The Oriental Insurance Company ... vs Mokka Anusha
2021 Latest Caselaw 4027 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.509 of 2021

                               PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 08.10.2021 DEV, J

I.A.No.1 of 2021

This application is ordered.

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

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

There shall be interim stay of operation of the decree and judgment dated 23.10.2019 in M.V.O.P.No.1389 of 2015 on the file of the Motor Vehicle Accident Claims Tribunal - cum - VII Additional District Judge, Visakhapatnam 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