The Apsrtc vs Kommuri Harish
2022 Latest Caselaw 2509 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                   MAIN CASE NO.: M.A.C.M.A.No.193 of 2022
                                PROCEEDING SHEET

Sl.                                                                               OFFICE
        Date                                 ORDER
No.                                                                                NOTE

01    13.06.2022    SRS,J

                                M.A.C.M.A.No.193 of 2022

                           This appeal is filed by APSRTC against

                    the judgment and decree, dated 25.10.2021

                    passed in M.V.O.P.No.46 of 2014 on the file of

                    Motor Accidents Claims Tribunal -cum- III

                    Additional District Judge, Tirupati.

                           The above M.V.O.P. was filed by 1st

                    respondent herein claiming compensation of

Rs.6,00,000/- on account of the injuries

sustained by him due to his involvement in the

accident.

The Tribunal partly allowed the M.V.O.P.

with proportionate costs awarding

compensation of Rs.2,35,000/- with interest at

9% per annum from the date of petition till the

date of realization payable by the respondents

therein jointly and severally within a period of

30 days from the date of the award.

Admit.

Notice.

________

SRS, J

I.A.No.1 of 2022

Heard.

There shall be stay of all further

proceedings pursuant to the judgment and

decree, dated 25.10.2021 passed in

M.V.O.P.No.46 of 2014 on the file of Motor

Accidents Claims Tribunal -cum- III Additional

District Judge, Tirupati, subject to the

condition of the petitioner/appellant depositing

Rs.50% of the compensation amount including

interest and costs within a period of six weeks

from today to the credit of the above M.V.O.P.,

failing which the interim order stands vacated

without any further reference.

_______ SRS, J

ikn