The Oriental Insurance Company ... vs Sai Krishnaveni 5 Ors
2022 Latest Caselaw 7133 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.M.A.No.881 of 2015

                                  PROCEEDING SHEET

Sl.No                                                                           OFFICE
                                              ORDER

           DATE                                                                  NOTE

10      16.09.2022   SV, J

                         Learned             counsel         for          the

respondents/applicants submits that the accident was occurred on 15.03.2010 and vide judgment dated 05.11.2014, the trial Court awarded compensation of Rs.3,68,340/-, but in view of pendency of appeal, they are not in a position to withdraw the amount. He also submits that on 16.08.2022, it was represented that respondent Nos.2 and 3 became majors and they would take steps. So far no steps have been taken.

In view of the above, the learned counsel for the appellant is directed to take steps by the next date of adjournment and proceed with the matter.

List on 26.09.2022.

_________ SV, J krs/pab