United India Insurance Company ... vs Yerrdoddi Rama Chandra Reddy
2023 Latest Caselaw 5591 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                       M.A.C.M.A.No.81 OF 2020

                          PROCEEDING SHEET

Sl.                                                                  OFFICE
      DATE                    ORDER
No.                                                                   NOTE
03. 17.11.2023 AVRB,J:
                   Heard the arguments of Sri Srinivasa
               Rao Vutla, learned counsel for the appellant
               by screen through Video Conference.
                       The thrust of his contention is that
               there was contributory negligence on the part
               of   the   deceased    and   that   the   tribunal
               considered the income of the deceased as that
               of Rs.9,000/- and the reasonable amount
               should be Rs.5,000/- per month.
                       Heard    the    arguments         of   Sri
               D.kodandarami Reddy, learned counsel for
               the respondent Nos.1 to 4 and he sought to

enhance the compensation by relying upon the judgment of Hon'ble Supreme Court in Sushma H.R. and another Vs. Deepak Kumar Jha and others (2023 ACJ 331) and a division bench judgment of this High Court in The National Insurance Company Ltd., Vs E.Suseelama.

Reserved for judgment. In the meantime, Registry is directed to get the trial Court within three days from this date.

_________ AVRB,J MH