Andhra Pradesh High Court - Amravati
M/S The New India Assurance ... vs Varati Venkateswararao, on 3 March, 2021
Bench: K Suresh Reddy
| £3239]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE THIRD DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE ~~
: PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY -~
IA No. 1 OF 2021
IN
MACMA NO: 161 OF 2021
Between:
M/s The New India Assurance Company Ltd., Reptd by its Divisional Manager,
Vijayawada, Krishna District.
...Appellant/2™ Respondent
AND --
1. Varati VenkateswaraRao, S/o. Venkaiah, Nuzvid Town and Mandal, Krishna
District, Pin 521201.
2. Varati Subbamma, W/o Venkateswara Rao, R/o. Near Chinna Gandhi Bomma
centre, Nuzvid Town and Mandal, Krishna District, Pin 521201.
3. Nunna Nirikshana Rao, S/o Venkateswara Rao, Owner of Vehicle i.e., Motor
Cycle Bearing No.AP 16 DG 8243, R/o D.No.1-125, Vallampatla Konduru
Mandal, Kambhanpadu, Krishna District, Pin 521227.
...Respondents/Petitioners __
Counsel for the Petitioner: SRI K MAHESWARA RAO _~--
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 pisas® to Grant
stay of execution of the Award and Decree dt:10-02-2020 passed in M.V.O.P.No.6 of
2018 by "he M.A.C.T Cum XV Additional District Judge, Krishna District, Nuzvid,
pending disposal of MACMA No.161 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 9 ---
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. 10-02-2020 passed in M.V.O.P.No.6 of 2018 by
the Chairman, Motor Accidents Claims Tribunal-cum-XV Additional District
Judge, Nuzvid, Krishna District, 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." --
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Sd/-M.RameshBabu
ASSISTANT EGISTRAR
IITTRUE COPY// | SECTION OFFICER
. The Chairman, M.A.C.T Cum XV Additional District Judge, Nuzvid, Krishna
District.
. Varati VenkateswaraRao, S/o. Venkaiah, Nuzvid Town and Mandal, Krishna
District, Pin 521201. | a
. Varati Subbamma, W/o Venkateswara Rao, R/o. Near Chinna Gandhi Bomma
centre, Nuzvid Town and Mandal, Krishna District, Pin 521201.
Nunna Nirikshana Rao, S/o Venkateswara Rao, Owner of Vehicle i.e., Motor
Cycle Bearing No.AP 16 DG 8243, R/o D.No.1-125, Vallampatla Kondup"
Mandal, Kambhanpadu, Krishna District, Pin 521227. (2 to 4 By RPAD)
5. One CC to Sri K Maheswara Rao, Advocate [OPUC] /
6. One spare copy
SP
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HIGH COURT
KSRJ
DATED: 03/03/2021
ORDER
IA No. 1 OF 2021
IN
MACMA.No.161 of 2021
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