Andhra Pradesh High Court - Amravati
Shriram General Insurance Company ... vs Kosuri Surya Kumari on 18 November, 2022
HIGH COURT OF ANDHRA PRADESH
MACMA No.1248 of 2019
PROCEEDING SHEET
Sl.
No DATE OFFICE
ORDER
NOTE 06 18.11.2022 BVLNC, J I.A.No.1 of 2022 This is an application filed by the claimants, who are the respondents Nos.1 to 3 in the appeal, with a request to permit them to withdraw the amount deposited by the appellants in pursuance of the orders of this court dated 18.08.2021 in I.A.Nos.2 of 2019 in MACMA No.1242 of 2019 credit MVOP No.465 of 2014 on the file of the Chairman, Motor Accident, Claims, Tribuna-cum-I Additional District Judge, West Godavari, Eluru.
No counter filed by the respondents/appellants. Heard learned counsel for the petitioner/claimants. In view of the circumstances submitted in that application, petition is ordered permitting the petitioner/claimant to withdraw the amount deposited by the appellant in pursuance of the order stated above, as per the terms of the award passed by the tribunal.
__________ BVLNC, J MACMA No.1242 of 2019 No representation for the respondent. List on 07.12.2022 for final hearing.
__________ BVLNC, J dmr