The New India Assurance Company ... vs Mathangi Annapoornamma And 2 ...
2023 Latest Caselaw 5392 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                               M.A.C.M.A.No.1430 OF 2016

                                    PROCEEDING SHEET

Sl.                                                                         OFFICE
        DATE                                  ORDER
No.                                                                          NOTE
      08.11.2023 AVRB,J:

                               Already,     learned   counsel   for   the
                       appellant argued on 06.11.2023.
                               None represented for the respondent

Nos.1 and 2.

Already, sufficient opportunity is given. Learned counsel for the appellant would rely upon the Judgments of Hon'ble Supreme Court in National Insurance Co.Ltd. Vs Bommithi Subbhayamma and others1, Ramashray Singh Vs. New India Assurance Co. Ltd & Ors 2and New India Assurance Co. Ltd. Vs. Asha Rani and others3.

List the matter on 06.12.2023, for pronouncement of orders.

_________ AVRB,J

MH

(2005) 12 SCC 243

(2003) 10 SCC 664, AIR 2003 SC 2877

(2003)2 SCC 223