Icici Lombard General Insurance ... vs Badhula Jyothi , Rajitha And 5 Others
2025 Latest Caselaw 1909 Tel

Telangana High Court

Icici Lombard General Insurance ... vs Badhula Jyothi , Rajitha And 5 Others on 7 February, 2025

       THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI
          M.A.C.M.A.Nos.3514 of 2011 and 502 of 2014

COMMON JUDGMENT:

1. Pursuant to the request made by the Counsel appearing

for both the parties, the matter was referred to Lok Adalat.

On 14.12.2024, the matter was settled before the Lok Adalat

and an Award was passed by the Lok Adalat.

2. Since, the appellant in both the appeals are one and the

same, they heard together and disposed of by way of common

judgement.

3. In view of the above, this Motor Accident Civil

Miscellaneous Appeal are disposed of in terms of the Award

passed by the Lok Adalat. There shall be no order as to costs.

4. As a sequel, miscellaneous applications, if any, pending

shall stand closed.

______________________________ JUSTICE M.G.PRIYADARSINI Date: 07.02.2025 mmr

THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

M.A.C.M.A.Nos.3514 of 2011 and 502 of 2014

Date:07.02.2025 mmr