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Shriram General Insuracne ... vs M.Maneela And 3 Others
2022 Latest Caselaw 457 Tel

Citation : 2022 Latest Caselaw 457 Tel
Judgement Date : 4 February, 2022

Telangana High Court

Shriram General Insuracne ... vs M.Maneela And 3 Others on 4 February, 2022

Bench: N.Tukaramji

          THE HON'BLE SRI JUSTICE N.TUKARAMJI

MACMA Nos.1761 and 3275 OF 2019

COMMON JUDGMENT:

On perusal of the record, during pendency of the appeals,

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

dated 11.12.2021 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, shall stand

closed.

________________________ JUSTICE N.TUKARAMJI

Date: 04.02.2022 kvrm

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