Telangana High Court
New India Assurance Company Ltd vs Kehavath Laxman Naik And 2 Others on 6 November, 2023
Bench: P.Sree Sudha
THE HONOURABLE SMT JUSTICE P. SREE SUDHA
M.A.C.M.A. No. 1057 OF 2014
JUDGMENT:
On 09.09.2023, the matter was settled before the Lok Adalat held at Hyderabad and an Award was passed by the Lok Adalat.
In view of the same, the M.A.C.M.A. is disposed of in terms of the Award, dated 09.09.2023, passed by the Lok Adalat.
There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
_______________ P. SREE SUDHA, J Date: 06.11.2023 Chs 61 THE HONOURABLE SMT JUSTICE P. SREE SUDHA M.A.C.M.A. No. 1057 OF 2014 06.11.2023 Chs