United India Insurance Company ... vs Gundumaila Sreenivasulu
2024 Latest Caselaw 872 AP

Andhra Pradesh High Court - Amravati

United India Insurance Company ... vs Gundumaila Sreenivasulu on 1 February, 2024

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iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAYVAT
THURSDAY, THE FIRST DAY OF FEBRUARY
FYWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAD
IA No. 1 OF 2024
IN
RIACMA NO: 28 OF 2024
Between:
Unile ed india insurance Company Limited, represented by Manager, D.No 75/74,
Aina Koad, Froddatur fown and mandal, Katia apa District.
_.Pattioner(s}
{Peltianer inf ACMA 28 OF 2024
on the Ale of High Court
AND
}. tqundurnela Sreanivasulu, So Sreeramui, Agee about 52 years, Rio. DLNe,
{O85 KK Strest, Praddatur town and mardal, Radapa District
G.Ramachandrudu, Sfo Srramulu, Ro. 0. No. 4/445. Nadimpall S
Proddatur fown and mancdal, Radapa Distnc
Sundumiaiia Mahesh, S/o Srinivasulu, Agad about 2 23 years, Rio. DLNa.
1O/185-A, BS Street, Proddatur fawn and mandal, Kadapa Di strict,
Respondent(s}
(Respondents in-do-}

Counsel for the Petitioner > Sri NARESH BYRAPANENI
Counsel for the Respondent

Pettion under Order XL] Rule 5 rw Section TS1 CRO praying that in the
circumstances stated in the memorandum of grounds fled in support of the petition,
the High Court may be pleased to grant st ay of operation of the decree and judgment
in MVOP.No. 19 of 2047 on the fle of the Chairman, Motor Accidents Claire
Tribunal cum-H Add! District judge, Kadanpa af Praddatur, daied 2ist June, 2025,
Pending dispasal of MACMA No. 28 of 2024, on the fle of the High Court.

The court while directing issue of notice fo the Respondents herein to show
cause as to why this anplication should not be complied with, made the following
(The receipt of this order will be deemed to be the receipt of rictice in the case}

ORDER:

'Heard Sri Naresh Byrapaneni, learned Senior Counsel for the appellant. There shall be an Interim Stay of execution of the Decree and Award dated 21.06.2025, passed in MLV.O.P.No.18 of 2047, on the fie of the Motor Accident Cisims Tribunmalcum-ll Additional Oletrict Judge, Kadapa at Proddutur, subject ta the cradit of the amount awarded by the learned Tribunal

in NLV.O.P.No.19 of 2017 within a period of sight (08) weeks from today. Failing which, the Stay shall stands vacated automatically." 2 oo Sdi- Ns NAGANIMA SISTANT REGISTRAR »

TRUE COPY)?

For SECTION OFFICER

To

1. The Mater Accident Claims Trbunalcum-l! Addifional District Judge, Kadana at Proddutur,

#, isundumaiia Srsenivasuiu, Sio Sreerarnulu, Aged about 52 years, Rio. O Ne. 7O/185, KK Street, Proddatur town and marnidal, Ke va District,

3. G.Rarrach andrudy, Sfo Srrarnudu, Rio. D No. 18/448, Nacimpalll Streat, Proddatur fown and manda, Kadapa Disis of

Pabaut 23 years, Rie. OLNa.

4, Gundumalla Mahesh, S/o Srinwasul TOM1S5-A, KK Street, Proddatur town and mandal, Kadaps (Addressee nos.2 to 4 by RPAD)

One CC ie 8 Naerash Byrapanent, Advocate (OPUCI One spere copy

te,

HIGH COURT

YORR,J

DATED OVO 2024

POST THE MATTER AFTER ENGHT (O68) WEEKS.

ORDER iA No. 7 OF 2024

iN MACMA NO: 28 OF 2024

INTERIM STAY