Reliance General Insurance Company ... vs Doneparthi Chenchaiah
2024 Latest Caselaw 9257 AP

Andhra Pradesh High Court - Amravati

Reliance General Insurance Company ... vs Doneparthi Chenchaiah on 4 October, 2024

                                                                             23
                   HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO :       M.A.C.M.A.No.606 of 2023
                             PROCEEDING SHEET
Sl.      Date                             ORDER                           OFFICE
No.                                                                        NOTE
                   BSB, J
04.   04.10.2024
                                     I.A.No.1 of 2023

                           This interlocutory application is filed to
                   condone the delay of 68 days in filing the
                   M.A.C.M.A. against decree and judgment dated
                   24.12.2022 in M.V.O.P.No.10 of 2016 on the file
                   of Chairman, Motor Accidents Claims Tribunal
                   -cum-I Additional District Judge, at Nellore.

                           The learned counsel for the respondent

Nos.1 to 4/claimants reported no counter.

Though notice was served on respondent No.5, no appearance has been made.

Notice to respondent No.6 was dispensed with.

For the reasons stated in the affidavit, the petition is allowed.

__________________ B.S.BHANUMATHI,J

This interlocutory application is filed to grant stay of operation of decree and judgement dated 24.12.2022 in M.V.O.P.No.10 of 2016 on Contd..

the file of Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, at Nellore, pending disposal of the main M.A.C.M.A herein.

Though it is contended in the grounds of appeal that the appellant/insurance company has not issued policy, since copy of policy was got marked as Ex.B1 before the Tribunal, the matter is adjourned to 18.10.2024.

Post on 18.10.2024.

__________________ B.S.BHANUMATHI,J

PNS