HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH
TUESDAY, THE NINETEENTH DAY OF APRIL,
TWO THOUSAND AND SIXTEEN
: PRESENT:
THE HON'BLE SMT JUSTICE ANIS
SECOND APPEAL No. 878 of 2015
Between:
Smt. Mekala Chamanthi, D/o. Ramachandra Reddy
Appellant/Defendant No.4
AND
1. Lingala Srinivas, S/o. Mogulaiah, Occ: Agriculture, R/o. Ananthapuram Village, Bhongir Mandal, Nalgonda District.
2. Lingala Ravinder, S/o. Mogulaiah, Occ: RTC Driver, R/o. Ananthapuram Village, Bhongir Mandal, Nalgonda District.
3. Lingala Sailu, S/o. Mogulaiah, Occ: RTC Driver, R/o. Ananthapuram Village, Bhongir Mandal, Nalgonda District.
4. Lingala Mogulaiah, S/o. Late Narsaiah, Occ: Agriculture, R/o. Ananthapuram Village, Bhongir Mandal, Nalgonda District.
5. T.Nagesh Babu, S/o. T.Ramesh Babu, Occ: Business, R/o. F-5, Harika Apartments, Venkateshwara Nagar, BCH, Ranga Reddy
District.
6. Smt. Anumaganti Ramulamma, W/o. Balaraju, Occ: Hanmapuram Village, Bhongir Mandal, Nalgonda District.
Respondents/Defendants 1 to 3
Second Appeal under Section 100 of C.P.C. preferred to the High Court against the Judgment and decree of the Court of the V
Additional District Judge, Bhongir, at Bhongir made in AS.No. 53/2012 dt. 13-04-2015 preferred against the Judgment and decree of the
Court of the Senior Civil Judge, Bhongir made in OS.No. 224/2007 dt 23-04-2012.
SAMP.No. 2474 of 2015: Petition under Section 151 of CPC praying that in the circumstances stated in the affidavit filed herein, the
High Court may be pleased to stay of all further proceedings in pursuant to the Judgment and Decree dated. 13-04-2015 in AS.No. 53 of
2012 on the file of V Additional District Judge, Bhongir, pending disposal of SA.No. 878/2015 on the file of the High Court.
The petition coming on for hearing, upon perusing the Memorandum of grounds filed herein and order of High Court dated 12-02-
2016 and 17-03-2016 made herein and upon hearing the arguments of Sri J.Govardhan Reddy, Advocate for the Appellant, and Sri C.
Damodar Reddy, Advocate for Respondent NOs. 1 to 3, and Dr. K. Satyanarayana Rao, Advocate for Respondent Nos 4 & 6, the Court
made the following
ORDER:
Both the counsel present. Interim stay granted earlier is extended for a period of eight (8) weeks. Post this matter after six (6) weeks.
ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To
1. The V Additional District Judge, Bhongir, at Bhongir, Nalgonda District.
2. The Senior Civil Judge, Bhongir at Bhongir, Nalgonda District.
3. One CC to Sri J. Goverdhan Reddy, Advocate(OPUC)
4. One spare copy.
Skm HIGH COURT ANIS,J Drafted by: skm Drafted on; 21-04-2016 DATED: 19-04-2016 NOTE: POST THIS MATTER AFTER SIX WEEKS ORDER SA.NO. 878 OF 2015 EXTENSION OF INTERIM STAY