The United India Insurance Co Ltd vs Dommalapati Mallikarjuna
2022 Latest Caselaw 395 AP

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        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                MAIN CASE No.: M.A.C.M.A.No.26 of 2022

                             PROCEEDING SHEET

Sl.
                                           ORDER

No       DATE

1.    27.01.2022    DEV, J

M.A.C.M.A.No.26 of 2022

Admit.

Notice.

________ DEV, J I.A.No.1 of 2022 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 23.08.2021 in M.V.O.P.No.130 of 2015 on the file of Motor Vehicle Accidents Claims Tribunal - cum - II Additional District Judge, Chittoor, on condition of 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. by tomorrow.

B/O tm