Page 169 - ANNUAL REPORT 2025

S.No. Date Topic Resource Person
Landmark Judgments of the
Hon'ble Sri Justice
22.11.2025 Supreme Court and High Courts:
60 B. Syamsunder garu,
Saturday Procedural Aspects and Contemporary
Former Judge, High Court of Andhra Pradesh
Trends in Bail Jurisprudence
Hon'ble Sri Justice
Bail Jurisprudence under
A. Hari HaranadhaSarma garu,
22.11.2025 Special Enactments: Stringent
61. Member of the Board of Governors,
Saturday provisions and Judicial
A.P.J.A. and Judge,
Interpretations
High Court of Andhra Pradesh
Overview of the Motor Vehicles Act,
Procedural Aspects for
Registration & Defenses Available Hon'ble Sri Justice
·Overview of MV Act with recent
29.11.2025 amendments Ravi Nath Tilhari Ji,
62. President, Board of Governors,
Saturday ·Tort of negligence, liability A.P. Judicial Academy and Senior Judge,
of the tortfeasors
·Procedural aspects of registration of High Court of Andhra Pradesh
claim petitions (including AIR & DIR)
Defenses Available under the Act
Role of Stakeholders & Defenses
of Insurance Companies
·Role of police in investigation: Hon'ble Ms. Justice
preparation of AIR, DIR, gathering B. S. Bhanumathi garu,
29.11.2025
63. evidence·Settlement of claims and Member, Board of Governors
Saturday
compliance with statutory procedure A.P. Judicial Academy and Judge,
·Statutory violations & Breach High Court of Andhra Pradesh
of policy conditions
Deposit of amount and follow-up

Practical Challenges, ADR Processes
& Interactive Session
·ADR in Motor Accident Claims
Hon'ble Sri Justice
(Lok Adalats, pre-litigation
29.11.2025 A. Hari HaranadhaSarma garu,
64. settlement)
Saturday Member of the Board of Governors, A.P.J.A.
·Practical issues in investigation,
filing of Claims, insurance and Judge, High Court of Andhra Pradesh
coordination Open discussion,
case-based queries, wrap-up
Upholding the Constitutional Hon'ble Sri Justice
21.12.2025
65. Vision – The Role of Prashant Kumar Mishra,
Sunday
District Judiciary Judge, Supreme Court of India

153 Annual Report 2025