Bharati Axa Gen. Ins. Com. Ltd., ... vs S Jangamma, Hyderabad And 4 Others
2025 Latest Caselaw 3816 Tel

Telangana High Court

Bharati Axa Gen. Ins. Com. Ltd., ... vs S Jangamma, Hyderabad And 4 Others on 11 June, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

                M.A.C.M.A.No.1544 of 2017
JUDGMENT:

This Appeal is preferred by the Bharati Axa General

Insurance Company Ltd., challenging the order dated

10.05.2016 passed by the Motor Vehicle Accident Claims

Tribunal-cum-XIV Additional Chief Judge (Fast Track

Court), City Civil Courts, Hyderabad, in MVOP No.1759 of

2011.

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