Andhra Pradesh High Court - Amravati
Iffco Tokio General Insurance vs Janaki Bisai on 5 February, 2021
Bench: U.Durga Prasad Rao, J. Uma Devi
IN THE HIGH COURT OF ANDHRA PRADESH AT |AMARAVATI
FRIDAY, THE FIFTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE ---
:PRESENT:
THE HONOURABLE SRI JUSTICE U. DURGA PRASAD RAO --
AND .
THE HONOURABLE MS JUSTICE J. UMA DEVI -
MACMA. No. 887 of 2019
Between :- Ys "i
IFFCO-TOKIO General Insurance Company Limited, represented by its nena =~
Visakhapatnam. Ay ae
. .Appellant/Respondent No.3.
AND
1.Smt Janaki Bisai, W/o. Late Jaya Chandra Bisai, R/o.D.No.MIG-II-A-185,
Vinayaka Nagar, Vuda Colony, Gajuwaka, Visakhapatnam.
2.Kum. Mamata Bisai, D/o. Late Jaya Chandra Bisai, Aged 17 years,
R/o. D.No. MIG-II-A-185, Vinayaka Nagar, Vuda Colony, Gajuwaka,
Visakhapatnam.
3.Sri Rajesh Bisai, S/o. Late Jaya Chandra Bisai, Aged 14 years,
R/o. D.No. MIG-II-A-185, Vinayaka Nagar, Vuda Colony, Gajuwaka,
Visakhapatnam. .
4.Sri Kodandadhara Bisai S/o. late Kalia Bisai, R/o. D.No. MIG-II-A-185,
Vinayaka Nagar, Vuda Colony, Gajuwaka, Visakhapatnam.
5.Smt Tara Bisai, W/o. Kodanda Bisai, R/o. D.No. MIG-II-A-185,
Vinayaka Nagar, Vuda Colony, Gajuwaka, Visakhapatnam.
(Petitioners 2 and 3 are being minors, rep. by their Mother as natural
Guardian i.e., 1° petitioner)
..Petitioners/Respondents.
6.Sri K. Manikandan, S/o. Kandaswamy, Driver of Lorry bearing No. TN 30
R 2210, Resident of L-18, Kuttapalli Street No.1, Tiruchegode,
Tamilnadu State.
7.Sri C. Sridhar, S/o. Chandra Sekhar, Owner of the Lorry bearing No.
TN 30 R 2210, Resident of 77, Panimadai Kuttai, Kaveripatty AGH,
Sankari aluq, Salem District, Temilnadu State -637301.
8.Smt Annaoorna Bisai, W/o. Late Roopaa Chandra Bisai, Resident of
D.No.MIG-I]-A-185, Vinayaka Nagar, Vuda Colony, Gajuwaka, Visakhapatnam.
9.Bajaj Allianz General Insurance Company Ltd., rep. by its Divisional Manager,
Visakhapatnam.
..Respondents/Respondents.
M.A.C.M.A. filed under Order 173 of Motor Vehicle Act, praying that in
the circumstances stated in the Memo. of Grounds filed therein, the High Court
may be pleased to set aside the order and decree passed in M.V.O.P.No. 418 of
2014 on the file of the Motor Vehicle Accident Claims Tribunal-cum-lV
_ Additional District Judge, Vizianagaram, Dated 21* day of January, 2019.
1.A.No. 2 of 2020 :-
Petition under Section 151 of C.P.C., 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 operation of the decree and Judgment in M.V.O.P.No.
418 of 2014 on the file of the Motor Vehicle Accident Claims Tribunal-cum-IV
Additional District Judge, Vizianagaram, Dated 21% day of January, 2019,
pending disposal of MACMA No. 887 of 2019, on the file of the High Court.
The petition coming on for hearing upon perusing the petition and
grounds filed herein and upon hearing the arguments of Sri P. Bhaskara
Narasimha Murthy, Advocate for petitioner and of Sri Naresh Byrapaneni,
Advocate for respondent No.9, the Court made the following
Contd..2...
ORDER :-
"Registry is directed to print the name of Mr.Naresh Byrapaneni,
learned counsel for respondent No.9.
Notice was served to respondent Nos.1, 5, 7 and 8.
Notice was not served on respondent Nos.2, 3, 4 and 6.
There shall be interim stay of operation of order and decretal
order in M.V.O.P.No.418 of 2014 on the file of the Motor Vehicle
Accident Claims Tribunal-Cum-IV Additional District Judge,
Vizianagaram on the condition of petitioner/appellant depositing 50%
of the awarded amount along with interest within a period of six (6)
weeks.
Post after four (4) weeks."
// TRUE COPY//
for
To
1.The Chairman, Motor Vehicle Accident Claims Tribunal-cum-VII Additional
District Judge, Vizianagaram.
2.Smt Janaki Bisai, W/o. Late Jaya Chandra Bisai, R/o.D.No.MIG-Il-A-185,
Vinayaka Nagar, Vuda Colony, Gajuwaka, Visakhapatnam.
(for herself and being Mother/ guardian for minor respondent Nos.2 and 3
Namely Mamata Bisai and Rajesh Bisai)
3.Sri Kodandadhara Bisai S/o. late Kalia Bisai, R/o. D.No. MIG-II-A-185,
Vinayaka Nagar, Vuda Colony, Gajuwaka, Visakhapatnam.
4.Smt Tara Bisai, W/o. Kodanda Bisai, R/o. D.No. MIG-II-A-185,
Vinayaka Nagar, Vuda Colony, Gajuwaka, Visakhapatnam.
5.Sri K. Manikandan, S/o. Kandaswamy, Driver of Lorry bearing No. TN 30
R 2210, Resident of L-18, Kuttapalli Street No.1, Tiruchegode,
Tamilnadu State.
6.Sri C. Sridhar, S/o. Chandra Sekhar, Owner of the Lorry bearing No.
TN 30 R 2210, Resident of 77, Panimadai Kuttai, Kaveripatty AGH,
Sankari aluq, Salem District, Temilnadu State -637301.
7.Smt Annaoorna Bisai, W/o. Late Roopaa Chandra Bisai, Resident of
D.No.MIG-II-A-185, Vinayaka Nagar, Vuda Colony, Gajuwaka, Visakhapatnam.
8. The Divisional Manager, Bajaj Allianz General Insurance Company Ltd.,
Visakhapatnam.
(Addressee Nos. 2 to 8 by RPAD)
9.One CC to Sri. P. Bhaskara Narasimha Murthy, Advocate [OPUC]
10.One Cc to Sri Naresh Byrapaneni, Advocate[OPUC]
11.Two spare copies.
TKK
~ HIGH COURT
UDPR.J & JUD.J
DT.05-02-2021.
ORDER
M.A.C.M.A.No. 887 of 2019.
INTERIM STAY
