The Manager, vs Bandaru Vijaya Lakshmi,
2021 Latest Caselaw 1484 AP

Citation : 2021 Latest Caselaw 1484 AP
Judgement Date : 9 March, 2021

Andhra Pradesh High Court - Amravati

The Manager, vs Bandaru Vijaya Lakshmi, on 9 March, 2021

Bench: K Suresh Reddy

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

TUESDAY, THE NINTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY

IA No. 1 OF 2021
IN
MACMA NO: 188 OF 2021

 

Between:
1. The Manager, Governorpet Depot, APSRTC, Vijayawada, Krishna District.

2. The Managing Director/Vice Chairman, APSRTC, Pandit Nehru Bus
Stand, Vijayawada.

...Appellants/Respondents 2 and 3
AND
1. Bandaru Vijaya Lakshmi, W/o.late Radhakrishna Murthy, Hindu, House
Wife, Aged about 49 years, 2-61, Karavadi, Ongole Mandal, Prakasam
District.

...Respondent/Claimant

NA

2. Bandaru Srinivasa Rao, S/o.Adinarayana, Hindu, Aged 36 years, Driver of
APSRTC Bus No.AP 11 Z 3468, R/o.Yelamarru Village, Pedaparupudi
Mandal, Krishna District.

...Respondent/1* Respondent
(2"? Respondent is not a necessary party in this appeal)

Counsel for the Petitioner :SRI P DURGA PRASAD, STANDING COUNSEL
Counsel for the Respondent: ---

Appeal 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 09-
12-2019 passed in M.V.O.P.No.378 of 2017 on the file of the Court of the Motor
Vehicle Accident Claims Tribunal-cum-ll Additional District Judge, Vijayawada,
Krishna District including the execution proceedings, pending disposal of
MACMA No.188 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. 09-12- 2019 passed in M.V.O.P.No.378 of 2017 by the Chairman, Motor Accidents Claims Tribunal-cum-ll Additional District Judge, Vijayawada, 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 respondent/claimant is permitted to withdraw the amount, as per the

arrangement made by the Tribunal below, without furnishing any security."

Sd/-E.KameswaraRao ran ASSISTANT REGISTRAR I'TRUE COPY! SECTION OFFE To,

4. The Court of the Motor Vehicle Accident Claims Tribunal-cum-Il Additional District Judge, Vijayawada, Krishna District.

2. Bandaru Vijaya Lakshmi, W/o.late Radhakrishna Murthy, 2-61, Karavadi, Ongole Mandal, Prakasam District.( By RPAD)

3. One CC to Sri. P Durga Prasad, Standing Counsel [OPUC]

4. One spare copy.

MSB

HIGH COURT

KSR,J

DATED:09/03/2021