Shriram General Insurance Company ... vs Manchala Rama Lakshumamma, W/O ...
2023 Latest Caselaw 5809 AP

Andhra Pradesh High Court - Amravati

Shriram General Insurance Company ... vs Manchala Rama Lakshumamma, W/O ... on 5 December, 2023

           HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: C.M.A.No.61 of 2018

                                PROCEEDING SHEET

Sl.                                                                  OFFICE
        DATE                          ORDER
No.                                                                   NOTE
06.   05.12.2023   Dr. KMR,J

                          Learned counsel for the appellant filed
                   proof of service stating that In view of the
                   Apex Court judgment reported in C.C.Alavi
                   Haji   Vs.    Palapetty   Muhammed          and
                   another - (2007) 6 SCC 555, held that
                   when a notice is sent by registered post and is
                   returned with a postal endorsement "refused"
                   or "not available in the house" or "house
                   locked" or "shop closed" or "addressee not in
                   station", due service has to be presumed.
                          As per the above judgment, notice sent
                   to Respondent Nos.1, 3 and 4 are deemed to

have been served as per law.

Respondent No.4 is minor, represented by his mother, who is 1st respondent.

In view of the above judgment, it appears as deemed service of the respondents concerned as per law.

ADMIT.

Notice.

Post the matter on 12.12.2023, for "final hearing".

________ Dr. KMR,J BMS