Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 891 OF 2006
APSRTC REP BY ITS MANAGING
DIRECTOR
..... APPELLANT
VERSUS
SMT. TOKALA LAXMI & ORS. ..... RESPONDENT
O R D E R
On hearing learned counsel for the appellant for
some time, we are of the view that the order of the
High Court does not suffer from any infirmity and does
not warrant any interference by us in appeal. This
appeal is, accordingly, dismissed.
........................J
[AFTAB ALAM]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
SEPTEMBER 15, 2010.