Smt. K. Neelavani, vs Sri. K. Gopalan Died
2021 Latest Caselaw 5174 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY,THE THIRTEENTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY ONE
:PRESENT:

THE HONOURABLE SRI JUSTICE M. VENKATA RAMANA

IA No. 1 OF 2021
IN
SA NO: 585 OF 2021
Between:

1. Smt. K. Neelavani, W/o. K. Rajendran, 62y, D.No.3-115, Cheruvu Street, Near

Greamspet, Town Bank, Greamspet, Chittoor Town and Mandal
2. R. Balachandar, S/o K. Rajendran, 44y, D.No.3-115, Cheruvu Street, Near

Greamspet, Town Bank, Greamspet, Chittoor Town and Mandal
.. Appellants/Petitioners
(Petitioner in SA 585 OF 2021
on the file of High Court)

AND

--_

. Sri. K. Gopalan (died),
2. Smt. G.Pushpavathiamma, W/o late K. Gopalan, 55 years, D.No.19-505, Kasturi
Bai Street, Mittoor, Chittoor Town and District.
3. Smt. N. Selvarani, W/o M. Muniraj, D/o. late K. Gopalan, 39 years, D.No.15-
1513/1, C.B.Road, Sowcarpet, Greamspet Road, Chittoor.
4. Ms. G. Manjula, D/o late K. Gopalan, 37 years, D.No.19-505, Kasturi Bai Street,
Mittoor, Chitoor Town and District.
5. Ms. G. Jaichithra, D/o late K. Gopalan, 32 years, D.No.19-505, Kasturi Bai
Street, Mittoor, Chittoor Town and District.
6. Sri G. Sreedhar Kumar, S/o late K. Gopalan, 32 years, D.No.19-505, Kasturi Bai
Street, Mittoor, Chittoor Town and District.
.. Respondents
(Respondents in-do-)
Counsel for the Petitioners :Sri G V SHIVAJI
Counsel for the Respondent :

Petition under Order 39 Rule 1 and 2 of CPC Ri/w Section 151 CPC praying that
in the circumstances stated in the affidavit filed herein, the High Court may be pleased
to grant interim suspension of impugned Judgment and Decree made in AS. NO. 133 of
2019 dated 11-11-2021, on the file of Principal District Judge Court, Chittoor, where in
the judgment and Decree made in OS. No. 448 of 2012, dated 18-10-2019, has been
set aside including all further consequential proceedings, pending disposal of SA No.
585 of 2021, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Court made the following
ORDER:

Heard.

There shall be interim stay of operation of the decree in A.S.No.133 of 2019 on the file of the Court of learned Principal District Judge, Chittoor, concerned to O.S.No.448 of 2012 on the file of the Court of learned Additional Senior Civil Judge, Chittoor , until further orders.

Notice.

Sd/- T. MADHAVI,

ASSISTANT REGISJRAR

/(TRUE COPY// For ASSISTANT 'REGISTRAR

To,

_ The Principal District Judge Court, Chittoor, Chittoor District

2. The Addl. Senior Civil Judge, Chittoor, Chittoor District

wo

Skm

Smt. G.Pushpavathiamma, W/o late K. Gopalan, 55 years, D.No.19-505, Kasturi Bai Street, Mittoor, Chittoor Town and District.

_ Smt. N. Selvarani, W/o M. Muniraj, D/o. late K. Gopalan, 39 years, D.No.15-

1513/1, C.B.Road, Sowcarpet, Greamspet Road, Chittoor.

Ms. G. Manjula, D/o late K. Gopalan, 37 years, D.No.19-505, Kasturi Bai Street, Mittoor, Chitoor Town and District.

Ms. G. Jaichithra, D/o late K. Gopalan, 32 years, D.No.19-505, Kasturi Bai Street, Mittoor, Chittoor Town and District.

_ Sri G. Sreedhar Kumar, S/o.late K. Gopalan, 32 years, D.No.19-505, Kasturi Bai

Street, Mittoor, Chittoor Town and District. ( Addressee Nos 3 to 7 By RPAD) One CC to SRI. G V SHIVAJI Advocate [OPUC]

. One spare copy

HIGH COURT

MVRJ

DATED:13/12/2021

ORDER

IA. No. 1 of 2021 IN SA.No.585 of 2021

INTERIM STAY

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