Andhra Pradesh High Court - Amravati
The Managing Director vs Dommaraju Rakesh, 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. 2 OF 2021_-
IN
MACMA NO: 178 OF 2021 -
Between:
1. The Managing Director, APSRTC, Bus Bhavan, Musheerabad, Medchal,
Hyderabad-1, Presently at Pundit Nehru Bus Station, Vijayawada, Amaravathi,
A.P.
2. The Depot Manager, APSRTC, Kavali Depot, Nellore District.
..Petitioner/Appellants --
AND
1. Dommaraju Rakesh, S/o. Subbarayudu, Hindu, Aged about 25 years, employee
in Paxterra Solutions Pvt Ltd., #15, 4"" Cross, Industrial Layout, 5" block,
Moramangala, Bangalore-560034, As Software Trainee Engineer, R/o. 26-2-
1576, Venkatareddy Nagar, Vedayapalem, Nellore.
2. S. Dandayudhapani (Owner of the lorry), S/o. Saravanan, Hindu, aged about not
known, R/o. Bajhanlal Koil Street, Kalpudur, Katpadi, Tamil Nadu.
3. The Branch Manager, New India Assurance Co. Ltd., Commercial Complex,
Office line, Vellore, having its branch office At Nellore, Rep. by its Branch
Manager, Subedarpet, Nellore.
...Respondent/Respondents _
Counsel for the Petitioner :SRI PP DURGA PRASAD --
Counsel for the Respondents: ----
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 26-02-2019 passed in
M.V.O.P No.40 of 2014 on the file of the Court of the V. Additional Motor Accidents
Claims Tribunal Sri Potti Sri Ramulu Nellore District at Nellore including of execution
proceedings, pending disposal of MACMA No.178 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. 26-02-2019 passed in M.V.O.P.No.40 of 2014
by the Chairman, V Additional Motor Accidents Claims Tribunal, Nellore, 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 respondents/claimants are permitted
to withdraw the amount, as per the arrangement made by the Tribunal below,
without furnishing any security." Oe
Sd/-M.RameshBabu
ASSISTANT REGISTRAR 3
TRUE COPY// ss SEC NON OFFICER
_ The V Additional Motor Accidents Claims Tribunal, Sri Potti Sri Ramulu Nellore District at
Nellore.
Dommaraju Rakesh, S/o. Subbarayudu, R/o. 26-2-1576, Venkatareddy Nagar,
Vedayapalem, Nellore.
S. Dandayudhapani R/o. Bajhanlal Koil Street, Kalpudur, Katpadi, Tamil Nadu. _
The Branch Manager, New India Assurance Co. Ltd., Subedarpet, Nellore.(2 to 4
By RPAD)
One CC to Sri. P Durga Prasad, Advocate [OPUC] a
One spare copy.
HIGH COURT
KSR,J
DATED:09/03/2021
ORDER
1A No. 2 OF 2021
IN
MACMA.No.178 of 2021
INTERIM DIRECTION
