United India Insurance Co. Ltd., vs V Srilakshmi
2021 Latest Caselaw 2126 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT:
THURSDAY, THE TWENTY FOURTH DAY OF JUNE  -
TWO THOUSAND AND TWENTY ONE"
'PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND_-*
{A No. 1 OF 2027
iN
MACMA NO: 182 OF 2021.

  
 

Between:

United India Insurance Co. Ltd, Rep. by its Divisional Manager, Tirupathi,
Chitoor District
...Petitioner/Appellant
AND

1. V Srilakshmi, W/o Hari Babu, Hindu, aged. about 40 years, R/o.Devinagar,
Vijayawada, Krishna District."
2. P. Mohan Raj, S/ 0. Raja Mandadi, Hindu. aged about 34 Years, 1-10, Pillari

Kuppam Village, Marripalle Post, S.R. Puram Mandal, Chitoor District, A.P.--
..Respondents

Counsel for the Petitioner - Sri KRISHNANAND VADAKATTU
Counsel for the Respondent: wan

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 fo stay of all
further proceedings in Pursuance of the Judgment and Decree, dt.07.02.2020 in MVOP
No.249/2014 passed by the MACT-V Additional District Judge (Family Court), Chitoor
District at Tirupathi, pending disposal of MACMA No. 182 of 2021, 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:

"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 7.2.2020 in M.V.0.P.No.249 of 2014 on the file of the Motor Vehicle Accident Claims Tribunal - cum - V Additional District Judge (Family Court), Chittoor District at Tirupathi on condition of depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight (8) weeks from today."

Sd/- M. PADMALATHA ASSISTANT REGISTRAR

HTRUE COPY// oo For SECTION OFFICER To,

1. The Motor Vehicle Accident Claims Tribunal ~ cum -- V Additional District Judge (Family Court), Chittoor District at Tirupathi-

2, V Srilakshmi, W/o Hari Babu, years, R/o. Devinagar, Viiayawada, Krishna District.

3. P. Mohan Raj, S/o. Raja Mandadi, 1-10, Pillari Kuppam Village, Marripalle Post, S.R. Puram Mandal; Chitoor District, AP.( RR 2 and 3 By RPAD)

4. One CC to Sri. Krishnanand Vadakatiu Advocate fOPUC}

5. One spare copy

pr

HIGH COURT

DEV,J

DATED:24/06/2021

POST AFTER FOUR (4) WEEKS.

ORDER

iA No. 1 OF 2024 IN MACMA NO: 182 OF 2021

INTERIM STAY