Andhra Pradesh High Court - Amravati
The Oriental Insurance Company ... vs Uppu Subbarao 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: 175 OF 2021
Between:
The Oriental Insurance Company Limited, Represented by it Manager Zoom
Complex, Opp. Vinayaka Theatre Vijayawada, Krishna District Andhra Pradesh.
...Petitioner/Appellant/Respondent No.3
AND
1, Uppu Subbarao, S/o Kanakaiah, Aged. 39 years, Occ. Cooli R/o. Door No. 3-1-
23/A 25" ward , Uppara colony, Amalapuram East Godavari District.
2. Uppu Mariyamma, W/o Subbarao, Aged. 34 years, Occ. Cooli R/o. Door No. 3-1-
23/A 25" ward , Uppara Colony, Amalapuram, East Godavari District.
3. Battula Lakshmi Narsimha Reddy, S/o Chinnapa Reddy, Aged. 47 years, R/o.
Door No. 3-41/1 Kurnool Road, Bethamcherla Village and Mandal Kurnool!
District- 518599.
4. Palukuri Srinivasulu, S/o Sriramulu, R/o. Door No. 2/283/3 Sesha Reddy Nagar,
Bethamcherla Village and Mandal Kurnool District- 518599
...Respondents
Counsel for the Petitioner : B PARAMESEWARA RAO
Counsel for the Respondents:
Petition under Section 173 of M.V. Act, praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to stay of
all further proceedings in M.V.O.P No. 138 of 2016 on the file of the Motor Accidents
claims Tribunal -Cum-il Addi. District Judge Court (MACT) Amalapuram dt. 11.12.2020 ,
pending disposal of MACMA No. 175 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 petitioner/appellant, there shall be stay of all further proceedings pursuant to
the judgment and decree, dated. 11-12-2020 passed in M.V.O.P.N0.138 of 2016 by
the Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge,
Amalapuram, 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/-E.KameswaraRao.
ASSISTANT 3
IITRUE COPY// SSIS ay T REGIS
For section OFFICER
RAR
To
No&
. The Motor Accidents claims Tribunal -Cum-ll Addl. District Judge Court (MACT)
Amalapuram.
Uppu Subbarao, S/o Kanakaiah, R/o. Door No. 3-1-23/A 25" ward , Uppara
colony, Amalapuram East Godavari District.
Uppu Mariyamma, W/o Subbarao, R/o. Door No. 3-1-23/A 25" ward , Uppara
Colony, Amalapuram, East Godavari District.
Battula Lakshmi Narsimha Reddy, S/o Chinnapa Reddy, R/o. Door No. 3-41/1
Kurnool Road, Bethamcherla Village and Mandal Kurnool District- 518599.
Palukuri Srinivasulu, S/o Sriramulu, R/o. Door No. 2/283/3 Sesha Reddy Nagar,
Bethamcherla Village and Mandal Kurnool District- 518599(RR 2 to 5 By RPAD)
One CC to Sri. B Paramesewara Rao Advocate [OPUC]
One spare copy
s
HIGH COURT
KSRJ
DATED:09/03/2021
ORDER
IA No. 1 OF 2021
IN
MACMA NO: 175 OF 2021
STAY
