United India Insurance Co., Ltd vs Murapaka Kamala Kamalasri
2021 Latest Caselaw 4516 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.535 of 2021

                               PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 03.11.2021 DEV, J

I.A.No.1 of 2021

Normally, this Court is not condoning the delay more than two years. But, in view of the peculiar facts and circumstances, reasons to condone the delay will be considered after service of notice to the respondents.

Issue notice to the respondents.

___________ DEV, J I.A.No.2 of 2021

Heard the learned counsel for the petitioner(s)/appellant(s) and perused the material available on record.

There shall be interim stay of operation of the decree and judgment dated 31.07.2019 in M.V.O.P.No.167 of 2017 on the file of the Motor Vehicle Accident Claims Tribunal - cum -Principal District Judge, Vizianagaram District on condition of depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight (8) weeks from today.

___________ DEV, J Note:-

Furnish C.C. by tomorrow.

B/O KLPD