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The New India Assurance Company ... vs Yeddula Thirupathaiah Anr
2022 Latest Caselaw 590 Tel

Citation : 2022 Latest Caselaw 590 Tel
Judgement Date : 11 February, 2022

Telangana High Court
The New India Assurance Company ... vs Yeddula Thirupathaiah Anr on 11 February, 2022
Bench: G Sri Devi
                 HONOURABLE JUSTICE G.SRI DEVI

                   M.A.C.M.A.No. 2139 of 2007

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 11.02.2022 tsr

 
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