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New India Assurance Company ... vs Nalla Rama Rao 4 Ors
2023 Latest Caselaw 1168 Tel

Citation : 2023 Latest Caselaw 1168 Tel
Judgement Date : 10 March, 2023

Telangana High Court

New India Assurance Company ... vs Nalla Rama Rao 4 Ors on 10 March, 2023

Bench: Nagesh Bheemapaka

     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

                        M.A.C.M.A.No.3027 of 2007


JUDGMENT:

During the pendency of the appeal, the matter was referred to Lok

Adalat and the same was settled before the Lok Adalat, High Court Legal

Services Committee, Hyderabad vide award dated 11.02.2023.

Accordingly, the Motor Accident Civil Miscellaneous Appeal is

dismissed in terms of award passed by Lok Adalat. No order as to costs.

Consequently, miscellaneous petitions, if any, pending in this

appeal shall stand closed.

_______________________ NAGESH BHEEMAPAKA, J

Date: 10.03.2023 gv THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

M.A.C.M.A. No.3027 of 2007

Dated 10.03.2023

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