The New India Assurance Company ... vs Nareddy Sugathri Devi
2022 Latest Caselaw 4731 AP

                           HIGH COURT OF ANDHRA PRADESH

            MAIN CASE No.: MACMA. No.242 of 2022

                                      PROCEEDING SHEET

Sl.
No      DATE                                  ORDER                                 OFFICE
                                                                                     NOTE

3     28.07.2022

UDPR, J & VS, J MACMA. No.242 of 2022 Notice before admission.

Post after four weeks.

I.A. No.1 of 2022 Heard Smt.A.Jayanthi, learned counsel for appellant. Her main thrust of argument is that the lower tribunal committed a serious error in computing the income of the deceased by taking his income from agriculture as well as rental amount on his vehicles as if those incomes were lost by his family after his demise instead of taking only the supervisory charges, though the assets left behind by the deceased remain intact and his family is getting same income after his death. In view of the aforesaid mistake, learned counsel would argue, the compensation was unduly escalated.

On perusal of the impugned judgment, we find prima facie force. Therefore, though while awarding stay this Court generally direct the appellant to deposit 50%, we are inclined in this case to direct the appellant to deposit 25% of the compensation amount with interest and costs within four weeks as a condition for granting stay.

________ UDPR, J

______ VS, J SS