New India Assurance Company ... vs Potnuru Papi Naidu
2022 Latest Caselaw 621 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE No.: M.A.C.M.A.No.1110 of 2019

                            PROCEEDING SHEET

Sl.
                                           ORDER

No DATE

2. 03.02.2022 DEV, J

I.A.No.2 of 2019 Heard the learned counsel for the petitioner/appellant and perused the material available on record.

There shall be interim stay of operation of the decree and judgment dated 27.02.2019 in M.V.O.P.No.219 of 2016 on the file of the learned Chairman, Motor Accidents Claims Tribunal - cum - Judge, Family Court - cum - III Additional District Judge, Srikakulam, on condition of petitioner/appellant depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight (8) weeks from today.

___________ DEV, J Note:-

Furnish C.C. today.

B/O AMD