Reliance General Insurance ... vs Qursheed 5 Others
2023 Latest Caselaw 12 Tel

      THE HON'BLE Dr.JUSTICE G.RADHA RANI

                M.A.C.M.A.No.1477 of 2013


JUDGMENT:

This Appeal is filed by the appellant/respondent No.3

aggrieved by the decree and judgment dated 27.09.2011 passed in

O.P.No.211 of 2007 on the file of Chairman, MACT-cum-II

Additional District Judge, Nalgonda at Suryapet.

2. On 29.08.2019, the appeal was referred to the Lok

Adalat for settlement on request by the learned counsel. On

14.09.2019, as per the directions of this Court, the matter was

referred to High Court Lok Adalat in connection with National Lok

Adalat dated 14.09.2019.

3. As seen from the record, the Award was passed by the

Lok Adalat, High Court Legal Services Committee, High Court for

the State of Telangana on 12.11.2022, in which it clearly stated that

the appeal was dismissed as withdrawn.

4. Hence, the Second Appeal is disposed of in terms of

the Award dated 12.11.2022 passed by the Lok Adalat, High Court

Legal Services Committee, High Court for the State of Telangana.

Miscellaneous petitions, if any pending shall stand closed.

No costs.

____________________________ Dr.JUSTICE G.RADHA RANI

Dt.: 02.01.2023 ss/mnv

THE HON'BLE Dr. JUSTICE G.RADHA RANI

M.A.C.M.A.No.1477 of 2013

02.01.2023

ss/mnv.