The Oriental Insurance Company ... vs Bodapati Lakshmi Shekuntala
2023 Latest Caselaw 2524 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
           MAIN CASE No. M.A.C.M.A. No.180 of 2023
                    PROCEEDING SHEET


Sl.      DATE                       ORDER                             OFFICE
No.                                                                    NOTE
 01.   27-04-2023 BSS, J
                                I.A. No.1 of 2023
                        I have heard learned counsel for
                  the petitioner Ms. Manimma Medida.

                        For the     reasons     stated in       the
                  affidavit of the petitioner, the petition is
                  allowed. Delay of 123 days in filing the
                  appeal is condoned.
                                                          ______
                                                          BSS,J
                                I.A. No.2 of 2023
                        I have heard learned counsel for
                  the petitioner Ms. Manimma Medida.
                  There shall be interim stay of execution of
                  the judgment and decree in M.V.O.P.
                  No.100 of 2017 on the file of Motor
                  Vehicles Accidents Claims Tribunal-cum-
                  IV Additional District Judge, Tanuku,
                  west Godavari District, on condition to
                  deposit   a    sum    of    Rs.50%    by      the
                  petitioner/insurance        Company          with
                  proportionate    interest    and     costs    as
                  ordered by the Tribunal within a period of
                  two (02) months failing which, the interim
                  stay granted shall automatically stands
                     2


vacated. On such deposit, the petitioners
are permitted to withdraw their share of
compensation            apportioned          and
determined by the Lower Tribunal without
furnishing any security.

      The     learned     counsel      for   the
petitioner   is   permitted    to     take   out
personal notice to respondent Nos.1 to 5

through RPAD and file proof of service before Registry within four (04) weeks.

List the case on 23.06.2023.

______ BSS,J M.A.C.M.A. No.180 of 2023 I.A. No.1 of 2023 and I.A. No.2 of 2023 are allowed.

The Registry is directed to issue notice to respondent Nos.1 to 5 through RPAD and file proof of service before Registry within four (04) weeks.

The learned counsel for the petitioner is permitted to take out

through RPAD and file proof of service before Registry within four (04) weeks

List the case on 23.06.2023.

______ BSS,J MVK