Andhra Pradesh High Court - Amravati
Apsrtc vs Bandi Anjaiah, on 9 March, 2021
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE
TUESDAY, THE NINTH DAY OF MARCH iS Kee
TWO THOUSAND AND TWENTY ONE ished
:PRESENT: at
THE HONOURABLE SRI JUSTICE K SURESH REDDY <
IA No. 1 OF 2021
IN
MACMA NO: 189 OF 2021
Between:
1. APSRTC, rep. by its Vice Chairman and Managing Director, Owner of APSRTC
Bus bearing No.AP 29 Z 3956, R/o.Vijayawada.
2. APSRTC, Jaggaiahpet Depot, rep. by its Depot Manager of APSRTC, Bus
bearing NO.AP 29 Z 3956, Jaggaiahpet.
...Petitioners/Appellants
AND
1. Bandi Anjaiah, S/o.Veeraiah, Hindu, Aged 47 years, Student, R/o.H. No.3- 24,
Bandipalem, Jaggaiahpet Mandal, Krishna District.
2. Nandru Tirupathi Rao, S/o.Rosaiah, Aged 38 years, Driver of APSRTC, Bus
bearing No.AP. 29 Z 3956, R/o.Gopinenipalem, 'Vatsavai Mandal, Krishna District.
..Respondents/Respondents
Counsel for the Petitioners: P DURGA PRASAD SC FOR APSRTC
Counsel for the Respondents: a---
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 grant stay of
all further proceedings pursuant to the Order and Decree dated 19-12-2019 passed in
M.V.O.P.No.6 of 2017 on'the file of the Court of the Motor Vehicle Accident Claims
Tribunal-cum-XVI Additional District and Sessions Judge, Nandigama, Krishna District
including the execution proceedings, pending disposal of MACMA No. 189 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 petitioners/appellants there shall be stay of all further proceedings pursuant
to the judgment and decree, dated. 19-12-2019 passed in M.V.O.P.No.6 of 2017 by
the Chairman, Motor Accidents Claims Tribunal-cum-XVI Additional District and
Sessions Judge, Nandigama, Krishna District, subject to the
petitioners/appellants 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 1° respondent/claimant is permitted to
withdraw the amount, as per the arrangement made by the Tribunal below,
without furnishing any security."
Sd/-M.Suryanadha R ddy
ASSISTAN EGI
I(TRUE COPY// .
SECTION OFFICER
For.
RAR
To,
ok
PR
. The Chairman, Motor Vehicle Accident Claims Tribunal-cum-XVI_ Additional
District and Sessions Judge, Nandigama, Krishna District.
Bandi Anjaiah, S/o.Veeraiah, Hindu, Aged 47 years, Student, R/o.H.No.3-24,
Bandipalem, Jaggaiahpet Mandal, Krishna District.
Nandru Tirupathi Rao, S/o.Rosaiah, Aged 38 years, Driver of APSRTC, Bus
bearing No.AP 29 Z 3956, R/o.Gopinenipalem, Vatsavai Mandal, Krishna
District.( RR 2 to 4 By RPAD)
One CC to Sri. P Durga Prasad SC for APSRTC Advocate [OPUC]
One spare copy
w
HIGH COURT
KSRJ
DATED:09/03/2021
ORDER
1A No. 1 OF 2021
IN
MACMA NO: 189 OF 2021
STAY
