Sri Ram General Insurance Company Ltd vs Smt.T.Jyothi , Madhavi And 5 Ors
2024 Latest Caselaw 435 Tel

Telangana High Court

Sri Ram General Insurance Company Ltd vs Smt.T.Jyothi , Madhavi And 5 Ors on 1 February, 2024

Author: P.Sam Koshy

Bench: P.Sam Koshy, N.Tukaramji

           THE HON'BLE SRI JUSTICE P. SAM KOSHY
                                  AND
            THE HON'BLE SRI JUSTICE N.TUKARAMJI

                     M.A.C.M.A.No.774 of 2017

JUDGMENT:

(per Hon'ble Sri Justice P.SAM KOSHY)

The dispute in this Appeal has been settled in the Lok Adalat

on 30.12.2023 held by the High Court Legal Services Committee.

2. On due consideration of the same, we confirm the Award

dated 30.12.2023 passed by the Lok Adalat.

3. Accordingly, the appeal stands disposed of in terms of the

said Award rendered by the High Court Legal Services Committee.

No order as to costs.

As a sequel, miscellaneous petitions pending if any, shall

stand closed.

___________________ P. SAM KOSHY, J

___________________ N.TUKARAMJI, J Date: 01.02.2024 Pvt

THE HONOURABLE SRI JUSTICE P. SAM KOSHY AND THE HON'BLE SRI JUSTICE N.TUKARAMJI

Date: 01.02.2024 Pvt