United India Insurance Company ... vs Cheppaligandla Yellamma,
2022 Latest Caselaw 397 AP

Citation : 2022 Latest Caselaw 397 AP
Judgement Date : 27 January, 2022

Andhra Pradesh High Court - Amravati

United India Insurance Company ... vs Cheppaligandla Yellamma, on 27 January, 2022

Bench: Battu Devanand

                                      1




        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                MAIN CASE No.: M.A.C.M.A.No.18 of 2022

                              PROCEEDING SHEET

Sl.
                                           ORDER

No       DATE

1.    27.01.2022    DEV, J

M.A.C.M.A.No.18 of 2022

Admit.

Sri M.Solomon Raju, learned counsel takes notice for Respondent Nos.1 to 4.

Issue notice to Respondent Nos.5 and 6.

________ 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.450 of 2017 on the file of Motor Vehicle Accidents Claims Tribunal - cum - IV Additional District Judge, Kadapa, on condition of depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight (8) weeks from today.

On such deposit, Respondent Nos.1,3 and 4 are permitted to withdraw the amount deposited by the appellant in the Tribunal below as per their proportionate shares mentioned in the award without furnishing any security.

___________ DEV, J Note:-

Furnish C.C. by tomorrow.

B/O tm