Andhra Pradesh High Court - Amravati
Shriram General Insurance ... vs T.Venkatesulu on 1 February, 2021
Bench: J. Uma Devi
[ 2688 ]
IN THE HIGH CQURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE MRST DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
IA No. 2 OF 2019
IN
MACMA NO: 1211 OF 201
Between:
Shriram General Insurance Company Ltd, Represented by its Branch Manager, Branch
Office at No.19-3-13(M), 3rd floor, Ranigunta Road, Tirupati, Chittoor District.
..Petitioner/2"? Respondent
(Petitioner in MACMA 1211 OF 2019
_ on the file of High Court)
AND
1. T.Venkatesulu, S/o. Late. T.Bakkaiah, Hindu, aged about 45 years, Coolie,
2. T.Govindamma, W/o . T.Venkatesulu, Hindu, aged about 40 years, House wife,
Both are Residing at Keelapudi ST Colony, Pichatur Mandal, Chittoor District
...Respondents/Petitioners
3. P.R.Vadivelu Chetty, S/o. Ramadasu Chetty, Age not known to the petitioners,
Residing at D.No.1-3, Ramagiri Vilalge and Post, Pichatur Mandal, Chittoor
District.
...Respondents/Respondents
(Respondents in-do-)
Counsel for the Petitioner : SRI GUD! SRINIVASU
Petition under Order XLI -- Rule -- 5 & Under Section 151 CPC praying that in the
circumstances stated in the memorandum of grounds of criminal petition, the High Court
may be pleased to grant stay of operation of the decree and Judgment in
M.V.0.P.No.121 of 2013 on the file of the Motor Accidents Claims Tribunal - cum - IV
Additional District Judge, Tirupati, dt.o7"" day of November, 2016, pending disposal of
MACMA No. 1211 of 2019, 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:
"Having regard to the averments made in the accompanying affidavit and
the submissions now made on behalf of the petitioner/appellant, there shall be
interim stay of execution of the Order and Decree, dated 07.11.2016 in
MVOP.No.121 of 2013, on the file of the Motor Accidents Claims Tribunal-cum-lV
Additional District Judge at Tirupati, 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
eight (8) 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/-P.VenkataRamana'
IITRUE COPYI/ DEPUTY ESISTBAR
For SECTION OFFICER
To,
Oo
MM
_ The Chairman, Motor Accidents Claims Tribunal - cum - IV Additional District
Judge, Tirupati
T.Venkatesulu, S/o. Late. T.Bakkaiah, Residing at Keelapudi ST Colony, Pichatur
Mandal, Chittoor District
T.Govindamma, W/o.T.Venkatesulu, Residing at Keelapudi ST Colony, Pichatur
Mandal, Chittoor District
P.R.Vadivelu Chetty, S/o. Ramadasu Chetty, Residing at D.No.1-3, Ramagiri
Vilalge and Post, Pichatur Mandal, Chittoor District. (Addresses 2 to 4 By RPAD)
One CC to Sri. Gudi Srinivasu, Adveeate [OPUC]
One spare copy Glew op Gut
HIGH COURT
JUDJ
DATED:01/02/2021
ORDER
IA No. 2 OF 2019
IN
MACMA NO: 1211 OF 2019
INTERIM DIRECTION
