Oriental Insuarnce Insurance Company ... vs Smt Manjula
2024 Latest Caselaw 7151 AP

Andhra Pradesh High Court - Amravati

Oriental Insuarnce Insurance Company ... vs Smt Manjula on 12 August, 2024

           HIGH COURT OF ANDHRA PRADESH
               MAIN CASE: MACMA No. 477 of 2018

                             PROCEEDING SHEET

SL.     DATE                               ORDER                           OFFICE
NO.                                                                         NOTE

10.   12.08.2024    RNT, J & VN, J

                            "Separate judgment is passed as under:
                      (i)   The   appeal   is   dismissed   with   costs
                            throughout to the claimants.
                   (ii)     The claimants / respondents are entitled

for the amount as per this judgment and we grant the same with interest therein @ 9% per annum to the claimants;

(iii) The appellant to deposit the amount as aforesaid, adjusting the amount already deposited / paid, if any, before the Tribunal, failing which, the amount shall be recovered, as per law;

(iv) On such deposit being made, the claimants / respondents shall be entitled to withdraw the same, as per the award of the Tribunal;

______ RNT, J

______ VN, J Dsr