Telangana High Court
M/S.New India Assurance Company Ltd vs Smt.Mukkamalla Vijayalakshmi on 2 April, 2025
THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI
M.A.C.M.A.No.3695 of 2012
JUDGMENT:
1. Pursuant to the request made by the Counsel appearing for both the parties, the matter was referred to Lok Adalat. On 08.03.2025, the matter was settled before the Lok Adalat and an Award was passed by the Lok Adalat.
2. In view of the above, this Motor Accident Civil Miscellaneous Appeal is disposed of in terms of the Award passed by the Lok Adalat. There shall be no order as to costs.
3. As a sequel, miscellaneous applications, if any, pending shall stand closed.
______________________________ JUSTICE M.G.PRIYADARSINI Date: 02.04.2025 mmr 16 THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI M.A.C.M.A.No.3695 OF 2012 Date:02.04.2025 mmr