Andhra Pradesh High Court - Amravati
Oriental Insurance vs Matta Ramakrishna on 28 June, 2021
[ 3207 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY , THE TWENTY EIGHTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
'PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
IA No. 2 OF 2019
IN
MACMA NO: 946 OF 2019
Between:
Oriental Insurance Company Limited, Divisional Office, Rajahmundry,
East Godavari District. A.P. Rep. by its Divisional Manager
...Petitioner/Appellant
(Appellant in MACMA 946 OF 2019
on the file of High Court)
AND
1. Matta Ramakrishna, S/o Venkateswararao, R/o Ananthapalli Village, West
Godavari District, A.P.
2. Dangeti Raju, S/o Late Krishna, Driver of APSRTC hire Bus bearing No. AP 37 Y
5577, R/o 16th Ward, Juvvalapaiem, Thadepalligudem Town, West Godavari
District, A.P.
3. G.N.V.Satyanarayana, , S/ o Rama Rao, Owner of APSRTC hire Bus bearing
No. AP 37 Y 5577, R/o D.No.3-5-3/2, 8th ward, Subbaraopeta, Tadepalligudem
Town, West Godavari District, A.P.
4. Andhra Pradesh State Road Transport Corporation, Rep. by its Regional
Manager, Eluru Depot, Eluru, West Godavari District, A.P.
,.Respondents/Respondents
(Respondents in-do-}
Counsel for the Petitioner :Sri K Madhusudhan Reddy
Counsel for the Respondents : -----
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 STAY ai
further proceedings in the Decree and Judgment dated 04-02-2019 passed in
M.V.O.P.No. 135 of 2015 on the file of the Chairman, Motor Accident Claims Tribunal -
Cum - IX Addl. Addl. District Judge's Court: West Godavari at Kovvur, pending disposal
of MACMA No. 946 of 2019, 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).
ORDER:
Heard the learned counsel for the petitioner and the learned counsel
for the respondent No.4 and perused the material available on record.
There shall be interim stay of operation of Decree and Judgment dated
04.02.2019 passed in MVOP No.135 of 2015 on the file of the Chairman,
Motor Accident Claims Tribunal-cum-IX Additional District Judge, West
Godavari at Kovyur, subject to condition that the petitioner deposits 50% of
the awarded amount along with proportionate costs and interest to the credit
of the above O.P. within a period of eight (08) weeks from today.
Sdi/- V. Satyanarayana
ASSISTANT, REGISTRAR
NTRUE COPY! : :
* For ASSISTANT. REGISTRAR
To,
Skm
ov
. The Chairman, Motor Accident Claims Tribunal - Cum - [X Addl. Addl.
District Judge's Court: West Godavari at Kovvur,
Matta Ramakrishna, S/o Venkateswararao, R/o Ananthapalli Village, West
Godavari District, A.P.
Dangeti Raju, S/o Late Krishna, Driver of APSRTC hire Bus bearing No. AP 37 Y
9577, R/o 16th Ward, Juvvalapalem, Thadepalligudem Town, West Godavari
District, AP.
G.N.V.Satyanarayana, , S/o Rama Rao, Owner of APSRTC hire Bus bearing
No. AP 37 Y 5577, Rio D.No.3-5-3/2, 8th ward, Subbaraopeta, Tadepalligudem
Town, West Godavari District, AP.
The Regional Manager, Andhra Pradesh State Road Transport Corporation,
Eluru Depot, Efuru, West Godavari District, A.P. (Addressee Nos 2 to 5 by
RPAD}
One CC to Sri. K Madhusudhan Reddy, Advocate [OPUC]
One spare copy
HIGH COURT
DEV,J
DATED:28/06/2021
ORDER
TA. No.2 of 2019
IN
MACMA.No.946 of 2019
INTERIM STAY
