Shriram General Insurance ... vs Rallabandi Kishtaiah, ...
2023 Latest Caselaw 454 Tel

Citation : 2023 Latest Caselaw 454 Tel
Judgement Date : 30 January, 2023

Telangana High Court

Shriram General Insurance ... vs Rallabandi Kishtaiah, ... on 30 January, 2023

Bench: M.G.Priyadarsini

          HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI

                 M.A.C.M.A.No. 1984 of 2017

JUDGMENT:-

      Pursuant to the request made by the learned counsel

appearing for both the parties, the matter was referred to Lok

Adalat. On 12.11.2022 the matter was settled before the Lok

Adalat and an award was passed by the Lok Adalath.


      In view of the above, the M.A.C.M.A. is disposed of in

terms of the award passed by the Lok Adalat. There shall be no

order as to costs.


      Miscellaneous applications, if any, pending shall stand

closed.


                                    _____________________
                                   JUSTICE M.G.PRIYADARSINI
30.01.2023

tsr

HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI

M.A.C.M.A.No. 1984 of 2017

DATE:30-01-2023

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