The National Insurance Company ... vs Rapelli Pochamma
2021 Latest Caselaw 838 Tel

 THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND

THE HONOURABLE SRI JUSTICE T. VINOD KUMAR

M.A.C.M.A. No.788 of 2017

JUDGMENT: (Per Hon'ble Sri Justice M.S. Ramachandra Rao)

This appeal had been referred to the Secretary, High Court

Legal Services Committee to explore the possibility of settlement

between the parties, and an award has been passed by the High Court

Legal Services Committee in the Lok Adalat on 07-11-2020

incorporating terms of settlement between the parties.

In this view of the matter, the appeal is disposed of in terms of

the award dt.07-11-2020 passed by the High Court Legal Services

Committee.

As a sequel, miscellaneous petitions pending, if any, shall stand

closed.

__________________________________ JUSTICE M.S.RAMACHANDRA RAO

__________________________ JUSTICE T.VINOD KUMAR Date: 17.03.2021 Vsv