Shriram General Insurance Co.Ltd vs Palthya Ambica
2024 Latest Caselaw 4719 AP

Andhra Pradesh High Court - Amravati

Shriram General Insurance Co.Ltd vs Palthya Ambica on 24 June, 2024

               HIGH COURT OF ANDHRA PRADESH : AMARAVATI

       MAIN CASE:         M.A.C.M.A.No.784 of 2023

                               PROCEEDINGS SHEET
Sl.     DATE                                ORDER                                  OFFICE
No.                                                                                 NOTE


9.    24.06.2024 GN, J & HN, J

                       We have perused the impugned Judgment and Award.
                       We find that apart from cash voucher, there is no other
                 material which corroborates the employment and salary of
                 the deceased.
                       In that view of the matter, we have posed a query to
                 the learned counsel for the respondents/claimants, who

submits that if granted two weeks' time, he would attempt to place on record such corroborative material to demonstrate the figures depicted in Ex.A.6.

List this matter on 11.07.2024. In the meanwhile, operation of the impugned Judgment and Award dated 30.08.2019 passed in M.V.O.P.No.606 of 2014 on the file of the Motor Accident Claims Tribunal-cum- Family Court-cum-Additional District Judge's Court, Anantapuramu, shall remain suspended.

________ GN, J

_______ HN, J IBL Sl. DATE ORDER OFFICE No. NOTE