Andhra Pradesh High Court - Amravati
Shriram General Insurance ... vs Ormilla Rawat, on 23 February, 2021
Bench: J. Uma Devi
[ 2688 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY THIRD DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
IA No. 1 OF 2021
IN
MACMA NO: 122 OF 2021
Between: a
Shriram General Insurance Company Ltd., Rep. by its Manager Legal, Opp APSRTC Bus
stand Road, Kadapa. Holding its office at Vijayawada Rep, by its Manager.
..Appellant/Respondent No. 2
AND
Ormilla Rawat, W/o. Late Girrag Meena, Hindu, Aged 36 years, House wife,
Sangita Meena , D/o. Late Girrag Meena, Hindu, Aged 17 years, Minor,
Vikas Rawat , S/o. Late Girrag Meena, Hindu, Aged 16 years, Minor,
Veerta Rawat, S/o. Late Girrag Meena, Hindu, Aged 13 years, Minor, (Petitioners 2 to 4
being minors Rep, by their natural Guardian mother- 1st petitioner herein.
5. Rampati Rawat , W/o. Late Dooja Meena, Hindu, Aged 68 years, House wife, All are
Residing at D.No.2/1001, Nagarjuna peta, Kadapa district.
PWN
...Respondents/Petitioners
6. Jaggaraju Sudhakar raju, S/o. Chinna Subbaraju, Owner of Lorry NO. AP 04 TX 0584,
Kothakoruvaguntapalli village, Govindampalli post, Obulavaripalli mandal, Kadapa
district.
7. Ramkesh Ravath, S/o. Kamloo Ravath, Aged 27 years, Lorry driver, Kishore garh pure,
Manpoot village, Sabaigarh talug, Morena Dist, Madhya Pradesh state.
...Respondents/Respondent No. 1 & 3
. Counsel for the Petitioner :D RAVI KIRAN
Counsel for the Respondent :
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 18.03.2020 passed in MVOP NO. 301 of 2018 on the file of Motor Accident
claims Tribunal cum Principal District judge, Kadapa pending disposal of Appeal, pending
disposal of MACMA No. 122 of 2021, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and upon hearing the arguments of Sri D. Ravi Kiran, Advocate for the
Appellant, 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).
ORDER
"Notice to Respondents.
Having regard to the averments made in the accompanying affidavit, there shall be
interim stay of execution of the decree and order, dated 18.03.2020, in MVOP No.301 of
2018, on the file of the Motor Accidents Claims Tribunal-cum-Principal District Judge,
Kadapa, subject to the condition that the petitioner's/appellant's Insurance Company shall
deposit 50% of its liability as determined in the award with proportionate interest and
costs, within a period of 8 (eight) weeks from the date of receipt of a copy of this order.
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 the court." pe NM UK
_ $d/-Ch.V.Subramanya Sarm
ASSISTANTESIETRA °
/[TRUE COPY// . SECTION OFFICER .
For ASSISTANT REGISTRAR
To,
mom
MSR
The Motor Accident claims Tribunal cum Principal District judge, Kadapa.
Smt. Ormilla Rawat, W/o. Late Girrag Meena, Hindu, Aged 36 years, House wife,
Residing at D.No.2/1001, Nagarjuna peta, Kadapa District, A.P.
(By RPAD- for herself and on behalf of R-2, R-3, R-4, i.e. Ms. Sangita Meena, D/o.
Late Girrag Sri Meena, Vikas Rawat , S/o. Late Girrag Meena and Sri Veerta
Rawat, S/o. Late Girrag Meena, being their mother/natural guardian)
Smt. Rampati Rawat, W/o. Late Dooja Meena, Hindu, Aged 68 years, House wife, All
are Residing at D.No.2/1001, Nagarjuna peta, Kadapa district. (By RPAD)
Sri Jaggaraju Sudhakar raju, S/o. Chinna Subbaraju, Kothakoruvaguntapalli village,
Govindampalli Post, Obulavaripalli Mandal, Kadapa District.( By RPAD)
Sri Ramkesh Ravath, S/o. Kamloo Ravath, Kishore garh pure, Manpoor village,
Sabaigarh talug, Morena Dist, Madhya Pradesh state.( By RPAD)
One CC to SRI. D RAVI KIRAN Advocate [OPUC]
One spare copy
a
HIGH COURT
JUDJ
DATED:23/02/2021
ORDER
IA NO. 1 OF 2021
IN |
MACMA.NO.122 OF 2021
INTERIM STAY
