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M/S. Shriram General Insurance ... vs Smt. Fahmeed Begum 3 Others
2023 Latest Caselaw 1418 Tel

Citation : 2023 Latest Caselaw 1418 Tel
Judgement Date : 27 March, 2023

Telangana High Court

M/S. Shriram General Insurance ... vs Smt. Fahmeed Begum 3 Others on 27 March, 2023

Bench: M.Laxman

              THE HON'BLE SRI JUSTICE M.LAXMAN
          CIVIL MISCELLANEOUS APPEAL No.88 of 2014

JUDGMENT:

1. It is brought to the notice of this Court that the parties

settled the matter out of Court, in pursuance of which, the matter

was referred to Lok Adalat for settlement. Accordingly, an award

was passed by the Lok Adalat dated 11.02.2023.

2. In view of the same, this appeal is disposed of in terms of the

award was passed by the Lok Adalat, dated 11.02.2023. No costs.

Miscellaneous Petitions pending, if any, shall stand closed.

______________________ JUSTICE M.LAXMAN

27.03.2023 pld

THE HON'BLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.88 of 2014

27.03.2023

pld

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