Telangana High Court
The National Insurance Company Ltd vs Dondewar Vijayalaxmi 5 Ors on 9 November, 2021
Author: N.Tukaramji
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
MACMA No.3389 OF 2008
JUDGMENT:
On perusal of the record it is found that, during pendency of the appeal, the matter was referred to the Lok Adalat, and as per the Award dated 10.04.2021 the appellant has withdrawn the appeal.
Accordingly, the MACMA is disposed of, in terms of the award passed by the Lok Adalat. No order as to costs.
Consequently, miscellaneous petitions, if any, pending in this appeal shall stand closed.
________________________ JUSTICE N.TUKARAMJI Date: 09.11.2021 kvrm