M/S. National Insurance Company ... vs K.Govinda Mandadi,
2021 Latest Caselaw 2704 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE NO:      MACMA No.368 of 2021

                             PROCEEDING SHEET

SL.     DATE                          ORDER                                        OFFICE
NO.                                                                                 NOTE

1.

28.07.2021 DEV, J

I.A.No.1 of 2021 Heard.

This Petition is ordered.

_______ DEV,J

MACMA No.368 of 2021 Admit.

Notice.

_______ DEV,J

I.A.02 of 2021 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 27.1.2020 in M.V.O.P.No.46 of 2017 on the file of the Motor Vehicle Accident Claims Tribunal - cum - VIII Additional District Judge, Chittoor, 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. tomorrow.

B/O eha