Andhra Pradesh High Court - Amravati
The New India Assurance Company Ltd vs Kandikonda Sree Harsha Vardhan on 12 January, 2024
£3483 }
IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVAT!
WEONESDAY .THE THIRD DAY GF JANUARY
TWO THOUSAND AND TWENTY FOUR
>PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR
AND
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
iA No, 2 OF 2023
. iN :
MACMA NO: 277 OF 2023 Sy
Sehveen:
The New india Assurance Gampany Lid, Rep by Hs Divisional Marngger,
Divisional office, Ward No.3, Opp. Nellore Bus stand, GT Road, Nellore.
._ Petitioner Ang
{Patiioner in MACMA 277 O
on ihe fle of Nigh ¢
AND
7. Kandikonda Sree Harsha Vardhan, So Murali Krishna, 37 Years. Ryo.
UO No. 50-22-89, Cro. RIV SS. Rao, TRT caiony, Seethammadhars,
Visakhapainant.
Respondant/Fetitioner
é Tanjavur Purandhar, S/o Manohar, 45 Years, Oriver, Kaveri and
Namakshmi Travels, Near RTC Dapat, Kurnoal road, Gngele,
Prakasam Oistrict,
Saven and Kamakshm! Travels, Rep by iis Proo.S Anand Rac Near
RTC Depot, Kurnool road, Ongole, Prakasam District.
.. Resporidents/Respondents
(Respondents indo-}
os
Counsel for the Petitioner Si NARESH BYRAPANENI
Counsel for the Respondents +---
Petifion under Order XLI Rule 5 RAv. Sec, 154 of GP.C., praying that in
ihe crocumatanoes stated In the memorandum of grounds flecl In support of the
patition, the High Court may be pleased to grant stay of operation of the decres
and Judgment in MV.O.P. No. 933 of 2018, Before The Chainrnan, Motor
Accidents Claims Trounal - cum ~ XH Additional District & Sessions Judge. af
Visakhapatnam, dated 29th September, 2022, Pending disposal of MACMA No.
2f7 af 2023, on the file of the High Court,
The court while directing issue of notice to the Neapondenis herein fe
Show cause as to why this application should not be complied with, made the
following order{The reosipt of this order will be deemed to be the receipt af
rrotice in the case},
ORDER
"4 is seen that for the injuries suffered and for arnputatian of one
upper limb, a sum in excess of Rs.53.00 Lakhs has been awarded. Out of
the sgid sum, an amount of Rs.25.00 Lakhs has been awarded as future
axpenses for purchass of artificial Nmb. in our opinion, the amounts agpear
ig be highly exaggerated,
Hence, there shall be interim stay of operation and execution of the
decree and Judgment of the Tribunal in MLVIO.P_No.833 of 2096 on the fle
of the Chairman, NLA.G.T -cun-xi Additional District and Sessions Judge,
Visgkhapatnam, subject to the appellant deposling a sum, squivaient to
the 80% of the award amount, slang wih oropartianate costs before this
Court within a peried of four weeks from today. The sald amount shall be
deposited in any Netionaiced Bank arn the Fixed Deposit shall be
favouring the Registrar (Judicial, High Court of Andhra Pradesh,
Amaravall, and the Fixed Deposit Recsipf shall be placed with the Registrar
General, Nigh Court of A.B, Amaravall." ;
SO/-S.SRINVASA PRASAD
_ ASSISTANT REGISTRAR
TRUE CORYY Be
For ASSISTANT REGISTRAR
Ta,
{. The Registrar (judicial), High Court of Andhra Pradesh at Amaravati
&. The Chatman, MAC T -cum-XH Additional District and Sessions Judge,
Visakhapainam
3. Randikonds Sree Harsha Varehe n, Sfo Murali Nrishna, 21 Years, Ryo. 0
No. 60-82-8/7, Cfo, RAS. Raa, TPT caiany, Seetharn nnadhara,
Visakhapatnam.
4. Tarjavur Purancdhar, S/o Manohar, 48 Years, Oriver, Raveri and
Ramaksho Travels, Naar RTC Depot, Kurnool raad, Gnoole, Prakasa
Drastic,
5. S.Anand Nao, Prop. Kaveri and Narmakshmi Travels, Near RTC Depo,
Kurnod road, Ongole, Frakasam District { 3 fo § By RP AD
8 One Ct to Sri Naresh Byrapanenl Advocate [OFLC]
7. The Section officer, OMA Section, High Court of Andhra Pradesh at
Amaravall
8. The Section officer, VA Section, High Court of Andhra Pradesh al
Amaravati
3. The Section offeer, Accounts Section, High Court of Andhra Pradesh af
Amaravali
10, One spare copy
Note: The word "Registrar Ganeral is corrected as "Registrarnduciciall' in arte
portion a6 per court dated P!2-1-20R4 in LA.No.2 of 2023. Substitute this
amended order in place of earlier arder which wae dissaiched on Us-07-2024.
SDS SRINIVASA PRASAD
ASSISTANT REGISTRAR
HIGH COURT
GN, & VN
MaOV2024)
LIST THE MATTER AFTER FOUR WEEKS
ORDER
(AMENDED)
IA No, 2 OF 2023
iN
MACMA NO: 277 OF 3023
INTERIM STAY
