The Depot Manager, Apsrtc Another vs Tadlapu Ammaji 2 Others
2023 Latest Caselaw 3070 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.2518 of 2016

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

04. 11.05.2023 BSS, J Judgment pronounced. (vide separate Judgment).

In the result, this Motor Accident Civil Miscellaneous Appeal is dismissed with a direction to the R1 to R3/petitioners to pay additional Court fees on Rs.6,97,344/- within 45 days by depositing the same in the Bank and file Memo before Tribunal along with Bank receipt. The appellant shall deposit the remaining amount of compensation awarded by the Tribunal to the R1 and R2/petitioners with interest within two (02) months, if they have not already deposited. On such deposit, R1 and R2 are permitted to withdraw the entire amount of compensation apportioned to them with accrued interest and costs. No order as to costs.

Consequently, miscellaneous petitions, if any, shall stand closed. Interim stay granted, if any, shall stand vacated.

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                                                              BSS, J
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