Shriram General Insurance ... vs T. Lalitha 4 Others
2022 Latest Caselaw 3256 Tel

      THE HONOURABLE SMT.JUSTICE P.MADHAVI DEVI

                       M.A.C.M.A.No.2467 OF 2017
JUDGMENT:

1. Heard.

2. Perused the record.

3. This matter has already been settled before the Lok Adalat

on 12.03.2022 and therefore, this appeal is disposed of in view of

the directions of the Lok Adalat, which are as follows :

(i) The appellants are entitled to the refund of Court Fee paid in this appeal.

(ii) The major respondents/ claim petitioners are permitted to withdraw their respective shares.

(iii) The minor respondents / claim petitioners are permitted to withdraw their respective shares after attaining the age of majority.

4. Appeal is accordingly disposed of. Copy of

proceedings of the Lok Adalat is to be annexed to this judgment

as part and parcel. In the circumstances of the case, the parties

shall bear their respective costs. Miscellaneous petitions, if any,

pending, in this M.A.C.M.A., shall stand closed.

_________________________ P.MADHAVI DEVI, J 01-07-2022 bak THE HONOURABLE SMT.JUSTICE P.MADHAVI DEVI

M.A.C.M.A.No.2467 OF 2017

Date:01-07-2022

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