M/S. The Oriental Insurance ... vs Dommeradamera Venkata Bhaskar
2022 Latest Caselaw 8799 AP

                        HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.460 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 condone the
                    delay of 99 days in filing the appeal.
                          Notice to respondents.

Learned counsel for the petitioner is permitted to take out personal service of notice to the respondents through RPAD and file proof thereof.

Post on 16.12.2022.

_____________________ B.S.BHANUMATHI.J

I.A.No.2 of 2022 This petition is filed to grant stay of operation of the decree and judgment in MVOP.No.711 of 2014 dated 18.04.2022 on the file of Motor Accidents Claims Tribunal- cum-VII Additional District Judge, West Godavari District, Eluru.

Contd., Learned counsel for the petitioner submitted that the award passed by the trial Court is challenged on the ground of liability and also quantum of the amount and as such petition may be allowed.

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. If the petitioner fails to comply the condition, interim order stands vacated.

_____________________ B.S.BHANUMATHI.J PNV