The Oriental Insurance Company ... vs Pulla Rajasekhar,
2023 Latest Caselaw 4665 AP

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

               MAIN CASE No: M.A.C.M.A.No.588 OF 2023

                          PROCEEDING SHEET

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

                             M.A.C.M.A.No.588 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 29.05.2023 passed
                 in M.V.O.P.No.111 of 2022, on the file
                 of    Motor     Vehicle    Accidents   Claims
                  Tribunal      -cum    -   Principal   District
                 Judge,        Ananthapuram       subject     to
                 appellant/petitioner depositing costs and
                 50%    of the    amount     awarded    by   the
                 Tribunal together with interest within a
 SL.   DATE                   ORDER                      OFFICE
NO.                                                      NOTE


             period of Eight(8) from today. On such
             deposit, the claimants/Respondent Nos.1

to 3 are entitled to withdraw the said amount in accordance with the arrangement made by the Tribunal.

________ AVSS, J

________ TMR, J TM