Erramreddy Mamatha, Spsr Nellore Dist ... vs G Sreeramulu Naidu, Nellore 3 Others
2024 Latest Caselaw 9209 AP

Andhra Pradesh High Court - Amravati

Erramreddy Mamatha, Spsr Nellore Dist ... vs G Sreeramulu Naidu, Nellore 3 Others on 4 October, 2024

HIGH COURT OF ANDHRA PRADESH MAIN CASE: M.A.C.M.A. Nos. 1774 & 750 of 2017

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

07. 04.10.2024 RNT, J & VN, J

"Separate common judgment is passed as under:

In the result,

(i) MACMA No. 1774 of 2017 by claimants is allowed, enhancing the compensation amount, and with directions hereunder, with costs throughout in their favour.

(ii) MACMA No.750 of 2017 by the New India Assurance Company Limited is dismissed with costs to the claimants.

(iii)The claimants are entitled for the amount of compensation as per this judgment and we grant the same with interest thereon @9% per annum from the date of claim petition till deposit in Tribunal;

(iv)The New India Assurance Company Limited shall deposit the amount as mentioned in paras-84 & 86 of the judgment after adjusting the amount already deposited/paid, if any, before the Tribunal, failing which, the amount shall be recovered, as per law;

SL.   DATE                             ORDER                       OFFICE
NO.                                                                 NOTE

(v) On such deposit being made, the claimants shall be entitled to withdraw the same, proportionately, as per the award of the Tribunal;"

______ RNT, J

______ VN, J Dsr