M/S.Chola Ms General Insurance Company ... vs Chittuluri Veeralakshmi,
2024 Latest Caselaw 7913 AP

Andhra Pradesh High Court - Amravati

M/S.Chola Ms General Insurance Company ... vs Chittuluri Veeralakshmi, on 30 August, 2024

APHC010330122024

                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                 [3311]
                            (Special Original Jurisdiction)

                   FRIDAY ,THE THIRTIETH DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR
                                PRESENT
            THE HONOURABLE MS JUSTICE B S BHANUMATHI
   MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: 521/2024
Between:
M/s.Chola Ms General Insurance Company Limited, and    ...APPELLANT(S)
Others
                                     AND
Chittuluri Veeralakshmi and Others                    ...RESPONDENT(S)

Counsel for the Appellant(S):

1. GUDI SRINIVASU Counsel for the Respondent(S):

1.

The Court made the following:

MACMA.No.521 of 2024

HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: MACMA No.521 of 2024 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

30.08.2024 BSB, J

This petition is filed under Section 151 CPC to grant stay of all further proceedings pursuant the decree and judgment dated 29.04.2024 passed in M.V.O.P.No.15 of 2019 on the file of Motor Vehicle Accident Claims Tribunal - Cum- XII Additional District Judge, Pithapuram including the execution proceedings, pending disposal of the main M.A.C.M.A.

The learned counsel for the petitioner/appellant submitted that the deceased was not owner of the goods and he was only an unauthorised passenger in the trailer at the time of accident .

For the reasons stated in the affidavit and the grounds raised in the appeal and the facts mentioned in the affidavit, interim stay as prayed for is granted, subject to condition of deposit of 50% of the decretal amount before the Tribunal within eight (8) weeks from this order, failing which the stay gets vacated without any further order.

_________________ B.S.BHANUMATHI,J

Issue notice to respondents. Learned counsel for the petitioner/appellant is permitted to take out personal service of notice to the respondents through RPAD and file proof thereof. Post on 04.10.2024.

_________________ B.S.BHANUMATHI,J PNV