Andhra Pradesh High Court - Amravati
Shriram General Insurance ... vs Marripati Rajamma on 23 February, 2021
Bench: J. Uma Devi
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'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
|.A.No. 1 of 2021
_ IN
MACMA.No. 120 of 2021.
Between: -
Shriram General Insurance Company Ltd., Rep. by its Branch Manager,
E8, EPIPDO RICO Industrial Area, Sitapura, Jaipur, Rajasthan -302 022,
Holding its Office at Vijayawada, Rep. by its Manager. --
..Petitioner/Respondent No.3
(Appellant in MACMA.No. 120/2021
on the file of the High Court)
. AND
1.Marripati Rajamma, W/o. Rajareddy, Maramreddygaripalli,
Nuthanakaluva Village, K V Palli, Presently residing Palannagari Palli,
Chitlur Ramapuram Mandal, Kadapa District.
..Respondent/Petitioner.
2.J. Surendra, S/o. Siddaiah, Driver of Vehicle No.AP 25 TV 0249,
Nadimpalli, Nuthanakaluva Village, K.V. Palli Mandal, a
Chittoor District.
3.Konduri Yerraiah, S/o. Narayana, Owner of Vehicle No.AP 25 TV 0249,
Konduvari Palli, Talupula Post, Piler Mandal, Chittoor District.
..Respondents
(Respondents in -do-) -
COUNSEL FOR PETITIONER : Sri D. Ravi Kiran
COUNSEL FOR RESPONDENTS
Petition under Section 151 of CPC praying that in the circumstances
stated in the affidavit filed herein, the High Court may be pleased to stay the
execution of decree and judgment dated 05-06-2020 passed in M.V.O.P.No. 103
of 2017 on the file of Motor Accident Claims Tribunal-cum-V Additional District
Judge, Rayachoty, pending disposal of MACMA.No. 120 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 petition 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
05.06.2020, in MVOP. No.103 of 2017, on the file of the Motor Accidents
Claims Tribunal-cum-V Additional District Judge, Rayachoty, 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.
Contd....2....
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."
| Sd/-E.KameswaraRao x
| ASSISTANT REGISTRAR
ZL
// TRUE COPY / Z
t SECTION OFFICER 7
To
1.The Chairman, Motor Accidents Claims Tribunal-cum-V Additional
District Judge, Rayachoty, Kadapa District.
2.Marripati Rajamma, W/o. Rajareddy, Maramreddygaripalli,
Nuthanakaluva Village, K V Palli, Presently residing Palannagari Palli,
Chitlur Ramapuram Mandal, Kadapa District.
3.J. Surendra, S/o. Siddaiah, Driver of Vehicle No.AP 25 TV 0249,
Nadimpalli, Nuthanakaluva Village, K.V. Palli Mandal,
Chittoor District.
4.Konduri Yerraiah, S/o. Narayana, Owner of Vehicle No.AP 25 TV 0249,
Konduvari Palli, Talupula Post, Piler Mandal, Chittoor District.
(Addressee Nos. 2 to 4 by RPAD)
9.One CC to Sri D. Ravi Kiran, Advocate(OPUC)
6.One spare copy.
TKK
HIGH COURT
JUD.J
DATED: 23-02-2021.
ORDER
1.A.No. 1 of 2021
IN
MACMA.No. 120 of 2021
INTERIM STAY
- 4 MAR 2021
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