United India Insurance Company Limited vs Jinka Venkata Muni Kamala Jyothi Kumari ...
2024 Latest Caselaw 1107 AP

Andhra Pradesh High Court - Amravati

United India Insurance Company Limited vs Jinka Venkata Muni Kamala Jyothi Kumari ... on 9 February, 2024

        HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.42 of 2024

                            PROCEEDING SHEET

Sl.                                                                OFFICE
       DATE                         ORDER
No.                                                                 NOTE
01. 09.02.2024 Dr. KMR,J

                         M.A.C.M.A.No.42 of 2024
                       ADMIT.
                       Notice.
                       Learned counsel for the appellant is
               permitted to take out personal notice to the
               respondents by RPAD and file proof of

service in the Registry.

Post the matter on 12.04.2024.

________ Dr. KMR,J I.A.No.1 of 2024 Heard Sri Naresh Byrapaneni, learned counsel for the petitioner.

Considering the submissions and for the reasons stated in the accompanying affidavit filed in support of this application, there shall be stay of operation of the decree and judgment in M.V.O.P.No.114 of 2017, dated 20.09.2023 on the file of Chairman, Motor Accidents Claims Tribunal-Cum-II Additional District Judge, Kadapa at Proddatur, subject to condition that the appellant deposits 50% of the awarded Contd......

amount along with proportionate costs and interests to the credit of the above O.P. within a period of eight (08) weeks from today.

________ Dr. KMR,J BMS