Althi Adilakshmi vs Bonumahanthi Srinivasa Rao,
2021 Latest Caselaw 3134 AP

               HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: A.S.No.206 OF 2021
                              PROCEEDINGS SHEET
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                                                                                              NOTE
No.     DATE                                      ORDER

5.    23.08.2021   KSR,J

                                            I.A.NO.3 OF 2021



                      On    16-08-2021    Sri   G.Gopala   Krishna,    learned   counsel,

                   represented that he received instructions to appear in this matter on

                   behalf of the respondents. On that submission, the present matter

was adjourned twice enabling him to file his vakalat. Even till today,

he does not turn up.

The learned counsel for the petitioners also filed a Memo

evidencing proof of service on the respondents. In that view of the

matter and for the reasons mentioned in the affidavit filed in support

of this application, delay of three(3) days in filing the Appeal is

hereby condoned.

______________ K.SURESH REDDY,J

I.A.NO.1 OF 2021

The first appellant died leaving behind petitioner Nos.2 and 3 as

her legal representatives. The present application is filed to record

the petitioner Nos.2 and 3 as legal representatives of the deceased-

1st appellant. For the reasons stated in the affidavit filed in support

of this application, this I.A.No.1 of 2021 is allowed while recording

the petitioner Nos.2 and 3 as legal representatives of the deceased-

1st appellant.

                                                                        ______________
                                                                         K.SURESH REDDY,J
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                                                                                      NOTE
No.   DATE                                  ORDER

                                      I.A.NO.4 OF 2021

The respondents herein instituted O.S.No.102 of 2014 against the

petitioners herein before the Court of Principal District Judge,

Vizianagaram seeking for partition of the plaint schedule properties

into four (4) equal shares and to allot one such share to the

petitioners with separate possession by metes and bounds and for

costs of the suit. The petitioners, who are the defendants, have

contested the suit by filing the written statement. The trial court,

after full-fledged trial, decreed the suit by way of judgment and

preliminary decree, dated 31-12-2018. Aggrieved by the said

judgment, the present Appeal Suit is filed.

The present application is filed seeking stay of judgment and

preliminary decree.

Having heard the learned counsel for the petitioners and upon

perusal of the judgment and preliminary decree, which is impugned

in this appeal, there shall be stay of passing of the final decree

pursuant to the judgment and preliminary decree, dated 31-12-2018,

passed in O.S.No.102 of 2014 by the learned Principal District Judge,

Vizianagaram and all other proceedings may go on.

                                                                 ______________
                                                                  K.SURESH REDDY,J


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