The Branch Manager vs Malladi Durgarao on 16 June, 2020

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Andhra Pradesh High Court - Amravati

The Branch Manager vs Malladi Durgarao on 16 June, 2020

Bench: J. Uma Devi

[2688 }

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SIXTEENTN DAY OF JUNE.
TWO THOUSAND AND TRVENTY
PRESENT:
THE HONOURABLE MS JUSTICE J. LIMA DEVI

iA No. 2 OF 2030
iN
MACMA NO: SY OF 2020

 

Between:
The Branch Manager, Rellance General Insurance Company Lic. rep, D.Noe 7oi8, 1
Moor, Sowbhagya Niayern, Corner of JN. Raad and Tak road, Rajahmundry 638 1¢
WEST Gadavarl District, Respandent
.. PatitionerS" Respondent
(Paitionsr in MACMA S04 OF Bosy
on the file of High Court
AND
Macddun Durgaran, Sfo. Satyanarayana, M, H. 27 ys... Fruit Business,
DrNo T02822/4, Opp. Town Hall, Santha Market Road, Nidadavole, Nidadavole
Mandal, Wu. District.

rene

- Respondent Petitioner

 

2. Peravall Ramakrishna Durganrasad, Sfo. Butchaiah, MH. Sdyre., Oriver of
Maruthi Alta Car bearing No. APOS BL 8487, D. No 25818, Nelimariavari Steel,
Perrajupeta, Kakinada, Weet Godavari District.

S. Rajapudl Kumar, Wis, PRI Durga Prasad, FH. age not known, Chwner of

Maruthi Alto Oar bearing No.APOS BL &48?, D Nedo 44/8. Slat No.QFH Sai
Towers, Krishna Nagar, Pathapadu, Kishna District.

(Respondents in-de-}

Counsel for the Petitianer ; SREGUEN SRINKVASE

Petition under Order XLI~ Rule ~ § & Under Section 184 OPC, orsying that in
ine circumetarices stated in the affidavit fled in suppert of the petition, the High Court
may be pleased to grant slay of operation of the decree and judgment passed in
MALORNo.OYS of 2018 on the file of Motor Acckients Claims Tribunaleun-i
Additions! Digiriot Judge, WG. Eluru, dated 11" day of Oeteber, 2048, pending
disposal of M SOT of 2O20, on the fle of the High Court.

 

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Yhe coun whie directing issue of netice to tha Reseandents herein fo show
Sause as to why this application should nef be semplied with, made the following

Po}
£3

order. (The reogipt of this order wil be dsemed to be the reneint of nefing in the sage),
ORDER:

"Heard learned counsel for the petitioner. in view of the grounds urged in the appeal, there shall be Interim sfay as prayed for, on condition of the petitioner's depositing 50% of the awarded amount with proportionate interest and costs within a pariod of aight (8) weeks fram the date of receipt of a capy of this order, falling which, the interim stay granted now shall stand vacated automatically, without any Airther reference to this court." SOM Vankaiah ASSISTANT REGISTRAR PYRUE COPY! ad For ASSISTANT REGISTRAR To, Am MM . The Chairman, Motor Accidents Claims Tribunal-cum-ll Additional District Judge, West Godavari, Eluru Madduri Durgarao, S/o. Satyanarayana, Dr.No.102/222/A, Opp. Town Hali, Santha Market Road, Nidadavole, Nidadavole Mandal, W.G. District. Peravali Ramakrishna Durgaprasad, S/o. Butchaiah, D.No.23518, Nellimarlavari Street, Perrajupeta, Kakinada, West Godavari District. Rajapudi Kumari, W/o. PRK Durga Prasad, D.No.40 111/3, Flat No.GFIl, Sai Towers, Krishna Nagar, Pathapadu, Krishna District. (Addresses 2 to 4 By RPAD) One CC to Sri. Gudi Srinivasu, Advocate [OPUC} One spare copy HIGH COURT fDJ GF ¥ Atopy Fos DATED GINS 2020 OROER iA No. 2 OF 2020 iN MACMA NQ: S07 OF 2020 INTERIM STAY

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Andhra Pradesh High Court - Amravati