Andhra Pradesh High Court - Amravati
M/S Shriram General Insurance Company ... vs Palagiri Sarojamma on 23 February, 2021
Author: J. Uma Devi
Bench: J. Uma Devi
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE TWENTY THIRD DAY OF FEBRUARY TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE MS JUSTICE J. UMA DEVI IA No. 2 OF 2021 IN MACMA NO: 93 OF 2021 Between: M/s Shriram General Insurance Company Limited, rep., by its Manager, Head Office, E-F, RICO Industrial Area, Seethapur, Jaipur, Rajasthan State. . .Petitioner/Appellant/Respondent No.2 AND 1. Palagiri Sarojamma, W/o late Palagiri Diwakar Reddy, aged about 43 years, Hindu, (wife of the deceased), residing at F-5/11, Krishnanagar Colony, Zuari Cement, Yerraguntla Post and Mandalam, Kadapa District. 2. Palagiri Venkata Rahul Krishna Reddy, S/o late Palagiri Diwakar Reddy, aged 22 years, Hindu, student, rest - do -; 3. Palagiri Spandana, D/o late Palagiri Diwakar Reddy, aged 18 years, Hindu, student, rest - do - (Claimants 1 to 3) 4. Akula Hari, S/o Subbarayudu, aged not known, but major, Hindu, owner of the auto bearing No AP04 TT 4193, resident of D.No.15/ 776-1, Zinna Road, Proddatur Town, Kadapa District. ..Respondent Counsel for the Petitioner : V HEMANTH KUMAR Counsel for the Respondent : _ 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 suspend the Decree and Order, dt.23-07-2018 in M.V.O.P.No.131 /2013 on the file of Motor Accident _ Claims Tribunal cum Il Addl., District Judge, Proddatur, Pending disposal of MACMA No. 93 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:
"Notice to Respondents.
Having regard to the averments made in the accompanying affidavit, there shall be interim stay of execution of the decree and order, dated 23.07.2018, in MVOP No.131 of 2013, on the file of the Motor Accidents Claims Tribunal-cum-il Additional District Judge, Kadapa at Proddatur, subject to the condition that the petitioner's/appellant's Insurance Company shall deposit 50% of its liability as determined in the award with proportionate interest and costs, within a period of 8 (eight) weeks from the date of receipt of a copy of this order.
If the above mentioned order is not complied with within the time specified above, the interim order granted now shall stand vacated automatically without any further reference to the court." i Sd/-Ch.V.Subrama ASSISTA TRUE COPY!) =. SECTION OF
--_ pr _ The Motor Accident Claims Tribunal cum II Addl., District Judge, Proddatur.
Palagiri Sarojamma, W/o late Palagiri Diwakar Reddy, (wife of the deceased), residing at F-5/11, Krishnanagar Colony, Zuari Cement, Yerraguntla Post and Mandalam, Kadapa District. , Palagiri Venkata Rahul Krishna Reddy, S/o late Palagiri Diwakar Reddy, residing at F-5/11, Krishnanagar Colony, Zuari Cement, Yerraguntla Post and Mandalam, Kadapa District.
Palagiri Spandana, D/o late Palagiri Diwakar Reddy, residing at F-5/11, Krishnanagar Colony, Zuari Cement, Yerraguntla Post and Mandalam, Kadapa District.
Akula Hari, S/o Subbarayudu, resident of D.No.15/ 776-1, Zinna Road, Proddatur Town, Kadapa District( RR 2 to 5 By RPAD) One CC to Sri. V Hemanth Kumar Advocate [OPUC] One spare copy a HIGH COURT JUDJ DATED:23/02/2021 ORDER 1A No. 2 OF 2021 IN MACMA NO: 93 OF 2021 DIRECTION N & a