The Oriental Insurance Company ... vs B Santhamma
2022 Latest Caselaw 9829 AP

                                                                       98

                          HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.550 of 2022

                                 PROCEEDING SHEET

Sl.No      Date                          ORDER                          OFFICE
                                                                         NOTE

                     BSB, J
        22.12.2022                   I.A.No.1 of 2022
                           This petition is filed to condone the
                     delay of 63 days in filing the appeal.
                          Issue notices to the respondents No.1

to 3 and 5. (R-4 died. R-6 and R-7 are shown as not necessary parties) Learned counsel for the petitioner/appellant is permitted to take out personal service of notice to the respondents No.1 to 3 and 5 through RPAD and file proof thereof.

Post on 01-02-2023.

_____________________ B.S.BHANUMATHI,J

I.A.No.2 of 2022

This petition is filed to grant stay of

operation of judgment and decree in MVOP

No.365 of 2018 dated 31-03-2022 on the file

of MACT-cum- District Judge,

MAMCA No.550 of 2022

Ananthapuram.

Learned counsel for the petitioner/appellant submitted that appeal is challenging on the ground that the amount claimed is Rs.10,00,000/- where the amount awarded is Rs.20,49,400/-.

In view of the submissions made by the learned counsel for the petitioner/appellant and the hearing and disposal of the appeal would take considerable time, the interim stay is granted on the 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 SAB

MAMCA No.550 of 2022