Gummadi Sridevi Anr vs Koppu Rama Rao And Ors
2024 Latest Caselaw 6658 AP

Andhra Pradesh High Court - Amravati

Gummadi Sridevi Anr vs Koppu Rama Rao And Ors on 2 August, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

  IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                  M.A.C.M.A. No.136 of 2023

                    PROCEEDING SHEET
Sl.                                                                 OFFICE
No.   DATE                        ORDER                              NOTE

19 02.8.2024

NJS,J & SV,J I.A. No.1 of 2023 This application is filed seeking a direction to modify the common judgment in M.A.C.M.A. No.136 of 2023 and batch, dated 16.2.2023, in view of the averments stated in the affidavit.

The learned counsel for the petitioners submits that at the time of seeking enhancement of compensation to Rs.30,00,000/- (Rupees thirty lakhs only), the petitioners/appellants paid the requisite Court Fee of Rs.30,260/- by way of challan dated 06.10.2003, a copy of which is filed along with the material papers. She submits that this particular aspect could not be brought to the notice of the Hon'ble Court, at the time of disposal of the appeal. In view of the payment of Court Fee, she submits that a direction as contained in paragraph No.34 of the judgment dated 16.2.2023 may be modified.

Considering the submissions made and on perusal of the material papers filed along with I.A.No.1 of 2023, this Court is inclined to modify the judgment by deleting the particular portion viz., "The appellants-claimants are directed to

deposit the Court fee on the enhanced amount in the Tribunal and thereupon subject to depositing the amounts under the award....." in paragraph No.34.

With the above modification, I.A.No.1 of 2023 is disposed of.

Office is directed to issue amended copy of the judgment as expeditiously as possible.

__Sd/-_____ NJS, J

___Sd/-___ SV, J vasu