Andhra Pradesh State Road ... vs Chekuru Lalithamma
2022 Latest Caselaw 2189 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE NO.: M.A.C.M.A.No.599 of 2021
                                   PROCEEDING SHEET
Sl.     Date                                       ORDER                                        OFFICE
No.                                                                                              NOTE

2.    30.04.2022
                   SRS,J
                                            I.A.No.1 of 2022

                         This petition is filed under Section 151 of CPC
                   seeking to vacate the interim order, dated 28.12.2021
                   passed in I.A.No.1 of 2021 in the above appeal.

                         Petitioner        being    the         claimant       filed     the
                   M.V.O.P.No.426 of 2014 on the file of Motor Vehicles
                   Accidents Claims Tribunal -cum- V Additional District
                   Judge,      Nellore,     SPSR        Nellore     District      claiming
                   compensation of Rs.6,00,000/- on account of injuries
                   sustained by him in an accident. The Tribunal awarded
                   compensation of Rs.2,00,000/- along with interest at 6%
                   per annum from the date of the petition till realization.
                   Aggrieved by the same the above appeal is filed by the
                   respondent.

Heard.

This Court by the order, dated 28.12.2021 granted interim order on the condition of depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight weeks from that day. In compliance of the same, the respondent/appellant deposited the said amount.

In view of the reasons stated in para 5 of the accompanying affidavit, while making the interim order granted on 28.12.2021 absolute, the petitioner herein is permitted to withdraw the deposited amount as per his entitlement, as ordered in judgment, dated 01.09.2020, passed in aforementioned M.V.O.P., without furnishing any security.

This petition is ordered accordingly.

______ SRS,J

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