Andhra Pradesh High Court - Amravati
The Apsrtc, vs Venkatamuni Reddy, on 15 March, 2021
Bench: K Suresh Reddy
ee PND
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATK 24h
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
MACMA NO: 201 OF 2021
Between:
The APSRTC, Rep. by its Managing Director, Holding office at RTC Cross road,
Mushirabad, Hyderabad, Now at Vijayawada.
.. .Appellant/Respondent.
AND
Venkatamuni Reddy, S/o P Rami Reddy, Hindu, Aged about 25 years, R/o
Govindavaripalle Village, Vedurukupuppam Mandal, Chittoor District.
..Respondent/Petitioner
Counsel for the Petitioner : N SRIHARI SC FOR APSRTC
Counsel forthe Respondent: = = --_«-..
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
execution of decree in pursuant to MVOP No. 226 of 2014 dated. 28.06.2019 on the file
of the Chairman Motor Accidents Claims Tribunal cum III Addl. District Judge, Tirupati,
pending disposal of MACMA No. 201 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. 28-06-2019 passed in M.V.O.P.No.226 of 2014 by
the Chairman, Motor Accidents Claims Tribunal-cum-lll Additional District Judge,
Tirupati, 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 respondent/claimant is
permitted to withdraw the amount, as per the arrangement made by the Tribunal
below, without furnishing any security." .
Sd/-T. Madhavi
ASSISTANT REGISTSAR
ITRUE COPY// Qn~
For SECTION OFFICER
To
1. The Chairman, Motor Accidents Claims Tribunal-cum-lll Additional District Judge,
Tirupati.
2. Venkatamuni Reddy, S/o P Rami Reddy, R/o Govindavaripalle Village,
Vedurukupuppam Mandal, Chittoor District.( By RPAD)
One CC to Sri. N Srihari SC for APSRTC Advocate [OPUC]
4. One spare copy
o
PR
_ HIGH. COURT
KSRJ
DATED:15/03/2021
ORDER
IA No. 2 OF 2021
IN
MACMA NO: 201 OF 2021
STAY
