V. Ramakrishna vs G.Gangamma
2021 Latest Caselaw 3170 AP

              HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: A.S. No.283 OF 2021
                            PROCEEDINGS SHEET
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No.      DATE                                    ORDER

1.    24.08.2021   KSR,J

                                           I.A.NO.1 OF 2021

                      The petitioner, who is the plaintiff in O.S.No.63 of 2015 on

                   the file of the Court of II Additional District Judge, Hindupur,

                   Ananthapuramu District, filed the above suit against the

                   respondents/defendants for partition and separate possession

of 1/3rd share in suit schedule properties.

After completion of trial, the court below dismissed the said

suit by way of a judgment and decree, dated.30-12-2019.

Aggrieved by the same, the present Appeal Suit is filed by the

petitioner/plaintiff/appellant. Along with Appeal, the

petitioner/appellant filed the present I.A seeking to stay of all

further proceedings pursuant to the judgment and decree, dated

30-12-2019 passed in O.S.No.63 of 2015 by the learned II

Additional District Judge, Hindupur. As seen from the record, as

the suit for partition of the suit schedule properties was

dismissed, the present application seeking to grant stay of all

further proceedings is misconceived.

Accordingly, this application is closed.

                                                                        ______________
                                                                         K.SURESH REDDY,J
                   TSNR
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