Andhra Pradesh High Court - Amravati
The Regional Manager, vs Sarasanapalli Ramesh, on 4 March, 2021
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
THURSDAY, THE FOURTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE%s
: PRESENT: i
THE HONOURABLE SRI JUSTICE K. SURESH REDDY
|.A.No. 1 of 2021
IN RNa
MACMA.No. 168 of 2021 eG oO Oe
Between:- Baer
The Regional Manager, APSRTC, Eluru, Owner of APSRTC nee sa
Bus bearing No. AP37Z0013..
_.Petitioner/Respondent No.2
(Appellant in MACMA.No. 168/2021
on the file of the High Court)
AND
1.Sarasanapalli Ramesh, S/o. Suryanarayana, R/o. D.No. 21-12-25,
Kaluva Gattu, Gollavanithippa Road, Bhiamvaram, West Godavari District.
..Respondent/Petitioner.
2.Kadali Satya Narayana, $/o. Venkanna, Driver of APSRTC Bus
No.AP37Z0013, R/o. D.No. 8-5-5/3, 16°" wad, Industrial Road,
Bhimavaram, West Godavari District.
(2"¢ Respondent herein is driver of APSRTC not necessary party)
..Respondents
(Respondents in -do-)
COUNSEL FOR PETITIONER > SriN. Srihari
COUNSEL FOR RESPONDENTS
Petition under Order 41 Rule 5, Order 43 Rule | & Il and r/w. Section 151
of CPC praying that in the circumstances stated in the affidavit filed herein,
the High Court may be pleased to grant stay of execution of decree in pursuant
to MVOP.No. 12 of 2018 dated 26-05-2020 on the file of the Motor Vehicle
Accidents Claims Tribunal-cum-IIl Additional District Judge, Bhimavaram,
pending disposal of MACMA.No. 168 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 petition 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. 26-05-
2020 passed in M.V.O.P.No.12 of 2018 by the Chairman, Motor Accidents
Claims Tribunal-cum-Ill Additional District Judge, Bhimavaram, 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."
Sd/-B.NarsingaRao 4
ASSISTANK REGISTRAR
SECTION OFFICER
// TRUE COPY //
for ASSISTANT REGISTRAR
Contd..2...
To
1.The Chairman, Motor Accidents Claims Tribunal-cum-Ill Additional
District Judge, Bhimavaram, West Godavari District.
2.Sarasanapalli Ramesh, S/o. Suryanarayana, R/o. D.No. 21-12-25,
Kaluva Gattu, Gollavanithippa Road, Bhiamvaram, West Godavari District.
(Addressee Nos. 2 to 4 by RPAD)
3.One CC to Sri N. Srihari, Advocate(OPUC)
4.One spare copy.
TKK
HIGH COURT
KSR.J
DATED: 04-03-2021.
ORDER
1.A.No. 1 of 2021
IN
MACMA.No. 168 of 2021
INTERIM STAY
Fae
S¢
45 MAR 2021
ANAS SS at
Gs Oeva CK; SRS
