MUDUGANTI GOVERDHAN REDDY Vs. DUVVASI BABU AND ORS.
LAWS(SC)-2015-11-78
SUPREME COURT OF INDIA
Decided on November 27,2015

Muduganti Goverdhan Reddy Appellant
VERSUS
Duvvasi Babu And Ors. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Looking at the peculiar facts and circumstances of the case, we are not issuing notice to Respondent No.3, United India Insurance Co. Ltd., who has been saddled with the liability to make payment of compensation to the appellant.;


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