National Insurance Company Limited vs Rathlavath Chandulal
2025 Latest Caselaw 6617 Tel

Telangana High Court

National Insurance Company Limited vs Rathlavath Chandulal on 19 November, 2025

          THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                              AND
            THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

                              MACMA.No.1503 of 2025

Mr.V.Sambasiva Rao, learned counsel for the appellant.

Mr.P.Chandramouli, learned counsel appearing for the respondent No.1/Claimant.

JUDGMENT:

(per Hon'ble Justice Moushumi Bhattacharya)

1. The Proceeding Sheet dated 03.11.2025 records that an undertaking

was given by the appellant to the Tribunal and hence directed counsel

appearing for the appellant to produce the undertaking.

2. Counsel appearing for the appellant has produced the undertaking

dated 31.10.2025 given by the appellant before the Tribunal on 03.11.2025

which specifically records that the appellant will comply with the award in

its entirety within a period of two weeks from the date of the undertaking.

The said undertaking is taken on record.

3. We find no reason to keep the Appeal pending in view of the

undertaking dated 31.10.2025 given by the appellant to the Tribunal.

4. MACMA.No.1503 of 2025, along with all connected applications, is

accordingly dismissed. There shall be no order as to costs.

_________________________________ MOUSHUMI BHATTACHARYA, J

____________________________ GADI PRAVEEN KUMAR, J 19th November, 2025.

BMS

MB,J & GPK,J

THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA AND THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

19th November, 2025.

BMS