Andhra Pradesh High Court - Amravati
New India Assurance Company India ... vs Kakarala Satya Srinivas on 29 June, 2021
on
[ 3207 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
TUESDAY, THE TWENTY NINETH DAY OF JUNE
TWO THOUSAND AND TWENTY ONE
: PRESENT: :
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
IA No. 2 OF 2019
iN
MACMA NO: 1148 OF 2019
Between:
New india Assurance Company India Limited, Vilayawada Rep by its Divisional Manger,
Vijayawada
. Appellants /Petitioner
(Appellant in MACMA 1148 OF 2019
on the file of High Court)
AND
1. Kakarala Satya Srinivas, S/o Bhaskara Rao aged 51 years, R/o Peda Muttevi,
Village, Muvva Mandal Krishna District.
Respondent/Respondent
2. Kommu Adam, S/o Punnaiah, (Driver of Car Bearing No AP 7F 7317), Réo
Kokkiligada Kothapalem Village, Mopidevi Mandal, Krishna, Guntur District.
3. Dulla Srinivasa Rao, S/o Koteswara Rao Aged 32 years, (owner Car AP 7F
7317)
..Respondents/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 stay all further
proceedings in MVOP NO.181 of 2013 on the file of Motor Vehicles Accidents Tribunal
Chairman-cum-] Addl. District Judge, Krishna, at Machilipatnarn, pending disposal of
MACMA No. 1148 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 B PARAMESEWARA
RAO. Advocate for the Appellant and of SRI KAMALAKARA RAO BATHINA for the
Respondent No.1, the Court made the following
ORDER:
"Heard the learned counsel for the petitioner/appellant and learned counsel
appearing on behalf of the 1° respondent/claimant and perused the material
available on record.
There shail be interim stay of operation of the decree and judgment dated
08.11.2018 in M.V.0O.P.No.181 of 2013 on the file of the Motor Vehicle Accident
Claims Tribunal-cum-| Additional District Judge, Krishna District at
Machilipatnam, 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.SURYANADHA REDDY
ASSISTANT REGISTRAR
TRUE COPY// Pky
For ASSISTA
"Rags
REGISTRAR
To,
1. The Chairman, Motor Vehicles Accidents Tribunal Chairman-cum-l Addl. District
Judge, Krishna, at Machilipatnam
2. Kakarala Satya Srinivas, S/o Bhaskara Rao aged 51 years, R/o Peda Muttevi,
Village, Muvva Mandal Krishna District.
3. Kommu Adam, S/o Punnaiah, (Driver of Car Bearing No AP 7F 7317) years, R/o
Kokkiligada Kothapalem Villagae, Mopidevi Mandal, Krishna, Guntur District.
OD on
Dulla Srinivasa Rao, S/o Koteswara Rao Aged 32 years, (owner Car AP 7F
7317) (Addresses 2 to 4 by RPAD)
One CC fo SRI. B PARAMESEWARA RAO Advocate [OPUC]
One CC to SRI. KAMALAKARA RAO BATHINA Advocate [OPUC]
One spare copy
HIGH COURT
DEVJ
DATED:29/06/2021
ORDER
IA.NO.1148 OF 2019
IN
MACMA.No.1148 of 2049
INTERIM STAY
