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The New India Assurance Company ... vs Kothapalli Saptha Vara Kumari 3 ...
2023 Latest Caselaw 1494 Tel

Citation : 2023 Latest Caselaw 1494 Tel
Judgement Date : 31 March, 2023

Telangana High Court

The New India Assurance Company ... vs Kothapalli Saptha Vara Kumari 3 ... on 31 March, 2023

Bench: Namavarapu Rajeshwar Rao

THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
                M.A.C.M.A.NO.221 OF 2015

JUDGMENT:

Pursuant to the request made by the counsel

appearing for both the parties, the matter was referred to

Lok Adalat.

The matter was settled before the Lok Adalat and an

award was passed by the Lok Adalat on 13.08.2022.

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 Petitions, if any, pending shall stand

closed.

__________________________________ NAMAVARAPU RAJESHWAR RAO, J

31st day of March, 2023 CHS

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