The Managing Director vs Bujja Balakrishnaiah
2021 Latest Caselaw 231 AP

Citation : 2021 Latest Caselaw 231 AP
Judgement Date : 20 January, 2021

Andhra Pradesh High Court - Amravati

The Managing Director vs Bujja Balakrishnaiah on 20 January, 2021

Bench: J. Uma Devi

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY , THE TWENTIETH DAY OF JANUARY we
TWO THOUSAND AND TWENTY ONE Coe.

    

:PRESENT: Jog
THE HONOURABLE MS JUSTICE J. UMA DEVI - oes

IA No. 1 OF 2021
IN
MACMA NO: 40 OF 2021

 

Between:

4. The Managing Director, IFFCO-Tokio General Insurance Company Limited,
Registered Office, iffco, Sadan C1 Distt Centre Saket, New Delhi - 110017

2. The Branch Manager, Service Office, Iffco-Tokio General Insurance Company
Limited, 16-3-510, Rammurthy Nagar, Besides S.B.H, Nellore.

...Petitioners/Appellants
AND

1. Bujja Balakrishnaiah, S/o Late Raghuramaiah Hindu, aged about 65 years
respectively and residing at D.No.16/3/310. Ramalingapuram.

2. Bujja Rajendra, S/o. Balakrishnaiah Hindu, aged about 28 years respectively and
residing at D.No.16/3/310. Ramalingapuram.

3. Bujja Kousalya, D/o. Balakrishnaiah Hindu, aged about 31 years respectively and
residing at D.No.16/3/310. Ramalingapuram.

...Respondents/Claimants

4. Shaik Munna, S/o. Babu, Hindu, aged about 21 years, R/o. D.No.7-1-299,
Woodhouse Sangam, Stonehousepet, Nellore.

_..Respondent/1* Respondent

Counsel for the Petitioner : GUDI SRINIVASU
Counsel for the Respondent : "==

Petition under order XL! --Rule 5 & under Section 151 CPC praying that in the
circumstances stated in the grounds filed in support of the petition, the High Court may
be pleased to grant stay of all further proceedings pursuant to the decree and judgment
dated 26th day of May, 2020 passed in M.V.O.P. No. 177 of 2016 on the file of Motor
Vehicles Accidents Claims Tribunal- cum -- | Additional District Judge Nellore, including
execution proceedings, Pending disposal of MACMA No. 40 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. "

"NO

Sdi- A. Surya Prakasa Kao DEPUTY REGISTR /ITTRUE COPY// Rh j

SECTION OFFICER

_ The Motor Vehicles Accidents Claims Tribunal- cum -- | Additional District Judge

Nellore.

Bujja Balakrishnaiah, S/o Late Raghuramaiah, residing at D.No.16/3/310. Ramalingapuram.

Bujja Rajendra, S/o. Balakrishnaiah, residing at D.No.16/3/310. Ramalingapuram.

Bujja Kousalya, D/o. Balakrishnaiah, respectively and residing at D. No.16/3/310. Ramalingapuram.