Sri Lagudu Srinivasa Rao vs Sri Doppa Srinivasa Rao
2022 Latest Caselaw 7925 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE : M.A.C.M.A.No.289 of 2022
                                PROCEEDING SHEET
Sl.     Date                                 ORDER                                  OFFICE
No.                                                                                  NOTE

4.    18.10.2022   SRS,J
                                       I.A.No.1 of 2022

                         This petition is filed under Section 5 of the
                   Limitation Act to condone the delay of eight days in
                   filing present appeal.

                         In compliance of order, dated 18.08.2022 of this
                   Court, learned counsel for the petitioner has taken out
                   personal notice through RPAD and proof of service vide
                   USR No.65797 of 2022 along with returned covers of
                   respondent Nos.1 and 2 and track report of respondent

No.3, is filed, which indicates that respondent Nos.1 and 2 refused to receive notice and that notice was served on respondent No.3.

In view of the decision reported in C.C. Alavi Haji vs. Palapetty Muhammed and Another (2007 (6) SCC

555), service of notice against respondent Nos.1 to 3 was affected.

Heard.

For the reasons stated in para No.2 of the accompanying affidavit, this petition is ordered and the delay of 8 days in filing the present appeal stands condoned.

______ SRS,J

M.A.C.M.A.No.289 of 2022 The appeal is filed by the claimant aggrieved by the judgment and decree, dated 09.03.2022 passed in M.V.O.P.No.498 of 2012 on the file of learned Chairman, Motor Accidents Claims Tribunal -cum- Spl. Sessions Judge for Trial of Cases under SC & ST Cases (POA) Act -cum- XI Additional District Judge, Visakhapatnam.

Heard.

Admit.

Notice.

______ SRS,J

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