Bajaj Allianz General Insurance ... vs Itekela Ramanamma 2 Others
2024 Latest Caselaw 1033 AP

Andhra Pradesh High Court - Amravati

Bajaj Allianz General Insurance ... vs Itekela Ramanamma 2 Others on 7 February, 2024

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                MACMA NO.1640 OF 2016

                   PROCEEDING SHEET

Sl. DATE                                 ORDER                              OFFICE
No.                                                                          NOTE

8)   07.02.2024 AVRB, J

                      The claimants filed MVOP No.701 of 2011
               before the Tribunal under Section 166(1) of
               M.V.       Act,     claiming       compensation         of
               Rs.2,00,000/-. The case of the claimants was
               that the deceased was driving the Auto bearing
               Registration No.AP-21-W-3692 and it met with
               accident all of sudden when she-buffaloes came
               cross the road and that when the deceased
               applied breaks, the Auto turned turtle and the
               deceased died at the spot. The claimants
               pleaded     that    Crime       No.144   of   2010     was
               registered under Section 304-A of IPC. In the
               entire claim, the claimants did not explain the
               outcome of the Crime No.144 of 2010. The
               Tribunal    awarded        compensation       amount    of
               Rs.7,00,000/-.

                      Under the circumstances, this Court is
               desiring to know as to the outcome of the
               investigation      in    the    above    referred    crime
               number. For disposing the matter in a proper
               manner,      the        above    said    information    is
                    2


necessary    to        this   Court.   The   claimants/
contesting respondents did not advance any

arguments. It was only the appellant counsel who argued it.

Under the circumstances, delete the matter under the caption "for pronouncement of judgment".

Both parties are directed to clarify about the outcome of the investigation pertaining to Crime No.144 of 2010.

Post the matter on 09.02.2024.

_________ AVRB, J Note:

PGR