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The New India Assurance Company Ltd vs Kaushalya Devi
2025 Latest Caselaw 4558 Tel

Citation : 2025 Latest Caselaw 4558 Tel
Judgement Date : 4 April, 2025

Telangana High Court

The New India Assurance Company Ltd vs Kaushalya Devi on 4 April, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

                M.A.C.M.A.No.3236 of 2019
JUDGMENT:

This appeal is filed by the New India Assurance

Company Limited against the order dated 14.05.2019

passed by the Motor Vehicles Accidents Claims Tribunal -

cum-XII Additional Chief Judge, City Civil Court,

Secunderabad in M.V.O.P.No. 327 of 2017.

2. The matter was referred to the Lok-Adalat, and an

Award dated 08.03.2025 has been passed in the Lok

Adalat.

3. In that view of the matter, this appeal is disposed of

in terms of the Award dated 08.03.2025. No costs.

Pending miscellaneous applications, if any, shall

stand closed.

___________________________________ JUSTICE NAGESH BHEEMAPAKA

Date: 04.04.2025 smk

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