Telangana High Court
The National Insurance Co Ltd vs Devanandi Shankaramma 2 Ors on 15 September, 2022
Author: N. Tukaramji
Bench: N. Tukaramji
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
M.A.C.M.A.No.3426 of 2011
JUDGMENT:
The matter was withdrawn before the Lok Adalat and consequent to the withdrawal, Award has been passed by the Lok Adalat.
Accordingly, this MACMA is disposed of in terms of the Award passed by the Lok Adalat. No order as to costs.
Consequently, miscellaneous petitions pending if any, shall stand closed.
_______________ N. TUKARAMJI, J Date: 15.09.2022 gvl/plp