Magma Hdi General Insurance ... vs Navuri Singamma
2022 Latest Caselaw 8347 AP

                       HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.440 of 2022

                             PROCEEDING SHEET

Sl.N      Date                          ORDER                                 OFFICE
 o.                                                                            NOTE



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

                         This petition is filed to condone the
                    delay of 81 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 Post on 05.12.2022.

_____________________ B.S.BHANUMATHI.J

I.A.No.2 of 2022 This petition is filed for stay of operation of the decree and judgment in MVOP.No.142 of 2017 dated 12.04.2022 on the file of Motor Accidents Claims Tribunal- cum-Principal District Judge, Ongole, pending disposal of the appeal. Learned counsel for the petitioner/ Contd., appellant/ respondent No.3 on the ground that there is contributory negligence of the deceased and also that the Chairman of the APSRTC was also a necessary party but not added, since the bus was negligently stopped on the road which led to the accident and also that the income of the deceased was fixed on high end without proof.

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 appellant/respondent No.3 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