Reliance General Insurance ... vs Jitta Narasaiah
2023 Latest Caselaw 504 Tel

Citation : 2023 Latest Caselaw 504 Tel
Judgement Date : 31 January, 2023

Telangana High Court

Reliance General Insurance ... vs Jitta Narasaiah on 31 January, 2023

Bench: M.G.Priyadarsini

          HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI

                 M.A.C.M.A.No. 1490 of 2018

JUDGMENT:-

      Pursuant to the request made by the learned counsel

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

Adalat. On 26.06.2022 the matter was settled before the Lok

Adalat wherein the insurance company has admitted that it is

withdrawing the appeal filed by it. An award to that effect 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
31.01.2023

tsr

HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI

M.A.C.M.A.No. 1490 of 2018

DATE:31-01-2023

Download the LatestLaws.com Mobile App