Oriental Insurance Company Ltd vs Neyyila Bheemudu
2021 Latest Caselaw 2505 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE No.: M.A.C.M.A.No.1122 of 2019

                                PROCEEDING SHEET

Sl.
                                            ORDER

No DATE

3. 20.07.2021 DEV, J I.A.No.1 of 2019

It is represented by Sri V.Raghu, learned counsel for the appellant that in compliance of the order dated 04.11.2019, the appellant take out personal notice to the respondents and file proof of service vide U.S.R.No.60953/19 dated 27.11.2019. Inspite of service of notice, there is no appearance on behalf of the respondent Nos.1 to 5.

Ms Kalla Tulasi Durgamba, learned counsel made appearance on behalf of the 6th respondent.

Having heard the submissions of the respective counsels and upon perusal of the averments made in the affidavit filed along with this application, which is filed seeking to condone the delay of 251 days in filing the appeal, in the considered opinion of this Court, the petitioner has shown sufficient cause to condone the delay in filing the appeal.

Accordingly, I.A.No.01 of 2019 is allowed condoning the delay of 251 days in filing the appeal.

___________ DEV, J M.A.C.M.A.No.203 of 2020

Admit.

Notice.

___________ DEV, J

I.A.No.2 of 2019 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 09.07.2018 in M.V.O.P.No.8 of 2012 on the file of the Motor Vehicle Accident Claims Tribunal - cum - III Additional District Judge, Srikakulam on condition of depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight (8) weeks from today.

___________ DEV, J Note:-

Furnish C.C. by 22.07.2021.

B/O KLPD