Andhra Pradesh High Court - Amravati
Shriram General Insurance ... vs Sappara Rajesh Rajesh Kumar ... on 25 February, 2021
Bench: J. Uma Devi
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI // s,
THURSDAY, THE TWENTY FIFTH DAY OF FEBRUARY, "of
TWO THOUSAND AND TWENTY ONE
; PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
IA No. 1 OF 2021 .
IN
MACMA NO: 95 OF 2021
Between:
Shriram General Insurance Company Ltd., Rep. by its Branch Manager, Near APSRTC
bus stand Road, Kadapa city. Holding its office at Vijayawada Rep, by its Manager
_..Petitioner/Appellant
AND
4. Sappara Rajesh @ Rajesh kumar @ Chandra sekhar, S/o. Papaiah, Hindu, Aged
24 yrs, D.No.3/707-1, Jayanagar colony, Tadipatri town, Kadapa district.
2. Desireddy Raja Reddy, S/o. Baya reddy, Owner of Tata magic no. AP 04 X TV
0819, Quarter no. 5, BDO Colony, Kamalapuram Town and mandal, Kadapa
district.
3. Vadivala Prabhakar, S/o. Chinna chendrayudu, Aged 29 years, Driver of Tata
magic, D.NO.14/727, Near Surya school, Kamalapuram Town and mandal,
Kadapa district.
_.Respondents/Respondents
Counsel for the Petitioner: SRI 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 grant stay
against the decree and Judgment passed in MVOP NO. 593/2017 dated 42-03-2020 on
the file of Motor Accident Claims Tribunal Cum Principal District Judge, Kadapa,
pending disposal of MACMA No.95 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 42.03.2020, in
MVOP No.593 of 2017, 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."
Sd/-M.Suryanadha Reddy
ASSISTANT iSTRAR
[TRUE COPY!/ Y
SECTION OFFICER
. To,
SP
&
. The Chairman, Motor Accident Claims Tribunal Cum Principal District Judge,
Kadapa, Kadapa District.
. Sappara Rajesh @ Rajesh kumar @ Chandra sekhar, S/o. Papaiah, Hindu, Aged
24 yrs, D.No.3/707-1, Jayanagar colony, Tadipatri town, Kadapa district.
. Desireddy Raja Reddy, S/o. Baya reddy, Owner of Tata magic no. AP 04 X TV
0819, Quarter no. 5, BDO Colony, Kamalapuram Town and mandal, Kadapa
district.
Vadivala Prabhakar, S/o. Chinna chendrayudu, Aged 29 years, Driver of Tata
magic, D.N0O.14/727, Near Surya school, Kamalapuram Town and mandal,
Kadapa district. (2 to 4 By RPAD)
5. One CC to Sri D Ravi Kiran, Advocate [OPUC]
One spare copy
_HIGH COURT >
JUDJ
DATED: 25/02/2021
ORDER
IA No. 1 OF 2021
IN
MACMA NO: 95 OF 2021
STAY
ett 1 ae
oF AND HR, a
