The Branch Manager vs S.Dilip Kumar
2022 Latest Caselaw 8339 AP

                      HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.428 of 2022

                               PROCEEDING SHEET

Sl.N      Date                            ORDER                                 OFFICE
 o.                                                                              NOTE


                    BSB. J
       04.11.2022
                                     I.A.No.1 of 2022

                          This petition is filed to condone the delay
                    of 26 days in filing the appeal.
                          Notice to respondents.

Learned counsel for the petitioner is permitted to take out personal service of notice through RPAD to the respondents and file proof thereof.

Post on 05.12.2022.

_____________________ B.S.BHANUMATHI.J

I.A.No.2 of 2022

This petition is filed to condone the delay of 100 days in representing the appeal.

Notice to respondents.

Learned counsel for the petitioner is permitted to take out personal service of notice through RPAD to the respondents and file proof thereof.

Post on 05.12.2022.

Contd., _____________________ B.S.BHANUMATHI.J I.A.No.3 of 2022 This petition is filed for stay of operation of the decree and judgment in MVOP.No.291 of 2018 dated 20.12.2022 on the file of Principal Motor Accidents Claims Tribunal-cum-Principal District Judge, Chittoor pending disposal of the appeal.

Learned counsel for the petitioner/ appellant/respondent No.2 submitted that the award is challenged stating that the claimant has not sustained any functional disability and the accident occurred due to self-negligence and the claim for medical expenses is not proved.

Since the hearing and disposal of appeal would take considerable time, it is a fit case to grant stay as prayed for on the condition that the petitioner/appellant shall deposit 50% of the amount awarded together with proportionate interest and costs within eight (8) weeks from the date of this order. If the petitioner fails to comply the condition, interim order stands vacated.

_____________________ B.S.BHANUMATHI.J PNV