Andhra Pradesh High Court - Amravati
Vistharakula Nirmala 2 Ors vs Ssk.Ameer 3 Ors on 6 March, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.C.M.A. No.776 of 2013
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
17. 06.03.2024 VN, J
Heard Sri M.S.R. Chandra Murthy,
learned counsel for the appellants and
Sri Naresh Byrapaneni, learned counsel for the
respondents.
Learned counsel for the appellants has placed reliance in the case of Tadi Satayanarayana Vs. Maddu Malla Rao (2008 (1) ALD 42) to the effect that even in the absence of intimation of transfer of the vehicle, the liability of the insurance company does not cease.
Sri Naresh Byrapaneni, learned counsel appearing for the Insurance Company contended that notwithstanding this particular ground, there is no proof of driving license of the deceased, inspite of the specific decision being taken.
Having heard the learned counsels at length, the C.M.A. is posted to 22.03.2024.
Registry is directed to call for the Lower Court Record.
______ VN,J KPV 2