Oriental Ins. Com. Ltd, Kurnool ... vs K Nadipi Hussain Sa, Kurnool Dist 6 ...
2021 Latest Caselaw 5109 AP

                         HIGH COURT OF ANDHRA PRADESH

MAIN CASE No.: MACMA NO.375 OF 2017

                                PROCEEDING SHEET

Sl.
                                                ORDER

No      DATE
                   DEV,J
      09.12.2021                        I.A.NO.01 OF 2017

Heard learned counsel for the petitioner and the respondents. Perused the record.

There shall be interim stay of operation of the decree and judgment dated 18.07.2016 in MVOP No.81 of 2011 on the file of the Motor Accidents Claims Tribunal-cum-V Additional District Judge, Kurnool at Nandyal, on condition of deposting the entire decretal amount along with accrued interest and costs within a period of Eight weeks from today. On such deposit, the claimants are permitted to withdraw the said amount as per their proportionate shares mentioned in the Award without furnishing any security .

This Court is passing the said interim order to protect the interest of the claimants, who could not get single rupee from the year 2009 after sudden demise of the bread winner of the family.

_ ____ DEV,J

eha