M/S Shriram General Insurance ... vs Mundlamuri Subbayamma
2021 Latest Caselaw 3281 AP

Citation : 2021 Latest Caselaw 3281 AP
Judgement Date : 31 August, 2021

Andhra Pradesh High Court - Amravati

M/S Shriram General Insurance ... vs Mundlamuri Subbayamma on 31 August, 2021

                                       1


         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.439 of 2021

                              PROCEEDING SHEET

Sl.
                                            ORDER

No DATE

1. 31.08.2021 DEV, J I.A.No.1 of 2021 This application is ordered.

___________ DEV, J I.A.No.2 of 2021

Notice.

Learned counsel for the petitioner is permitted to take out personal notice to the respondents and file proof of service into the Registry within three(3) weeks from today.

Post after four (4) weeks.

___________ DEV, J I.A.No.3 of 2021 Heard the learned counsel for the petitioner/appellant and perused the material available on record.

There shall be interim stay of operation of the decree and judgment dated 13.06.2018 in M.V.O.P.No.13 of 2013 on the file of the Motor Vehicle Accident Claims Tribunal - cum - XIII Additional District Judge, Narsaraopet on condition of depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight (8) weeks from today.

___________ DEV, J Note:-

Furnish C.C. tomorrow.

B/O VSL