The New India Assurance Co Ltd. ... vs M Paidamma, Vizianagaram Dist 8 Others
2024 Latest Caselaw 1071 AP

Andhra Pradesh High Court - Amravati

The New India Assurance Co Ltd. ... vs M Paidamma, Vizianagaram Dist 8 Others on 8 February, 2024

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                     M.A.C.M.A.No.2786 OF 2016

                         PROCEEDING SHEET

Sl.                                                                  OFFICE
      DATE                          ORDER
No.                                                                   NOTE
06. 08.02.2024 AVRB,J:

                     Heard arguments of Sri G. Sai Narayana
              Rao,    learned     counsel   for   the   claimants-
              respondent Nos.1 to 4 and Sri Vinod Kumar

Taralada, learned standing counsel for A.P.S.R.T.C.-respondent Nos.6 and 7 and reply of Sri G. Haragopal, learned counsel for the appellant through screen.

Before fixing the date for judgment in the light of the contentions advanced, especially, exonerating respondent No.6- Insturance Company but directing for pay and recovery, it is necessary to verify the original record.

Hence, Registry is directed to place the original record for verification.

Soon after verification of the record, date for judgment would be fixed.

Post the matter on 19.02.2024.

_________ AVRB,J Vnb