Andhra Pradesh State Road ... vs Kummarapalli Obul Rao Died
2022 Latest Caselaw 410 Tel

          THE HONOURABLE JUSTICE G. SRI DEVI

                   M.A.C.M.A.No.1622 OF 2014
JUDGMENT:

Heard learned counsel for the appellants-Andhra Pradesh State

Road Transport Corporation and learned counsel for the sole

respondent.

2. It is submitted by learned counsel for the appellants that the

appellants have deposited the entire amount awarded by the Tribunal

together with proportionate interest and costs. However, during the

pendency of the appeal, the sole respondent/claimant/injured died.

3. At this juncture, learned counsel for the sole respondent submits

that the legal representatives of the respondent have already been

brought on record as his LRs vide order dated 18.11.2019 in I.A.No.3

of 2019 in M.A.C.M.A.No.1622 of 2014 and during the life time of

the respondent, he had already received 50% of the compensation

amount.

4. Learned counsel for the appellants submits that the sole ground

taken by the appellants is with regard to the excessive compensation

awarded by the Tribunal and since the sole respondent had already

died, appellants do not wish to proceed further with the appeal on any

other ground.

5. Since the appellants have not raised any other ground, this

appeal is disposed of. No costs.

6. At this juncture, learned counsel for the respondents submits

that LRs of the sole respondent may be permitted to realize the

remaining part of the compensation amount which has already been

deposited by the appellants before Tribunal. Since the LRs of the

deceased sole respondent have already been brought on record, they

are permitted to withdraw the same by filing appropriate application

before the Tribunal.

7. Pending miscellaneous applications, if any, shall stand closed.

____________________ JUSTICE G.SRI DEVI Date: 02.02.2022 Lrkm