Telangana High Court
The Tata Aig General Insurance ... vs Bukya Raju on 18 November, 2023
Bench: Sambasivarao Naidu
THE HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU
M.A.C.M.A. No.1291 OF 2019
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 30.09.2023.
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: 18.11.2023 ynk