The New India Assurance Company ... vs Kumbagiri Ramakrishna
2022 Latest Caselaw 537 Tel

Citation : 2022 Latest Caselaw 537 Tel
Judgement Date : 10 February, 2022

Telangana High Court

The New India Assurance Company ... vs Kumbagiri Ramakrishna on 10 February, 2022

Bench: G Sri Devi

               HONOURABLE JUSTICE G.SRI DEVI

                     M.A.C.M.A.No. 4906 of 2008

JUDGMENT:-

      Pursuant to the request made by the Counsel appearing for

both the parties, the matter was referred to Lok Adalat.          On

11.12.2021

the matter was settled before the Lok Adalat and an

award was passed by the Lok Adalath.

In view of the above, the M.A.C.M.A. is disposed of in terms

of the award, dated 11.12.2021, passed by the Lok Adalat. There

shall be no order as to costs.

Miscellaneous applications, if any, pending shall stand closed.

____________________ JUSTICE G.SRI DEVI 10.02.2022 GSN

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