Bajaj Allianz General Insurance Co ... vs Boddepalli Sayamma,
2024 Latest Caselaw 4777 AP

Andhra Pradesh High Court - Amravati

Bajaj Allianz General Insurance Co ... vs Boddepalli Sayamma, on 25 June, 2024

       HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.357 of 2024

                          PROCEEDING SHEET

Sl.                                                              OFFICE
      DATE                        ORDER
No.                                                               NOTE
01. 25.06.2024 Dr. KMR,J

                              I.A.No.1 of 2024
                     This application is filed to condone
               the delay of 115 days in representing the
               appeal.
                     Heard.
                     Considering the submissions and for
               the reasons stated in the accompanying
               affidavit filed in support of this application,
               the delay of 115 days in representing the
               appeal is condoned.
                     Accordingly, I.A.No.1 of 2024 is
               ordered.
                                                 _________
                                                 Dr. KMR,J
                         M.A.C.M.A.No.357 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 27.08.2024.

_________ Contd.....

Dr. KMR,J

Heard 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 interim stay of Judgment and Decree passed in M.V.O.P.No.258 of 2018, dated 07.11.2023 on the file of Chairman, Motor Accidents Claims Tribunal-Cum-IV Additional District Judge, at Srikakulam, Krishna district, subject to condition that the appellant deposit 50% of the awarded 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