The New India Assurance Company vs Narala Narayana 2 Ors
2022 Latest Caselaw 815 Tel

Citation : 2022 Latest Caselaw 815 Tel
Judgement Date : 21 February, 2022

Telangana High Court

The New India Assurance Company vs Narala Narayana 2 Ors on 21 February, 2022

Bench: G Sri Devi

               HONOURABLE JUSTICE G.SRI DEVI

                 M.A.C.M.A.No.3649 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 Adalat.


       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
21.02.2022

Lrkm

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