New India Assurance Company Limited, vs Sarika Pydiraju
2024 Latest Caselaw 4660 AP

Andhra Pradesh High Court - Amravati

New India Assurance Company Limited, vs Sarika Pydiraju on 21 June, 2024

               HIGH COURT OF ANDHRA PRADESH : AMARAVATI

       MAIN CASE:        M.A.C.M.A.No.350 of 2024

                               PROCEEDINGS SHEET
Sl.     DATE                                    ORDER                                  OFFICE
No.                                                                                     NOTE



1.    21.06.2024 GN,J & HN,J
                                    M.A.C.M.A.No.350 of 2024

                       Issue notice to the respondents.

List after four weeks.

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 05.02.2024 rendered in M.V.O.P.No.455 of 2018 by the Motor Accidents Claims Tribunal-cum-IV Additional District Judge's Court, Visakhapatnam, subject to the appellant depositing a sum of Rs.25,00,000/- (Rupees Twenty Five Lakhs only) before the Tribunal, within a period of six weeks from the date of receipt of a copy of this order.

________ GN, J

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