passed by the Lok Adalat dated 11.02.2023.
2. In view of the same, this appeal is disposed of in terms of the award was passed by the Lok Adalat, dated 11.02.2023. No costs.
Miscellaneous Petitions pending, if any, shall stand closed.
______________________ JUSTICE M.LAXMAN Dt. 29.03.2023 Yvkr