Andhra Pradesh High Court - Amravati
United India Insurance Company Ltd., vs Ponathala Ramala Lakshumma on 9 July, 2024
3470) (SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR AVES TUESDAY THE NINTH BAY OF JULY TWO THOUSAND AND TWENTY FOUR "PRESENT: THE HONOURABLE SRI JUSTICE RAVI NATH TILHA <a AND THE HONOURABLE SRI JUSTICE NYAPATHY VIUAY MOTOR ACCIDENT CAL MISCELLANEOUS APPEAL NO: 480 OF 2024. Selweean: ; UNITED INDIA INSURANCE COMPANY LTD. Reo. by Hs Divisiona al Manager, Divisional Offices, Opp to Officers Club o, Kadapa City, YSR Kadapa Chstrict. Appellant' Respondent No.3
AND 1, PONATHALA RAMALA LARSHUMMA .@ P. Rama Lakshumma, Wis Late P Anjaneyilu, aged akout 50 years, Hindu, Housewife,
2. Ponathala Aruna, Wio. Kodi Sekhar . Aged about 317 years, Hindu, House wits S. Ponathala Durga, D/o. Late P- Anfaneyulu Aged about 27 years, Hindu, All are residing at D.No. 3/103, Venkata s Ralampet Vilage, Ufukuru Fost, Raiampet, Ralarnpel Mandal, Annamaiah Cistrict, Respondanis/Claim Petitioners
4. 0. Chengal Rayulu, Sfo. ©. Krishna Man ack, Aged about 30 years, Hindu, Driver of AP. Tourism Bus bear ing No. AP 03. TF-217S8, Rio, D.NoO.G-32, Collapalll Vilage, Thimmarajupalll, RC Puram Mandal, Chittoor Districh | bed C, Muthyalamma, VWio. Lakshumaiah Aged about 40 years, Hindu, Owner of A.P Tourism Bus bear ing No. AP O3-TP-2178 Rio. D.Ne. 4. 80-38-52, Vasunodhara nagar, Tirushanur, Tirupati, Tirupati District. we free ebod ee '- "
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LN are be and hereby directed to show cause either appearing in persan or through an Advocate, as to wrty in the circurmstances set aut in the oeition and the affidavit fled therewi Vinopy enclosed } this MOTOR ACCIDENT CAAL MISCELLANEOUS APPEAL should not he admitted on or before 29.08.2024 to date the c Stands posted for hearing.
IANO: 1 OF 2034 Pelion under Order XLI rule §€4) of CPC Sraying that in the circumstances sfated in the aNidavit fled in Support of the petition, the High Court may be oleased to grant slay of all further proceedings dated
04.04.2024 passed in MVOP.No.160 of 3022 oan the fle of the Motor Accidents s Clans Tribunal -Cum- Family Court <Cum- Vi Adelitional District Judge, Radapa Including execution eens pending disposal of MACMA No. 430 of 2024, on the file of the High Court. Yhe Court made the following: ORDER "Heard learned counsel for the appellant.
2. Learned counsel for the appellant submits that the grounds of challenge to the award are that the Income of the deceased has been assessed without there being any documentary proof, &
3. issue notice to the respondents.
4. In addition to the normal mode of service, the appellant is permitted to take out personal notice to the respondents by registered post and acknowl! ledginent due and file > proof of Service In the Registry before the next date of Hating. 5, We provide that the operation of the impugned award/order shall remain stayed against the appellant, subject to the appellant making deposit of 50% of the awarded amount with interest thereon, within a period of four (04) weeks before the Tribunal. Liberty is granted to the claimant-respondents to fle appropriate application # sq desire, fo ger their ~ xe amount withdraw the s FTROE COPY y x ¥ g proportionate! or "0 To, 'Oars, ¥y i} a3 n z ny ig AYL w iS at r Ry ee Sala © $ y Sorat r oe :
4.
Osk ty HIGH COURT RNT J & VN DATEDUNNOT (2024 LIST ON 20.08.2024 NOTCE BEFORE ADMISSION MACMA.No.436 of 2024 SEE, wss RN SASS £3 SF SPQ oy ne > CONSTTONAL STAY