Icici Lombard General Insurance ... vs Sandanamudi Sumathi
2021 Latest Caselaw 4772 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: M.A.C.M.A.No.3183 of 2018

                           PROCEEDING SHEET

Sl.
                                        ORDER

No      DATE
                                                                        Transferr
2.    22.11.2021   CPK, J & RNT, J                                      -ed to I/O
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                                                                        before
                         There is no representation on behalf of        correction
                                                                             AMD

the learned counsel for the appellant.

Sri V.Siva Prasad Reddy, learned counsel appearing for the claimants, states that the trial Court is not taking up the E.P. because of pendency of the appeal before this Court.

As seen from the docket proceedings, there is no stay of the operation of the judgment and decree in M.V.O.P.No.247 of 2015 on the file of the learned Chairman, Motor Accidents Claims Tribunal - cum - I Additional District Judge, Nellore.

List on 06.12.2021 making it clear that pendency of this appeal will not preclude the trial Court from proceeding further with the E.P. as there is no stay of the operation of the said judgment and decree till date.

___________ CPK, J

___________ RNT, J AMD