Andhra Pradesh High Court - Amravati
United India Insurance Co. Ltd., vs V Srilakshmi on 9 March, 2021
Bench: K Suresh Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE /
:PRESENT: a
THE HONOURABLE SRI JUSTICE K SURESH REDDY
MACMA NO: 182 OF 2021 Ke
Between: *
United India Insurance Co. Ltd., Rep. by its Divisional Manager, Tirupathix
Chitoor District.
... Appellant
AND
1. V Srilakshmi, W/o Hari Babu, Hindu, aged about 40 years, R/o.Devinagar,
Vijayawada, Krishna District.
2. P. Mohan Raj, S/o. Raja Mandadi, Hindu, aged about 34 Years, 1-10, Pillari
Kuppam Village, Marripalle Post, S.R. Puram Mandal, Chitoor District, A.P.
...Respondents
WHEREAS the Appellant above named through its Advocate Sri Krishnanand
Vadakattu presented this Appeal filed under Section 173 of Motor Vehicle Act praying
that the High Court may be pleased to allow this appeal by setting aside the Decree and
Judgment dt.07.02.2020 in MVOP No.249/2014 passed by the MACT-V Additional
District Judge - cum-Family Court, Chitoor District at Tirupathi.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri Krishnanand Vadakattu,
Advocate for the Appellant, directed issue of notice to the Respondents herein to show
cause as to why this MACMA should not be admitted.
You viz:
4. V Srilakshmi, W/o Hari Babu, R/o.Devinagar, Vijayawada, Krishna District.
2. P. Mohan Raj, S/o. Raja Mandadi, 1-10, Pillari Kuppam Village, Marripalle Post,
S.R. Puram Mandal, Chitoor District, A.P.
are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the appeal and the memorandum of
grounds filed therewith (copy enclosed) this MACMA should not be admitted, on or
before 30.03.2021, on which date the case stands posted for hearing.
The Court made the following:
ORDER:
"Notice before admission.
The learned counse! for the appellant is permitted to take out personal
notice to the respondents by registered post with acknowledgment due and to file
proof of service into Registry by 30-03-20121."
Post on 30-03-2021."
Sd/- MSSURYANADHA REDDY
ASSISTANT GISTRAR
/ITRUE COPY!/ CU
SECTION OFFICER
To,
1. The Chairman, MACT-V Additional District Judge - cum-Family Court, Chitoor
District at Tirupathi.
V Srilakshmi, W/o Hari Babu, R/o.Devinagar, Vijayawada, Krishna District.
P. Mohan Raj, S/o. Raja Mandadi, 1-10, Pillari Kuppam Village, Marripalle Post,
SR. Puram Mandal, Chitoor District, A.P. (oy RPAD- along with a copy of petition
and memorandum of grounds)
4 One CC to Sri. Krishnanand Vadakattu, Advocate [OPUC]
5. One spare copy.
MSB
won
HIGH COURT
KSR,J
DATED:09/03/2021
ORDER
POST ON 30.03.2021
NOTICE BEFORE ADMISSION
MACMA.No.182 of 2021
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