Telangana High Court
Shriram General Insurance ... vs Vavilla Ramulu, Warangal Dist And ... on 6 November, 2023
Bench: Sambasivarao Naidu
THE HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU
M.A.C.M.A. No.604 OF 2017
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: 06.11.2023 ynk