Andhra Pradesh High Court - Amravati
Reliance General Insurance Co Ltd vs Konakanchi Venkata Ramaiah 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: 172 OF 2021 Z
Between: he
Reliance General Insurance Co Ltd, Rep by its Manager, Door No. 40-1 21/8 waa
Floor, Surya towers, near Hotel Kanthari, MG Road, Vijayawada - 520010
Vijayawada DMC.
...Petitioner/ Appellant
AND
1. Konakanchi Venkata Ramaiah, S/o Seethaiah, Aged about 46 years, Cultivation,
Native of Adigoppula Village, Durgi Mandal, Now residing at Reddipalem Village,
Guntur Mandal, Guntur District.
..Respondent/ Claimant
2. Koka Venkateswarlu, S/o. Pitchaiah, 2-14A, Modugula Village, Gurazala Mandal,
Guntur District.
3. V.Subba Rao T, S/o. Papaiah, Lingapalem Village and Mandal, West Godavari
District - 534 487.
...Respondents/ Respondents
Counsel for the Petitioner :SRI P RAMANJANEYULU
Counsel for the Respondents : ---
Petition under Order XLI Rule-5 & 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 decree and Judgment
dated the 3 day of January, 2020 passed in M.V.O.P.No.429 of 2017 on the file of the
Motor Accidents Claims Tribunal-cum Ill Addl. District Judge, Guntur, including
execution proceedings, pending disposal of MACMA No.172 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. 03-01-2020 passed in M.V.O.P.No.429 of 2017 by
the Chairman, Motor Accidents Claims Tribunal-cum-ill Additional District Judge,
Guntur, 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
ASSISTANT, REGISTRAR
T OPY// nC
TRUE © For SECTION OFFICER
To,
=
The Motor Accidents Claims Tribunal-cum III Addi. District Judge, Guntur.
2. Konakanchi Venkata Ramaiah, S/o Seethaiah, Aged about 46 years, Cultivation,
Native of Adigoppula Village, Durgi Mandal, Now residing at Reddipalem Village,
Guntur Mandal, Guntur District.
3 Koka Venkateswarlu, S/o. Pitchaiah, 2-14A, Modugula Village, Gurazala Mandal,
Guntur District.
4. V.Subba Rao T, S/o. Papaiah, Lingapalem Village and Mandal, West Godavari
District - 534 487.(2 to 4 By RPAD)
5. One CC to Sri. P Ramanjaneyulu, Advocate [OPUC]
6. One spare copy.
cd
'HIGH COURT
""KSRJ
DATED:09/03/2021
ORDER
IA No. 1 OF 2021
IN
MACMA.No.172 of 2021
INTERIM DIRECTION
