Andhra Pradesh High Court - Amravati
United India Insurance Company ... vs Chavadi Ganga Raju 2 Ors on 29 January, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
M.A.C.M.A.No.979 OF 2016
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
10. 29.01.2024 AVRB,J:
Heard the arguments of Sri Maheswara
Rao Kuncheam, learned counsel for the
appellant.
The main plank of the arguments of
learned counsel for the appellant is that the
owner of the bus did not communicate to the
Insurance Company about the fact that it was
hirer with A.P.S.R.T.C. His contention is that
in the absence of such communication the
owner as well as the A.P.S.R.T.C., are liable to
pay compensation but not the Insurance
Company.
Today, none represented for the
contesting respondents.
List the matter on 07.02.2024, to hear the arguments of contesting respondents.
_________ AVRB,J MH