Smt. Vemulapalli Prameela Rani vs S Pavan Kumar
2023 Latest Caselaw 2980 AP

           HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

      MAIN CASE No.M.A.C.M.A.No.48 of 2019

                            PROCEEDING SHEET

Sl.   DATE                            ORDER                              OFFICE
No.                                                                       NOTE
09) 09.05.2023 BSS, J

                 I.A.No.1 of 2019 in Cross-objections No.19 of
                         2019 in MACMA No.48 of 2019
                     I have heard both sides.      For the reasons
               stated in the affidavit of the petitioner, the delay
               in representing the Cross-objections is condoned.

                                                             ______
                                                               BSS,J
                 I.A.No.2 of 2019 in Cross-objections No.19 of
                         2019 in MACMA No.48 of 2019
                     I have heard learned counsel for the
               petitioner/R3-insurance    company     as    well    as
               learned counsel for the respondents / claimants /

appellants. This petition is filed by the petitioner - insurance company to condone the delay of 89 days in filing the cross-objections in MACMA No.48 of 2019, which was filed by the claimants seeking enhancement of compensation. Now, the contention of the petitioner-insurance company is that they filed cross-objections questioning the quantum of compensation and other grounds which they raised in the cross-objections have to be Contd....

Contn....

considered by the Court. The reason for delay in filing cross-objections is that they received grounds of appeal on 27.02.2019 about filing of MACMA and thereafter they secured required documents and then filed cross-objections, due to administrative constraints, delay occurred.

After considering the contention of learned counsel for the petitioner - insurance company, the delay in filing cross-objections is condoned on condition that the petitioner-insurance company shall deposit a sum of Rs.50,000/-(Rupees fifty thousand only) towards part of compensation amount before the Tribunal within 30 days from today, otherwise, the petition shall stand dismissed without reference to the Court.

______ BSS,J M.A.C.M.A.No.48 of 2019

I have heard learned counsel for the appellant Mr.B.V.Krishna Reddy, as well as learned counsel for R3 - Insurance company Mr.V.Veerabhadrachary.

List the case on 15.06.2023 under the caption of 'judgment'.

______ BSS,J Rns