Kinnera Sridevi 2 Ors vs Gunnam Veera Venakta Satyanarayana Anr
2024 Latest Caselaw 10391 AP

Andhra Pradesh High Court - Amravati

Kinnera Sridevi 2 Ors vs Gunnam Veera Venakta Satyanarayana Anr on 15 November, 2024

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No: MACMA.Nos. 1480 & 2114 of 2017

PROCEEDING SHEET SL. DATE ORDER OFFICE NO NOTE 15.11.2024 RNT,J & CGR,J I.A.No.1 of 2017 (MACMAMP.No.3799 of 2017) in MACMA.No.2114 of 2017 This application is filed for condonation of delay of 101 days in filing the appeal.

2. We have considered the cause as shown in the affidavit and as submitted by the learned counsel for the appellant.

3. The cause shown is sufficient.

4. Delay is condoned.

5. I.A.No.1 of 2017 is allowed.

______ RNT,J

______ CGR,J MACMA.Nos. 1480 & 2114 of 2017 Heard Sri PVN Kiran Kumar, learned counsel representing Sri V.R.Reddy Kovvuri, learned counsel for the claimants and Sri T.S.Rayulu, learned counsel for the insurance company in both the appeals.

2. Judgment reserved.

______ RNT,J

______ CGR,J AG

Learned claimants submits that the future prospects has been

awarded at the age of 51. The deceased was self employed. Future

prospects @ 10% has been granted .

Learned insurance company submits that the claimants has

determined based on the income tax returns (Ex.A19), which was

filed similarly on the same day on the death of the deceased, by the

Tribunal is legally sustainable.