Telangana High Court
Bajaj Allianz General Insurance Co. ... vs A.Hanmantha Reddy Another on 2 November, 2021
Author: N.Tukaramji
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
MACMA No.2663 OF 2013
JUDGMENT:
During the pendency of the appeal, the matter was referred to the Lok Adalat, and the same was settled before the Lok Adalat, vide Award dated 11.09.2021.
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: 02.11.2021 kvrm