Andhra Pradesh High Court - Amravati
United India Insurance Company ... vs Pillimetla Mastanamma on 20 March, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI a
SATURDAY, THE TWENTIETH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE --
:PRESENT:
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO --
AND
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN 4
1A No. 1 OF 2021
IN
MACMA NO: 212 OF 2021
Between:
United India Insurance Company Limited, Divisional Office, Brundavanam, Nellore,
Rep by Divisional Manager.
...Petitioner/Appellant__
AND
1. Pillimetla Mastanamma, W/o Peda Mastanaiah, aged 45 years, R/o Reddypalem
Village, Buchireddy Palem Mandal, SPSR Nellore District. ,
2. Pillimetla Peda Mastanaiah, S/o Kalemasthanaiah, aged 54 years, R/o Reddypalem
Village, Buchireddy Palem Mandal, SPSR Nellore District.
3. Janjyam Malyadri, S/o Malakondaiah, aged 45 years, R/o Mittapalem, Chinakaka
Village, Jaladanki Mandal, SPSR Nellore District.
4. N. Rajesh Reddy, S/o Narasimha Reddy, R/o D.No.10-33/2A-1, Co-operative
Colony, Kavali, SPSR Nellore District.
...Respondents/Respondents _
Counsel for the Petitioner :M/s.NARESH BYRAPANENI ~
Counsel for the Respondents: ---
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
operation of the decree and Judgment in M.V.O.P.No.175 of 2016 on the file of the Motor
Accidents Claims Tribunal -Cum- lil Addl. District and Sessions Judge, Nellore, dated 21°"
May, 2020, pending disposal of MACMA No.212 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 appfication 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:
"Heard.
There shall be stay of operation of the order and decree passed in
M.V.0.P.No.175 of 2016 on the file of the Motor Accidents Claims Tribunal-cum-tll
Additional District and Sessions Judge, Nellore, Dated 21.05.2020, on the condition of
the petitioner depositing 50% of the amount awarded with proportionate costs and
interest within a period of six weeks." -- ~
Sd/-M.RameshBabu
ASSISTAWT REGISTRA®
/ITRUE COPYI/ .
For SECTION OFFICER
To, .
1. The Motor Accidents Claims Tribunal -Cum- Ill Addl. District and Sessions Judge,
Nellore.
2. Pillimetla Mastanamma, W/o Peda Mastanaiah, R/o Reddypalem Village,
Buchireddy Palem Mandal, SPSR Nellore District.
3. Pillimetla Peda Mastanaiah, S/o Kalemasthanaiah, R/o Reddypalem Village,
Buchireddy Palem Mandal, SPSR Nellore District.
4. Janjyam Malyadri, S/o Malakondaiah, R/o Mittapalem, Chinakaka Village, Jaladanki
Mandal, SPSR Nellore District.
5. N. Rajesh Reddy, S/o Narasimha Reddy, R/o D.No.10-33/2A-1, Co-operative
Colony, Kavali, SPSR Nellore District.(2 to 5 By RPAD) ~~
6. One CC to Sri. Naresh Byrapaneni, Advocate [OPUC] --
7. Two spare copies.
MSB "
HIGH COURT
UDPR,J & BKM,J
DATED:20/03/2021
POST AFTER FOUR WEEKS
ORDER
IA No. 1 OF 2021
IN
MACMA.No.212 of 2021
INTERIM DIRECTION
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