Andhra Pradesh High Court - Amravati
Between vs T. Gopi Lakshmi on 18 November, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV.
► 4:,
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TUESDAY, THE EIGHTEENTH DAY OF NOVEMB
TWO THOUSAND AND TWENTY FIVE '
:PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMM
lA No. 2 OF 2025
IN
MACMA NO: 1059 OF 2025
Between:
Andhra Pradesh state Road Transport Corporation, Represented by its
Managing Director, Holding Office at Pandit Jawaharlal Nehru bus
station,Vijayawada. (Owner of APSRTC bus bearing Regd. No. AP28-Z-
5652)
...Petitioner/Respondent No.2
(Petitioner in MACMA 1059 OF 2025
on the file of High Court)
AND
1. T. Gopi Lakshmi, Wife of T. Siva Prasad, Hindu, aged about 26 years.
House wife. Cum maid servant, residing at Door No. 15-1199, Project
Street, Srikalahasthi Town, Tirupati District. ... Respondent/Claimant
2. P. Srinivasulu, son of P. Krishnaiah, Hindu, aged about 61 years. Driver
in APSRTC, Residing at 1®* ward, Ranipeta, Venkatagiri, Nellore District.
(Driver of APSRTC bus bearing Regd.No. AP28-Z-5652)
(R2 is not necessary)
(Driver does not claim compensation. Hence not necessary)
...Respondent/Respondent No.1
(Respondents in-do-)
Counsel for the Petitioner iSri.ARAVALA RAMA RAO(SC FOR APSRTC
KKAC)
Counsel for the Respondent:
Petition under Order 41 Rule 5 of CPC praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to grant stay of all further proceedings including the
execution proceedings pursuant to order dated 29.05.2025 in M.V.O.P. No.
102 of 2023 on the file Before the Chairman, Motor Accidents Claims Tribunal
Cum XII Additional District Judge, Srikalahasti, Chittoor District Pending
disposal of MACMA No. 1059 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:
Heard learned counsel for the appellant. Having regard to the reasons assigned in the affidavit filed ii n support of the interlocutory application as well as the grounds raised in the appeal, pending further orders, there shall be interim stay of all further proceedings in pursuance of the judgment and decree dated 29.05.2025 passed in M.V.O.P.No.102 of 2023 by the Chairman, Motor Accidents Claims Tribunal-cum-XII Additional District Judge's Court, Srikalahasti, Chittoor District, subject to condition of the appellant depositing 50% of the compensation awarded along with interest and costs, within a period of eight (8) weeks from today. On such deposit being made, respondent No.1/ claimant is permitted to withdraw half of the amount so deposited, without furnishing any security.
SD/- KJ.RAJA BABU //TRUE COPY// ASSISTANTaREGISTRAR F SECTION OFFICER To,
1. The Chairman, Motor Accidents Claims Tribunal Cum XII Additional District Judge, Srikalahasti, Ctiittoor District
2. T. Gopi Lakshmi, Wife of T. Siva Prasad, residing at Door No. 15-1199 Project Street, Srikalahasthi Town, Tirupati District.( By RPAD)
3. OneCCto SRI. ARAVALA RAMA RAO(SC FOR APSRTC KKAC) Advocate [OPUC]
4. One spare copy HIGH COURT NV,J DATED: 18/11/2025 LIST THE MATTER AFTER EIGHT (08) WEEKS.
ORDER I.A.No.2 of 2025 IN MACMA.No.1059 of 2025 INTERIM STAY