Sunkara Narasimha vs V Harinatha Reddy 3 Others
2024 Latest Caselaw 4751 AP

Andhra Pradesh High Court - Amravati

Sunkara Narasimha vs V Harinatha Reddy 3 Others on 25 June, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MACMA No.200 of 2017

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

10) 25.06.2024 AVRB, J

The matter needs to be heard in view of the following reasons:

(a) The claim made by the claimant seeking compensation towards grievous injuries was Rs.13,00,000/-. The tribunal awarded a sum of Rs.4,39,200/-.

(b) The learned counsel for the appellant simply adverted to the grounds of appeal with a prayer to enhance the compensation.

(c) Para No.15 and Para No.16 of the order reveal that certain medical expenditure was disallowed by the tribunal. At para No.16 it was mentioned that apart from Rs.1,41,174/-

i.e., Rs.61,360/- + Rs.9,814/- + Rs.70,000/-, the claimant took treatment in private hospital at Kadapa and hence his claim towards medical expenses is allowed for Rs.1,50,000/-.

It appears that the amount of Rs.1,41,174/- arrived at by the tribunal is not shown in the final calculation at the end of para No.16 at page No.11 of the award.

Under the circumstances, the counsel for the appellant has to assist the Court properly so as to prevent any miscarriage of justice and arrive at just conclusion of the case.

Hence, the learned counsel for the appellant has to go through the entire medical expenses available on record and should explain and what is the medical expenditure disallowed under which of the exhibit „A‟ series in the light of the findings in para No.15 and para No.16 of the award.

Hence, the matter needs to be heard elaborately so as to arrive at a just conclusion.

Delete the matter under the caption of "reserved for judgment".

Post the matter after four (04) weeks.

_________ AVRB, J PGR