The Apsrtc vs Karamsetty Babu Rao,
2024 Latest Caselaw 6591 AP

Citation : 2024 Latest Caselaw 6591 AP
Judgement Date : 1 August, 2024

Andhra Pradesh High Court - Amravati

The Apsrtc vs Karamsetty Babu Rao, on 1 August, 2024

                                          1
                                                                     (RNT,J & VN,J
                                                       M.A.C.M.A.NO.2
                                                       M.A.C.M.A.NO.2409 OF 2013)

 APHC010352832013
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                          [3470]
                            (Special Original Jurisdiction)

                    THURSDAY ,THE FIRST DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

           THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

             THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

  MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: 2409/2013

Between:

The APSRTC and Others                                       ...APPELLANT(S)

                                        AND

Karamsetty Babu Rao and Others                            ...RESPONDENT(S)

Counsel for the Appellant(S):

   1. K SATYANARAYAN MURTHY(SC FOR APSRTC)

Counsel for the Respondent(S):

   1. G L NAGESWAR RAO

The Court made the following:

JUDGMENT:

(per Ravi Nath Tilhari, J)

This appeal is filed by the appellants challenging the decree and

judgment, dated 20.06.2013, 20.06.2013 passed in M.V.O.P.No.08 of 2011 on the file of

the Chairman-cum-XI XI Additional District & Sessions Judge, Motor Accidents

and Claims Tribunal Krishna District at Gudivada, in granting compensation of

Rs.55,00,000/- with interest @ 7.5% from the date of pet petition ition till the date of

(RNT,J & VN,J M.A.C.M.A.NO.2409 OF 2013)

realization for the death of Karamsetti Neelakanteswara Rao in the motor

accident that took place on 10.09.2010.

2. There is no representation for the appellants. Sri K.Yaswanth,

learned counsel representing Sri G.L.Nageswara Rao, learned counsel

appears for the respondents.