The United India Insurance ... vs Bodhipu Satyanarayana
2021 Latest Caselaw 1318 AP

[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

1A No. 2 OF 2021
IN
MACMA NO: 158 OF 2021

Between:
The United India Insurance Co.Ltd., rep. by its Divisional Manager, Rjahmundry.
. Petitioner
(Petitioner in MACMA 158 OF 2021
on the file of High Court)
AND

1. Bodhipu Satyanarayana, S/o. late Lachanna, 47 yrs, R/o Srirangapatnam,
Korukonda Mandal, East Godavari District.
2. Kannabathula Bapiraju, S/o. Simhachalam, 36 yrs, driver of lorry, R/o. D.No: 1-
26, Burugupudi, Korukonda Mandal, East Godavari District.
3. Lalitha Constructions, rep. by Ch.Lalitha, W/o. Ramesh, 40 yrs, Owner of lorry,
R/o.Katavaram, Seethanagaram Mandal, East Godavari District.
...Respondents
(Respondents in-do-)

Counsel for the Petitioner : SRI SRINIVASA RAO VUTLA

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 of all
further proceedings including the execution of decree and award dt.29-5-2017 in MVOP:
401 OF 014, On the file of MACT-cum-V Addl. District Judge, East Godavari at
Rajamahendravaram, pending disposal of MACMA No.158 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).

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 29-05-2017 passed in M.V.O.P.No.101 of 2014 by the Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge, Rajamahendravaram, subject to the petitioner/appellant depositing 50% of the awarded amount with proportionate costs and interest within eight (8) weeks from today."

_ $d/-E.KameswaraRao _ ASSIST GISTRAR

[TRUE COPYI/ SECTIO

TUN new

OFFICER

To,

4. The Chairman, Motor Accident Claim Tribunal-cum-V Addl. District Judge, East Godavari at Rajamahendravaram

2. Bodhipu Satyanarayana, S/o. late Lachanna, R/o Srirangapatnam, Korukonda Mandal, East Godavari District. .

Oo

MM

Kannabathula Bapiraju, S/o. Simhachalam, R/o. D.No: 1-26, Burugupudi, Korukonda Mandal, East Godavari District.

The Ch.Lalitha, Lalitha Constructions, W/o. Ramesh, R/o.Katavaram, Seethanagaram Mandal, East Godavari District. (Addresses 2 to 4 By RPAD)

One CC to Sr One spare co

i. Srinivasa Rao Vutla, Advocate [OPUC] py

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HIGH COURT

KSRJ

DATED:03/03/2021

ORDER

1A No. 2 OF 2021

IN MACMA NO: 158 OF 2021

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