Andhra Pradesh High Court - Amravati
Icici Lombard General Insurance ... vs M. Mallika on 14 July, 2021
eoncommennas,
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: 1283 OF 2019
Between:
ICICL Lombard General Insurance Company Limited, Company Limited, rep. by its
Manager, Legal, 5th Floor, Anjaneya Towers, Labipet, Vijayawada, Andhra Pradesh.
...Petitioner
AND
. M. Mallika, w/o fate M.Mohan Raj, Aged about 32 years.
2. M.Chandana, d/o late M.Mohan Raj (Minor), Aged about 11 years, rep. by her
natural guardian/ Mother/ next friend, 1* respondent M.Mallika.
3. M.Vasanthamma, w/o M.Venkata Rayulu, Aged about 53 years.
4, M.Venkata Rayulu, s/o Ganga Mandadi, Aged about 57 years,
All are residing at D.No.31-125, Netham village, Ward No.31, Puttur Mandal,
Chittoor District.
5. P. Bhaskar, s/o Munasswamy, R/o D.No.28-113, Ganesh Nagar, Puttur, Chittoor
District.
_
. .Respondents/Respondents
Counsel for the Petitioner: Mrs. S PRANATHI
Counsel for the Respondents: . ---
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the MACMA, the High Court may be pleased to stay the
execution of award dated 13.05.2019 in MVOP.No.308/2013 passed by the Motor
Accidents Claims Tribunal cum - X Addi. District Court, Tirupathi, pending disposal of
MACMA No.1283 of 2019, 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 learnedcounsel for the petitioner/appellant and perused the
material available on record.
There shall be interim stay of operation of the decree and judgment dated
43.05.2019 in M.V.O.P.No.308 of 2013 on the file of the Motor Vehicle
Accident Claims Tribunal-cum-X Additional District Judge, Tirupati on condition
of depositing 50% of the decretal amount along with proportionate interest and
costs within a period of eight (8) weeks from today."
| Sdl-SK Md Rafi
ASSISTANT-REGISTRAR
TRUE COPY! PA oe
SECTIONOFFICER
_ The Chairman, Motor Accidents Claims Tribunal cum - X Add}. District Court,
Tirupathi.
_ M. Mallika, w/o fate M.Mohan Raj, Aged about 32 years, residing at D.No.31-125,
Netham village, Ward No.31, Puttur Mandal, Chittoor District. (For self & on
oehalf of M.Chandana being natural guerdian/ Mother/ next friend)
_ M.Vasanthamma, w/o M.Venkata Rayulu, Aged about 53 years residing at
D.No.31-125, Netham village, Ward No.31, Puttur Mandal, Chittoor District.
M.Venkata Rayulu, s/o Ganga Mandadi, Aged about 57 years, residing at
D.No.31-125, Netham village, Ward No.31, Puttur Mandal, Chittoor District.
_ P.Bhaskar, s/o Munasswamy, R/o D.No.28-113, Ganesh Nagar, Puttur, Chittoor
District. (2 to 5 By RPAD)
One CC to M/s. S Pranathi Advocate [OPUC]
7. One spare copy
SP
HIGH COURT
DEVJ
DATED: 14/07/2021
ORDER
IA No. 2 OF 2019
IN
MACMA.No.1283 of 2019
INTERIM STAY
