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Icici Lombard General Insurance ... vs Medidoddi Krishna Another
2022 Latest Caselaw 5987 Tel

Citation : 2022 Latest Caselaw 5987 Tel
Judgement Date : 17 November, 2022

Telangana High Court

Icici Lombard General Insurance ... vs Medidoddi Krishna Another on 17 November, 2022

Bench: M.G.Priyadarsini

           HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

                      M.A.C.M.A. No. 1922 of 2017

JUDGMENT:

Today, when the matter is taken up for hearing, the learned

counsel for the respondent No.1 has submitted a copy of email dated

16.11.2022 stating that the matter has already been settled out of the

Court with the appellant/ICICI Lombard General Insurance Company

Limited, for a sum of Rs.3,50,000/- in addition to the amount already

deposited by it. The said fact has not been disputed by the learned

Standing Counsel for the appellant.

In the circumstances, the M.A.C.M.A. stands disposed of in

terms of the settlement arrived by both the parties. The copy of the

email dated 16.11.2022 shall form part of the record. No order as to

costs.

Pending miscellaneous applications, if any, shall stand closed.

______________________ M.G.PRIYADARSINI,J

17.11.2022 pgp

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