Andhra Pradesh High Court - Amravati
Tamilnadu State Transport ... vs S.Shanti 5 Others on 23 June, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV,
WEDNESDAY, THE TWENTY THIRD DAY OF JUNE
TWO THOUSAND AND TWENTY ONE
:-PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
IA No. 1 OF 2020
IN
MACMA NO: 3976 OF 2014
Between:
L.Gnanaprakash, S/o. Lat V.Laxmanna @ Laxmaiah, Aged about 21 Years,
Occ: Student, resident at Sundarajapuram Village, Ellamarajupalle Post,
G.D.Nellor Mandal, Chittoor District. .
...Petitioner/2"? Claimant
AND
1. Tamilnadu State Transport Corporation Limited(T.N.S.T.C.), Rep. by its
Managing Director, Office at Kanchipuram, Tamilnadu State (Owner of The
TNSTC Bus bearing Regn. NO. TN-21/N-0812).
2, S.Shanti Wo. Lat V.Laxmanna @ Laxmaiah, Aged about 42 Years, Occ: House
wife,
3. Dillibabu, S/o. Late V.Laxmanna @ Laxmaiah, Aged about 18 years, Occ:
Student (Minor). .
Respondent No.3 is being minor, Rep. by tts her natural guardian and Mother
second respondent herein.
4. Rajeswari @ Raeswaramma (died).
Respondent No.1 to 4 are residing at Sundarajapuram Village, Ellamarajupalie
Past, G.D.Nellor Mandal, Chittoor District.
S. K.R. Ashok Naidu, S/o, Rudrappa Naidu, Aged about years Occ: Business,
Owner of the Scorpio AP-26/K09099, R/o. D.NO. 22-900/1, Police Colony,
Industrial Estate, Chittoor Town & District.
6. Royal Sundaram Alliance Insurance Company Limited, Rep.by its Branch
Manager, Branch Office at "Sundaram Towers", 45 & 46, Whites Road, Chennai-
600 002(Policy No. VPCO1 144000001100) Valid from 16.02.2009 to 15.02.2010)
..Respondents/ Appellants
(Respondents No.2 to 6 are not necessary parties)
Counsel for the Petitioner - Sri SURESH KUMAR REDDY KALAVA
Counsel for the Respondent : anne
Petition under Section 151 of C.P.C praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to permit the
petitioner /2™ claimant to withdraw the amounts deposited in MVOP No.155 of 2010 on
the file of the 1° Addl District Judg-Cum-Chariman, Motor Accidents Claims Tribunal,
Chittoor, Chittoor District. Pending disposal of MACMA No. 3976 of 2014, 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 heard the learned counsels appearing for the respective
parties and upon perusal of the averments made in the affidavit filed
along with this application, in the opinion of this Court, it is appropriate
to permit the petitioner toe withdraw the amount deposited in the Court
below in compliance of the orders passed in M.A.C.M.A.M.P.No.4256 of
2014 dated 03.09.2014.
Accordingly, LA.No.1 of 2020 is allowed and the petitioner /2"4
claimant is permitted te withdraw the amount deposited in the Tribunal
below in compliance of the said order passed by this Court as per the
entitlement in the decree and judgment."
Sd/-M.SURYANADHA REDDY
ASSISTANT REGISTRAR
HTRUE COPY// mo
For ASSISTANT REGISTRAR
Ta, -
1. The Managing Director, Tamilnadu State Transport Carporation
Limited(T.N.S.T.C.), Having Office at Kanchipuram, Tamilnadu State (Owner
of The TNSTC Bus bearing Regn. NO. TN-21/N-0812( By RPAD)
One CC to Sri. Kallakuri Srinivasarao Advocate [OPUC]
One CC to Sri. Suresh Kumar Reddy Kalava Advocate [OPUC]
One CC to Sri. Kota Subba Rao Advocate [QOPUC]
One CC to Sri. Jagadish Chandra Prasad Advocate [OPUC}]
One spare copy
OO & wh
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HIGH COURT
DEV
DATED:23/06/2021
ORDER
{A No, 1 OF 2020
IN -
MACMA NO: 3976 OF 2014
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