The Oriental Insurance Company ... vs Chintha Mangadevi,
2021 Latest Caselaw 353 AP

Citation : 2021 Latest Caselaw 353 AP
Judgement Date : 25 January, 2021

Andhra Pradesh High Court - Amravati

The Oriental Insurance Company ... vs Chintha Mangadevi, on 25 January, 2021

Bench: J. Uma Devi

[ 2688 ]

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT4
MONDAY, THE TWENTY FIFTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI __-
1.A.No.1 of 2021
IN
MAC MANO: 47 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/2™ Respondent.--
AND
1. Chintha Mangadevi, W/o Late Rama Rao, Age about 42 years, Occ- House wife,
R/o.Godi Village, Allavaram Mandal, East Godavari District.
2. Chintha Ramesh, S/o Late Rama Rao, Age about 24 years, Occ- Student,
R/o.Godi Village, Allavaram Mandal, East Godavari District.
3. Chintha Spandana, S/o Late Rama Rao, Age about 23 years, Occ- Student, R/o.
Godi Village, Allavaram Mandal, East Godavari District.
...Respondents/Petitioners~
4. R.Vishnu Trimurthulu, S/o Satyanarayana, Age Not Known, Owner of Tractor
B.No.AP16 Y.7181, R/o. D.No.3-98, Godi Village, Allavaram Mandal, East
Godavari District.
...Respondents/ Respondents--
Counsel for the Petitioner: SRI V RAGHU --

Counsel for the Respondents: ----

Petition under Order XLT 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 in pursuant to the Judgment and Decree dated 31-08-2018 passed
in M.V.O.P No.58 of 2013 on the file of the Motor Accidents Claims Tribunal(|l
Additional District Judge) East Godavari at Amalapuram, pending disposal of
MACMA No.47 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."

Sd/-M.RameshB

ASSISTANT, REGISTRAR -} TRUE COPY!

; SECTION OFFICER

To,

. The Chairman, Motor Accidents Claims Tribunal(II Additional District Judge) East

Godavari District at Amalapuram.

. Chintha Mangadevi, W/o Late Rama Rao, Age about 42 years, Occ- House wife,

R/o.Godi Village, Allavaram Mandal, East Godavari District.

_ Chintha Ramesh, S/o Late Rama Rao, Age about 24 years, Occ- Student,

R/o.Godi Village, Allavaram Mandal, East Godavari District.

_ Chintha Spandana, S/o Late Rama Rao, Age about 23 years, Occ- Student, R/o.