Andhra Pradesh High Court - Amravati
The Nev. India Assurance Company ... vs Daraboina Nookalamma on 25 January, 2021
Bench: J. Uma Devi
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT-
MONDAY, THE TWENTY FIFTH DAY OF JANUARY, TWO THOUSAND AND TWENTY |
: PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
|.A.No. 1 of 2021
IN IA.
MACMA.No. 10 of 2021 Smee on
Between:-
The New India Assurance Company Limited, Wholly Owned by Government of
India, Having its regional office at D.No.47-10-12, Pavan Paradise, 3 & 4 Floor,
Near Diamond Park, 2" Lane, Dwaraka Nagar, Visakhapatnam -500016,
Represented by its Manager, TP Claims Hub-Vijayawada, G. Raja Rao,
S/o. G. Lakshmana Rao, Aged about 55 years, Occ : Employee,
R/o. Vijayawada. ..Petitioner
(Appellant in MACMA.No. 10/2021
on the file of the High Court)
AND
1.Daraboina Nookalamma, W/o. China Kondayya, Occ : Housewife,
R/o. Ramayyapatnam Village, Chinnagummuluru, S. Rayavaram Mandal,
Visakhapatnam District.
2.Daraboina China Kondayya, S/o. late Atchiyyulu, Occ : Labourer,
R/o. Ramayyapatnam Village, Chinnagummuluru, $. Rayavaram Mandal,
Visakhapatnam District.
3.Daraboina Appalakonda, S/o. China Kondayya, Occ : Student,
R/o. Ramayyapatnam Village, Chinnagummuluru, S. Rayavaram Mandal,
Visakhapatnam District.
. .. Respondents/Respondents/Claimants.
4.Yerra Suryanarayana, S/o. Late Venkata Ramana, Occ : Employee, |
R/o. D.No. 2-71, Railway Station Road, Kasimkota, Visakhapatnam District.
..Respondents
(Respondents in -do-)
COUNSEL FOR PETITIONER : SRIM.R.K. Chakravarthy
COUNSEL FOR RESPONDENTS
Petition under Section 151 of CPC praying that in the circumstances
stated in the affidavit filed herein, the. High Court may be pleased to stay all
further proceedings pursuant to the Judgment and Decree dated 31-12-2019 in
MVOP.No. 202 of 2014 on the file of the learned VI Additional District Judge-
cum-Chairman, Motor Accident Claims Tribunal, Visakhapatnam, pending
disposal of MACMA.No. 10 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 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:-
"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.
Contd..2...
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."
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Sd/-M.Suryanadha Red
: ASseTAN te R
// TRUECOP secTION OFFICER
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To
1.The Chairman, Motor Accidents Claims Tribunal-cum-VI Additional District
Judge, Visakhapatnam.
2.Daraboina Nookalamma, W/o. China Kondayya, Occ : Housewife,
R/o. Ramayyapatnam Village, Chinnagummuluru, S. Rayavaram Mandal,
Visakhapatnam District.
3.Daraboina China Kondayya, S/o. late Atchiyyulu, Occ : Labourer,
R/o. Ramayyapatnam Village, Chinnagummuluru, S. Rayavaram Mandal,
Visakhapatnam District.
4.Daraboina Appalakonda, S/o. China Kondayya, Occ : Student,
R/o. Ramayyapatnam Village, Chinnagummuluru, S. Rayavaram Mandal,
Visakhapatnam District.
5.Yerra Suryanarayana, S/o. Late Venkata Ramana, Occ : Employee,
R/o. D.No. 2-71, Railway Station Road, Kasimkota, Visakhapatnam District.
(Addressee Nos. 2 to 5 by RPAD)
6.One CC to Sri M.R.K. Chakravarthy, Advocate(OPUC)
7.One spare copy.
TKK
HIGH COURT
JUD.J
DATED: 25-01-2021.
ORDER
I.A.No. 1 of 2021
IN
MACMA.No. 10 of 2021
INTERIM STAY
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