Apsrtc vs Gadipingi Murali
2022 Latest Caselaw 9186 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: M.A.C.M.A .No.500 of 2022

PROCEEDING SHEET

Sl.N Date ORDER OFFICE o. NOTE

BSB. J 29.11.2022 I.A.No.1 of 2022 This petition is filed to stay of execution of the decree and judgment in MVOP.No.55 of 2020 dated 17.08.2022 on the file of Motor Accidents Claims Tribunal-cum-I Additional District Judge, Srikakulam pending disposal of the appeal.

Learned counsel for the petitioner/ appellant submitted that the award is challenged on the ground of granting higher amount of compensation.

Since the hearing and disposal of appeal would take considerable time and considering the grounds raised in the appeal, it is a fit case to grant interim 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 (contd.) MACMA No.500 of 2022

Admit.

Learned counsel for the appellant is permitted to take out personal service of notice to R-1 through RPAD and file proof thereof. (R-2 is not necessary party).

Post on 30.12.2022.

_____________________ B.S.BHANUMATHI.J

PNV