United India Insurance Company ... vs Karumudi Eswari Devi,
2022 Latest Caselaw 4594 AP

                   HIGH COURT OF ANDHRA PRADESH


       MAIN CASE No: MACMA No.250 of 2022
                             PROCEEDING SHEET
Sl.                                                                           OFFICE
      DATE         ORDER
No                                                                            NOTE


      25.07.2022   AVSS,J & VS,J

                               MACMA No.250 of 2022
                         Admit.

                         Learned    counsel      for   the appellant     is
                   permitted   to   take   out    personal    notice    on
                   respondents      through   registered      post     with

acknowledgement due and file proof of service into the registry.

Post after eight (8) weeks.

________ AVSS,J

______ VS,J I.A.No.1 of 2022 Issue notice to the respondents.

Learned counsel for the appellant is permitted to take out personal notice on respondents through registered post with acknowledgement due and file proof of service into the registry.

________ AVSS,J

______ VS,J

I.A.No.2 of 2022 Having regard to the submissions made by the learned counsel for the appellant and taking

into consideration the grounds of Appeal and the averments made in the affidavit, filed in support of the application, there shall be stay of operation of the decree and judgment in M.V.O.P.No.700 of 2017 on the file of the Motor Accidents Claims Tribunal-cum-I Additional District Judge, Guntur, subject to the appellant/petitioner depositing 50% of the awarded amount along with interest and costs, within a period of eight (8) weeks from today. It is also made clear that all other conditions imposed in the decree under challenge shall hold good, including withdrawal.

________ AVSS,J

______ VS,J

Note:

Issue CC by 27.07.2022 VSL