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Reliance General Insurance Co Ltd vs G Kalamma 4 Others
2022 Latest Caselaw 3266 Tel

Citation : 2022 Latest Caselaw 3266 Tel
Judgement Date : 1 July, 2022

Telangana High Court

Reliance General Insurance Co Ltd vs G Kalamma 4 Others on 1 July, 2022

Bench: M.Laxman

           THE HON'BLE SRI JUSTICE M. LAXMAN

                CIVIL MISCELLANEOUS APPEAL No. 425 OF 2014


JUDGMENT:

The matter is settled before the Lok Adalat and consequent

to the settlement, Award has been passed by the Lok Adalath.

Accordingly, this C.MA. is disposed of in terms of the

Award passed by the Lok Adalat. No order as to the costs.

Consequently, miscellaneous petitions pending if any, shall

stand closed.

_______________ M. LAXMAN, J

DATE: 01.07.2022 BDR

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