M/S.Shriram General Insurance ... vs Nagella Ranjith
2023 Latest Caselaw 4907 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE NO.: M.A.C.M.A.No.618 of 2023

                               PROCEEDING SHEET

Sl.      Date                                ORDER                            OFFICE
No.                                                                            NOTE

01    11.10.2023   AVSS,J & VJP,J

                                M.A.C.M.A.No.618 of 2023

                          Admit.

                                     I.A.No. 1 of 2023

                          Heard.

                          Having regard to the reasons mentioned

                   in    the    affidavit   filed   in   support   of   the

                   application and taking into consideration the

                   submissions made by the learned counsel,

                   there shall be stay of execution of judgment

                   and         decree,      dated        24.04.2023,     in

                   M.V.O.P.No.134 of 2013 on the file of the

                   Chairman, Motor Accidents Claims Tribunal-

                   cum-II Additional District Judge, Madanapalle,

                   subject to the appellant depositing half of the

                   awarded amount with interest and costs within

                   a period of eight weeks from today. On such

                   deposit, respondent Nos.1 and 2/claimants are

entitled to withdraw the same in accordance

with the arrangement made by the Tribunal in

the impugned decree proportionately, without

furnishing any security.

________ AVSS, J

________ VJP, J cbs