Gopisetty Narasimha Murthy, W.G. Dist. vs Eli Konda, W.G. Dist. 2 Others
2023 Latest Caselaw 6030 AP

Andhra Pradesh High Court - Amravati

Gopisetty Narasimha Murthy, W.G. Dist. vs Eli Konda, W.G. Dist. 2 Others on 12 December, 2023

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                   HIGH COURT OF ANDHRA PRADESH

                     MACMA No. 1832 of 2016

                              PROCEEDING SHEET

Sl.
                                           ORDER

No      DATE
                   AVRB,J
      12.12.2023

The Notice sent to R.1 was returned as insufficient

address.

Learned counsel for the appellant represents that he

already made an endorsement that R.1 is not necessary

party and that he remained exparte before the Tribunal.

Counsel for the appellant is ready to advance his

arguments through VC.

Heard the arguments of Sri B. V. Krishna Reddy,

learned counsel for the Appellant and Smt. Jayanthi,

learned counsel for the Respondent No.2.

Learned counsel for the Appellant submits that the

Court below as against the grievous injury granted only

Rs.10,000/- and towards simple injury granted only

Rs.2,000/-, which needs to be enhanced.

P.T.O.,

For pronouncement of Judgment, post the matter on

25.01.2024.

,

_ ____ AVRB,J eha