Reliance General Insurance ... vs Talari Sivamma
2021 Latest Caselaw 2730 AP

                                        1

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.388 of 2021

                               PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 20.07.2021 DEV, J

I.A.No.1 of 2021

I.A.No.01 of 2021 is ordered.

___________ DEV, J M.A.C.M.A.No.388 of 2021

Admit.

Notice.

___________ DEV, J I.A.No.2 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 20.02.2020 in M.V.O.P.No.152 of 2016 on the file of the Motor Vehicle Accident Claims Tribunal - cum - VIII Additional District Judge, Anantapuram 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 tomorrow.

B/O KLPD