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National Insurance Company ... vs Venkatamma 3 Ors.
2021 Latest Caselaw 2682 Tel

Citation : 2021 Latest Caselaw 2682 Tel
Judgement Date : 17 September, 2021

Telangana High Court

National Insurance Company ... vs Venkatamma 3 Ors. on 17 September, 2021

Bench: G Sri Devi

              HONOURABLE JUSTICE G. SRI DEVI

                   M.A.C.M.A.NO.4875 OF 2008

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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