Andhra Pradesh High Court - Amravati
Shriram General Insurance ... vs Petta Satya Jyothi, on 18 February, 2021
Bench: J. Uma Devi
IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR VATI..
THURSDAY, THE EIGHTEENTH DAY OF FEBRUAR é
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
IA No. 1 OF 2021 _
IN |
MACMA NO: 97 OF 2021 -
Between:
Shriram General Insurance Company Ltd., Rep. by its claims Manager, 101
Gudem plaza, Near Siva Sankar Motors, Venkataraju Nagar, Dondaparthy,
Visakhapatnam. Holding its Branch office at Vijayawada.
.. Appellant/Respondent No.4
AND
1. Petta Satya Jyothi, W/o. Late Srinivasu, Aged 25 years, House wife, D.NO. 5-32,
Pettavari Veedhi, Vegeswarapuram Village, Tallapudi Mandal, West Godavari
District.
2. Petta Bhodavi ranga Dhana, D/o. Late Srinivasu, Aged 3 years, Being minor,
mothers protection, Pettavari veedhi, Vegeswarapuram Village, Tallapudi
Maridal, West Godavari District.
3. Petta Himasri Vasavi, D/o. Late Srinivasu, Aged 1 year, Being minor, mothers
protection, Pettavari veedhi, Vegeswarapuram village, Tallapudi Mandal, West
Godavari District.
4. Petta Kasiviswanadham, S/o. Narayana, Aged 60 years, Hindu, D.NO.5-32,
Pettavari Veedhi, Vegeswarapuram Village, Tallapudi Mandal, West Godavari
District.
5. Petta Veeraraghavulu, W/o. Kasiviswanadham, Aged 55 years, Hindu, D.NO.5-
32, Pettavari veedhi, Vegeswarapuram village, Tallapudi Mandal, West Godavari
District.
( Petitioners 2 and 3 being minors rep,by their natural guardian mother i.e. the 1*
petitioner herein)
6. Kodi Vinodj, S/o. Viaya raju, Cleaner of lorry No. AP 07 TW 3444, |.Pangadi
Village, Kovvur Mandal, W.G Dist.
7. Athkuri Veera Venkata Satyanarayana, S/o. Lakshmayya, Hindu, Aged 30 years,
Driver of lorry no. AP 07 TW 3444, |.Pangadi Village, Kovvur Mandal, W.G Dist.
8. Komati Srinu, S/o. Rama Rao, Hindu, Aged 30 years, Owner of lorry |.Pangadi
Village, Kovvur Mandal, West Godavari District,
...Respondents/ Respondents
Counsel for the Petitioner : 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 stay the
_ execution of decree and judgment dated 20.02.2020 passed in Mvop no. 141 of 2017
on the file of Motor Accident claims Tribunal cum IX Additional District Judge, West
Godavari At Kovvur, pending disposal of MACMA No. 97 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:
"Having regard to the averments made in the affidavit annexed to
the petition and the submissions now made by the learned counsel for the
petitioner, there shall be interim stay as prayed for subject to condition
that the petitioner shall deposit 50% of its liability as determined in the
award with proportionate interest and costs within a period of eight weeks
from today.
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 this Court." ' Ss --_
| Sd/-Ch.V.Subramanya Sarma
ASSISTANT REGISTRAR
TRUE COPY! = SECTION OFFICER |
"TULA UOTO TAT) Nhe Vere mma --
To,
1. The Motor Accident claims Tribunal cum IX Additional District Judge, West
Godavari At Kovvur.
2. Petta Satya Jyothi, W/o. Late Srinivasu, D.NO. 5-32, Pettavari veedhi,
Vegeswarapuram village, Tallapudi Mandal, West Godavari District( for herself
and for Petta Bhodavi ranga Dhana, D/o. Late Srinivasu, and Petta Himasri
Vasavi, D/o. Late Srinivasu are Respondent Nos. 2 and 3 are being Minors )
3. Petta Kasiviswanadham, S/o. Narayana, D.NO. 5-32, Pettavari Veedhi,
Vegeswarapuram Village, Tallapudi Mandal, West Godavari District.
4. Petta Veeraraghavulu, W/o. Kasiviswanadham, D.NO. 5-32, Pettavari veedhi,
Vegeswarapuram village, Tallapudi Mandal, West Godavari District.
5. Kodi Vinodj, S/o. Viaya raju, Cleaner of lorry no. AP 07 TW 3444, |.Pangadi
village, Kovvur Mandal, W.G Dist
6. Athkuri veera venkata satyanarayana, S/o. Lakshmayya, Driver of lorry no. AP 07
TW 3444, |.Pangadi Village, Kovvur Mandal, W.G Dist.
7. Komati Srinu, S/o. Rama Rao, Owner of lorry |. Pangadi village, Kovvur mandal,
West Godavari District,(RR 2 to 7 By RPAD)
8. One CC to Sri. D Ravi Kiran Advocate [OPUC]
9. One spare copy
PR
HIGH COURT
JUDJ
DATED:18/02/2021
ORDER
IA No. 1 OF 2021
IN
MACMA NO: 97 OF 2021
INTERIM STAY
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