Andhra Pradesh High Court - Amravati
Cholamandalam Ms General Insurance ... vs Kothapalli Chinthala Samson Vijay ... on 30 July, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI <A',
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WEDNESDAY, THE THIRTIETH DAY OF JULY X 'hi-
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:PRESENT:
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN
i MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: 547 OF 2024
Between:
Cholamandalam MS General Insurance Company Ltd, Represented by
its Branch Manager, D.No.4-301-10, MEB Trade Centre, Ground Floor,
Bangar Pet, Railway Station Road, Kurnool.
Appellant/1®* Respondent
AND
1. Kothapalli Chinthala Samson Vijay Kumar, S/o Late K.C.Devadanam,
Aged 54 years, Christian, R/o D.No.2/43, C.S.I.Compound, R.S.Road,
Kadapa City-516 001.
2. . Kothapalli Chinthala Prameela Vijaya Kumari, W/o K.C.Samson Vijay
Kumar, Aged 50 years, Christian, R/o D.No.2/43, C.S.I.Compound,
R.S.Road, Kadapa City-516 001.
Respondents/Petitioners
3. Penugonda Lavanya, W/o Late K.C.Joshi, Aged 21 years. Converted
Christian, Private Employee, R/o D.No.39/484/1/30, Om Santhi Nagar,
Kadapa City-516 001.
4. K.C.Prayisi Joy, D/o Late K.C.Joshi, Aged 02 years. Minor, R/o
D.No.39/484/1/30, Om Santhi Nagar, Kadapa City-516 001,
(Respondent no.4 being minor is rept. by her mother and natural
guardian. Respondent no.3)
Respondents/2"'' to 3"* Respondents
Appeal filed under Order 173 of Motor Vehicle Act, praying that the High
Court may be pleased to begs to present this Memorandum of Motor
Accidents Civil Miscellaneous Appeal before this Hon'ble Court against the
order and Decree dated 8-01-2024 in M.V.O.P 206 of 2021 on the file of Motor
accidents Claims Tribunal-cum-Family Court -Cum -VI Additional District
Judge, at Kadapa.
lA NO: 2 OF 2024
Petition under order 41 Rule 5 of CPC is filed 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 operation of decree and judgement
dated 8-01-2024 in M.V.O.P.N0.206 of 2021 on the file Motor Accidents
Claims Tribunal-cum Family Court - cum VI Additional District Judge, at
Kadapa, Pending disposal of MACMA 547 of 2024, on the file of the High
Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum filed in support thereof and the earlier order of the High Court
dated: 14.07.2025 made herein and upon hearing the arguments of
Sri
HARINATH REDDY SOMA, Advocate for the Petitioner, Sri KASA
JAGANMOHAN REDDY, Advocate for the Respondent/Claimants and the
Court made the following.
ORDER;
"At request of Sri Kasa Jagan Mohan Reddy, learned counsel
for the respondents/claimants, list the matter after two (2) weeks.
Till then, interim order granted earlier by this Court shall
stand extended. SD/- A. VIJAYA SABU
ASSISTANT F^GISTRAR
H-sj
//TRUE COPY// SECTION OFFICER
To,
1. The Motor accidents Claims Tribunal-cum-Family Court -Cum -VI
Additional District Judge, at Kadapa.
2. One CC to SRI. HARINATH REDDY SOMA Advocate [OPUC]
3. One CC to SRI. KASA JAGANMOHAN REDDY Advocate [OPUC]
4. One spare copy
Ksr
HIGH COURT
CGR,J
DATED:30.07.2025
list the matter after two (2) weeks.
ORDER
MACIVIA.No.547 of 2024
INTERIM ORDER EXTENDED