National Insurance Company Limited vs Bangaru Nageswara Rao 2 Others
2024 Latest Caselaw 692 AP

Andhra Pradesh High Court - Amravati

National Insurance Company Limited vs Bangaru Nageswara Rao 2 Others on 24 January, 2024

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                     M.A.C.M.A.No.436 OF 2016

                         PROCEEDING SHEET

Sl.                                                                 OFFICE
      DATE                         ORDER
No.                                                                  NOTE
11. 24.01.2024 AVRB,J:

                     Heard   the   arguments     of    Manimma
              Medida, learned counsel for the appellant.
                     The main plank of her arguments is
              that   the   cleaner/driver   of   the   offending
              vehicle had no driving license and further
              compensation awarded is without any proper
              reason.
                     As verified, none of the respondents are

contesting, though they are served with notices.

List the matter on 01.04.2024, for pronouncement of judgment.

_________ AVRB,J

MH