Royal Sundaram General Insurance ... vs Pokuri Rani
2022 Latest Caselaw 9800 AP

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                        HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.543 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

                     against the decree and judgment passed in

                     MVOP No.157 of 2018 dated 18-07-2022 on

                     the file of MACT-cum-Prl. District Judge,

                     Prakasam at Ongole.

                           Learned        counsel         for      the

                     petitioner/appellant     submitted     that   the

                     Tribunal     awarded     high      quantum     of

                     compensation by fixing notional income of

                     Rs.12,000/- per month for an agriculturist

                     towards loss due to lack of supervision of

                     death of the deceased, without there being

                     any proof that effect.

                           In view of the serious defence taken

                     and since hearing of the appeal on merits
                       2
                                           MAMCA No.543 of 2022

would take considerable time, in view of the

huge pendency of the appeals, this Court

deems fit to grant interim stay subject to

condition that the petitioner shall deposit

50% of the amount awarded together with

proportionate interest and costs within eight

(8) weeks from the date of this order. If the

petitioner fails to comply the condition,

interim order stands vacated.


                      _____________________
                      B.S.BHANUMATHI,J
            MACMA No.543 of 2022

      Learned     counsel     for   appellant    is

permitted to take out personal service of

notice to the respondents through RPAD and

file proof thereof.

Post on 01-02-2023.

_____________________ B.S.BHANUMATHI,J SAB

MAMCA No.543 of 2022