Shriram General Insurance ... vs Indela Ramesh Ramesh Reddy
2022 Latest Caselaw 2179 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE NO.: M.A.C.M.A.No.259 of 2021
                                  PROCEEDING SHEET
Sl.     Date                                   ORDER                                     OFFICE
No.                                                                                       NOTE

2.    30.04.2022
                   SRS,J
                                          I.A.No.1 of 2022
                         The claimant in M.V.O.P. filed this petition under
                   Section 151 of CPC seeking to vacate the interim order,
                   dated 19.04.2021 granted in I.A.No.2 of 2021 in MACMA
                   No.259 of 2021.

                         Petitioner being the claimant filed M.V.O.P.No.264 of
                   2016 on the file of Motor Vehicles Accidents Claims
                   Tribunal, Nellore claiming compensation of Rs.15,00,000/-
                   on account of injuries sustained by him in an accident.
                   The Tribunal awarded compensation of Rs.20,34,464/-
                   along with interest at 7.5% per annum from the date of
                   filing the petition till the date of realization. Aggrieved by
                   the same the above appeal is filed by insurance company
                   i.e. respondent No.1 herein.

Heard.

This Court by the order, dated 19.04.2021 granted interim order on the condition of respondent No.1/appellant depositing 50% of its liability as determined in the award with proportionate interest and costs within a period of eight weeks from the date of receipt of a copy of the said order. In compliance of the same, respondent No.1/appellant deposited the said amount.

In view of the reasons stated in para 3 of the accompanying affidavit, while making the interim order granted on 19.04.2021 absolute, the petitioner herein is permitted to withdraw the deposited amount as per his entitlement, as ordered in judgment, dated 26.08.2019, passed in aforementioned M.V.O.P., without furnishing any security.

This petition is ordered accordingly.

______ SRS,J ikn