Andhra Pradesh High Court - Amravati
Andhra Pradesh State Road ... vs Palaparthi Mohan Rao, on 25 June, 2021
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
FRIDAY, THE TWENTY FIFTH DAY OF JUNE
TWO THOUSAND AND TWENTY ONE"
: PRESENT: an
THE HONOURABLE SRI JUSTICE BATTU DEVANAND "\,
_
IA No. 1 OF 2021
IN
MACMA NO: 449 OF 2020 ~
Between:
1. Palaparthh Mohan Rao, S/o. Chendrarao, Aged about 52 years, R/o. near
Medical College Hostel, Amaravathi Road, Guntur City & DMG_., Guntur District.
2. Beera Chandra Kantha, W/o. Nagaraju, Aged about 50 years, R/o. near Medical
College, Hostel, Amaravathi Road, Guntur, City & DMC., Guntur District.
..Patitioners/Respondents
1 and 2 in LA.No.1 of 2026
MACMA.No.449/2020
AND
Andhra Pradesh State Road Transport Corporation, Represented by its Managing
Director, Hyderabad. Hyderabad City Civil Court DMC, Presently at Pundit Nehru Bus
Station, Vijayawada, Amaravathi, Andhra Pradesh
.. Respondent
Petitioner in MACMA.449/2020
(Respondents 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 permit the
petitioner them to withdraw the 50% decretai amount that was deposited by the
respondent here in before the Hon'ble Motor Accidents claims Tribunal-Cum-Ill Addl.
District Judge, Guntur in MVOP No.1096 of 2015 as per the directions of Hon'ble Court
in LA.No.1 of 2020 in MACMA.No.449 of 2020, pending disposal of MACMA No.449 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 K SIVA PRASAD
Advocate for Petitioners, the Court made the following
ORDER:
"Heard learned counsel for the petitioners/respondent and learned counsel
for the appellanvAPSRTC.
it is represented by the learned counsel appearing for the APSRTC that in
compliance of the order dated 19.14.2020 in LA.No.01 of 2020, 50% of the decretal
amount along with interest and costs was deposited in the Court below.
The petitioners herein filed this application seeking permission of this
Court to withdraw the amount deposited in the Court below in compliance of the
said order.
Having heard the submissions of the learned counsel for the petitioners
and the respondent and upon perusal of the averments made in the affidavit filed
along with this application, the petitioners are permitted to withdraw their
respective shares as per the decree and judgment out of the amount deposited by
the appellant in the Tribunal below in compliance of the stay order without
furnishing any security."
Ve
ag SDL USriDevi \
' ASSISTANT REGISTRAR
HTRUE COPY? oe
, For ASS spction/ OFFICER
0,
1. The Motor Accidents claims Tribunal-Cum-lil Addl. District Judge, Guntur
cn Ww
The Managing Director, Andhra Pradesh State Road Transpart. Corporation,
Hyderabad, Hyderabad City Civil Court DMC, Presently at Pundit Nehru Bus
Station, Vdayawada, Amaravathi, Andhra Pradesh (By RPAD)
One CC to SRI K.SIVA PRASAD, Advocate (OPUC)
One CC to M/S DURGA PRASAD, Advacate (OPUC)
One spare capy
HIGH COURT
DEVJ
725/06/2021
DATED
ORDER
{A.NO.1 OF 2021
MACMA.No.449 of 2020
iN
DIRECTION
