The Apsrtc, vs Gunnam Venkata Lakshmi Ano
2023 Latest Caselaw 5586 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   M.A.C.M.A.No.1238 OF 2016

                         PROCEEDING SHEET

Sl.                                                                OFFICE
      DATE                            ORDER
No.                                                                 NOTE
08. 17.11.2023 AVRB,J:

                   Heard        the      arguments     of   Sri
              Y.Phanibabu, learned counsel, representing
              Sri Vinod Kumar Tarlada, learned counsel for
              the appellant.
                   The thrust of his contention is that the
              claimants   did    not    prove   any   permanent
              disability and further there was an error in
              the calculation of the amount awarded.
                   Heard the arguments of Sri P.A.N.V.
              Ravi Teja, learned counsel, representing Sri
              A.Veeraswamy,           learned    counsel     for
              respondent No.3.

List the matter on 21.12.2023, for pronouncement of judgment.

_________ AVRB,J

MH