Andhra Pradesh High Court - Amravati
Bharathi Axa General Insurance ... vs Garikapati Ramya on 21 January, 2021
Bench: J. Uma Devi
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE TWENTY FIRST DAY OF DECEMBER,
TWO THOUSAND AND TWENTY
: PRESENT:
- THE HON'BL MS JUSTICE J.UMA DEVI
IA.No. 2 of 2020
IN
MACMA.No. 532.of 2020
Between: ;
Bharathi AXA General Insurance Company Ltd, Represented by its Manager, Flat
no.202, H.No.1/8/206, 2nd Floor, Masetty Plaza, Opp. To Sindh Bank, PG Road,
Secunderabad.
Petitioner
(Appellant in MACMA.No. 532/2020
on the file of the High Court)
AND
1. Garikapati Ramya, W/o. Late Siva Anjaneyulu, Occ: House wife, R/o Pandillapalli
Village, Vetapalem Mandal, Prakasam District-523 187.
2. Garikapati Vedantha Sai, S/o. Late Siva Anjaneyulu, aged: 2 years, R/o.
Pandillapalli Village, Vetapalem Mandal, Prakasam District-523 187.
(Respondent no:2 being minor is rept. By her mother and natural guardian,
Respondent no.1)
3. Garikapati Narayanamma, W/o. Ramaiah, Occ: House wife, R/o. Pandillapalli
Village, Vetapalem Mandai, Prakasam District-523 187.
4. Garikapati Ramaiah, S/o. Bullaiah, R/o. Pandillapalli Village, Vetapalem Mandal,
Prakasam District-523 187.
5. Sreetamappa Suresh, S/o. Sreetamappa, Owner of Vehicle, Goods Carriage,
~ Bearing no.AP 03: TC 6627, R/o Bandakindapalli Village, Mandapalli Mandal and
JCJC, Chittoor District-517 214.
6. Ulki Nagendra Babu, S/o. Chinnappa Reddy, Occ: Driver of the Vehicle, R/o
Diguvaboyapalli Kurabalakota Village and Mandal, Chittoor District-517 350.
Respondents
-(Respendents in do)
COUNSEL FOR PETITIONER: Sri Harinath Reddy Soma
Petition under Section 151 of CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to grant stay of operation of decree
and judgment dated 31-10-2019 in M.V.O.P.No.12 of 2015 on the Motor Accident Claims
Tribunal-cum-XIll_ Additional District. Judge, At Narasaraopet, pending disposal of
MACMA.No. 532/2020 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 petition 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.
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 the date of receipt of copy
of the 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 this Court."
Sd/-K.TataRao
T REGISTRAR
OFFICER
|| TRUE COPY //
To
on
SAH
The Chairman, Motor Accident Claims Tribunal-cum-Xll! Additional District
Judge, at Narasaraopet, Guntur District.
Garikapati Ramya, W/o. Late Siva Anjaneyulu, Occ: House wife, R/o Pandillapalli
Village, Vetapalem Mandal, Prakasam District-523 187. (for herself and on behalf
of Garikapati Vedantha Sai, being minors)
Garikapati Narayanamma, W/o. Ramaiah, Occ: House wife, R/o. Pandillapalli
Village, Vetapalem Mandal, Prakasam District-523 187.
Garikapati Ramaiah, S/o. Bullaiah, R/o. Pandillapalli Village, Vetapalem Mandal,
Prakasam District-523 187.
Sreetamappa Suresh, S/o. Sreetamappa, Owner of Vehicle, Goods Carriage,
Bearing no.AP 03 TC 6627, R/o Bandakindapalli Village, Mandapalli Mandal and
JCJC, Chittoor District-517 214.
Ulki Nagendra Babu, S/o. Chinnappa Reddy, Occ: Driver of the Vehicle, R/o
Diguvaboyapalli Kurabalakota Village and Mandal, Chittoor District-517 350.
(2 to 6 by RPAD)
One CC to Sri Harinath Reddy Soma, Advocate(OPUC)
One spare copy.
HIGH COURT
JUDJ
DATED: 21-12-2020
ORDER
IA.NO. 2 OF 2020
IN
MACMA.NO. 532 OF 2020
INTERIM STAY
