Andhra Pradesh High Court - Amravati
Shriram General Insurance ... vs Vadlamudi Vijaya Kumari, on 9 March, 2021
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI _., x
TUESDAY, THE NINETH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
: PRESENT:
IA No. 2 OF 2021
IN
MACMA NO: 192 OF 2021
Between:
Shriram General Insurance Company Ltd, Rep. by its Manager, 4-15-19/2, Near Ala
Hospital, Amaravathi road, Guntur.
...Petitioner/Appellant
(Petitioner in MACMA 192 OF 2021
on the file of High Court)
AND
1. Vadlamudi Vijaya Kumari, W/o. Venkateswarao, @ Venkateswarlu, Hindu, Aged
26 years, House wife, Vasantharayapuram, Guntur.
Respondent/Petitioner
2. M. Saritha, W/o. Ravi @ Ravi Chandra, D.No.32-30-90/1, Maruthi Nagar,
Vijayawada-520 004.
3. M. Santhi, W/o. Manivel, 13, 4" main road, N T pet, Bangalore, Karnataka state-
560 018.
4. The Rayal Sundaram Alliance General Insurance Company Ltd, Rep. by its Legal
Manager, V V R square Plaza, Near Benz circle, Vijayawada-10. .
5. Selvam Sadasivam, S/o. Sadasivam, Aged 22 years, D.No.325/A, Kundalapetai
village, Nagamarai post, Pennagaram talug, Dharmapuri District, Tamilnadu
state.
6. Madala Ravi, S/o. China venkataiah, Aged 30 years, D.No.7-13-29, 6"" lane,
Valluri vari thota, Guntur.
...Respondents/Respondents 1 & 3 to 6
(Respondents in-do-)
Counsel for the Petitioner: SRI D RAVI KIRAN
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 the
execution of decree and judgment dated 25.10.2019 passed in MVOP.No.321 of 2014
on the file of Motor Accident claims Tribunal cum XII Additional District Judge, Guntur
pending disposal of MACMA No.192 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 petitioners/appellants, there shall be stay of all further proceedings pursuant
to the judgment and decree dated. 25-10-2019 passed in M.V.O.P.No.321 of 2014
by the Chairman, Motor Accidents Claims Tribunal-cum-xXll Additional District
Judge, Guntur, subject to the petitioner/appellant depositing 50% of the awarded
amount with proportionate costs and interest within eight (8) weeks from today.
In default of deposit, this order stands cancelled automatically without further
reference to this Court. On such deposit being made, the respondents/claimants
are permitted to withdraw the amount, as per the arrangement made by the
Tribunal below, without furnishing any security".
Sd/-E.KameswaraRao
, ASSISTANT R STRAR
/ITRUE COPY//
For. SECTION OFFICER
To,
co 90
The Motor Accident claims Tribunal cum XII Additional District Judge, Guntur
Vadlamudi Vijaya Kumari, W/o. Venkateswarao, @ Venkateswarlu, Hindu, Aged
26 years, House wife, Vasantharayapuram, Guntur.
M. Saritha, W/o. Ravi @ Ravi Chandra, D.No.32-30-90/1, Maruthi Nagar,
Vijayawada-520 004.
M. Santhi, W/o. Manivel, 13, 4 main road, N T pet, Bangalore, Karnataka state-
560 018.
The Rayal Sundaram Alliance General Insurance Company Ltd, Rep. by its Legal
Manager, V V R square Plaza, Near Benz circle, Viiayawada-10.
Selvam Sadasivam, S/o. Sadasivam, Aged 22 years, D.No.325/A, Kundalapetai
village, Nagamarai post, Pennagaram talug, Dharmapuri District, Tamilnadu
state.
Madala Ravi, S/o. China venkataiah, Aged 30 years, D.No.7-13-29, 6'" lane,
Valluri vari thota, Guntur. (Addresses 2 to 7 by RPAD)
One CC to SRI D RAVI KIRAN Advocate [OPUC]
One spare copy
HIGH COURT
KSRJ
DATED:09/03/2021
ORDER
IA.NO.2 OF 2021
IN
MACMA.No.192 of 2021
STAY
