Andhra Pradesh High Court - Amravati
National Insurance Company vs Ambavaram Vimala Krshna on 15 March, 2021
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV&:
MONDAY, THE FIFTEENTH DAY OF MARCH, {2
TWO THOUSAND AND TWENTY ONE ei
: PRESENT: ARS
THE HONOURABLE SRI JUSTICE K SURESH REDDY Se
IA (MACMA.MP) No. 4 OF 2017
IN
MACMA NO: 70 OF 2018
Between: --
National Insurance Company Limited, Rep by its Manager, Branch Office, Second
Floor.No.39/622-74 and 75, Opp.RTC Bus Stand Out Gate, Upstairs of AP.Grameena
Bank; Kadapa City, Kadapa District SO
. Appellant
(Petitioner in MACMA.70 OF 2018
on the file of High Court)
AND
1. Ambavaram Vimala Krshna, W/o.Late Radha Krishna Reddy, Aged 26 years,
House Wife, Hindu, R/o.D.No.3-29B, Mallampet Village, Badvel Mandal, Kadapa
District
2. Ambavaram Goutham Krishna Reddy, S/o. Late Radha Krishna Reddy, Aged 5
years, R/o.D.No.3-29B, Mallampet Village, Badve!l Mandal; Kadapa District
(2" minor represented by its next friend mother 1*' Respondent Ambavaam Vimala -
Krishna)
3. Ambavaram Krishna Reddy, S/o. Venkata Subba Reddy, Aged 65 years, _
R/o.D.No.3-29B, Mallampet Village, Badvel Mandal, Kadapa District
4. B.Venu Gopal Reddy, S/o.Pitchi Reddy, Owner cum Driver of the accidental
Vehicle sumo victa bearing No.AP16.\L5679, residing at D.No.9-2,
Chinthaputhayapalli village, Badvel Mandal, Kadapa District.
...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 stay execution
of the award and decree made in MVOP.No.102/2016 dated 08/08/2017 on the file of
the Motor Accidents Claims Tribunal Cum I Additional District Judge, Kadapa, pending
disposal of MACMA No.70 of 2018, 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 Ravi Shankar Jandyala,
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. 08-08-2017 passed in M.V.O.P.No.102 of 2016 by
the Chairman, Motor Accidents Claims Tribunal-cum-l Additional District Judge,
Kadapa, 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." _ ff
Sd/-E.KameswaraRao
J/ITRUE COPYI/ ASSISTAAN_REGISTR AP
SECTION OFFICER
For.
To,
NO
MM
The Chairman, Motor Accidents Claims Tribunal Cum I Additional District Judge
Kadapa
Ambavaram Vimala Krishna, Wio.Late Radha Krishna Reddy, Aged 26 years,
House Wife, Hindu, R/o.D.No.3-29B, Mallampet Village, Badvel Mandal, Kadapa
District (for herself and on behalf of Respondent No.2 i.e., Ambavaram Goutham
Krishna Reddy, S/o. Late Radha Krishna Reddy is being minor)
Ambavaram Krishna Reddy, S/o. Venkata Subba Reddy, R/o.D.No.3-29B,
Mallampet Village, Badvel Mandal, Kadapa District
B.Venu Gopal Reddy, S/o.Pitchi Reddy, Owner cum Driver of the accidental
Vehicle sumo victa bearing No.AP16AL5679, residing at D.No.9-2,
Chinthaputhayapalli village. (By RPAD)
One CC to Sri. P.Ramanjaneyulu, Advocate [OPUC]
One CC to Sri. M.S.P.Kamaraju, Advocate [OPUC]
One spare copy
HIGH COURT
KSRJ
DATED:15/03/2021
ORDER
IA (MACMA.MP) No. 4 OF 2017
IN
MACMA NO: 70 OF 2018
INTERIM DIRECTION
