Magma Hdi General Insurance Company ... vs Dandu Ravanamma
2024 Latest Caselaw 4543 AP

Andhra Pradesh High Court - Amravati

Magma Hdi General Insurance Company ... vs Dandu Ravanamma on 19 June, 2024

               HIGH COURT OF ANDHRA PRADESH : AMARAVATI

       MAIN CASE:       M.A.C.M.A.No.271 of 2024

                               PROCEEDINGS SHEET
Sl.     DATE                                 ORDER                                OFFICE
No.                                                                                NOTE



2.    19.06.2024 GN,J & HN,J
                                  M.A.C.M.A.No.271 of 2024

                       Issue notice to the respondents.

Learned counsel for the appellant is also permitted to take out personal notice to the respondents through registered post with acknowledgment due and file proof of service.

List on 18.07.2024.

I.A.No.1 of 2024

We have heard the learned counsel for the appellant and perused the record.

There shall be stay of operation and execution of the impugned Award and Judgment dated 28.11.2023 rendered in M.V.O.P.No.290 of 2021 by the Motor Accidents Claims Tribunal-cum-VII Additional District Judge's Court, Kurnool, subject to the appellant depositing 50% of the awarded amount before the Tribunal, within a period of four weeks from the date of receipt of a copy of this order. The amount deposited shall not be permitted to be withdrawn by the respondents/claimants without permission of this Court.

________ GN, J

________ HN, J IBL Sl. DATE ORDER OFFICE No. NOTE