Andhra Pradesh High Court - Amravati
The Regional Manager vs Master Boya Omprakash on 25 June, 2021
[ 3239 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
FRIDAY, THE TWENTY FIFTH DAY OF JUNE
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND.
IA No. 2 OF 2020
IN
MACMA NO: 1116 OF 2019
Between:
Boya Omprakash, S/o. Boya Gallanna, Aged 19 years, R/o. D.No.4-86, Nidzur Village,
Kurnool District
...Petitioner/Respondent No. 1
(Petitioner in MACMA 1116 OF 2019
on the file of High Court)
AND
1. The Regional Manager, Shriram General Insurance Company Ltd.,
Respondent/Appellant
2. M.Hussain, S/o. M.Yesanna, Major, Hindu, Resident of D.No.87-888-1, Kamala
Nagar, Kurnool.
3. K.Paramesh, S/o. not known, Major, owner of auto No.A-22 TA 3954, Mennipadu
Village, Manopadu Mandal, Mahaboobnagar District.
4. Sharagonda Ravi @ K.B. Ravi, S/o. Yesanna, Aged 20 years, R/o. Mennipadu
village, Manopadu Mandal, Mahaboob Nagar District, Telangana State
(Respondents 2 to 4 are proforma parties, hence not necessary parties)
_ Respondents/Respondents
(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 to withdraw the 50 % compensation amount which was deposited by the 1°
respondent in the court below, pending disposal of MACMA No.1116 of 2019, 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 GUDI SRINIVASU
Advocate for the Appellant, the Court made the following
ORDER:
"Learned counsel for the petitioner in this application submits that this
Court declared the petitioner as major by order dated 5.1.2021 in LA.No.3 of 2020
and accordingly, the petitioner is entitled to withdraw the amount deposited by
the appellant/Insurance Company in the Court below in compliance of the stay
order and sought permission of this Court to withdraw the same.
Having heard the submissions of the learned counsel for the petitioner and
upon perusing the averments made in the affidavit filed along with this
application, the petitioner is permitted to withdraw his share as per the decree
and judgment out of the amount deposited by the appellant/insurance Company
in the Court below in compliance of the stay order without furnishing any
security."
SO/- SHAIK MOND. Ra;
D. RAF]
ASSISTANT REGISTRAR
F ' "
HTRUE COPY/ SECTIO ie ce er
For é
To, coe
1. The Motor Accidents Claims Tribunal-cum-VI Additional District Judge, Kurnool
2. The Regional Manager, Shriram General Insurance Company Ltd.,
3. M.Hussain, S/o. M.Yesanna, Major, Hindu, Resident of D.No.87-888-1, Kamala
Nagar, Kurnool. (Addresses 2 and 3 by RPAD)
4. One CC to SRI. GUDI SRINIVASU Advocate [OPUC]
5, One spare copy
HIGH COURT
DEVJ
~ DATED:25/06/2021
ORDER
IA.NO.2 OF 2020
IN
MACMA.No.1116 of 2018
DIRECTION
Jr OE
.
on EO
Qesear ese"
