Andhra Pradesh State Road ... vs K. Devendran
2021 Latest Caselaw 2391 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE FOURTEENTH DAY OF JULY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND

 

IA No. 2 OF 2019
IN

MACMA NO: 839 OF 2019
Between:

Andhra Pradesh State Road Transport Corporation, Represented by its
Managing Director, Holding Office RTC X-roads, Musheerabad, Hyderabad,
Presently at Pandit Nehru Bus Station, Vijayawada, Amaravathi, A.P.

. Appellant/Respondent.
AND

1. K. Devendran, S/o K. Chengalrayulu Chatty, Hindu, Aged about 46 years,
Residing at D.No.1-20, Chillakulapaili Village, S.R.Puram Mandal, Chittoor
District.

..Respondent/Claimant

2. A. Chengalrayulu, S/o A. Subramanyam, Hindu, Aged about 44 years, Residing
at N.R. Kammapalli Wage, Ramachandrapuram Mandal, Chittoor District.

(R2 is not necessary)
..Respondent/Respondent

Counsel for the Petitioner: . Sri ARAVALA RAMA RAO SC FOR APSRTC KKAC
Counsel for the Respondent : ---

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 of all
further proceedings including the execution proceedings in M.V.0.P.No. 302 of 2015 on
the file of the Motor Accidents Claims Tribunal - Cum - IV Additional District Judge,

Tirupati, Chittoor District, pending disposal of MACMA No. 839 of 2079, on the Tile 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 05.12.2018 in M.V.O.P No.302 of 2015 on the file of the Motor Vehicle Accident Claims Tribunal-Cum-lV Additional District judge, Tirupati on condition of depositing 50% of the decretal amount along with proportionate interest and costs within period of eight (8) weeks from today."

Sd/-K. TATA RAO

"era REGISTRAR

TRUE COPY ° For ASSISTANT REGISTRAR

To,

on

PR

. The Motor Vehicle Accident Claims Tribunal-Cum-IV Additional District

judge, Tirupati, Chittoor District.

K. Devendran, S/o K. Chengalrayulu Chatty, Residing at D.No.1-20, Chillakulapalli Village, S.R.Puram Mandal, Chittoor District.( By RPAD}

A. Chengalrayulu, S/o A. Subramanyam, Residing at N.R. Kammapalli Wage, Ramachandrapuram Mandal, Chittoor District (RR 2 and 3 By RPAD)

One CC to Sri. Aravala Rama Rao SC for APSRTC KKAC) Advocate [OPUC] One spare copy

HIGH COURT

DEVJ

DATED: 14/07/2021

ORDER

iA No. 2 OF 2019 IN MACMA NO: 839 OF 2019

STAY