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The National Insurance Company Limited vs Jetty Srinivas
2024 Latest Caselaw 811 Tel

Citation : 2024 Latest Caselaw 811 Tel
Judgement Date : 26 February, 2024

Telangana High Court

      HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                     C.M.A.No.489 of 2021

JUDGMENT:

Learned counsel appearing for the appellant reported that

the matter has been referred to the Lok Adalat constituted by

the High Court Legal Services Committee, Hyderabad, for

settlement. After due deliberations, the Lok Adalat passed an

award on 30.12.2023 as per the terms agreed upon by the

parties. The original award dated 30.12.2023 is filed before this

Court and the same is taken on record.

2. Accordingly, this appeal is disposed of in terms of the

award dated 30.12.2023 by the Lok Adalat.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________________ LAXMI NARAYANA ALISHETTY, J

Date: 26.02.2024 BV

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