Andhra Pradesh High Court - Amravati
Reliance General Insurance ... vs Mamidisetti Srinivasa Rao, on 2 March, 2021
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI __
TUESDAY, THE SECOND DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY~
IA No. 1 OF 2021 --
IN
MACMA NO: 150 OF 2021 ~~
Between:
Reliance General Insurance Company Limited, Rep by its Legal Manager,
Dwaraka Nagar, Visakhapatnam.
...Petitioner/Appellant
AND | ~
1. Mamidisetti Srinivasa Rao, S/o. Satyanarayana, Hindu, Age 37 years, D.No.5-
864, Abbireddy Vari Colony, Kamanagaruvu Panchayat, Amalapuram Mandal.
...Respondents/Claimant_
2. Dubba Ramanja Reddy, S/o. Venkateswara Reddy, Hindu, Age 27 years,
D.No.97, Nalgonda, Telangana State. .
...Respondents/Respondents _
Counsel for the Petitioner :SRI P RAMANJANEYULU ~
Counsel for the Respondents : ---
Petition Under Order XLI-Rule-5 & Under Section 151 C.P.c 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 all further proceedings pursuant to the decree and Judgment
dated the 20" day of October, 2020 passed in M.V.O.P.No.86 of 2016 on the file of the
Motor Accidents Claims Tribunal-cum-ll Additional District Judge, Amalapuram,
including execution proceedings, pending disposal of MACMA No.150 of 2021, 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:
"For the reasons stated in the affidavit filed in support of this application
and taking into consideration of the submissions made by the learned counsel for
the petitioner/appellant, there shall be stay of all further proceedings pursuant to
the judgment and decree, dated. 20-10-2020 passed in M.V.O.P.No.86 of 2016 by
the Chairman, Motor Accidents Claims Tribunal-cum-lIl Additional District Judge,
Amalapuram, subject to the petitioner/appellant depositing 50% of the awarded
amount with proportionate costs and interest within eight(8) weeks from today.
On such deposit being made, the respondents/claimants are entitled to withdraw
their share as per the arrangement made by the Court below without furnishing
any security. | [or
|
aScisTAan REsIST
ma REGISTRAR
[TRUE COPY! . :
| SECTION OFFICER
MSB
. The Chairman, the Motor Accidents Claims Tribunal-cum-ll Additional District__
Judge, Amalapuram.
. Mamidisetti Srinivasa Rao, S/o. Satyanarayana, D.No.5-864, Abbireddy Vari --~
Colony, Kamanagaruvu Panchayat, Amalapuram Mandal.
Dubba Ramanja Reddy, S/o. Venkateswara Reddy, D.No.97, Nailgonda, --
Telangana State.(2 & 3 By RPAD)
One CC to Sri. P Ramanjaneyulu, Advocate [OPUC]
One spare copy.
HIGH COURT
KSR,J
DATED:02/03/2021
ORDER
IA No. 1 OF 2021
IN
MACMA.No.150 of 2021
INTERIM DIRECTION
lex . a 2
MS ik *
Se Oe eo
| MES SPATOWNE
