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Shriram General Insurance Co. ... vs Chirika Jothsna
2021 Latest Caselaw 1753 Tel

Citation : 2021 Latest Caselaw 1753 Tel
Judgement Date : 21 June, 2021

Telangana High Court

Shriram General Insurance Co. ... vs Chirika Jothsna on 21 June, 2021

Bench: T.Amarnath Goud

       THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                    MACMA No.2217 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 1412.2019.

Accordingly, the 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 T. AMARNATH GOUD

Date: 21.06.2021 Shr

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