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Shriram General Insurance ... vs Md. Afroz Khan Another
2021 Latest Caselaw 3318 Tel

Citation : 2021 Latest Caselaw 3318 Tel
Judgement Date : 9 November, 2021

Telangana High Court

Shriram General Insurance ... vs Md. Afroz Khan Another on 9 November, 2021

Bench: N.Tukaramji

           THE HON'BLE SRI JUSTICE N.TUKARAMJI

MACMA No.2453 OF 2014 AND MACMA No.924 OF 2015

COMMON JUDGMENT:

A perusal of the record disclosing that during pendency of

the appeals, the matters were referred to the Lok Adalat and as per

the Award dated 10.07.2021 the parties amicably settled the

matter before the Lok Adalat.

Accordingly, the 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

this appeal shall stand closed.

________________________ JUSTICE N.TUKARAMJI

Date: 09.11.2021 kvrm

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