Andhra Pradesh High Court - Amravati
The Reliance General Insurance ... vs Muthyala Rama Sita Devi. on 24 June, 2021
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
THURSDAY, THE TWENTY FOURTH DAY OF JUNE
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND |
IA No. 1 OF 2027
IN
MACMA NO: 490 OF 2020
Between:
1. Muthyala Rama Sita Devi, W/o. Anjineyulu, Hindu, Female, Aged 40 years,
D.No.1-56, Jagagmpalem Village, Gangavaram Mandal, East Godavari District
2. Muthyala Greeshmanth Sri Sai, S/o. Anjineyulu, Hindu, Male, Aged 17 years,
R/o. D.No.1-56, Jagagmpalem Village, Gangavaram Mandal, East Godavari
District
3. Muthyala Jahanavi, D/o. Anjineyulu, Hindu, Female, Aged 11 years, R/o. D.No.1-
56, Jagagmpaiem Village, Gangavaram Mandal, East Godavari District
(Petitioners 2 and 3 are being minors Rep. by their mother Mutyala Rama Sita
Devi i.e., 1° Respondent)
. .Petitioners/Respondents
(Respondents in MACMA 490 OF 2020
on the file of High Court)
AND
1, The Reliance General Insurance Company Limited, Rep. by its Branch Manager,
Branch Office, D.No.79-1-6, 1% floor, Sowbhagya Nilayam, Corner of JN -road
and Tilak Road, Rajahmundry. .
Respondent/Petitioner/Appellant
2. G.Sheshagiri Rao, S/o. Basaveswararao, Owner of Toyota Innova Car Bearing
No. AP 31 AQ 0222, F.No.401-9-19/35/6, Beange Jasper Apartments, CBM
Compound, Visakhapatnam.
..Respondent/Respondent
(Respondent in-do-)
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to vacate the
interim stay order dt 23-12-2020 passed in IA.No.2/2020 in MACMA.No.490/2020,
pending disposal of MACMA No.490 of 2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI MANGENA SREE
RAMA RAO Advocate for the vacate petitioners, the Court made the following
ORDER:
"This application has been filed by the petitioners/respondent Nos.1 to 3 in
main appeal seeking to vacate the interin stay order dated 23.12.2020 passed in
1.A.No.2 of 2020.
Having heard the submissions of the learned counsel for the petitioners
and the learned counsel appearing for the respondent Insurance Company, the
vacate petition filed by the petitioners is dismissed and the interim stay granted
by this Court on 23.12.2020 in 1.A.No.2 of 2020 is made absolute.
Petitioner No.1 is permitted to withdraw her share as per the decree and
judgment out of the amount deposited by the appellant in the Tribunal below in
compliance of the stay order dated 23.12.2020 in ls A.No.2 of 2020 without
furnishing any security. "
SD/-S.K.M, RAFI
ASSISTANT | F EGISTRAR
HTRUE COPYI// ig
For ASSISTANT: REGISTRAR
To,
ow
_ The Branch Manager, Reliance General Insurance Company Limited, Branch
Office, D.No.79-1-6, 1° floor, Sowbhagya Nilayam, Comer of JN road and Tilak
Road, Rajahmundry.
G.Sheshagiri Rao, S/o. Basaveswararao, Owner of Toyota Innova Car Bearing
No, AP 31 AQ 0222. F.No.401-9-19/35/6, Beange Jasper Apartments, CBM
Compound, Visakhapatnam. (By RPAD)
One CC to SRI MANGANA SREE RAMA RAO, Advocate [OPUC]
One CC to SRI GUDI SRINIVASU Advocate [OPUC]
One spare copy
me,
S.
HIGH COURT
DY
Date of Drafting: 25-06-2021
DEVJ.
DATED:24/06/2021
ORDER
IA.NO.1 OF 2021
IN
MACMA.No.490 of 2020
DIRECTION
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