Andhra Pradesh High Court - Amravati
The Oriental Insurance Company ... vs Sannayi Venkata Lakshumma on 15 March, 2021
Bench: K Suresh Reddy
|
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAF;
MONDAY, THE FIFTEENTH DAY OF MARCH, fe
TWO THOUSAND AND TWENTY ONE Are
:PRESENT: '
THE HONOURABLE SRI JUSTICE K SURESH REDDY
IA No. 2 OF 2018 ee
IN Byles
MACMA NO: 608 OF 2018
Between: °
The Oriental Insurance Company Limited, 8-1-210, PH Road, Opp. District Court,
Chittoor, Andhra Pradesh. Rep. by its Regional Manager, Regional Office, Somajiguda,
Hyderabad
...Petitioner/Appellant
(Appellant in MACMA 608 OF 2018
on the file of High Court)
AND
1. Sannayi Venkata Lakshumma, W/o Late Naga Chandra @ Chandra Sekhar,
Residing at Gudipadu Village, Duvvur Mandal, Kadapa District
2. S. Narasimhulu,, S/o Papaiah, Owner of the Lorry Bearing No. AP-03-X-4339,
Residing at 5-P-28, Gattuparipalle Village, Somala, Chittoor .District.
...Respondents/Resondents
(Respondents in-do-)
Counsel for the Petitioner : Sri K Madhusudhan Reddy
Counsel for the Respondents : Sri K Sita Ram
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to stay all further proceedings in
the decree and judgment dated 31/08/2017 passed in MVOP.No.183/2014 on the file of
the Chairman, Motor Accident Claims Tribunal-cum-I! Additional District Judge, Kadapa,
pending disposal of MACMA No. 608 of 2018, 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. 31-08-
2017 passed in M.V.O.P.No.183 of 2014 by the Chairman, Motor Accidents
Claims Tribunal-cum-II Additional District Judge, Kadapa at Proddatur,
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
inn'
IITRUE COPY// kor sehr OFFICER
To,
Oak
Skm
_ The Chairman, Motor Accident Claims Tribunal-cum-ll Additional District
Judge, Kadapa, at Proddatur, YSR Kadapa District
Sannayi Venkata Lakshumma, W/o Late Naga Chandra @ Chandra Sekhar,
Residing at Gudipadu Village, Duvvur Mandal, Kadapa District
S. Narasirnhulu,, S/o Papaiah, Owner of the Lorry Bearing No. AP-03-X-4339,
Residing at 5-P-28, Gattuparipalle Village, Somala, Chittoor .District. (Addressee
Nos 2 and 3 By RPAD)
One CC to Sri. K Madhusudhan Reddy, Advocate [OPUC]
One CC to Sri. K Sita Ram, Advocate [OPUC]
One spare copy
of
HIGH COURT
KSR,J
DATED: 15/03/2021
ORDER
IA. No. 2 of 2018
IN
MACMA.No.608 of 2018
DIRECTION
26 MAR 2021
é
RS
fore Bow
