Biren Kujur vs D Madhu
2024 Latest Caselaw 4893 AP

Citation : 2024 Latest Caselaw 4893 AP
Judgement Date : 28 June, 2024

Andhra Pradesh High Court - Amravati

Biren Kujur vs D Madhu on 28 June, 2024

 APHC010758262017
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                       [3470]
                              (Special Original Jurisdiction)

                    FRIDAY ,THE TWENTY EIGHTH DAY OF JUNE
                       TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

             THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

              THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

     MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: 91/2018

Between:

Biren Kujur and Others                                       ...APPELLANT(S)

                                       AND

D Madhu and Others                                         ...RESPONDENT(S)

Counsel for the Appellant(S):

     1. S NIRANJAN BABUJI

Counsel for the Respondent(S):

     1. V HEMANTH KUMAR

     2.

The Court made the following:

JUDGMENT:

This his appeal was filed by the claimants against the award of the Motor

Accidents Claims Tribunal - cum - IV Additional District Judge, Tirupati in

M.V.O.P.No.289 of 2012.

2. The Tribunal awarded compensation of Rs.28 lakhs against respondent

No.1. Respondent No.2 - insurance company was absolved from liability to compensate the appellants. The appeal is filed challenging the award to that

extent only.

3. The docket order shows that on 07.07.2023 there was no representation

on either side. On 29.08.2023 there was no representation for the appellants. The

matter was posted on 05.09.2023, under the caption 'for dismissal'. On

05.09.2023 at request of learned counsel for the appellants, the matter was

posted after one (01) week, deleting from the caption 'for dismissal'.

5. Today there is no representation for the appellants.