Unknown vs High Court Of Andhra Pradesh: Amaravati
2024 Latest Caselaw 8117 AP

Citation : 2024 Latest Caselaw 8117 AP
Judgement Date : 6 September, 2024

Andhra Pradesh High Court - Amravati

Unknown vs High Court Of Andhra Pradesh: Amaravati on 6 September, 2024

    HIGH COURT OF ANDHRA PRADESH: AMARAVATI
                                                                          47
         MAIN CASE No: MACMA.No.425 of 2024

                   PROCEEDING SHEET

SL.   DATE                             ORDER                              OFFICE
NO.                                                                        NOTE
03. 06.09.2024   BSB, J
                                  I.A.No.1 of 2024

                       The petition is filed to condone the delay
                 of 465 days in filing MACMA against the
                 judgment and award in MVOP.No.76 of 2015 on
                 the file of the Chairman, Motor Accidents
                 Claims    Tribunal-cum-VII      Additional    District
                 Judge, Prakasam at Ongole, dated 10.11.2022.


                       Inspite of the service of notices to
                 respondents No.1 to 3 as per the memo dated

01.08.2024 filed by the learned counsel for the petitioners, no appearance has been made.

Heard the learned counsel for the petitioners.

For the reasons stated in the accompanying affidavit, the petition is allowed, subject to the condition that the petitioners are not entitled to claim interest over the amount of enhanced compensation, if the petitioners succeed in the appeal.

Contd...


                                                                BSB, J



SL.     DATE                           ORDER                            OFFICE
NO.                                                                      NOTE
      06.09.2024

Registry is directed to make entry after conditional order near the long cause title in the grounds of appeal in red ink.

___________________ B.S. BHANUMATHI, J

Admit appeal.

Registry is directed to call for lower Court record.

Post the matter after two (02) months.

___________________ B.S. BHANUMATHI, J KMS