Telangana High Court
Bajaj Allianz General Insurance ... vs Papanaveni Thirupathi Anr on 3 January, 2022
Bench: N.Tukaramji
HONOURABLE SRI JUSTICE N. TUKARAMJI
CIVIL MISCELLANEOUS APPEAL No.233 of 2016
JUDGMENT:
Learned counsel for the appellant is present and reported that
the matter is settled before the Lok Adalat.
On perusal of the record, the Award dated 11.09.2021 passed
before the Lok Adalat is disclosing that C.M.A. No.233 of 2016 is
amicably settled between the parties.
In view of the same, this appeal is disposed of in terms of the
Lok Adalat Award. No costs.
_______________________ JUSTICE N.TUKARAMJI
Date: 03.01.2022
ccm
