Telangana High Court
Reliance General Insurance ... vs Smt. Middinti Sayavva on 2 November, 2023
Bench: Sambasivarao Naidu
THE HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU
M.A.C.M.A. No.452 OF 2020
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 09.09.2023.
2. Accordingly, this MACMA 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: 02.11.2023 ynk