M/S. United India Insurance Company ... vs Mavuluru Kotaiah
2023 Latest Caselaw 5755 AP

Andhra Pradesh High Court - Amravati

M/S. United India Insurance Company ... vs Mavuluru Kotaiah on 1 December, 2023

           HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.619 of 2023

                              PROCEEDING SHEET

Sl.                                                                      OFFICE
        DATE                            ORDER
No.                                                                       NOTE
02.   01.12.2023   Dr. KMR,J

                                    I.A.No.1 of 2023
                          This application is filed to condone the
                   delay of 62 days in filing the appeal.
                          Heard learned counsel for the appellant.
                          Learned counsel for the respondents

reported no objection to condone the delay.

Considering the submissions made by learned counsel for the appellant and for the reasons stated in the accompanying affidavit filed in support of this application, the delay of 62 days is condoned.

Accordingly, I.A.No.1 of 2023 is allowed.

________ Dr. KMR,J

ADMIT.

Notice.

Post the matter on 02.02.2024, for "final hearing".

________ Dr. KMR,J

Heard Sri Upendra Rao Manukonda, learned counsel for the petitioner. Contd.....

There shall be an interim stay of all further of Judgment and Decree dated 15.12.2022 in M.V.O.P.No.26 of 2017 on the file of Motor Accidents Claims Tribunal-Cum- VII Additional District Judge, Gudur, subject to condition that the appellant deposits 50% of the awarded amount along with proportionate costs and interests to the credit of the above O.P. within a period of eight (08) weeks from today. On such deposit, the respondents/claimants are permitted to withdraw the deposited amount awarded by the Tribunal, as per their proportionate shares, without furnishing any security.

________ Dr. KMR,J BMS