The Untied India Insurance Co Ltd vs Burugupalli Rajitha And 5 Ors
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Telangana High Court

The Untied India Insurance Co Ltd vs Burugupalli Rajitha And 5 Ors on 2 December, 2025

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                     AT HYDERABAD

       THE HON'BLE JUSTICE B.R. MADHUSUDHAN RAO

                   M.A.C.M.A.No.735 OF 2012

             DATED THE 2ND DAY OF DECEMBER, 2025

Between:

The United India Insurance Company Limited

                                                        ... Appellant
                                 And

Burugupalli Rajitha and others

                                                     ... Respondents

JUDGMENT:

1. This M.A.C.M.A. is settled before Lok Adalat vide Award dated

15.11.2025 passed by the Lok Adalat Bench of High Court Legal

Services Committee, High Court for the State of Telangana,

Hyderabad. In view of the same, nothing remains in the present

M.A.C.M.A.

2. Accordingly, this M.A.C.M.A. is disposed of in terms of the

Award dated 15.11.2025 passed by the Lok Adalat Bench of High

Court Legal Services Committee, High Court for the State of

Telangana, Hyderabad. There shall be no order as to costs.

Interim order/s if any shall stand vacated. Miscellaneous

petition/s shall stand closed.

___________________________ B.R.MADHUSUDHAN RAO, J December 02, 2025 PN/RSP