Telangana High Court
Bajaj Allianz General Insurance Co. ... vs Puchakalaya Vani Venkata Hema Kumari ... on 1 February, 2024
Author: P.Sam Koshy
Bench: P.Sam Koshy, N.Tukaramji
THE HON'BLE SRI JUSTICE P. SAM KOSHY
AND
THE HON'BLE SRI JUSTICE N.TUKARAMJI
M.A.C.M.A.No.291 of 2013
JUDGMENT:
(per Hon'ble Sri Justice P.SAM KOSHY) The dispute in this Appeal has been settled in the Lok Adalat on 30.12.2023 held by the High Court Legal Services Committee.
2. On due consideration of the same, we confirm the Award dated 30.12.2023 passed by the Lok Adalat.
3. Accordingly, the appeal stands disposed of in terms of the said Award rendered by the High Court Legal Services Committee.
No order as to costs.
As a sequel, miscellaneous petitions pending if any, shall stand closed.
___________________ P. SAM KOSHY, J ___________________ N.TUKARAMJI, J Date: 01.02.2024 Pvt 2 THE HONOURABLE SRI JUSTICE P. SAM KOSHY AND THE HON'BLE SRI JUSTICE N.TUKARAMJI M.A.C.M.A.No.291 of 2013 Date: 01.02.2024 Pvt