The Apsrtc vs Smt.P.Girijamma
2022 Latest Caselaw 8348 AP

                       HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.439 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 24 days in filing the appeal.
                          Notice to respondent No.1.

Learned counsel for the petitioner is permitted to take out personal service of notice through RPAD to the respondent No.1.

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.70 of 2016 dated 18.05.2022 on the file of Motor Accidents Claims Tribunal- cum-II Additional District Judge, Madanapalle pending disposal of the appeal. Learned counsel for the petitioner/ Contd., appellant/ respondent No.2 submitted that the impugned order is challenged on the grounds of contributory negligence and also that the doctor who issued disability certificate was not examined and the disability 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 appellant/respondent No.2 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