Icici Lombard General Insurance ... vs Gampala Sheshamma,
2021 Latest Caselaw 4376 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.523 of 2021

                                  PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 27.10.2021 DEV, J

M.A.C.M.A.No.523 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 02.07.2021 in M.V.O.P.No.394 of 2017 on the file of Motor Accidents Claims Tribunal - cum - VIII Additional District Judge, Prakasam at Ongole, including execution proceedings, 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 tm