Reliance General Insurance ... vs Pilli China Naga Venkata Durga Rao
2022 Latest Caselaw 8757 AP

                                                                          112

                        HIGH COURT OF ANDHRA PRADESH

      MAIN CASE NO: M.A.C.M.A .No.458 of 2022

                              PROCEEDING SHEET

Sl.No      Date                         ORDER                          OFFICE
                                                                        NOTE
                     BSB, J
 1.

I.A.No.1 of 2022 15.11.2022 This petition is filed to condone the delay of 22 days delay in filing the appeal against the decree and judgment dated 30- 05-2022 in MVOP No.166 of 2016 on the file of Motor Accident Claims Tribunal - cum- IX Additional District & Sessions Judge, Kovvur, West Godavari District.

Learned counsel for the petitioner/appellant is permitted to take personal service of notices to R-1 to R-3.

Post on 19-12-2022.

_____________________ B.S.BHANUMATHI.J

I.A.No.2 of 2022 This petition is filed to order stay of execution of the decree and judgment dated 30-05-2022 in MVOP No.166 of 2016 on the file of Motor Accident Claims Tribunal - cum- IX Additional District & Sessions Judge, Kovvur, West Godavari District pending disposal of the appeal.

Learned counsel for the petitioner/appellant submitted he has filed Contd., the appeal on the ground that the Tribunal

MAMCA No.458 of 2022

has awarded high amount of compensation and high rate of interest and with contributory negligence besides others grounds and thus, there is good case for the appellant in the appeal.

Since the adjudication of the appeal will take considerable time and in the light of the submissions made by the learned counsel for the petitioner/appellant, interim order as prayed for is granted 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

MACMA No.458 of 2022

Post on 19-12-2022.

_____________________ B.S.BHANUMATHI.J SAB

MAMCA No.458 of 2022