Andhra Pradesh High Court - Amravati
The Oriental Insurance Company ... vs Smt Pedapudi Sarojini on 25 January, 2021
Bench: J. Uma Devi
[ 2688 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY, THE TWENTY FIFTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
IA No. 2 OF 2021
IN
MACMA NO: 48 OF 2021
Between:
The Oriental Insurance Company Ltd, Rep. by it's Divisional Manger, T.P Hub,
Guttikonda Zoom Plaza, Near Vinayak theatre, Ring Road, Vijayawada-10
.. Appellant/3™ respondent
(Petitioner in MACMA 48 OF 2021
on the file of High Court)
AND
1. Smt Pedapudi Sarojini, W/o Anjaneyulu, Age 37years, R/o B.C Colony,
Pedapadu village and Mandal, West Godavari District.
2. Totharamudi Perayya, S/o Nageswara Rao @Naganna, Age 35 years, R/o B.C
Colony, Pedapadu village and Mandal, West Godavari District.
3. Smt.Paleti Kumari,, W/o Santarao, Age 32years, R/o B.C Colony, Pedapadu
village and Mandal, West Godavari District.
4. Totharamudi Raju, S/o Nageswara Rao @Naganna, Age 27 years, R/o B.0
Colony,Pedapadu village and Mandal, West Godavari District.
Respondents/Petitioners
5. P.Ananad, S/o John, Age 53 years, Occ. Driver of Lorry Bearing No AP
05TT6003, Rio Kadiyam Village and Mandal, East Godavari District.
6. Aravapalli Padmavathi, W/o Veerababu, Age not known, Occ. Owner of of Lorry
Bearing No AP O5TT6003 R/o D.No.1-198, Near Vinayaka Temple, Yeditha
Panchayat and village, Mandapeta Mandal, East Godavari district.
...Respondents/Respondents
(Respondents in-do-)
Counsel for the Petitioner : SRI V RAGHU
Petition under Order XLI Rule 5 of CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to stay all
further proceedings of the Judgment and Decree dated 23-10-2019 passed in M.V.O.P
No.268 of 2015 on the file of the Motor Accidents Claims Tribunal Cum VII Additional
District and Sessions Judge, West Godavari, Eluru, pending disposal of MACMA No.48
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:
"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 Court.
SD/-M.RAMESH
ASSISTANT, RE
/,
For ASSISTAN
ITRUE COPY//
EGISTRAR
{9
. The Motor Accidents Claims Tribunal Cum VI Additional District and Sessions
Judge, West Godavari, Eluru
. Smt Pedapudi Sarojini, W/o Anjaneyulu, Age 37years, R/o B.C Colony,
Pedapadu village and Mandal, West Godavari District.
Totharamudi Perayya, S/o Nageswara Rao @Naganna, Age 35 years, R/o B.C
Colony, Pedapadu village and Mandal, West Godavari District.
Smt.Paleti Kumari,, W/o Santarao, Age 32years, R/o B.C Colony, Pedapadu
village and Mandal, West Godavari District.
Totharamudi Raju, S/o Nageswara Rao @Naganna, Age 27 years, R/o B.0
Colony,Pedapadu village and Mandal, West Godavari District.
P.Ananad, S/o John, Age 53 years, Occ. Driver of Lorry Bearing No AP
O5TT6003, Rio Kadiyam Village and Mandal, East Godavari District.
Aravapalli Padmavathi, W/o Veerababu, Age not known, Occ. Owner of of Lorry
Bearing No AP 05TT6003 R/o D.No.1-198, Near Vinayaka Temple, Yeditha
Panchayat and village, Mandapeta Mandal, East Godavari district. (Addresses 1
to 7 by RPAD)
One CC to SRI. V RAGHU Advocate [OPUC] --
One spare copy _
HIGH COURT
JUDJ
DATED:25/01/2021
ORDER
IA.NO.2 OF 2021
IN
MACMA.No.48 of 2021
INTERIM STAY
