M/S. Shriram General Insurance ... vs M.Sreenivasulu
2022 Latest Caselaw 8850 AP

                             HIGH COURT OF ANDHRA PRADESH

      MAIN CASE NO: M.A.C.M.A. No. 357 of 2022

                                PROCEEDING SHEET

Sl.      Date                             ORDER                           OFFICE
No                                                                         NOTE
 .

18.11.2022 BSB, J

I.A.No.1 of 2022 This application is filed to condone the delay of seventy three (73) days in filing the appeal. Learned Counsel for the petitioner/appellant submitted that notice was served on respondent No.3 and their proof has already been submitted to the registry vide USR No.86987 of 2022.

Since the respondents have not appeared, the delay is not long and the petitioner has shown sufficient reason for the delay, the petition is allowed.

_________________ B.S.BHANUMATHI,J

I.A.No.2 of 2022

This application is filed for suspension of judgment and Decree passed in M.V.O.P. No.211 of 2017, on the file of the Chairman, Motor Accident Claims Tribunal - Cum - Principal District Judge, Kurnool pending disposal of the appeal.

The learned counsel for the petitioner/appellant submitted on the grounds of appeal that the tribunal has awarded high amount of compensation without properly perusing the record and also liability of the insurance company has been disowned as the insure has no valid driving license.

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 (08) weeks from the date of this order. If the petitioner fails to comply the condition, interim order stands vacated.

_________________ B.S.BHANUMATHI,J

M. A.C.M.A. No. 357 of 2022 Admit appeal.

Post on 23.12.2022.

_________________ B.S.BHANUMATHI,J TJN