Andhra Pradesh High Court - Amravati
M/S Bajaj Allianz General ... vs Chintha Kamala on 28 July, 2021
Bench: Battu Devanand
WEDNESDAY, THE TWENTY EIGHTH DAY OF JULY
TWO THOUSAND AND TWENTY ONE
PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
ye
X
XS
IA No. 1 OF 2021
IN
MACMA NO: 383 OF 2021
Between:
M/s Bajaj Allianz General Insurence Company Ltd, Rep By its Divisional
Manager, C.B.M. Compund Road, VIP Road, Visakhapatnam. .
..Petitionerf Apr toed
AND
1. Chintha Kamala, W/o, Late Karunalar, aged about 45 years, House Wife, D.No 3-
2282, Vegivari Palem, Razole, East Godavari District.
2. Pamula Anusha, W/o, Not Known to this Appellant, aged about 26 years, D.No 3-
2282, Vegivari Palen, Razole, East Godavari District
3, Chinta Chandesh Kumar, S/o, Not Known to this Appellant, aged about 24 years,
D.No 3-2282, Vegivari Palem, Razole, East Godavari District.
. Respondents/Claimants
4. Vijjapu Venu Gopala Krishna, S/o, Not Known te this Appellant, aged about 32
years, R/o, Adduru Village, Mammidikuduru Mandal.
. Respondents
Counsel for the Petitioner :SRI AMANCHARLA SATISH BABU
Counsel for the Respondents: ----
Petition under Sectian 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to suspend Order
and decree made in MVOP 173/2014 Dt 08-02-2021 on the file of Motor Accidents
Claims Tribunal -CUM- I] Add! District Court(MACT) Amalapuaram, pending disposal of
MACMA No. 383 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:
"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
08.02.2021 in M.V.0.P.No.173 of 2014 on the file of the Motor Vehicle Accident
Claims Tribunal-cum-- il Additional District Court (MACT), Amalapuram, on
condition of depositing 50% of the decretal amount along with proportionate
interest and costs within a period of eight (8) weeks from today."
ae" iN .
anadha-Reddy
Sd/-M-Sury EGISTRAR
HTRUE COPY/! ASSISTANT | R
x 4 a
I "SECTION OFFICER PATS
To,
1. The Chairman, Motor Accidents Claims Tribunal -CUM- II Addl District
Court(MACT) Amalapuaram, Amalapuram District.
2. Chintha Kamala, W/o, Late Karunalar, R/o.D.No 3-2282, Vegivari Palem, Razole,
East Godavari District.
3. Pamula Anusha, R/o. D.No 3-2282, Vegivari Palen, Razole, East Godavari
District
Chinta Chandesh Kumar, R/o. D.No 3-2282, Vegivari Palem, Razole, East
Godavari District.
Vijjapu Venu Gopala Krishna, R/o, Adduru Village, Mammidikuduru Mandal.(2 to
5 By RPAD)
. One CC to Sn. Amancharla Satish Babu, Advocate [OPUC]
. One spare copy.
HIGH COURT
DEV,J
DATED: 28/07/2021
ORDER
1A No. 1 OF 2021
IN
MACMA.No,.383 of 2021
INTERIM STAY
