Icici Lombard General Insurnace ... vs Naguri Sirisha
2024 Latest Caselaw 6626 AP

Andhra Pradesh High Court - Amravati

Icici Lombard General Insurnace ... vs Naguri Sirisha on 1 August, 2024

        HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
              MAIN CASE: M.A.C.M.A No.479 of 2024
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                       PROCEEDING SHEET
Sl.                                                                  OFFICE
No.   DATE                         ORDER                              NOTE

01. 01.08.2024 BSB,J
                              I.A.No.1 of 2024

                    This application is filed to grant stay of

              execution of the Judgment and decree dated

              01.04.2024 passed in M.V.O.P.No.188 of 2020

              on the file of Court of Motor Accidents Claims

              Tribunal Cum VIII Additional District Judge

              Court, at Ongole.

                    Heard    the   learned   counsel     for   the

              appellant/respondent.

The learned counsel for the

petitioner/appellant contended that the tribunal

failed to consider the contributory negligence of

the deceased and also erroneously took the

monthly income of the deceased at Rs.12,000/-

without there being any proof of it and further

erred in adding future prospects.

Accordingly, considering the contentions,

interim stay is granted on the condition that the

appellant/respondent shall deposit 50% of the

awarded amount as per the decree within eight

(08) weeks from the date of this Order, failing

which, the interim stay granted gets vacated

without any further orders.

Post on 29.08.2024.

__________________ B S BHANUMATHI, J Ksj