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Bajaj Allianz General Insurance ... vs Smt. Sabeera Begum 2 Others
2021 Latest Caselaw 3192 Tel

Citation : 2021 Latest Caselaw 3192 Tel
Judgement Date : 2 November, 2021

Telangana High Court

Bajaj Allianz General Insurance ... vs Smt. Sabeera Begum 2 Others on 2 November, 2021

Bench: N.Tukaramji

          THE HON'BLE SRI JUSTICE N.TUKARAMJI

MACMA No.2592 OF 2011 AND MACMA No.2342 OF 2015

COMMON JUDGMENT:

During the pendency of the appeals, the matter was referred

to the Lok Adalat, and the same was settled before the Lok Adalat,

vide Award dated 10.07.2021.

Accordingly, MACMAs are disposed of, in terms of the award

passed by the Lok Adalat. No order as to costs.

Consequently, miscellaneous petitions, if any, pending in

these appeals shall stand closed.

________________________ JUSTICE N.TUKARAMJI

Date: 02.11.2021 kvrm

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