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Icici Lombard General Insurance ... vs Nadidi Venkaanna
2021 Latest Caselaw 3202 Tel

Citation : 2021 Latest Caselaw 3202 Tel
Judgement Date : 2 November, 2021

Telangana High Court
Icici Lombard General Insurance ... vs Nadidi Venkaanna on 2 November, 2021
Bench: N.Tukaramji
           THE HON'BLE SRI JUSTICE N.TUKARAMJI

                    MACMA No.2956 OF 2014

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 11.09.2021.

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 N.TUKARAMJI

Date: 02.11.2021 kvrm

 
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