Bharati Axa General Insurance Company ... vs Rupani Laxmi
2025 Latest Caselaw 4829 Tel

Telangana High Court

Bharati Axa General Insurance Company ... vs Rupani Laxmi on 15 April, 2025

      THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                                      AND
          THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
                        MACMA.NO.2234 OF 2018

Mr. Kota Subba Rao, learned counsel appearing for the appellant.

JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing for the appellant submits that he

does not have any instructions from the appellant.

2. We find that the Lok Adalat has given an Award on

08.03.2025 with certain directions.

3. After reading the directions, we deem it fit to dispose of the

Appeal in terms of the Award dated 08.03.2025 passed by the Lok

Adalat.

4. M.A.C.M.A.No.2234 of 2018, along with all connected

applications, is accordingly disposed of.

There shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 15.04.2025 NDS