Smt. M Rama Devi vs Mr.K.Srinivasulu
2024 Latest Caselaw 7935 AP

Andhra Pradesh High Court - Amravati

Smt. M Rama Devi vs Mr.K.Srinivasulu on 30 August, 2024

HIGH COURT OF ANDHRA PRADESH MAIN CASE: M.A.C.M.A. Nos. 793 & 1184 of 2017

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

05. 30.08.2024 RNT, J & VN, J

"Separate common judgment is passed as under:

(i) The Appeal of the claimants i.e., MACMA No.793 of 2017 is allowed with costs throughout in their favour;

(ii) The Appeal of the Insurance Company, i.e., MACMA No.1184 of 2017 is dismissed with costs to the claimants.

(iii) The claimants are entitled for the amount as per this judgment and we grant the same with interest therein @ 9% per annum to the claimants;

(iv) The Insurance Company shall deposit the amount as aforesaid in para-47, after adjusting the amount already deposited / paid, if any, before the Tribunal, failing which, the amount shall be recovered, as per law;

SL. DATE ORDER OFFICE NO. NOTE

(v) On such deposit being made, the claimants shall be entitled to withdraw the same, proportionately, as per the award of the Tribunal;"

______ RNT, J

______ VN, J Dsr