The New India Assurance Company ... vs G Suvarna Kumari
2021 Latest Caselaw 2972 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


MAIN CASE NO.: MACMA No.423 of 2021

                                 PROCEEDING SHEET
Sl.    Date                                    ORDER                                    OFFICE
No.                                                                                      NOTE
 .  10.08.2021 JB, J & KSR, J
                       (Proceedings taken up through video conferencing)

                                       MACMA No.423 of 2021

                      Heard.

                      Admit. Notice.

                                         I.A.No.1 of 2021

                      Heard.

                      Having regard to the facts, submissions and the issues raised
                for consideration in the grounds of appeal, which require a detailed
                examination, there shall be interim stay of execution of the
                Judgment and decree, dated 03.02.2020 passed in MVOP No.97 of
                2017 on the file of the Chairman, Motor Accidents Claims Tribunal-
                cum-Principal District Judge, Ongole subject of the condition that
                the appellant/Insurance Company shall deposit 50% of the entire
                decretal amount with proportionate interest and costs within a
                period of eight (8) weeks from today.

                    On such deposit, respondent Nos.1 and 4/claimants are

permitted to withdraw, as per terms of the decree, their proportionate shares of compensation with proportionate interest and costs by following the procedure established by law.

The share of respondent Nos.2 and 3, who are minors, shall be kept in Fixed Deposit in a Nationalized bank till they attain majority and they may be permitted to withdraw their proportionate shares of compensation in terms of the decree after they attain majority in accordance with law, however, without prejudice to the rights and contentions of both the parties in the appeal.

________________ Joymalya Bagchi, J

_______________ K.Suresh Reddy, J MP