National Insurance Co. Ltd., vs Kesumonu Nagarlakshmi,
2021 Latest Caselaw 4028 AP

                                             1




         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.508 of 2021

                                   PROCEEDING SHEET

Sl.
                                                  ORDER

No DATE

1. 08.10.2021 DEV, J

M.A.C.M.A.No.508 of 2021

Admit.

Notice.

___________ DEV, J I.A.No.1 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 08.02.2021 in M.V.O.P.No.57 of 2017 on the file of the Motor Vehicle Accident Claims Tribunal - cum - IX Additional District and Sessions Judge, Kovvur, West Godavari 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