Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Icici Lombard General Insurance ... vs Smt.Nadipolla Rekha
2025 Latest Caselaw 3812 Tel

Citation : 2025 Latest Caselaw 3812 Tel
Judgement Date : 11 June, 2025

Telangana High Court

Icici Lombard General Insurance ... vs Smt.Nadipolla Rekha on 11 June, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

                M.A.C.M.A.No.3245 of 2017
JUDGMENT:

This Appeal is preferred by the M/s.ICICI Lombard

General Insurance Company Limited challenging the order

dated 14.07.2017 passed by the Motor Accident Claims

Tribunal-cum-VIII Additional District Judge, Nizamabad, in

MVOP No.207 of 2012.

2. The matter was referred to the Lok-Adalat,

whereupon an Award dated 08.03.2025 was passed. A copy

of the Award is placed on record.

3. In that view of the matter, this Appeal is disposed of

in terms of the Award dated 08.03.2025 passed in the Lok-

Adalat. No costs. Pending miscellaneous applications, if

any, shall stand closed.

___________________________________ JUSTICE NAGESH BHEEMAPAKA Date: 11.06.2025 smk

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs