Heard The Learned Counsels For ... vs Unknown
2023 Latest Caselaw 3995 AP

                   HIGH COURT OF ANDHRA PRADESH

               MAIN CASE: M.A.C.M.A.No.946 of 2010

                              PROCEEDING SHEET

SL.                                                                       OFFICE
        DATE                              ORDER
NO.                                                                        NOTE

10.   01.09.2023    RNT, J & BVLNC, J

                                M.A.C.M.A.No.946 of 2010

                           Heard the learned counsels for both the
                    parties.
                           2.      We have also heard Sri Kota Subba
                    Rao, learned counsel for the appellant on the
                    point of grant of just compensation to the
                    respondents/claimants, though they have not

filed any appeal or cross-objection, in view of the submission advanced by learned counsel for the respondents that the just compensation has not been awarded to the claimants/respondents under different heads by relying on the cases of Sarla Verma and others vs. Delhi Transport Corporation and another reported in 2009 ACJ 1298 and National Insurance Company Limited vs. Pranay Sethi and others reported in (2017) 16 SCC 680.

3. Judgment Reserved.

______ RNT,J

_________ BVLNC, J DNB/MVK