SPECIAL DEPUTY COLLECTOR Vs. V. VENKATA RATNAM NAIDU

JUDGEMENT

(1.) The State aggrieved by the Order dtd. 22/9/2014 in LAOP No.2 of 2011 on the file of the Court of the V Additional District Judge And Sessions Judge-Cum-Motor Accidents Claims Tribunal, Nellore, filed the present Appeal.

(2.) For better appreciation of the case, the parties are referred to as they are arrayed in the L.A.O.P.

(3.) Heard Mr.T.Vishnu Teja, learned Special Government Pleader, attached to the office of the learned Advocate General for the appellant. Also heard Mr.K.G.Krishna Murthy, learned Senior Counsel appearing on behalf of the respondents. Perused the material on record.