Shriram General Insurance ... vs Cheppali Shaik Apsarunnisa
2022 Latest Caselaw 9799 AP

                                                                            115

                        HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.544 of 2022

                              PROCEEDING SHEET

Sl.No      Date                           ORDER                              OFFICE
                                                                              NOTE

                     BSB, J
        21.12.2022                   I.A.No.1 of 2022

                          This petition is filed to grant stay of all

                     further proceedings including the execution

                     of Judgment and decree dated 23-06-2022

                     passed   by    the   MACT-cum-       I    Additional

                     District Judge, Kadapa in MVOP No.117 of

                     2014 pending disposal of the appeal.

                          Learned     counsel    for     the   appellant

                     submitted     that   the   appeal    is    preferred

                     challenging the appeal on the ground that

                     the Tribunal has not properly appreciated the

                     evidence and fixed high rate of notional

                     income without there being proof of income

                     and granted excess amount of compensation.

                          Learned counsel further submitted that

                     the vehicle was implanted for making claim
                      2
                                           MAMCA No.544 of 2022

against the insurance company, since an

unknown vehicle was reported to cause

accident as per the FIR.

      In the light of the serious contest raised

against the claim, it is a fit matter to grant

interim stay, till the next date of hearing.


                     _____________________
                     B.S.BHANUMATHI,J
           MACMA No.544 of 2022

      Learned counsel for the appellant is

permitted to take out personal service of

notice to the respondents No.1 and 4 (R-2

and R-3 are minors) and file proof thereof.

Post on 01-02-2023.

_____________________ B.S.BHANUMATHI,J SAB

MAMCA No.544 of 2022