Andhra Pradesh High Court - Amravati
Shriram General Insurance ... vs Kurra Thirupathamma, on 19 February, 2021
Bench: J. Uma Devi
x
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
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: 98 OF 2021
Between:
Shriram General Insurance Company Ltd., Rep. by its Regional Manager, E-8,
EPIP, RICO Industrial Area, Sitapura, Jaipur, Rajasthan. Holding its office at
Vijayawada Rep, by its Manager.
..Appellant/Respondent No.3
AND
1. Kurra Thirupathamma, W/o. Late Nageswara Rao, Hindu, aged 26 years,
Kancherla kotaiah street, Ranigarithota, Krishnalanka, Vijayawada-13.
2. Kurra Venkata Naresh, S/o. Late Nageswara Rao, Hindu, aged 3 years, (Being
minor Rep, by Natural guardian mother 1° petitioner) Kancherla kotaiah st,
Ranigarithota, Krishnalanka, Vijayawada-520 013.
3. Kurra Venkatamma, W/o. Bodaiah, Hindu, aged 70 years, Kancherla kotaiah
street, Ranigarithota, Krishnalanka, Vijayawada-13.
...Respondents/Petitioners
4. Nakka Srinivasa Rao, S/o. Gopala Rao, Hindu, Aged 42 years, Driver, D.No. 4-
3/1-6/7, Anjaneya Peta, Vijayawada.
5. Boggu Jyothi, W/o. Ramana, Hindu, Aged 40 years, Driver, D.No.41-29/6-52,
Ranigarithota, Vijayawada-520 013.
...Respondents/ Respondent No.1 & 2
Counsel for the Petitioners: D RAVI KIRAN
Counsel for the Respondents: ----
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 12.11.2020 passed in MVOP NO. 146 / 2016
on the file of Motor Accident claims Tribunal cum VII Additional District judge,
Vijayawada, pending disposal of MACMA No. 98 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/-Ch.V.Subramanya Sarma
ASSISTANT REGISTRAR
ITTRUE COPYI/ SECTION OFFICER
For,
To
4. The Motor Accident claims Tribunal cum VII Additional District judge,
Vijayawada.
2. Kurra Thirupathamma, W/o. Late Nageswara Rao, Kancherla kotaiah street,
Ranigarithota, Krishnalanka, Vijayawada-13.(for herself and his son Kurra
Venkata Naresh, S/o. Late Nageswara Rao, who is Respondent No.2 being
minor)
3 Kurra Venkatamma, W/o. Bodaiah, Kancherla kotaiah street, Ranigarithota,
Krishnalanka, Vijayawada-13.
4. Nakka Srinivasa Rao, S/o. Gopala Rao, D.No. 4-3/1-6/7, Anjaneya Peta,
Vijayawada.
5. Boggu Jyothi, W/o. Ramana, D.No.41-29/6-52, Ranigarithota, Vijayawada-520
013.( RR 2 to 5 By RPAD)
One CC to Sri. D Ravi Kiran Advocate [OPUC]
One spare copy
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." [HIGH COURT
JUDJ
DATED:19/02/2021
ORDER
IA No. 1 OF 2021
IN
MACMA NO: 98 OF 2021
INTERIM STAY
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