Andhra Pradesh High Court - Amravati
Reliance General Insurance ... vs Cheyyiti Nagarjuna on 9 March, 2021
Bench: K Suresh Reddy
wo
TUESDAY, THE NINETH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
IA No. 1 OF 2021
IN
MACMA NO: 177 OF 2021
Between:
Reliance General Insurance Company Ltd, Represented by its Manager, Room no.9,
D.No.13-191-192, Hari Krupa Towers, R.F.Road, Ananthapuramu City and District
. . Appellant/Petitioner
(Petitioner in MACMA 177 OF 2021
on the file of High Court)
AND
1. Cheyyiti Nagarjuna, S/o Late Pullanna, Aged- 27 years, Rio- D.No.1-451, Near
MPDO Office Bukkarayasamudram Village and Mandal, Ananthapuramu District-
515 701
2. M.Prasad, S/o Ranganna, Aged- 38 Years, Occ- Driver of crime vehicle, R/o-
_D.No.1/1488, Royal Nagar, A.Narayana Puram Village, Ananthapuramu Rural
Mandal, Ananthapuramu District-515 001.
3. Shaik Mahaboob Basha, S/o Peerasab, Aged- Major, Muslim, Occ- Owner of
Crime vehicle, Rjo- D.No.3/150, Tarimala Village, Singanamala Mandal,
Ananthapuramu District-515 435.
...Respondents/Respondenis
(Respondents in-do-)
Counsel for the Petitioner: SRI HARINATH REDDY SOMA
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
operation of decree and judgment dated 13-12-2019 in M.V.O.P.No.69 of 2016 on the
Motor Accident Claims Tribunal-cum-Family Court-cum-Additional District Judge, At
Ananthapuramu, pending disposal of MACMA No.177 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 petitioner/appellant, there shall be stay of all further proceedings pursuant to
the Judgment and decree, dated. 13-12-2019 passed in M.V.O.P.No.69 of 2016 by
the Chairman, Motor Accidents Claims Tribunal-cum-Judge, Family Court-cum-
Additional District Judge, Anantapuramu, 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/-B.NarsingaRao
ASSIST REGISTRAR
/FTRUE COPY// a rein
For SECTION OFFICER
To,
Oo
_ The Motor Accident Claims Tribunal-cum-Family Court-cum-Additional District
Judge, At Ananthapuramu
Cheyyiti Nagarjuna, S/o Late Pullanna, Aged- 27 years, Rio- D.No.1-451, Near
MPDO Office Bukkarayasamudram Village and Mandal, Ananthapuramu District-
515 701
M.Prasad, S/o Ranganna, Aged- 38 Years, Occ- Driver of crime vehicle, R/o-
D.No.1/1488, Royal Nagar, A.Narayana Puram Village, Ananthapuramu Rural
Mandal, Ananthapuramu District-515 001.
Shaik Mahaboob Basha, S/o Peerasab, Aged- Major, Muslim, Occ- Owner of
Crime vehicle, Rio- D.No.3/150, Tarimala Village, Singanamala Mandal,
Ananthapuramu District-515 435. (Addresses 2 to 4 by RPAD)
One CC to SRI HARINATH REDDY SOMA Advocate [OPUC]
One spare copy
HIGH COURT
KSRJ
DATED:09/03/2021
ORDER
IA.NO.1 OF 2021
IN
MACMA.No.177 of 2021
STAY
