Andhra Pradesh High Court - Amravati
M/S. United India Insurance ... vs K. Paravathamma A. Parvathamma on 27 July, 2021
Bench: Battu Devanand
[ 3207 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI Oo SHOaS
TUESDAY, THE TWENTY SEVENTH DAY OF JULY, eo
TWO THOUSAND AND TWENTY ONE
:-PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND Be S
IA No. 1 OF 2021 A x
IN oe
MACMA NO: 386 OF 2021 Aree
Between:
M/s. United India Insurance Company Limited, Motor T.P. Service Hub, Vijayawada,
Krishna District, Represented by its Authorized Signatory.
...Patitioner/Appellant/Respondent No. 3
(Petitioner in MACMA 386 OF 2021
on the file of High Court)
AND
1. K. Paravathamma @ A. Parvathamma, Wio A. Venu Gopal Reddy, R/o Door
No.23-8-165/A, Plot No.5A, Priya Woodz Apartments, M.R. Palli, New Balaji
Colony, Tirupati Urban Mandal, Chittoor District, Andhra Pradesh.
.. Respondent No. 1/Claimant
2. A. Reddy Varaprasad @ A. Reddy Vara Prasad Reddy, S/o Venu Gopal Reddy,
Driver, residing at Door No. 11-1-27-27/A, Plot No.5A, Aravinda Nagar,
Ananthapur, permanently residing in Door No. 23-8-165/A, Plot No.5A, Priya
Woodz Apartments, M.R. Palli, New Balaji Colony, Tirupati Urban Mandal,
Chittoor District, Andhra Pradesh.
[Driver of the Crime Vehicle]
3. B. Sowjanya, Wio., P. Chanadra Sekhar Reddy, residing at Door No. 11-1-102,
Aravinda Nagar, Ananthapur, Andhra Pradesh.
{Owner of the Crime Vehicle]
Respondent Nos 2 and 3/Resondent Nos 1 and 2
(Respondents in-do-)
Counsel for the Petitioner :Sri Upendra Rao Manukonda
Counsel for the Respondents :----
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to grant stay of the operation of the
Order and Decree, dated 11-12-2020 in M.V.O.P.No. 58 of 2018 on the file of Motor
Accident Claims Tribunal-Cum-lV Additional District Judge at-Tirupati, Chittoor District,
pending disposal of MACMA No. 386 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).
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
11.12.2020 in M.V.O.P.No.58 of 2018 on the file of the Motor Vehicle Accident Claims.
Tribunal -- cum ~ IV Additional District Judge, Tirupati, Chittoor District on condition of
depositing 50% of the decretal amount along with proportionate interest and costs within a
peried of eight (8) weeks from today.
Sdi- T. Madhavi
ASSISTANT:REGISTRAR
HTRUE COPY// ape
For ASSISTANT REGISTRAR
To,
© om
Skm
. The Chairman, Motor Accident Claims Tribunal-Cum-lV Additional District Judge
at Tirupati, Chittoor District,
K. Paravathamma @ A. Parvathamma, W/o A. Venu Gopal Reddy, R/o Door
No.23-8-165/A, Plot No.5A, Priya Woodz Apartments, M.R. Palli, New Balaji
Colony, Tirupati Urban Mandal, Chittoor District, Andhra Pradesh.
A. Reddy Varaprasad @ A. Reddy Vara Prasad Reddy, S/o Venu Gopal Reddy,
Driver, residing at Door No. 11-1-27-27/A, Plot No.5A, Aravinda Nagar,
Ananthapur, permanenily residing in Door No. 23-8-165/A, Plot No.5A, Priya
Woodz Apartments, M.R. Palll, New Balaji Colony, Tirupati Urban Mandal,
Chittoor District, Andhra Pradesh.
B. Sowjanya, VWWio., P. Chanadra Sekhar Reddy, residing at Door No. 11-1-102,
Aravinda Nagar, Ananthapur, Andhra Pradesh{Addressee Nos 2 to 4 by
RPAD)
One CC to Sr. Upendra Rao Manukonda, Advocate [OPUC]
One spare copy
HIGH CouRT
DEV,
DATED:27/07/2021
ORDER
ITA. No. 1 of 2021
IN
MACMA.No.386 of 2021
INTERIM STAY
