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The National Insurance Company ... vs Gajula Sarojana And 6 Others
2021 Latest Caselaw 2669 Tel

Citation : 2021 Latest Caselaw 2669 Tel
Judgement Date : 17 September, 2021

Telangana High Court

The National Insurance Company ... vs Gajula Sarojana And 6 Others on 17 September, 2021

Bench: G Sri Devi

              HONOURABLE JUSTICE G. SRI DEVI

                    M.A.C.M.A.NO.822 OF 2013

JUDGMENT:

Heard both sides and perused the record.

Vide order dated 07.07.2021, the MACMA was referred to

Lok Adalat. On 10.07.2021, the matter was settled before the Lok

Adalat and an Award was passed by the Lok Adalat.

In view of the same, the MACMA is disposed of in terms of

the Award dated 10.07.2021, passed by the Lok Adalat. There

shall be no order as to costs.

Miscellaneous applications, if any, pending shall stand

closed.

_________________ (G. SRI DEVI, J)

17th September 2021 RRB

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