Andhra Pradesh High Court - Amravati
Cholamandalam Ms General Insurance Co. ... vs India Jagan Mohan Rao on 1 December, 2025
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
[
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
X
MONDAY, THE FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
iPRESENT: m
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
AND
THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA
lA No. 2 OF 2025
IN
MACMA NO: 1000 OF 2025
Between:
Cholamandalam MS General Insurance Co. Ltd., Represented by it's
Manager (Lega), Opposite to Reddy College, Narasaraopet, Guntur
District, Narasaraopet J.C.J.C.
...Petitioner/Appellant/Respondent No.2
(Petitioner in MACMA 1000 OF 2025
on the file of High Court)
AND
1. India Jagan Mohan Rao, S/o.Subba Rao, aged about 50 years, resident
of 2/2 Vasantharayapuram, Guntur City, District and J.C.J.C.
Respondents/Respondent 1,2/Claimant 1,2
2. India Sarojini Devi, W/o.Jagan Mohan Rao, aged about 45 years,
resident of 2/2 Vasantharayapuram, Guntur City, District and J.C.J.C.
3. Udumula Jagadeeshwara Reddy, S/o.Koti Reddy, aged about 21 years.
D.No.4-6-172, Ganapathi Nagar II line, opposite to Hanumaiah Nagar,
Koritepadu, Guntur City. District and J.C.J.C (Owner of motorcycle AP
07 EK 1307) policy valid from 05-01-2019 to 04-01-2024
4. Buragayala Tarun Lakshman, S/o Srinivas, aged about 19 years, D
No.32-9/152, 9/1, Valiurivarithota, Guntur city. District and J.C.J.C,
(Driver of motorcycle AP 07 EK 1307)
.Respondents/Respondent 3,4/Respondentl,3
(Respondents in-do-)
Counsel for the Petitioner :SRI KORAGANTI SREENIVASARAO
Counsel for the Respondent Nos.1&2 :SIVA PRASAD KATAKAMSETTY
Petition under Order 41 Rule 5 R/W Section 151 of CPC is filed
praying that in the circumstances stated in the grounds filed in support of
the petition, the High Court may be pleased to grant stay of the Judgment
and Decree dt. 25th day of March, 2025, in M.V.O.P.No.886/2019 Before the
Motor Accidents Claims Tribunal-Cum-ll Additional District Judge, Guntur,
Pending disposal of MACMA No. 1000 of 2025, 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).
ORDER:
There shall be stay of execution of the award dated 25.03.2025 passed in M.V.O.P.No.886 of 2019 on the file of Motor Accidents Claims Tribunal-cum-ll Additional District Judge, Guntur, on condition of the petitioner depositing half of the award amount with accrued interest thereon and the costs of the petition within a period of six (6) weeks from date of this order. Failing which, the stay stands vacated without any further reference to the Court. On such deposit, the respondent Nos.1 & 2/claimants are permitted to withdraw the same, as per the proportionate shares ordered in the award, on furnishing personai security or third party security before the Tribunal.
Sd/- K. SRINIVASA RAJU ASSISTANT REGISTRAR //TRUE COPY// To, For ASSIST;s/^T REGISTRAR 1 The Chairman, Motor Accidents Claims Tribunal-Cum-ll Additional District Judge, Guntur
2. India Jagan Mohan Rao, S/o.Subba Rao, aged about 50 years, resident of 2/2 Vasantharayapuram, Guntur City, District and J.C.J.C.
3. India Sarojini Devi, W/o.Jagan Mohan Rao, aged about 45 years, resident of 2/2 Vasantharayapuram, Guntur City, District and J.C.J.C.
4. Udumula Jagadeeshwara Reddy, S/o.Koti Reddy, aged about 21 years, D.No.4-6-172, Ganapathi Nagar II line, opposite to Hanumaiah Nagar, Koritepadu, Guntur City. District and J.C.J.C (Owner of motorcycle AP 07 EK 1307) policy valid from 05-01- 2019 to 04-01-2024
5. Buragayala Tarun Lakshman, S/o Srinivas, aged about 19 years D No.32-9/152, 9/1, Valiurivarithota, Guntur city. District and J.C.J.C, (Driver of motorcycle AP 07 EK 1307) (Addressee Nos.2 to 5 By RPAD)
6. One CC to SRI. KORAGANTI SREENIVASARAO Advocate [OPUC]
7. One CC to SRI. SIVA PRASAD KATAKAMSET TY Advocate [OPUC]
8. The Section Officer, CMA Section, High Court of Andhra Pradesh, Amaravati.
9. Two spare copies HIGH COURT CMR,J & GTK,J DATED:01/12/2025 LIST THE MATTER ON 19.01.2025 ORDER lA No. 2 OF 2025 IN MACMA.No.1000 of 2025 DIRECTION