Andhra Pradesh High Court - Amravati
Oriental Insurance Company ... vs Kuchipudi Kusupudi Papamma on 29 June, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY NINETH DAY OF JUNE
TWO THOUSAND AND TWENTY ONE
:PRESENT: Sy
THE HONOURABLE SRI JUSTICE BATTU DEVANAND = -7\.
IA No. 2 OF 2019
IN
MACMA NO: 1138 OF 2019 --
Between:
Oriental Insurance Company Limited, Represented by its Divisional Manager,
P.P.No.719, D.No.54-45-4B, Guttekonda Zoom, 1° floor, Near Vinayaka Theater,
Ring Road, Vijayawada, Krishna District.
...Petitioner/3™ Respondent
AND
1. Kuchipudi @ Kusupudi Papamma, W/o. Appa Rao, Hindu, Female, Aged 27
years, Resident cf Sanivarapupeta, Eluru, West Godavari District.
.. .Respondent/Petitioner
2. Potluri Subrahmanyeswara Rao, Son of Venkata Subba Rao, Hindu, Male, aged
60 years, Driver of Lorry Bearing No.AP-16-U-6944, Resident of Kondapalli,
Ibrahimpatnam Mandal, Krishna District.
Amended as per orders of the Han'ble Court in IA No.310/2019 dt.28.03.2019.
3. S.Venkatesh Kumar, S/o. Subbarao, Hindu, Male, R/o. near Bone Mill,
Komdapalli Village, Thnchaitnam Mandal, Near Bone Mill, Mylavaram Road,
Krishna District.
..Respondents
Counsel for the Petitioner : Sri GUD! SRINIVASU
Counsel for the Respondent : ~-
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 grant stay of
operation of the decree and Judgment passed in M.V.O.P.No.65 of 2013 on the file of
Motor Accidents Claims Tribunal-cum-l-Additional District Judge, West Godavari at
Eluru, Dated 26th day of April, 2019, pending disposal of MACMA No. 1138 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).
The Court made the following
ORDER:
"There shall be interim stay of operation the Judgment and Decree dated
26.04.2019 passed in MVOP No.65 of 2013 on the file of the Chairman, Motor
Accident Claims Tribunal-cum-I Additional District Judge, West Godavari, Eluru,
subject to cendition that the petitioner deposits 50% of the awarded amount
along with proportionate costs and interest to the credit of the above O.P. within
& period of eight (08) weeks from today."
SD/- U.Sri Dey} --
ASSISTANT. REGISTRAR
NY a
HTRUE COPY;/ Qe
For, SECTION OFDKER
To,
1. The Chairman, Motor Accident Claims Tribunal-cum-! Additional District Judge,
West Godavari, Eluru.
2. Kuchipudi @ Kusupudi Papamma, W/o. Appa Rao, Resident of Sanivarapupeta,
Eluru, West Godavari District,
3. Potluri Subrahmanyeswara Rao, Son of Venkata Subba Rao, Driver of Lorry
Bearing No.AP-16-U-6944, Resident of Kondapailii, lorahimpatnam Mandal,
Krishna District.
4. S Venkatesh Kumar, S/o. Subbaraa, R/o. near Bone Mill, Komdapalli Village,
Thnchaitnam Mandal, Near Bone Mill, Mylavaram Road, Krishna District (RR 2 to
4 By RPAD)
One CC to Sri, Gudi Stinivasu Advocate [OPUC]
6. One spare copy
on
PR
HIGH COURT
DEVJ
DATED:29/06/2021
ORDER
IA No. 2 OF 2019
IN
MACMA NO: 1138 OF 2019
INTERIM STAY
