Andhra Pradesh High Court - Amravati
M/S.Oriental Insurance Company ... vs Tatineni Sowjanya Alias Achanta ... on 4 March, 2021
Bench: K Suresh Reddy
THURSDAY, THE FOURTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
IA No. 1 OF 2021
IN
MACMA NO: 167 OF 2021
Between:
M/s.Oriental Insurance Company Limited, Rep. by its Divisional Manager, Divisional
office, D.No.54-15-4B, 1°' Floor, Guttikonda Zoom Complex, NH-16 Service Road,
Venkateswara Nagar, Veterinary Colony, Vijayawada, Krishna District, Andhra Pradesh-
520 008
...Petitioner
(Petitioner in MACMA 167 OF 2021
on the file of High Court)
AND
1. Tatineni Sowjanya alias Achanta Sowjanya, W/o. Late Vamsi Krishna, Hindu,
Age 29 years, Employee, Rio D.No.4-27, Sivalayam Street, Uppuluru Village,
Kankipadu Mandal, Krishna District .
2. Koduri Surya Prakasa Rao, S/o. Satyanarayana, Hindu, age 39 years, R/o. D.No.
4-96, Saleela Bazar, Poranki Penamaluru Mandal, Krishna District. (Driver of
crime vehicle)
3. Anumolu Srinivasa Rao, S/o. Chalapathi Rao, Hindu, age 35 years, R/o. D.No. 5-
80, Poranki Penamaluru Mandal, Krishna District. (Owner of crime vehicle)
(Respondent No.2 is not necessary party)
...Respondents/
Respodnents
(Respondents in-do-)
Counsel for the Petitioner : M/s A JAYANTHI
Petition under Order XLI Rule 5(1) of 151 C.P.C 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 dated 09.10.2020 in MVOP No. 144 of
2018 on the file of the Chairman, Motor Accidents Claims Tribunal - Cum - XI! Additional
District and Sessions Judge at Vijayawada including execution proceedings, pending
disposal of MACMA No.167 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. 09-10-2020 passed in M.V.O.P.No.144 of 2018 by
the Chairman, Motor Accidents Claims Tribunal-cum-XIl Additional District and
Sessions Judge, Vijayawada, subject to the petitioner/appellant depositing 50% of
the awarded amount with proportionate costs and interest within eight (8) weeks
from today."
SD/-M.RAMESH BABU
ASSISTANT REGI AR
ITTRUE COPY//
For ASSISTANT REGISTRAR
To,
4. The Chairman, Motor Accidents Claims Tribunal - Cum - XI! Additional District
and Sessions Judge at Vijayawada
2. Tatineni Sowjanya @ Achanta Sowjanya, Wio. Late Vamsi Krishna, R/o D.No.4-
27, Sivalayam Street, Uppuluru Village, Kankipadu Mandal, Krishna District
One CC to M/s. A.Jayanthi, Advocate [OPUC]
One spare copy
Sno
Y
HIGH COURT
-KSRJ
DATED:04/03/2021
ORDER
IA No. 1 OF 2021
IN
MACMA NO: 167 OF 2021
INTERIM STAY
