Andhra Pradesh High Court - Amravati
The Divisional Manager vs Shaik Begum Bee on 5 December, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVi
FRIDAY, THE FIFTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
lA No. 2 OF 2025
IN
MACMA NO: 1167 OF 2025
Between:
The Divisional Manager, M/s.The Oriental Insurance Company Ltd, Bhupal
Complex, Park Road, Kurnool Policy No. 510000/31/2016/29580 of
Kurnool Branch, Valid from 8-09-2015 to 7-09-2016.
...Petitioner/Appellant
(Petitioner in MACMA 1167 OF 2025
on the file of High Court)
AND
1. Shaik Begum Bee, W/o. Late Shaik Khasim Vali, Muslim House Wife,
aged about 43 years, R/o.H.No.3-179, B.S.S.R.Nagar, Tatipadu
Villager, Jupadu Bunglow Mandal Kurnool District
2. Shaik Ali Basha, S/o.Shaik Khasim Vali, Muslim aged about 27 years.
R/o.H.No.3-179, B.S.S.R.Nagar, Tatipadu Villager, Jupadu Bunglow
Mandal Kurnool District.
3. Molla Nasimoon, W/o.Molla Shaik Shavali, D/o.Late Sahik Kahsim Vali,
Muslim, Occ.House wife, aged about 26 years, R/o.3 ward.
rd
Brahmanakodkur Village and Mandal Krunool District.
... Respondents/Petitioners
4. Tapala Mabasha, S/o.T.Abdul Nabi, Muslim Major, R/o.H.No.1 -128,
Velpanur Village, Velugodu Mandal, Kurnool District, Regd.Owner-Cum-
Rider of TVS Phoenix Motor cycle bearing No. AP 21 UZTR 8954
...Respondent(s)
(Respondents in-do-)
Counsel for the Petitioner iSri.GUDI SRINIVASU
Counsel for the Respondent:
Petition under Order XLI-Rule 5 & Under Sec. 151 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 pursuant to
the decree and judgment dated 24*' day of June, 2025 passed in M.V.O.P.
No.170 of 2021 on the file of the Chairperson, Motor Accidents Claims Tribunal
- Cum - VII Additional District Judge, Kurnool, including execution proceedings
Pending disposal of MACMA No. 1167 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 in support of the interlocutory application as weli 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 24.06.2025 passed in M.V.O.P.No.170 of 2021 on the file of Motor Accidents Claims Tribunal-cum-VII Additional District Judge's Court, Kurnool 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 claimant are permitted to withdraw half of the amount so deposited, in proportionate shares as provided under the impugned judgment. without furnishing any security.
Sd/-M.Prabhakara Rao, DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Chairperson, Motor Accidents Claims Tribunal-cum-VII Additional. District Judge, Kurnool
2. Shaik Begum Bee, W/o. Late Shaik Khasim Vali, R/o.H.No.3-179, B.S.S.R.Nagar, Tatipadu Villager, Jupadu Bunglow Mandal Kurnool District.
3. Shaik Ali Basha, S/o.Shaik Khasim Vali, R/o.H.No.3-179, B.S.S.R.Nagar, Tatipadu Villager, Jupadu Bunglow Mandal Kurnool District.
4. Molla Nasimoon, W/o.Molla Shaik Shavali, D/o.Late Sahik Kahsim Vali, R/o.3''' ward, Brahmanakodkur Village and Mandal Krunool District.
5. Tapala Mabasha, S/o.T.Abdul Nabi, R/o.H.No.1-128, Velpanur Village, Velugodu Mandal, Kurnool District, Regd.Owner-Cum-Rider of TVS Phoenix Motor cycle bearing No. AP 21 UZTR 8954 (addressee 2 to 5 by RPAD- along with a copy of petition and memorandum of grounds)
6. One CC to SRI. GUDI SRINIVASU Advocate [OPUC]
7. One spare copy HIGH COURT NV,J DATED:05/12/2025 List the matter after eight (08) weeks.
ORDER I.A.No.2 of 2025 IN MACMA.No.1167 of 2025