Sri Ram General Insurance Co Ltd vs Kathi Subbarathnamma
2024 Latest Caselaw 6592 AP

Andhra Pradesh High Court - Amravati

Sri Ram General Insurance Co Ltd vs Kathi Subbarathnamma on 1 August, 2024

APHC010170592024

                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI               [3311]
                           (Special Original Jurisdiction)

                   THURSDAY ,THE FIRST DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR
                                PRESENT
            THE HONOURABLE MS JUSTICE B S BHANUMATHI
   MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: 372/2024
Between:
Sri Ram General Insurance Co Ltd                       ...APPELLANT
                                   AND
Kathi Subbarathnamma and Others                   ...RESPONDENT(S)

Counsel for the Appellant:

1. GUDI SRINIVASU Counsel for the Respondent(S):

1.

The Court made the following:

MACMA.No.372 of 2024

HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: MACMA No.372 of 2024 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

01.08.2024 BSB, J

Notices sent to R-1 and R-2 were returned unserved.

For the reasons stated in the affidavit, the petition is allowed.

_________________ B.S.BHANUMATHI,J

This petition is filed to grant stay of all further proceedings against the decree and judgment dated 10.08.2023 in MVOP No.355 of 2014 on the file of the court of Chairman, Motor Accident Claims Tribunal- cum-VII Additional District Judge, Gudur.

The learned counsel for the petitioner/appellant submitted that the tribunal awarded huge amount of compensation of Rs.18,23,600/- with high rate of interest @ 9% p.a. as well, though the claimants sought only Rs.4,00,000/- of compensation.

Considering the submissions made and the contents of the affidavit in support of the petition, this Court is of the view and accordingly ordered that the

interim stay as prayed for is granted, subject to condition of deposit of 50% of the decretal amount before the Tribunal within eight (8) weeks from this order, failing which the stay gets vacated without any further order.

_________________ B.S.BHANUMATHI,J

Post after two (2) months.

_________________ B.S.BHANUMATHI,J

PNV