Tata Aig General Insurance Company Ltd vs Meesala Eswaramma
2023 Latest Caselaw 6157 AP

Andhra Pradesh High Court - Amravati

Tata Aig General Insurance Company Ltd vs Meesala Eswaramma on 26 December, 2023

           HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.786 of 2023

                                PROCEEDING SHEET

Sl.                                                                   OFFICE
        DATE                              ORDER
No.                                                                    NOTE
01.   26.12.2023   Dr. KMR,J

                                 M.A.C.M.A.No.786 of 2023
                            ADMIT.
                            Notice.
                            Learned counsel for the appellant is
                   permitted to take out personal notice to the
                   respondents by RPAD and file proof of service

in the Registry.

Post the matter on 27.02.2024.

________ Dr. KMR,J I.A.No.1 of 2023 There shall be an interim stay against the Decree and Judgment dated 01.09.2023 passed in M.V.O.P.No.159 of 2022 on the Motor Accidents Claims Tribunal-Cum-Principal District Judge, Srikakulam, 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.

___________ Dr. KMR, J BMS