Andhra Pradesh High Court - Amravati
The New India Assurance Co Ltd., vs Boya Ramachandrappa, 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
IA No. 1 OF 2021
IN
MACMA NO: 203 OF 2021 Sa
Between: os
The New India Assurance Co Ltd, Represented by its Manager, Hindupur, Anathapuram
District.
...Petitioner/Appellant
(Petitioner in MACMA 203 OF 2021
on the file of High Court)
AND
1. Boya Ramachandrappa, S/o Later Anjinappa, Attender, aged about 56 years,
Resident of D.No.14-164, Thalai Veedhi, Madakasira Village, Ananthapuram
District
2. B.Yamini, D/o Boya Ramachandrappa, Aged about 26 years, Resident of
D.No.14-164, Thalai Veedhi, Madakasira Village, Ananthapuram District.
3. B.Ravi Kumar, S/o Boya Rarnachandrappa, Student, aged about 20 years,
Resident of D.No.14-164, Thalai Veedhi, Madakasira Village, Ananthapuram
District.
4. H.Sudharsan, S/o K.Hanumanthappa, Aged about 45 years, Teacher, Owner
Cum rider of two wheeler Motor Cycle Discover, bearing No. AP02-AP-3998, R/o
D.No.2-34, Near Bus Stand, Parigi Village and Mandal, Ananthapuram District.
. _..Respondents/1* Respondents
(Respondents in-do-)
Petition under Order 41 Rule 5 of CPC r/w 151 C.P.C praying that in the
circumstances stated in the affidavit filed in support of the petition, the High Court may
pleased to grant stay of Order and Decree dt 22.11.2019 in M.V.O.P.No.16 of 2017 in
the court of the Motor Accidents Claims Tribunal-Cum-ll Additional District Judge,
Hindupur, Ananthapuram District, pending disposal of MACMA No.203 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 M/S T V SRI DEVI 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. 22-11-2019 passed in O.P.No.16 of 2017 by the
Chairman, Motor Accidents Claims Tribunal-cum-ll Additional District Judge,
Hindupur, 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."
SDI-V.SATYANARAYANA
ASSISTANT CISTRAR
ITTRUE COPY! Dif
REG
For ASSISTANT REGISTRAR
saan ernae tse REDS it EE bn Pe fst Su
No
. The Motor Accidents Claims Tribunal-Cum-II Additional District Judge, Hindupur,
Ananthapuram District
Boya Ramachandrappa, S/o Later Anjinappa, Attender, aged about 56 years,
Resident of D.No.14-164, Thalai Veedhi, Madakasira Village, Ananthapuram
District
B.Yamini, D/o Boya Ramachandrappa, Aged about 26 years, Resident of
D.No. 14-164, Thalai Veedhi, Madakasira Village, Ananthapuram District.
B.Ravi Kumar, S/o Boya Rarnachandrappa, Student, aged about 20 years,
Resident of D.No.14-164, Thalai Veedhi, Madakasira Village, Ananthapuram
District.
H.Sudharsan, S/o K.Hanumanthappa, Aged about 45 years, Teacher, Owner
Cum rider of two wheeler Motor Cycle Discover, bearing No. AP02-AP-3998, R/o
D.No.2-34, Near Bus Stand, Parigi Village and Mandal, Ananthapuram District.
(Addresses 2 to 5 by RPAD)
One CC to M/S. T V SRI DEVI Advocate [OPUC]
One spare copy
HIGH COURT
KSRJ
DATED:17/03/2021
ORDER
IA.NO.1 OF 2021
IN
MACMA.No.203 of 2021
STAY
