Andhra Pradesh High Court - Amravati
Sreerama General Insurance ... vs Pokala Savithri on 4 March, 2021
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FOURTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
IA No. 2 OF 2021
IN
MACMA NO: 169 OF 2021
Between:
Sreerama General Insurance Company Limited, Represented by its Manager, E-8,
EPIR RIICO, Sitapura, Jaipur, Rajasthan-302 022.
...Petitioner/Appellant
AND
1. Pokala Savithri, Wife of Lakshumanna, Aged 50 years; Hindu, housewife,
2. Pokala Vasundara, wife of Raja, Aged 25 years, Hindu, Housewife,
3. Pokala Vinayathi, daughter of Raja, Aged 4 years minor, represented by her
mother P2,
Devapatla Subbamma, wife of Chinnappa, Aged 52 years, Hindu, housewife,
Pokala Vishnavi, daughter of Raja, Aged 2 years, minor, represented by her
mother P2,
All are residing at K.Ramapuram, Rayachoty town and Mandal, Kadapa District.
..Respondents/Claimants
6. Saladi Susheela Rao, son of Venkateswara Rao, Age not known but major,
D.No.4/212-8/1, Swargapuri Road, Krishna Lanka, Vijayawada. (6"" respondent is
the owner of the vehicle and remained exparte in lower court)
. ...Respondents/Respondents
Counsel for the Petitioner: SRI GUDI SRINIVASU
Counsel for the Respondents: ----
ak
Petition under Order XLI Rule 5 & 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 all further proceedings pursuant to the decree and judgment
dated the 31°' day of December, 2016 passed in M.V.O.P.No.62 of 2012 on the file of
the Motor Accident Claims Tribunal-Cum V Additional District Judge, Rayachoty,
including execution proceedings, pending disposal of MACMA No.169 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. 31-12-2016 passed in M.V.O.P.No.62 of 2012 by
the Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge,
Rayachoty, subject to the petitioner/appellant depositing 50% of the awarded
amount with proportionate costs and interest within eight(8) weeks from today."
| ASSISTANT REGISTR
| ASSISTANT REGISTRAR
ITTRUE COPY!// | 1 |
| SECTION OFFICER |
SP
. The Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge,
Rayachoty, Kadapa District.
. Pokala Savithri, Wife of Lakshumanna, Aged 50 years, Hindu, housewife,
residing at K.Ramapuram, Rayachoty town and Mandal, Kadapa District.
. Pokala Vasundara, wife of Raja, Aged 25 years, Hindu, Housewife, residing at
K.Ramapuram, Rayachoty town and Mandal, Kadapa District.( For Self and on
behalf of R-3 & R-5 being mother & natural guardian to R-3 & R-5 i.e, Pokala
Vinayathi & Pokala Vishnavi)
. Devapatla Subbamma, wife of Chinnappa, Aged 52 years, Hindu, housewife,
residing at K.Ramapuram, Rayachoty town and Mandal, Kadapa District.
. Saladi Susheela Rao, son of Venkateswara Rao, Age not known but major,
D.No.4/212-8/1, Swargapuri Road, Krishna Lanka, Vijayawada. (2 to 5 By RPAD)
6. One CC to Sri Gudi Srinivasu, Advocate [OPUC]
7. One spare copy
Le HIGH COURT
"4
KSRJ
DATED: 04/03/2021
ORDER
IA No. 2 OF 2021
IN
MACMA.No.169 of 2021
STAY = ASMAR ana
