Andhra Pradesh State Road Transport ... vs Kondakrindi Venkat Reddy
2025 Latest Caselaw 3823 Tel

Telangana High Court

Andhra Pradesh State Road Transport ... vs Kondakrindi Venkat Reddy on 11 June, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

                M.A.C.M.A.No.3296 of 2018
JUDGMENT:

       This      Appeal       is     preferred           by      the

appellants/respondents       challenging        the    order   dated

15.06.2018 passed by the Motor Accident Claims Tribunal-

cum-The Court of the Chief Judge, City Civil Courts,

Hyderabad, in MVOP No.1170 of 2015.

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