The New India Assurance Co., Ltd. vs Palluri Mohan Babu
2024 Latest Caselaw 292 Tel

Telangana High Court

The New India Assurance Co., Ltd. vs Palluri Mohan Babu on 23 January, 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.14 of 2021

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: 23.01.2024 Pvt