The Oriental Insurance Comapany ... vs Ediga Sujatha
2021 Latest Caselaw 5306 AP

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        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE No.: M.A.C.M.A.No.580 of 2021

                               PROCEEDING SHEET

Sl.
                                            ORDER

No DATE

1. 16.12.2021 DEV, J

M.A.C.M.A.No.580 of 2021

Admit.

Notice.

________ DEV, J I.A.No.1 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 24.03.2021 in M.V.O.P.No.25 of 2019 on the file of Motor Accident Claims Tribunal - cum - VI Additional District Judge, Gooty, 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. by today.

B/O tm