The Depot Manager Apsrtc vs Pola Vijaya
2022 Latest Caselaw 8798 AP

                       HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.481 of 2022

                             PROCEEDING SHEET

Sl.N      Date                           ORDER                         OFFICE
 o.                                                                     NOTE



       16.11.2022   BSB,J
                                     I.A.No.1 of 2022

                         This petition is filed to grant stay of
                    execution of the decree and judgment in
                    MVOP.No.85 of 2019 dated 10.08.2022 on
                    the file of Motor Accidents Claims Tribunal-
                    cum-II       Additional       District    Judge,
                    Parvathipuram.
                       Learned          counsel         for      the
                    petitioners/appellants submitted that the
                    award of the Tribunal is disputed on the
                    ground of no licence to the deceased and also
                    on quantum of the amount awarded besides
                    other grounds.
                       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 petitioners/appellants 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 Contd.,
 petitioner fails to comply the condition,
interim order stands vacated.


                            _____________________
                            B.S.BHANUMATHI.J

         M.A.C.M.A.No.481 OF 2022

      Admit the appeal.
      Notice to respondents No.1 and 2.

(Since R-3 is not necessary party).

Learned counsel for the petitioners/appellants is permitted to take out personal service of notice to the respondents No.1 and 2 through RPAD and file proof thereof.

Post on 20.12.2022.

_____________________ B.S.BHANUMATHI.J PNV