Shriram General Insurance ... vs Akuthota Pushpalatha
2023 Latest Caselaw 4664 AP

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

               MAIN CASE No: M.A.C.M.A.No.605 OF 2023

                         PROCEEDING SHEET

SL.     DATE                        ORDER                       OFFICE
NO.                                                              NOTE
01.   04.10.2023 AVSS, J & TMR, J

                           M.A.C.M.A.No.605 OF 2023


                       Admit.
                       Notice.


                                I.A.No.1 OF 2023
                       Heard.
                       Having regard to the submissions
                 made by the learned counsel for the
                 appellant/petitioner, taking into account
                 the grounds of appeal and the averments
                 made in the affidavit filed in support of
                 the application, there shall be stay of
                 all further proceedings pursuant to Decree
                 and Judgment dated 22.06.2023 passed
                 in M.V.O.P.No.321 of 2018, on the file
                 of   Chairman,     Motor   Accident   Claims
                 Tribunal-cum-Principal     District   Judge,
                 Kadapa subject to appellant /petitioner
                 depositing proportionate costs and 25% of
                 the amount awarded by the Tribunal
                 together with interest within a period of
 SL.   DATE                    ORDER                            OFFICE
NO.                                                             NOTE


             Eight(8) from today. On such deposit, the
             claimants/respondents      are   entitled    to

withdraw the said amount in accordance with the arrangement made by the Tribunal.

________ AVSS, J

________ TMR, J TM