Andhra Pradesh High Court - Amravati
Andhra Pradesh State Road ... vs Kollipara Papa, on 15 March, 2021
Bench: K Suresh Reddy
[3239 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY, THE FIFTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
: PRESENT: .
THE HONOURABLE SRI JUSTICE K SURESH REDDY
IA No. 2 OF 2021
IN a
MACMA NO: 194 OF 2021 WO
Between:
; a
Andhra Pradesh State Road Transport Corporation, rep by its Managing Director, ::;:
Musheerabad, Hyderabad. (Owner of APSRTC Bus No.AP 29 Z 2885)
...Petitioner/Appellant
(Petitioner in MACMA 194 OF 2021
on the file of High Court)
AND
1. Kollipara Papa, W/o.Kotaiah, Aged about 53 years, House wife (mother of the
deceased), R/o.D.No.21-115, Kollipara Village and Mandal, Guntur District,
Tenali.
2. Kollipara Kotaiah, S/o.Punnaiah, Aged about 60 years, (father of the deceased),
R/o.D.No.21-115, Kollipara Village and Mandal, Guntur District, Tenali.
3. B.Kantha Rao, S/o.Appa Rao, Aged 57 years, R/o.D.No.11-2-30/A, 13" Ward,
Ambedkar Colony, Ponnur. (Driver of Bus bearing No.AP 29 Z 2885)
(The respondent No.3 is not necessary party in this Appeal)
...Respondents/Respondents
(Respondents in-do-)
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 24-07-2019 passed in
M.V.O.P No. 4 of 2018 on the file of the Court of the Motor Accidents Claims Tribunal,
Guntur-cum-XI Additional District Judge, Tenali, Guntur including of execution
proceedings, pending disposal of MACMA No.194 of 2021, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI P DURGA PRASAD
Advocate for the Appellant, 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 24-07-2019 passed in M.V.O.P.No.4 of 2018 by the
Chairman, Motor Accidents Claims Tribunal-cum-X! Additional District Judge,
Tenali, 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/-T.MAD
ASSISTANT REGI
ITTRUE COPY!/ 7
For ASSISTANT REGISTRAR
To,
1. The Chairman, Motor Accidents Claims Tribunal, Guntur-cum-X1 Additional
District Judge, Tenali, Guntur
. Kollipara Papa, W/o.Kotaiah, Aged about 53 years, House wife (mother of the
deceased), R/o.D.No.21-115, Kollipara Village and Mandal, Guntur District,
Tenali.
. Kollipara Kotaiah, S/o.Punnaiah, Aged about 60 years, (father of the deceased),
R/o.D.No.21-115, Kollipara Village and Mandal, Guntur District, Tenaili.
(Addresses 2 and 3 by RPAD)
. One CC to SRI P DURGA PRASAD SC FOR APSRTC Advocate [OPUC]
. One spare copy
Y
L
HIGH COURT
KSRJ
DATED:15/03/2021
ORDER
IA.NO.2 OF 2021
IN
MACMA.No.194 of 2021
STAY
