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Bajaj Allianze General Insurance ... vs Adusumally Shyamala And 2 Others
2023 Latest Caselaw 1580 Tel

Citation : 2023 Latest Caselaw 1580 Tel
Judgement Date : 11 April, 2023

Telangana High Court

Bajaj Allianze General Insurance ... vs Adusumally Shyamala And 2 Others on 11 April, 2023

Bench: Lalitha Kanneganti

     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                     M.A.C.M.A. No.854 of 2010

JUDGMENT:

This is an appeal filed by the Insurance Company

aggrieved by the judgment and decree dated 25.01.2010 passed

by the Motor Accidents Claims Tribunal (District Judge) at

Nizamabad (for short, 'the Tribunal') in O.P.No.392 of 2007.

2. As there was no representation on behalf of the appellant on

06.04.2023, the matter is posted to today. Today also, there is no

representation on behalf of the appellant.

3. Accordingly, M.A.C.M.A. is dismissed for non-prosecution. No

order as to costs.

Miscellaneous applications, pending if any, shall stand closed.

__________________________ LALITHA KANNEGANTI, J April 11, 2023

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