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National Insurance Co.Ltd vs Patimeedi Laxmi
2025 Latest Caselaw 1299 Tel

Citation : 2025 Latest Caselaw 1299 Tel
Judgement Date : 23 January, 2025

Telangana High Court

       THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI
                       M.A.C.M.A.No.625 of 2018

JUDGMENT:

1. Pursuant to the request made by the Counsel appearing

for both the parties, the matter was referred to Lok Adalat.

On 14.12.2024, the matter was settled before the Lok Adalat

and an Award was passed by the Lok Adalat.

2. In view of the above, this Motor Accident Civil

Miscellaneous Appeal is disposed of in terms of the Award

passed by the Lok Adalat. There shall be no order as to costs.

3. As a sequel, miscellaneous applications, if any, pending

shall stand closed.

______________________________ JUSTICE M.G.PRIYADARSINI Date:23.01.2025 mmr

THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

M.A.C.M.A.No.625 of 2018

Date:23.01.2025 mmr

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