Reliance General Insurance ... vs S Dharani
2023 Latest Caselaw 4173 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

            MAIN CASE No: M.A.C.M.A.No.205 OF 2023

                       PROCEEDING SHEET

SL.     DATE                           ORDER                            OFFICE
NO.                                                                      NOTE

06.   11.09.2023 AVSS, J & RRR,J


                               I.A.No.1 of 2023
                      Having regard to the submissions
                made by the learned counsel for the
                appellant/petitioner          and    taking      into
                account     the      averments      made    in   the
                additional affidavit filed on 20.07.2023,
                delay of 43 days in filing the M.A.C.M.A is
                condoned.
                      This application is allowed.


                               I.A.No.2 OF 2023
                      Heard         learned    counsel     for   the
                petitioner/appellant and Sri V.V.Satish,
                learned             counsel          for         the
                claimants/Respondent Nos.1 to 3.

Having regard to the submissions made by the learned counsel for the appellant/petitioner and taking into consideration the averments made in the affidavit filed in support of the stay SL. DATE ORDER OFFICE NO. NOTE application, there shall be stay of all further proceedings pursuant to the Decree and Judgment dated 02.11.2022 in M.V.O.P.No.37 of 2020 on the file of Chairman, Motor Accidents Claims Tribunal-cum-III Additional District Judge, at Tirupati subject to appellant/petitioner depositing costs and 50% of the amount awarded by the Tribunal together with interest within a period of Eight(8) weeks from the date of receipt of a copy of this order. 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

_______ RRR,J

TM SL. DATE ORDER OFFICE NO. NOTE