Andhra Pradesh High Court - Amravati
Andhra Pradesh State Road Transport ... vs Daggubati Ramanaiadu, on 9 March, 2021
Author: K Suresh Reddy
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE NINTH DAY OF MARCH TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE K SURESH REDDY IA No. 2 OF 2021 IN MACMA NO: 187 OF 2021 Between: 1. Andhra Pradesh State Road Transport Corporation, Rep. by its Vice Chair an-. cum- Managing Director, Owner of the Vehicle bearing No. AP 28 Z 5932, Having office at Musheerabad, Hyderabad, City Civil Court, Hyderabad (now at Vijaywada). 2. Andhra Pradesh State Road Transport Corporation, Regional Officer, R/o. Its Regional Manager, RTC Bus Stand Complex, Ongole. . .Petitioners/Appellants. AND 1. Daggubati Ramanaiadu, S/o.Nageswararao, Aged 40 years, Hindu, Cultivation, R/o.H.No.7-39, Yagnasalapet, Karamchedu Post and Mandal, Parchur DMC. 2. Soma Sudhakarareddy, S/o.Veerareddy, aged 53 years, Driver of APSRTC Bus bearing NO.AP 28 Z 5932, R/o.K.G.Reddypalli Village, Tangedupalli Post, Pellimarri Mandal, Kadapa District. (R2 Not necessary party) ...Respondents/Respondents Counsel for the Petitioners: P DURGA PRASAD SC FOR APSRTC Counsel forthe Respondents: = --s_ === Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings pursuant to the Order and Decree dated 17-10-2019 passed In M.V.0O.P No. 35 of 2016 on the file of the Court of the Motor Accidents Claims Tribunal- cum-VIll Additional District Judge, Ongole, Prakasam District including of execution proceedings, pending disposal of MACMA No. 187 of 2021, on the file of the High Court. The court while directing issue of notice to the Respondents herein to show cause as to why this application 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). The Court made the following ORDER:
"For the reasons stated in the affidavit filed in support of this application and taking into consideration of the submissions made by the learned counsel for the petitioners/appellants, there shall be stay of all further proceedings pursuant to the judgment and decree, dated. 17-10-2019 passed in M.V.O.P.No.35 of 2016 by the Chairman, Motor Accidents Claims Tribunal-cum-VIll Additional District Judge, Ongole, subject to the petitioners/appellants depositing 50% of the awarded amount with proportionate costs and interest within eight(8) weeks from today. In default of deposit, this order stands cancelled automatically without further reference to this Court. On such deposit being made, the respondents/claimants are permitted to withdraw the amount, as per the arrangement made by the Tribunal below, without furnishing any security."
Sd/-E.Kameswara ASSISTANTJRE 0 STRAR [TRUE COPY// SECTION OFFICER To, pr on _ The Motor Accidents Claims Tribunal-cum-VIII Additional District Judge, Ongole, Prakasam District.
Daggubati Ramanaiadu, S/o.Nageswararao, Cultivation, R/o.H.No.7-39, Yagnasalapet, Karamchedu Post and Mandal, Parchur DMC( By RPAD) One CC to Sri. P Durga Prasad SC for APSRTC Advocate [OPUC] . One spare copy HIGH COURT KSRJ DATED:09/03/2021 ORDER IA No. 2 OF 2021 IN MACMA NO: 187 OF 2021 STAY