Andhra Pradesh High Court - Amravati
The Telangana State Road ... vs Jakkireddy Koteswaramma, on 9 February, 2021
Bench: J. Uma Devi
[ 2688 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
IA No. 2 OF 2021
IN
MACMA NO: 82 OF 2021
Between:
The Telangana State Road Transport Corporation, (Prior to bifurcation known as The
Andhra Pradesh State Road Transport Corporation), represented by its Managing
Director, Musheerabad, Hyderabad
...Petitioner/Appellant
(Appellant in MACMA 82 OF 2021
on the file of High Court)
AND
1. Jakkireddy Koteswaramma, W/o. Tirupathi Reddy, R/o. Palakaluru Village,
Guntur Rural Mandal, Guntur District.
2. Jakkireddy Tirupathi Reddy, S/o. Rami Reddy, R/ o. Palakaluru Village, Guntur
Rural Mandal, Guntur District.
3. Dyaga Posetty, S/o. Ashanna, Occ RTC Driver, H.No. 6-7-108, Near Nilkamal
Talkies, Dyagawada, Nirmal, Adilabad District. (Died).
...Respondents
(Respondents in-do-)
Counsel for the Petitioner : Sri Aravala Rama Rao
Counsel for the Respondents : ---
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to grant stay of execution of the
Judgment and Decree of The Chairperson, Motor Accidents Claims Tribunal-Cum-lV
Additional District Judge, Guntur, dt. 11.05.2018, made in MVOP. No. 474 of 2016,
pending disposal of MACMA No. 82 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 Respondents.
Having regard to the averments made in the accompanying affidavit,
there shall be interim stay of execution of the decree and order, dated
11.05.2018, in MVOP No.474 of 2016, on the file of the Motor Accidents
Claims Tribunal-cum-IV Additional District Judge, Guntur, subject to the
condition that the appellant's Corporation 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 "
ITTRUE COPY!// ASSISTANT REGISTRAR
- SECTION OFFICER
rVEAVVCIVCIANT KREUIS IKAK
To,
1. The Chairperson, Motor Accidents Claims Tribunal-Cum-IV Additional
District Judge, Guntur, Guntur District
2. Jakkireddy Koteswaramma, W/o. Tirupathi Reddy, R/o. Palakaluru Village,
Guntur Rural Mandal, Guntur District.
3. Jakkireddy Tirupathi Reddy, S/o. Rami Reddy, R/ o. Palakaluru Village, Guntur
Rural Mandal, Guntur District. (Addressee Nos 2 & 3 by RPAD)
One CC to Sri. Aravala Rama Rao Advocate [OPUC]
One spare copy
ok
Skm
HIGH COURT
JUD,J
DATED:09/02/2021
ORDER
TA. No. 2 of 2021
IN
MACMA.No.82 of 2021
INTERIM STAY
"sy,
