Andhra Pradesh High Court - Amravati
The Bajaj Allianz General ... vs Kadaluri Yerrayya Babu, on 3 March, 2021
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI2f4/:
WEDNESDAY, THE THIRD DAY OF MARCH ot
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
IA No. ' a 2021 Zz
MACMA NO: 162 OF 2021
Between: "
The Bajaj Allianz General Insurance Company Limited, by Its Branch Manager,
3% floor Peejay Plaza, VIP Road, CBM Compound, Visakhapatnam.
...Petitioner/Appellant
AND ~
1. Kadaluri Yerrayya Babu, S/o Pydiraju, aged 23 years, OPP - YSR Cricket
Stadiium, P.M.Palem, Chinagadili Mandal, Vizianagaram District.
2. Moodatla Syamala Rao, S/o Late Gopala Rao, aged about 27 years, R/o Sector-
IX, Near - Appughar, MVP Colony, Visakhapatnam Now R/o Pathikayalavalasaa
Village, Cheepurupalli Mandal, Vizianagaram District.
3. Smt Vijaya Lakshmi Meesala, W/o Viswaanadh, aged aboout 42 years, resident
of D.No.2-2-18/1, MVP Colony, Golla Street, Sector-IX, Visakhapatnam.
.. .Respondents/Respondents_
Counsel for the Petitioner : NARESH BYRAPANENI --
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 grant stay of
operation of the decree and Judgment in M.V.O.P.No. 1356 of 2016 on the file of the
Court of the Motor Accidents Claims Tribunal - Cum - Il Additional District Judge,
Visakhapatnam, dated 27th January, 2020, pending disposal of MACMA No. 162 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.27.01.2020 passed in M.V..P.NO.1356 OF 2016 by
the Chairman, Motor Accidents Claims Tribunal-cum-lIl Additional District Judge,
Visakhapatnam, subject to the petitioner/appellant depositing 50% of the awarded
amount with proportionate costs and interest within eight(8) weeks from today." --
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Sd/-M.RameshBabu
| ASSISTANT REGISTRAR
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. The Motor Accidents Claims Tribunal - Cum - |! Additional District Judge,
Visakhapatnam.
Kadaluri Yerrayya Babu, S/o Pydiraju, OPP - YSR Cricket Stadiium,
P.M.Palem, Chinagadili Mandal, Vizianagaram District.
Moodatla Syamala Rao, S/o Late Gopala Rao, R/o Sector-IX, Near -
Appughar, MVP Colony, Visakhapatnam Now R/o Pathikayalavalasaa Village, --
Cheepurupalli Mandal, Vizianagaram District.
. Smt Vijaya Lakshmi Meesala, W/o Viswaanadh, resident of D.No.2-2-18/1,
MVP Colony, Golla Street, Sector-IX, Visakhapatnam(RR 2 to 4 By RPAD) --
One CC to Sri. Naresh Byrapaneni Advocate [OPUC] _--
One spare copy
HIGH COURT
KSRJ
DATED:03/03/2021
ORDER
IA No. 1 OF 2021
IN
MACMA NO: 162 OF 2021
STAY
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