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Bharathi Axa General Insurance Comp ... vs P. Prathap Reddy, Hyd And Another
2025 Latest Caselaw 3826 Tel

Citation : 2025 Latest Caselaw 3826 Tel
Judgement Date : 11 June, 2025

Telangana High Court

Bharathi Axa General Insurance Comp ... vs P. Prathap Reddy, Hyd And Another on 11 June, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

                M.A.C.M.A.No.1100 of 2017
JUDGMENT:

This Appeal is preferred by the Bharathi AXA General

Insurance Company Ltd challenging the order dated

25.06.2016 passed by the XIII Additional Chief Judge,

(FTC), City Civil Court at Hyderabad, in MVOP No.426 of

2013.

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 dgr

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