M/S.The New India Assurance Co Ltd vs Pandaga Parushuram
2025 Latest Caselaw 6864 Tel

Telangana High Court

M/S.The New India Assurance Co Ltd vs Pandaga Parushuram on 4 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.1027 OF 2014

             DATED THE 4TH DAY OF DECEMBER, 2025

Between:

M/s The New India Assurance Co., Ltd.,
                                                        ... Appellant
                                And

Pandaga Parushuram 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 04, 2025 PN/BJ

THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

M.A.C.M.A.No.1027 OF 2014

December 04, 2025

PN/BJ