The Superintendent Engineer, ... vs Kakinada Madhavi
2024 Latest Caselaw 9210 AP

Andhra Pradesh High Court - Amravati

The Superintendent Engineer, ... vs Kakinada Madhavi on 4 October, 2024

HIGH COURT OF ANDHRA PRADESH MAIN CASE: M.A.C.M.A. Nos. 215/2010 & 2164/2013

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

25. 04.10.2024 RNT, J & VN, J

"Separate common judgment is passed as under:

In the result,

(i) MACMA No. 215 of 2010 by claimants is allowed, enhancing the compensation amount, and with directions hereunder, with costs throughout in their favour.

(ii) MACMA No.2164 of 2013 by the Superintendent Engineer Operation, owner of the offending vehicle 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 therein @ 9% per annum from the date of claim petition till deposit in Tribunal;

(iv) The Superintendent Engineer Operation, owner of the offending

SL. DATE ORDER OFFICE NO. NOTE vehicle shall deposit the amount as mentioned in paras-54 & 56 of the judgment, after adjusting the amount already deposited / paid, if any, before the Tribunal, within a period of one month from today, failing which, the amount shall be recovered, as per law;

(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