Apsrtc vs Jartha Sujatha
2024 Latest Caselaw 7201 AP

Andhra Pradesh High Court - Amravati

Apsrtc vs Jartha Sujatha on 13 August, 2024

          HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
MAIN CASE NO.: MACMA.No.906 of 2019
                           PROCEEDING SHEET
Sl.      Date                          ORDER                           OFFICE
No.
                                                                       NOTE
      13.08.2024   RNT, J & VN, J
                   1.    Heard Sri Vinod Kumar Tarlada, learned
                   Standing Counsel for APSRTC appearing for the
                   appellant and Sri P.Vivek, learned counsel
                   appearing for Respondent Nos.1 to 3.

2. The appellant has challenged the Award of the Tribunal only on the ground that there was contributory negligence of the deceased.

3. Learned counsel for the Respondent Nos.1 to 3 submits that the compensation awarded is not just and proper and the same has been awarded by oversight.

4. Judgment reserved.

______ RNT, J

_____ VN, J IS