Andhra Pradesh High Court - Amravati
Shriram General Insurance ... vs Smt.Edupuganti Mangatayaru, on 14 June, 2021
~~ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
~~ MONDAY, THE FOURTEENTH DAY OF JUNE, TWO THOUSAND AND TWENTY ONE
> PRESENT:
~~ THE HONOURABLE SRI JUSTICE BATTU DEVANAND
. LA.No. 1 of 2021
iN
~ .MACMA.No. 296 of 2021
Between:-
~ 'Shriram General Insurance Company Ltd., Rep, by its Manager, E-8,
EPIP, Rico industrial Area, Sitapura, Jaipur, Rajasthan, Holding its
Office at Vijayawada, Rep. by its Manager.
..Petitioner/Respondent No.3
{Appellant in MACMA.No. 296/2621
on the file of the High Court)
AND
"~ 1.5mt Edupuganti Mangatayaru, W/o. Late Harischandra Prasad, Housewife,
D.No.2-192, Nadupalli Village, Peravali Mandal, West Godavari District.
~ 2.Smt Geda Bhuvaneswari, W/o. Kalyan Chakravarthi, Housewife,
D.No.2-189, Nadupalli Village, Peravali Mandal, East Godavari District.
* 3 .Edupuganti Swamy Venkata Pratap, S/o. Late Harischandra Prasad,
Housewife, D.No.2-192, Nadupalli Village, Peravali Mandal,
East Godavari District.
~~ 4.Varigeti Veerraju, S/o. Poulu, Driver of Lorry bearing No. AP 37 Y¥ 2372,
D.No.4-72, Kothapeta, Arikirevulu Village, Kovvur Mandal,
West Godavari District.
" 3,Jampa China Koteswara Rao, S/o. Nageswara Rao, Owner of Lorry bearing
No. AP 37 ¥ 2372, D.No.5-158, |, Pangidi, Kovvur Mandal,
West Godavari District.
. Respondents
(Respondents in -do-)
~" COUNSEL FOR PETITIONER > Sri D. Ravi Kiran
COUNSEL FOR RESPONDENTS
~~ Petition under Section 151 of CPC praying that in the circumstances
stated in the affidavit filed herein, the High Court may be pleased to stay the
execution of decree and judgment dated 30-06-2020 passed in MVOP.No. 75 of
2016 on the file of Motor Accident Claims Tribunal-cum-IV Additional District
Judge, West Gadavari District at Tanuku, pending disposal of MACMA.No. 296 of
2021 on the file of the High Court.
The Court while directing issue of notice to the Respondents herein to
show cause as ta why this petition 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;:-
"There shall be interim stay of all further proceedings including execution
of the Order and Decree dated 30.06.2020 passed in MVOP No.75 of 2016 on the
file of the Chairman, Motor Accident Claims Tribunal-cum-IV Additional District
Judge, Tanuku, subject to condition that the petitioner deposits 50% of the
awarded amount along with proportionate costs and interest to the credit of the
above O.P. within a period of eight (08) weeks from today. Failing which, the Stay
shall stand vacated without further reference to the Court." '
SD/- CHITT! JOSEPH
ASSISTANT REGISTRAR
// TRUE COPY // SECTIC OFFICER
for,
Cantd.. 2...
To
+ 1.The Chairman, Motor Accident Claims Tribunal-cum-!IV¥ Additional District
Judge, West Godavari District at Tanuku.
. 2.5mt Edupuganti Mangatayaru, W/o. Late Harischandra Prasad, Housewife,
D.No.2-192, Nadupalli Village, Peravali Mandal, West Godavari District.
'.. 3.$mt Geda Bhuvaneswari, W/o. Kalyan Chakravarthi, Housewife,
D.No.2-189, Nadupalli Village, Peravali Mandal, East Godavari District.
~~ 4.Edupuganti Swamy Venkata Pratap, $/o. Late Harischandra Prasad,
Housewife, D.No.2-192, Nadupalli Village, Peravali Mandal,
East Godavari District.
~~. 5. Varigeti Veerraju, S/o. Poulu, Driver of Lorry bearing No. AP 37 Y 2372,
D.No.4-12, Kothapeta, Arikirevulu Village, Kovvur Mandal,
West Godavari District.
~™ 6.Jampa China Koteswara Rao, S/o. Nageswara Rao, Owner of Lorry bearing
No. AP 37 Y 2372, D.No.5-158, 1, Pangidi, Kovvur Mandal,
West Godavari District.
(Addressee Nos. 2 to 6 by RPAD}
7.One CC to Sri BD. Ravi Kiran, Advocate{OPUC}
8,One spare copy.
TAK
HIGH COURT
DEV. J
DATED: 14-06-2021.
ORDER
i.A.No. 1 of 2021
IN
MACMA.No, 296 of 2021
INTERIM STAY
