Andhra Pradesh High Court - Amravati
Union Of India, vs Smt. P. Roja Rani, on 28 July, 2021
[ 2688 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI -~
WEDNESDAY, THE TWENTY EIGHTH DAY OF JULY,
TWO THOUSAND AND TWENTY ONE 9 ~~
: PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVL-
IA No, 1 OF 2021__
IN
CMA NO: 174 OF 2021
Between:
Union of India, through General Manager, South Central Railways, Secunderabad.
. Appellant/Respondent--
AND
omt. P. Roja Rani, w/o. late P. Sreenu, aged 28 years,
P. Chandrika, D/o. late P. Sreenu, aged 10 years, Occ Student.
P. Durga Bhavani, D/o. late P. Sreenu, aged 8 years, Occ Coolie,
(Respondent Nos.2 and 3 being minors, rep. by their mother and Natural
guardian, respondent No.1)
P. Gandhi, s/o. P. Ammaiah, aged 62 years, Occ Coolie,
P. Venkateswaramma, w/o. P. Gandhi, aged 56 years,
(All are residents of Parisavaripalem Village, Siripudi Post, Nagaram Mandal,
Guntur District 522329)
wns
on
. Respondents/Complainant---
Counsel for the Petitioner: Nis Y KAMALA RANI-
Counsel for the Respondents: ---
Petition under Section 181 of CPC praying that in the circumstances stated in the
affidavit filed in support of the CMA, the High Court may be pleased to stay all further
proceedings pursuant to the judgment and decree dated 07.01.2021 in Case No. OAIl
(u) 15 of 2014 passed by the Railway Claims Tribunal, Amaravathi Bench at Guntur
District, pending disposal of CMA No.171 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
"Having regard to the averments mentioned in the affidavit, there shall be
an interim stay of all further proceedings pursuant to the judgment and decree
dated 07.01.2021 in Case No. OA Il (U) No.15 of 2014, passed by the Railway
Claims Tribunal. Amaravathi Bench at Guntur District, subject to appellant
depositing 50% of the compensation amount with proportionate costs within a /
period of six (6) weeks from today. oes :
Post on 18.08.2021." : - Sd/-M.RameshBabu
ASSISTANT REGISTRAR
HTRUE COPYI/ SECTION OFFICER
To,
SP
_ The Railway Claims Tribunal, Amaravathi Bench at Guntur District
. Smt. P. Roja Rani, w/o. late P. Sreenu, aged 28 years, resident of
Parisavaripalem Village, Siripudi Post, Nagaram Mandal, Guntur District 522329
(for self and on behalf of Respondent No.2 & 3 being mother & natural guardian-----
to P. Chandrika & P. Durga Bhavani)
. P. Gandhi, s/o. P. Ammaiah, aged 62 years, Occ Coolie, resident of
Parisavaripalem Village, Siripudi Post, Nagaram Mandal, Guntur District 522329
. P. Venkateswaramma, w/o. P. Gandhi, aged 56 years, resident of
Parisavaripalem Village, Sirioudi Post, Nagaram Mandal, Guntur District 5223427
to 4 by RPAD)
5. One CC to Sri Y Kamala Rani, Advocate [OPUC]~_ .
Y
6. Two CCs to Public Prosecutor, High Court of Andhra Pradesh [OUT]
7. One spare copy
HIGH COURT
JUDJ
DATED: 28/07/2021
POST ON 18.08.2021.
ORDER
IA No. 1 OF 2021
IN
CMA.No.171 of 2021
INTERIM STAY
