Royal Sundaram Alliance Insurance Co ... vs Shaik Pentu Saheb And Anr
2025 Latest Caselaw 6865 Tel

Telangana High Court

Royal Sundaram Alliance Insurance Co ... vs Shaik Pentu Saheb And Anr 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.3676 OF 2012

             DATED THE 4TH DAY OF DECEMBER, 2025

Between:

Royal Sundaram Alliance Insurance Co. Ltd.,

                                                        ... Appellant
                                And

Shaik Pentu Saheb and another

                                                     ... Respondents

JUDGMENT:

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

13.09.2025 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 13.09.2025 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.3676 OF 2012

December 04, 2025

PN/BJ