Andhra Pradesh High Court - Amravati
M/S United India Insurance ... vs V.Saraswathi on 17 March, 2021
Bench: K Suresh Reddy
[ 3239]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
WEDNESDAY, THE SEVENTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE .
: PRESENT: &
THE HONOURABLE SRI JUSTICE K SURESH REDDY e
|
IA No. 1 OF 2021 ty
IN MA ws
MACMA NO: 204 OF 2021 .,
Between: as
M/s United India Insurance Company Limited, Rep by its Branch Manager, Old No.14
New No.27, Sudharshan Buildings, whites road, Chennai.
...Petitioner/Appellant
(Petitioner in MACMA 204 OF 2021
on the file of High Court)
AND
. V.Saraswathi, W/o. late V.Nagaraja @ Giri, aged about 29 yrs, House wife, r/at
lrikipenta Voddipalle village, Somala post and Mandal
2. Minor V.Silpa, D/o.late Nagaraja @ Giri, aged about 7 years, student, r/at
lrikipenta Voddipalle village, Somala post and Manda}
3. Minor V.Nandeesh, S/o. late V.Nagaraj @ Giri aged about 5 years, student, r/at
lrikipenta Voddipalle village, Somala post and Manda}
4. Minor V.Dinesh, S/o late Nagaraju @ Giri, aged about 2 years, r/at lrikipenta
Voddipalle village, Somala post and Mandal
5. V.Reddemma, W/o late V.Ramaiah, aged about 53 years, r/at Irikipenta
Voddipalle village, Somala post and Mandal) (Respondent Nos.2 to 4 minors rep
by their mother first respondent)
--_
No.882/1, Balakrishna clay products, Gandhi Nagar, Kolar, Karnataka state.
7. M.Narayanappa, S/o Chodappa, Major, r/at Vanamaladinne village and post,
Punganur Mandal. (The 3% respondent is added as per orders in
IA.No. 1076/2015 dated-28-10-2015)
...Respondents/Respondents
(Respondents in-do-)
Petition under Order XL} -- Rule -- 5 & Under Sec 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the petition, the High Court may
the file of the Motor Accidents Claims Tribunal-Cum ll Additional District Judge,
Madanapalle, including execution proceedings, pending disposal of MACMA No.204 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 RAMANJANEYULU
Advocate for the Appellant, and 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. 08-11-2019 passed in M.V.O.P.No.108 of 2014 by
the Chairman, Motor Accidents Claims Tribunal-cum-ll Additional District Judge,
Madanapalle, subject to the petitioner/appellant depositing 50% of the awarded
- §d/-B.NarsingaRa
ITRUE COPY// _ ASSISTANT, REG TRAR
_ SECTION OFFICER
as
- The Motor Accidents Claims Tribunal-Cum II Additional District Judge,
Madanapalle
V.Saraswathi, W/o. late V.Nagaraja @ Giri, aged about 29 yrs, House wife, r/at
lrikipenta Voddipalle village, Somala post and Mandal (On her behalf and on
behalf of Respondent No.2 to 4 being minors)
A.M. kalaivani Ammai, W/o A.M.Munirathnam Mudaliar, Major, Bus owner, r/at
No.882/1, Balakrishna clay products, Gandhi Nagar, Kolar, Karnataka state.
M.Narayanappa, S/o Chodappa, Major, rat Vanamaladinne village and post,
Punganur Mandal.
One CC to SRI P RAMANJANEYULU Advocate [OPUC]
One spare copy
HIGH COURT
KSRJ
DATED:17/03/2021
ORDER
1A.NO.1 OF 2021
IN
MACMA.No.204 of 2021
STAY
