Andhra Pradesh High Court - Amravati
I.C.I.C.I Lomgard General ... vs .Byreddy Suvarthan Reddy, on 25 February, 2021
Bench: J. Uma Devi
[ 2688 ]
THURSDAY, THE TWENTY FIFTH DAY OF -caruarte:
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI"
IA No. 2 OF 2024---- | ee
IN
MACMA NO: 132 OF 2021 «"
Between: |
I.C.1.C.1 Lombard General Insurance Company Limited., Rep by it's T.P. Claims
Officer, G.B.R. Towers, 3% floor, 2-42/1to8, Chaitanyapuri, Dilsukhnagar
Hyderabad.
. Appellant/Respondent No.2.--~
AND
1. .Byreddy Suvarthan Reddy, S/o Byreddy Ramana Rao, Aged 19 years,
Hindu, Coolie now Disabled, Resident of H.No.2-13, Nehru Nagar
Viilage,Gospadu Mandal, Kurnool District.
..Respondent/Petitioner.
2. Kasturi Koteswara Rao, S/o Seshaiah, H.No.4-08, Akiveedu Post, Racharla
Mandal, Prakasam District. (Owner of the Tractor Harvestor Bearing
No.AP-27-AC-4156)
..Respondent/Petitioner-1 7
Counsel for the Petitioner : Sri Talluri Veerabhadra Rao
Counsel for the Respondent: - - -
a
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
grant Stay of all further proceedings including the Execution Proceedings, if any,
against the Decree and Judgment Dated: 15.11.2018 passed in M.V.O.P.No.
47/2014 On the file of the Motor Accidents Claims Tribunal-Cum-V- Additional
District Judge, Allagadda, pending disposal of MACMA No. 132 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:
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
15.11.2018, in MVOP No.47 of 2014, on the file of the Motor Accidents
Claims Tribunal-cum-V Additional District Judge, Allagadda, 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. --
Sd/-B.NarsingaRao .
ASSISTANT REGISTRAR
TRUE COPY// SECTION OFFICER
To,
1. The Motor Accidents Claims Tribunal-cum-V Additional District Judge,
Allagadda, Kurnool, A,P.
2. Byreddy Suvarthan Reddy, S/o Byreddy Ramana Rao, Aged 19 years,
Hindu, Coolie now Disabled, Resident of H.No.2-13, Nehru Nagar
Viilage, Gospadu Mandal, Kurnool District.
3. Kasturi Koteswara Rao, S/o Seshaiah, H.No.4-08 Akiveedu Post, Racharla
Mandal, Prakasam District. (Owner of the Tractor Harvestor Bearing"
No.AP-27-AC-4156) (2 and 3 by RPAD) .
One CC to SRI. TALLURI VEERABHADRA RAO Advocate [OPUC]_-»
One spare copy
Bw
Msb
HIGH COURT
JUD,J
DATED: 25/02/2021
ORDER
IA No. 2 OF 2021
IN
MACMA.No.132 of 2021
INTERIM DIRECTION
