Andhra Pradesh High Court - Amravati
Vice Chairman And Managing Director vs Salagrama Krishna Kumari on 27 December, 2023
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATS
WEDNESDAY i TWENTY SEVENTH DAY OF DECEMBE
TWO THOUSAND AND TWENTY THREE
'PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR -
AND
THE HONOURABLE SRI JUSTICE NYAPATHY VIUAY S
MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: ?7? OF 2023
Between:
Vice Chairman and Managing Director, APSRTC, Regional Manager. APSRTC, Bus
Gomplex Kakinada, East Godavari district.
Appellant/2™ Respondent
AND
}. Salagrama Krishna Kumar, wo Late Venketaramana Subrahmanya
oatyansrayana Murthy, Aged about 43 years, fo D No. 23-6-6 Pindiprofuvan
street, Kakinada, ast Godavari district.
Salagrama Mark Sowitham, sfa Laie Venkataramana
SubrahmanyamSatyanarayana Murthy, Now Aged a about 22 years, Yo D Na.
23-5-§, Pindioraluvan street, Kakinada, East Godavari distric
and respondent being minar fepresents ed by natural guardian-mother tat
respondent
Gendham Ramakrishna, s/o. SubbaRao aged about $2 years. Onver
APSRTC dus bearing No. AP. 052-0031, APSRTC Bus Complex Kakinada,
Eset Godavari distric . .
(3rd respondent not necessary party}
Kpet
Respondent
WHEREAS the Appsiant above named through his Advocate Sn VINOD
KUMAR TARLADA (SC FOR APSRTC) presented this Appeal fled under Order 173
of Motor Vehicie Act praying that the Highcourt may be qleased to aliow the appeal
by setting aside the Judgment and Decree passed by Motor Accidents Claims
Tribunal ~<Cum- Vil Additional Bist ict Sucge, Egat Godavar at Peddapuram passed
in MOVO LP Nol 54/2018 dated 29.08.2022 .
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds fled herein and upon hearing the arguments of Sn VINOD
KUMAR TARLADA (80 FOR APSRTC) Advocate for the Petitioner, directed issue of
notine to the Respondents herein to show cause as to why this MOTOR ACCIDENT
CAVED Mi SCELLANEDUS APPEAL should nat be admitted. 7
You viz
i, Salagrama Krishna Kurrar, w/o-Late Venkataramana Subrahmanya
Satyanarayans Murthy, Aged about 43 years, vo D.Na. 23-6-6 Pind nroluva
street, Kakinada, East Godavari district.
2. salagrama Man: Gowtharn, s/o Late Venkelararnana
Subrabmanyams satyanarayana Murthy, Now Aged about £2 years, vo O.Na.
'* "6-5, Pinch proluvan street, Kakinada, East Grodavari district. (2nd
espondent being minor represented by natural quardian- -mother 1st
respondent)
. are be and hereby directed to show oause efiher apsearing in person or tiroug yan
NS . ;
\ Advacate, as io why in the 0: oumstances set out in the pe atition and the afl con Hles
therewith(copy anciosed ) this MOTOR ACCIDENT CHUL MISCELLANEOUS
u
APPEAL should not be admited on or before 22.07 2024, ar wh joh date the case
an
siands posted for heanng.
The Court made the following: ORDER
"Issue urgent natice ta Respondents T and 2.
in view of the provisions of Rule 60/4) and (3) of the High Court
Appellate Side Rules, the learned counsel fer the appellant is permitted to take
out notices by way of hand summons of the Respondenis 7 and 2.
Relist on 2204 2028.
in the event of pon-wervice of hand summons and falling fe File
acknowledgment by the next date of adjournment, the interim Order of Stay
shall stands vacated automatically." ~
ASSISTANT REGIST i TRAR
TRUE COBYY . oF
Fo SECTION | OFFICER
To,
1. Salagrarna Krishna Kumad, wok Late Venkataramans Subrahm anya
Salyanaraye arta Murthy, Aged about 43 years, fo D.No. 23-0-8 Pindiproiuvari
street, Rakinada, East Godava ani district. (by RPAD- along with a capy of
pelt ion and memorandum of grounds)
2. Ssalagrama Mani Gowtham, aio Late Venkaiaramana
Subre ahmanyamSatyanarayars a urihy, Now Aged about 22 years, fo D.No.
23-6-6, ndinproluveri streef, Kakina ada, East Godavari district. 2nd respondent
being minor represented by natural qu vier swmother ist ressondent hy
SPEED POST. along with a copy of petition and memorandum of grounds)
& One CO io SRI VINGD SUMAR TARLADA (SC FOR APSRTID} Advacate
PORUCS
& Two spare copies.
oak
co
HGH COURT
GN &
YR,
POST ON 22.01.2038
NOTICE BEFORE ADANSSION
MACMA.No.? 7? of 2023
