02.08.2022 Avss,J & vs ,J
2022 Latest Caselaw 4941 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: MACMA No.266 of 2022 PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE

02.08.2022 AVSS,J & VS,J

I.A.No.1 of 2022

Heard.

Having regard to the reasons mentioned in the supporting affidavit, delay of 130 days in representing the present M.A.C.M.A.S.R.No.8335 of 2022 stands condoned.

The present application is allowed.

________ AVSS,J

______ VS,J I.A.No.2 of 2022

Having regard to the submissions made by the learned counsel for the appellant and taking into consideration the grounds of appeal and the averments made in the affidavit filed in support of the application, there shall be interim stay of all further proceedings including the execution of judgment and decree dated 03.02.2020 in M.V.O.P.No.02 of 2012 on the file of the Motor Accident Claims Tribunal-Cum-First Additional District Judge, Chittoor, subject to the appellant depositing half of the awarded

amount together with interest and costs within a period of eight (8) weeks and on such deposit, claimant is entitled to withdraw the same in accordance with the arrangement made by the Tribunal in the impugned award.

________ AVSS,J

______ VS,J vsl