National Insurance Co Ltd., Anantapur, Rep.By Its Divisional Manager, Divisional Office, Anantapur Vs H Muthyalamma, W/O.Late V.Venkatesh & Others
.... e absolved of the claim. 12. Ms.K.Priyanka Lakshmi, learned counsel for the respondent Nos.2 and 3 submits that the Tribunal rightly analyzed the evidence on record and made proper findings with regard to the rash and negligent act alleged against the driver of the offending vehicle and t ...
Andhra Pradesh High Court - Amaravati
United India Insurance Co Ltd., Rep. By Its Divisional Manager At Sri Devi Complex, Tilak Road, Tirupathi. Vs Veluru Swarupa, W/O Late V. Bhaskar & Others
.... e. 15) P.W.1 was no other than the direct witness to the occurrence, who was the pillion rider on the motor cycle being driven by her husband (deceased). She put forth the facts in tune with the pleadings. Through her examination Ex.A.1 to Ex.A.7 were marked. Ex.A.1 was certified copy of FI ...
Andhra Pradesh High Court - Amaravati
Dasari Naga Seshulu, S/O. Venkata Ramudu & Others Vs State Of Andhra Pradesh
.... t and the caste abuse took place at Kurnool but the police filed charge sheet at Visakhapatnam and the Court at Visakhapatnam had no territorial jurisdiction, as such, the accused are liable to be discharged. He would further contend that insofar as appellant in Crl.A.No.318 of 2024 is concerned ...
Andhra Pradesh High Court - Amaravati
Oriental Insurance Company Ltd. Vs Reddy Suryanarayana 3 Ors And Others
.... eal is as under: “Whether the order and decree passed by the learned Tribunal warrants interference of this Court?” 16. POINT: Perused the material available on record. It is an undisputed fact that the deceased Reddy Raghu is son of the claimants and he died in a motor vehicle a ...
Andhra Pradesh High Court - Amaravati
P.kesava Rao, Vijayawada Vs Ms Chodisetty Surya Rao W G And Others
.... endorsement “no such person in the given address”. 2. Learned counsel for the appellant represented that even though he made efforts to contact the party, but the party is not in touch with him and they are not interested to prosecute the appeal and he further represented that necessary o ...
Andhra Pradesh High Court - Amaravati
Y. Ramalinga Reddy(Died) Per Lrs Appellants 2 & 3 And Others Vs Y Vijayamohan Reddy
.... was posted today, under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, learned counsel representing on behalf of the respondent is alone present. Though the matter is listed under the caption ‘For Dismissal’, there is no representation on behalf of the appell ...
Andhra Pradesh High Court - Amaravati
Sangi Lakshmi Vs M Subbaraju And Others
.... under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, learned counsel representing on behalf of the respondents is alone present. Though the matter is listed under the caption ‘For Dismissal’, there is no representation on behalf of the appellant. It seems t ...
Andhra Pradesh High Court - Amaravati
State Bank Of India Rep., By Its Branch Manager, Ananthapur Vs Sreekantam Talkies Situated On Railway Feeder Road, Ananthapur Rep., By Its Managing Partner & Others
.... for appellant/bank would contend that if mortgage decree amount is discharged by the defendants, they have to file a petition as per law before the trial Court which passed the preliminary decree, but the question of cancelling the preliminary decree does not arise. 15. Order XXI, Rule 2 of ...
Andhra Pradesh High Court - Amaravati
Sallangi Krishna Rao Vs State Of Andhra Pradesh
.... cer, Gudemkothaveedi (G.K.Veedhi) Police Station, on those two days and Police recorded his statement and it was also videographed. 5) Per contra , Assistant Government Pleader would submit that, investigation, in this case, is not yet completed and some more witnesses have to be examined. ...
Andhra Pradesh High Court - Amaravati
Gantreti Thotayya And 4 Others, S/O Late Guruvulu Vs Pragada Surya Rao And 3 Others, S/O Late Thowdu Owner Cum Driver Of Tractor AP 35 T 0534 Bhogapuram Mandal, Vizianagram & Others
.... s such, no vicarious liability can be fastened on the 4th respondent. Hence, no liability arises on the 4th respondent and prayed to dismiss the petition exonerating the liability on the 4th respondent. 12. Based on the above pleadings of both the parties, the following issues were settled ...
Andhra Pradesh High Court - Amaravati
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