Andhra Pradesh High Court - Amravati
Andhra Pradesh State Road Transport ... vs B Venkata Ramaiah on 15 March, 2021
Author: K Suresh Reddy
Bench: K Suresh Reddy
MONDAY, THE FIFTEENTH DAY OF MARCH TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE K SURESH REDDY IA No. 1 OF 2021 IN MACMA NO: 129 OF 2020 Between: 1. B Venkata Ramaiah, S/o Late Subaiah, Aged about 59 years, Hindu, R/o. Bayanapalli Village, Obanapallii post, Railway Kodur Mandal, Kadapa District. 2. B. Narayanamma, W/o Venkata Ramaiah, Aged about 48 years, Hindu, R/o. Bayanapalli Village, Obanapaillii post, Railway Kodur Mandal, Kadapa District. ...Petitioners/Respondents Nos.1 and 2 (Petitioner in MACMA 129 OF 2020 on the file of High Court) AND 1. Andhra Pradesh State Road Transport Corporation, Rep. by its Managing Director, Holding Office at X- Roads, Vijayawada, Amaravathi a Respondent/Appellant 2. B. Ramachandraiah, S/o late B. Pattaiah, Aged 45 years, Hindu, R/o. D.No.1- 127, Kalathu, KVB Puram, Chittor District. (R-2 is not necessary party in the MACMA) ...Respondent 2/Respondent 3 (Respondents in-do-) 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 permit the petitioners herein to withdraw the Deposited Amount in MVOP. 21/2016 on the file of the Motor Accidents Claims Tribunal - Cum - IV Additional District Judge, Tirupati, Chittoor District, pending disposal of MACMA No.129 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of SRI S.V.S.S.SIVA RAM, Advocate for the Petitioner/Respondent and of SRI K.NARSI REDDY, Advocate for the Respondent/Appellant the Court made the following ORDER:
"This application is field by the petitioners/claimants/respondent Nos.1 and 2 seeking permission of this court to withdraw the amount deposited by the respondent/appellanvAPSRTC.
This court on 12-02-2020 while granting stay, as prayed for, directed the appellant/APSRTC to deposit 50% of the compensation awarded by the Tribunal within a period of eight weeks. According to the learned counsel for the petitioners, pursuant to the above said direction, the appellant/APSRTC has deposited the said amount.
For the reasons stated in the accompanying affidavit filed in support of this application and in view of the facts and circumstances of the case, the petitioners 1 and 2/ respondents 1 and 2 are permitted to withdraw the amount, as deposited by the APSRTC, in accordance with the arrangement made by the Tribunal below, without furnishing any security. Accordingly, this application is ordered". SD/- CH V SUBRAHMANYA SARMA ASSISTANT REGISTRAR ITTRUE COPYI/ Ons For ASSISTANT REGISTRAR OR © . The Motor Accidents Claims Tribunal - Cum - IV Additional District Judge, Tirupati, Chittoor District The Managing Director, Andhra Pradesh State Road Transport Corporation, Holding Office at X- Roads, Vijayawada, Amaravathi (By RPAD) One CC to SRI K.NARSI REDDY, Advocate [OPUC] One CC to SRI S.V.S.S.SIVA RAM, Advocate [OPUC] One spare copy HIGH COURT KSRJ DATED:15/03/2021 ORDER IA.NO.1 OF 2021 IN MACMA.No.129 of 2020 STAY