The New India Assurance Company ... vs Smt. N .Laxmi And 6 Others
2025 Latest Caselaw 6749 Tel

Telangana High Court

The New India Assurance Company ... vs Smt. N .Laxmi And 6 Others on 25 November, 2025

          THE HON'BLE JUSTICE B.R. MADHUSUDHAN RAO

                         C.M.A.No.96 of 2017

JUDGMENT:

1. This C.M.A. is settled before Lok Adalat vide Award dated

15.11.2025 passed by the Lok Adalat Bench of High Court Legal

Services Committee, High Court for the State of Telangana,

Hyderabad. In view of the same, nothing remains in the present

C.M.A.

2. Accordingly, this C.M.A. is disposed of in terms of the Award

dated 15.11.2025 passed by the Lok Adalat Bench of High Court

Legal Services Committee, High Court for the State of Telangana,

Hyderabad. There shall be no order as to costs.

Interim orders if any shall stand vacated. Miscellaneous

petition/s shall stand closed.

_____________________________ B.R.MADHUSUDHAN RAO, J November 25, 2025 PN/RSP

THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

C.M.A.No.96 of 2017

November 25, 2025

PN/RSP