Telangana High Court
The Telangana State Road Transport ... vs Md Dawood Khan on 11 June, 2025
Author: Nagesh Bheemapaka
Bench: Nagesh Bheemapaka
THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
M.A.C.M.A.No.2895 of 2018
JUDGMENT:
This Appeal is preferred by the appellants/respondents challenging the order dated
15.06.2018 passed by the Motor Accident Claims Tribunal- cum-The Court of the Chief Judge, City Civil Court, Hyderabad, in MVOP No.2485 of 2016.
2. The matter was referred to the Lok-Adalat, whereupon an Award dated 08.03.2025 was passed. A copy of the Award is placed on record.
3. In that view of the matter, this Appeal is disposed of in terms of the Award dated 08.03.2025 passed in the Lok- Adalat. No costs. Pending miscellaneous applications, if any, shall stand closed.
___________________________________ JUSTICE NAGESH BHEEMAPAKA Date: 11.06.2025 smk