Kodur Venkateswarlu vs Bandi Nagabhushanam
2021 Latest Caselaw 1199 AP

[ 2688 ]

IN THE HIGH COURT OF ANDHRA PRADESH AT AMA AVATI

FRIDAY, THE TWENTY SIXTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE

:PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI.
IA No. 1 OF 2021

IN
MACMA NO: 139 OF 2021

 

Between:

Kodur Venkateswarlu, S/o lakshmi Narayana,
...Petitioner/Appellant
(Appellant in MACMA 139 OF 2021
on the file of High Court)
AND

Bandi Nagabhushanam, S/o B.Ramadasu, Occ Weaver (Handioom Work), R/o
D.No.4/30 ,;Madhavaram-1, Sidhout Mandal, YSR (Kadapa ) District
...Respondent/Respondent
(Respondents in-do-)
Counsel for the Petitioner :Sri Shaik Mohammed Ismail
Counsel for the Respondent : ---

Petition under Section 151 CPC praying that in the circumstan¢es Stated in the
affidavit filed herein, the High Court may be pleased to stay of all further proceedings
including the execution of Judgment and decree dated 11-12-2019 in MVOP No.180 of
2017 on the file of the Motor Accidents Claims Tribunal Cum First Additional : District
Judge, Kadapa, pending disposal of MACMA No. 139 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).

ORDER:

Notice to Respondent. --

Having regard to the averments made in the accompanying affidavit, there shall be interim stay of execution of the decree and order, dated 11.12.2019 in MVOP No.180 of 2017, on the file of the Motor Accidents Claims Tribunal-cum-I Additional District Judge, Kadapa, subject to the condition that the appellant shall deposit 50% of his 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/- A, Surya Prakasa Rao DEPUTY

ITTRUE COPY//

oO

Skm

. The Chairman, Motor Accidents Claims Tribunal Cum First Additional

District Judge, Kadapa, Bandi Nagabhushanam, S/o B.Ramadasu, Occ Weaver (Handloom Work), R/o D.No.4/30 ,Madhavaram-1, Sidhout Mandal, YSR (Kadapa ) District (By RPAD)

One CC to Sri. Shaik Mohammed Ismail Advocate [OPUC] One spare copy

HIGH COURT

JUD,J

DATED:26/02/2021

ORDER

IA. No. 1 of 2021 IN MACMA.No.139 of 2021

DIRECTION

marae

ZR IND HESS ZZ GLAL OR RN I Xe Leg

L2MAR 2021 &