The New India Assurance Co vs Salla Penchala Reddy Penchalaiah on 27 November, 2020

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Andhra Pradesh High Court - Amravati

The New India Assurance Co vs Salla Penchala Reddy Penchalaiah on 27 November, 2020

Bench: Battu Devanand

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

FRIDAY, THE TWENTY SEVENTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY
: PRESENT:

THE HON'BL SRI JUSTICE BATTU DEVANAND

IA.No. 1 of 2020
IN
MACMA.No. 484 of 2020

Between:
The New India Assurance Co., Vijayawada, rep. by its Divisional Manager, Vijayawada.
Petitioner/Respondent No.3
(Appellant in MACMA.No. 484/2020
on the file of the High Court)
AND

--_

Salla Penchala Reddy @ Penchalaiah, (since died), S/o Nagireddy, died at Age
of 56 years, Rio Gudapallipadu village Nellore mandal, SPSR Nellore District.
Salla Potamma, W/o late Salla Penchala Reddy @ Penchalaiah, R/o
Gudapallipadu village Nellore mandal, SPSR Nellore District

Pakam Suresh, S/o late Krishnaiah, Driver of the auto bearing Reg. No.
AP26TB4196, R/o Narukur village TP Guduru Mandal, SPSR Nellore District, AP
Kondangi Sreenivasulu, S/o China Kondaiah, Owner of the auto bearing Reg.No.
AP26TB4196 R/o D.No. 4/876, Ramachandrapuram Navabpet, Nellore city,
SPSR Nellore District, AP.

kk OY N

Respondents
(Respondents in do)
COUNSEL FOR PETITIONER: Sri B.Parameswara Rao

Petition under Section 151 of CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to stay of all further proceedings in
M.V.O.P. No. 486 of 2015 on the file of Chairman, MACT cum III Addl. District and
Sessions Judge, SPSR Nellore District, Dt. 06-02-2020, pending disposal of
MACMA.No. 484/2020 on the file of the High Court.

The Court while directing issue of notice to the Respondents 2 to 4 herein to
show cause as to why this petition should not be complied with, made the following
order. (The receipt of this order will be deemed to be the receipt of notice in the case).

ORDER:

" Heard learned counsel for the petitioner and perused the record. There shall be interim stay of all further proceedings including execution pursuant to the Order and Decree dated 06-02-2020 in MVOP.No. 486 of 2015 on the file of the Court of Motor Vehicles Accident Claims Tribunal-cum-lll Additional District Judge, SPSR Nellore District on condition of depositing 50% of the decretal amount along with accrued interest and costs within a iperiod of eight (08) weeks from today." . oe ASSISTANT REGISTRAR | [| TRUE COPY // Dh for ASSISTANT REGISTRAR To oe

1. The Chairman, Motor Accident Claims Tribunal-cum-Ill Addl District and Sessions Judge, SPSR Nellore District.

2. Salla Potamma, W/o late Salla Penchala Reddy @ Penchalaiah, R/o Gudapallipadu village Nellore mandal, SPSR Nellore District

3. Pakam Suresh, S/o late Krishnaiah, Driver of the auto bearing Reg. No. AP26TB4196, R/o Narukur village TP Guduru Mandal, eh Nellore District, AP

4. Kondangi Sreenivasulu, S/o China Kondaiah, Owner of the auto bearing Reg.No. AP26TB4196 R/o D.No. 4/876, Ramachandrapuram Navabpet, Nellore city, SPSR Nellore District, AP.

(2 to 4 by RPAD) 5 One CC to Sri B.Parameswara Rao, Advocate(OPUC) 6 One spare copy.

SAH

- §d/- M. SURYANADHA REDDY HIGH COURT DEVJ DATED: 27-11-2020 © ORDER IA.NO. 1 OF 2020 IN MACMA.NO. 484 OF 2020 INTERIM STAY

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Andhra Pradesh High Court - Amravati