Icici Lombard General Insurance ... vs Lakkakula Sharadha
2022 Latest Caselaw 7835 AP

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

               MAIN CASE No: M.A.C.M.A. No. 403 OF 2022


                          PROCEEDING SHEET

SL.     DATE                          ORDER                           OFFICE
NO.                                                                    NOTE
01.   13.10.2022 AVSS, J & SV,J


                           M.A.C.M.A. No.403 OF 2022


                        Admit.
                        Notice.


                                  I.A.No.1 of 2022


                        Having regard to the submissions made
                  by the learned counsel for the petitioner,
                  taking into account the grounds of appeal and
                  the contents of the affidavit filed in support of
                  the application, there shall be interim stay of
                  all further proceedings pursuant to the decree
                  and judgment dated 24.12.2021 passed in
                  M.V.O.P. No.353 of 2019 on the file of the
                  Motor Vehicles Accidents Claims Tribunal-
                  cum-Principal     District   Judge,     Kadapa,
                  including execution proceedings, subject to the
                  appellant/petitioner depositing 50% of the
                  awarded amount together with interest and
                  costs within ten (10) weeks from today. On
                  such deposit, the claimants/respondents are

SL. DATE ORDER OFFICE NO. NOTE entitled to withdraw the same in accordance with the arrangement made by the Tribunal in the impugned order.

_______ AVSS,J

_____ SV,J

Ks