The Andhra Pradesh State Road ... vs Amaravathi Sivaram
2021 Latest Caselaw 1634 AP

[ 3239]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
SATURDAY, THE TWENTIETH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
:PRESENT: |
THE HONOURABLE SRI JUSTICE K.SURESH REDDY

IA No. 1 OF 2021 ke
IN :
MACMA NO: 216 OF 2021

  

Between: een en
The Andhra Pradesh State Road Transport Corporation, Rep. by its Regional Manager,
Regional Office, Near District Court, Kadapa City and District.
. ... Petitioner
(Petitioner in MACMA 216 OF 2021
on the file of High Court)
AND

1. Amaravathi Sivaram, S/o. Late Veeraiah, Aged about 47 years, Labour, Hindu,
R/o. D.No.1/270, Main Bazar, Yarraguntla Town and mandal, YSR Kadapa
District.

2. Guduru Nayab Rasool, S/o. Gudubai, Aged about 44 years, Muslim, R/o. 1/44,
Malepadu Village, Yerraguntla Mandal, Kadapa District.

(Respondent No.2 is not necessary party in MACMA)
... Respondents
(Respondents in-do-)

Counsel for the Petitioner: | SRIK.NARSI REDDY
(SC FOR APSRTC RAYALASEEMA)

Petition Order 41 Rule 5, Order 43 Rule 3 R/w under Section 151 of C.P.C
praying that in the circumstances stated in the affidavit filed in support of the petition,
the High Court may be pleased to stay all further proceedings including the execution
proceedings in M.V.O.P.No.495 of 2017 dated 10.01.2020 on the file the Motor
Accidents Claims Tribunal - Cum - IV Additional District Judge, Kadapa, YSR Kadapa
District, pending disposal of MACMA No. 216 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).

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. 10.01.2020 passed in M.V.0.P.No.495 of 2017 by the Chairperson, Motor Accidents Claims Tribunal-cum-lV 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."

SD/- E.Kameswara Ra ASSISTANT REGISTRAR

/ITRUE COPY//

For ASSISTANT REGISTRAR

To,

Ro

MM

_ The Motor Accidents Claims Tribunal - Cum - IV Additional District Judge,

Kadapa, YSR Kadapa District Amaravathi Sivaram, S/o. Late Veeraiah, R/o. D.No.1/270, Main Bazar, Yarraguntla Town and mandal, YSR Kadapa District. (By RPAD)

One CC to Sri. K.Narsi Reddy, Standing Counsel [OUT] One spare copy

HIGH COURT

KSRJ

DATED:20/03/2021

ORDER

IA No. 1 OF 2021 IN MACMA NO: 216 OF 2021

INTERIM DIRECTION