Reliance General Ins Comp Ltd, ... vs B Padma Bai, Kunool Dist 6 Others
2023 Latest Caselaw 1640 AP

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE No.M.A.C.M.A.No.797 of 2016

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

07) 23.03.2023 BSS, J

Judgment pronounced.

(Vide separate judgment) In the result, M.A.C.M.A. is dismissed with costs. The appellants/R2 and R3 shall deposit balance of compensation amount with accrued interest as awarded by the Tribunal after deducting the amount, which already they deposited, within a period of two months from the date of this order. On such deposit, the petitioners are permitted to withdraw their share of compensation amount as apportioned by the Tribunal with accrued interest. Consequently, miscellaneous petitions pending if any, shall stand closed. Interim order granted shall stand vacated.

________ BSS, J Rns