Bajaj Allianz General Insurance ... vs Smt. Peta Aswarthamma
2022 Latest Caselaw 8353 AP

                       HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.421 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 38 days in filing the appeal.
                          Notice to R-1 to R-3.
                          Learned counsel for the petitioner is
                    permitted to take out personal service of
                    notice through RPAD to the respondents No.1

to 3 and file proof thereof. R-4 and R-5 are not shown as not necessary parties.

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.54 of 2018 dated 25.02.2020 on the file of Motor Accidents Claims Tribunal- cum-II Additional District Judge, Hindupur Contd., pending disposal of the appeal.

      Learned       counsel        for         the
petitioner/appellant   submitted     that      the

liability of the appellant has been disputed as the driver of the crime vehicle had no driving licence, besides disputing the quantum of liability and thus there are good grounds in the appeal.

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.

_____________________ B.S.BHANUMATHI.J PNV