Andhra Pradesh High Court - Amravati
Shriram General Insurance ... vs Jonnada Ramesh on 19 February, 2021
Bench: J. Uma Devi
IN THE HIGH COURT OF ANDHRA PRADESH AT ankeavan
FRIDAY, THE NINETEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
IA No. 1 OF 2021
IN
MACMA NO: 99 OF 2021
Between:
Shriram General Insurance Company Ltd., Rep. by its Branch Manager,
Visakhapatnam. Holding its office at Vijayawada Rep, by its Manager.
.. AAppellant/Respondent No.3
AND
1. Jonnada Ramesh, S/o. J. Simhadri, Hindu, Aged 48 years, Master crafts man,
Piot No. 402, Mahalakshmi Enclave, Seethanna gardens, Madhavadhara,
Visakhapatnam.
...Respondent/Petitioner.
2. Palivela Lakshmana Rao, S/o. Late Appa rao, Aged 43 years, Driver of Tipper,
D.No.210/1, SC BC colony, Vepagunta, Pendurthy Mandal, Visakhapatnam
District.
3. Shree Ashapura Stevedores and Cargo carriers Private Ltd, Rep, by | S Rao,
Owner of Tipper, D.NO. 25-12-40, PVR chambers, II floor, Godavari street,
Visakhapatnam.
..Respondents/Respondents 1 & 2
Counsel for the Petitioner : D RAVI KIRAN
Counsel for the Respondents: o-=-
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to stay the
execution of decree and judgment dated 08.10.2020 passed in MOP no. 407 of 2017 on
the file of Motor Accident claims Tribunal cum VII Additional District Judge At
Visakhapatnam, pending disposal of MACMA No. 99 of 2021, on the file of the High
Court.
The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Court made the following
ORDER:
"Having regard to the averments made in the affidavit annexed to the
petition and the submissions now made by the learned counsel for the petitioner,
there shall be interim stay as prayed for subject to condition that the petitioner
shall deposit 50% of its liability as determined in the award with proportionate
interest and costs within a period of eight weeks from today.
if the above mentioned order is not complied with within the time specified
above, the interim order granted now shall stand vacated automatically without
any further reference to this Court."
Sd/-B.NarsingaRa
ASSISTANT REGISTRAR
ITTRUE COPY// &
For SECTION OFFICER
i
{
co eee oY
. The Motor Accident claims Tribunal cum VII Additional District Judge At
Visakhapatnam.
. Jonnada Ramesh, S/o. J. Simhadri, Master crafts man, Plot No. 402,
Mahalakshmi Enclave, Seethanna gardens, Madhavadhara, Visakhapatnam.
. Palivela Lakshmana Rao, S/o. Late Appa Rao, Driver of Tipper, D.No.210/1, SC
BC colony, Vepagunta, Pendurthy Mandal, Visakhapatnam District.
. The | S Rao, Owner of Tipper, Shree Ashapura Stevedores and Cargo carriers
Private Ltd, D.NO. 25-12-40, PVR chambers, II floor, Godavari street,
Visakhapatnam.( RR 2 to 4 By RPAD)
. One CC to Sri. D Ravi Kiran Advocate [OPUC]
. One spare copy
PR
fs
/ |
HIGH COURT
JUDJ
DATED:19/02/2021
ORDER
IA No. 1 OF 2021
IN
MACMA NO: 99 OF 2021
INTERIM STAY
