Telangana High Court
Reliance General Ins Comp Ltd., ... vs Bandari Laxmi Bai, Nizamabad 3 ... on 31 March, 2023
Bench: Namavarapu Rajeshwar Rao
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
M.A.C.M.A.NO.1261 OF 2016
JUDGMENT:
Pursuant to the request made by the counsel appearing for both the parties, the matter was referred to Lok Adalat.
The matter was settled before the Lok Adalat and an award was passed by the Lok Adalat on 11.02.2023.
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 Petitions, if any, pending shall stand closed.
__________________________________ NAMAVARAPU RAJESHWAR RAO, J 31st day of March, 2023 CHS