Telangana High Court
Reliance General Insurance ... vs Sri Md.Hameed And Another on 30 October, 2023
Bench: M.G.Priyadarsini
THE HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI
C.M.A.No. 887 of 2014
JUDGMENT:-
Pursuant to the request made by the Counsel appearing
for both the parties, the matter was referred to Lok Adalat. On
09.09.2023
the matter was settled before the Lok Adalat and an award was passed by the Lok Adalath.
In view of the above, the 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 applications, if any, pending shall stand closed.
_____________________ JUSTICE M.G.PRIYADARSINI 30.10.2023 gms 2 THE HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI C.M.A.No. 887 of 2014 DATE: 30.10.2023 gms