Andhra Pradesh High Court - Amravati
The Oriental Insurance Company ... vs Madana Surya Prakash Rao on 9 July, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE NINTH DAY OF JULY
TWO THOUSAND AND TWENTY ONE
'PRESENT: Che
THE HONOURABLE SRI JUSTICE BATTU DEVANAND OS
[A No. 1 OF 2021 "
IN
MACMA NO: 353 OF 2021 ~
Between:
The Oriental insurance Company Ltd, Rep. by it's Deputy Manger, T.P Hub,
Guttikonda Zoom Plaza, Near Vinayak theatre, Ring Road, Vijayawada-10.
_..Petitioner/Appeliant/3 respondent.
AND
1. Madana Surya Prakash Rao, S/o Madana Neelayya, Age.66 years, R/o 31-54-
186, Siddardha Nagar, Vadlapudi Post, Kurmannapalem, Visakhapatnam. ( Died)
2. Madana Jaya Lakshmi, W/o Surya Prakash Rao, Age.66 years, Rp 31-54-186,
Siddardha Nagar, Vadlapudi Post, Kurmannapalem, Visakhapatnam.
...Respondents/Petitioners
3. Dekka Venkata Ramana, S/o Apparao, Aged 40 years, R/o. BC Colony,
Pinagadi, Pendurti Mandal, Visakhapatnam District. Driver of the lorry bearing
No. AP 08 ¥ 1377.
4. Jogi Satyanarayana, S/o Balaraju, H.No. 6-210, Vinayak Nagar, Venkatapuram,
Eluru, West Godavari Owner of the lorry bearing No. AP 09 Y 1377.
..Respondents/Respondents
Counsel for the Petitioner : Sri V RAGHU
Counsel for the Respondents: "
Petition under Section 151 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 14-08-2020 passed in M.V.0.P No.153
of 2017 on the file of the Chairman, Motor Accidents Claims Tribunal Cum Principal
District and Sessions Judge, Visakhapatnam or else the deponent herein will be put to
irreparable loss and hardship, pending disposal of MACMA No. 353 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:
"Heard the learned counsel for the petitioner/appellant and perused
the material available on record.
There shall be interim stay of operation of the decree and judgment dated
14.08.2020 in M.V.O.P.No.153 of 2017 on the file of the Motor Vehicle
Accident Claims Tribunal - cum - IV Principal District and Sessions
Judge, Visakhapatnam on condition of depositing 50% of the decretal
amount along with proportionate interest and costs within a period of
eight (8) weeks from today."
U. SRIDEVI \1-"
a ASSISTANT REGISTRAR
TRUE COPYII Boe
For A: a" A a
To SECTION OFFICER
1. The Motor Vehicle Accident Claims Tribunal -- cum -- @ Principal District and
Sessions Judge, Visakhapatnam.
2. Madana Jaya Lakshmi, W/o Surya Prakash Rao, R/o 31-54-186, Siddardha
Nagar, Vadlapudi Post, Kurmannapalem, Visakhapatnam.
3. Dekka Venkata Ramana, S/o Apparao, R/o BC Colony, Pinagadi, Pendurti
Mandal, Visakhapatnam District. Driver of the lorry bearing No. AP 09 Y 1377.
4. Jogi Satyanarayana, S/o Balaraju, H.No. 6-210, Vinayak Nagar,
Venkatapuram, Eluru, West Godavari Owner of the lorry bearing No. AP 09 Y
1377.( RR 2 to 4 By RPAD)
One CC to Sri. V Raghu Advocate fOPUC}
One spare copy
<n
PR
HIGH COURT
DEVJ
DATED:09/07/2021
ORDER
lA No. 1 OF 2021
IN
MACMA NO: 353 OF 2021
STAY
