Chakali Nagaiah Died, vs Ammoramma Died,
2021 Latest Caselaw 5350 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

FRIDAY, THE SEVENTEENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY ONE

PRESENT
THE HON'BLE SRI JUSTICE M. VENKATA RAMANA
SECOND APPEAL No. 839 of 2017

Between:
1. Chakali Nagaiah (Died)
2. Chakali Guruswamy, S/o. Chakali Nagaiah

 

Appellants/Plaintiffs

AND
1. Ammoramma (Died)
2. Gongidi Babu, S/o. Gongidi Munaswamy, Cultivation, Residing at Mordanapalle
Village, H/o. 180 Kothapalle, Yadamari Mandal, Chittoor District.
3. Smt. Lalitha, W/o. Anji Residing at Neelapalle, Kothur Village, G.D.Nellore
Mandal, Chittoor District.
Respondents/Defendants

Appeal filed under Section 100 and Order XLII, Rule 1 r/w Order XLI, Rule 1 of
C.P.C., aggrieved by the Judgment and decree dated. 9-10-2014 and made in AS.No.
2/2005 on the file of the | Additional District Judge, Chittoor confirming the judgment and
decree dated. 14-6-2014 made in OS.No. 685/1999 on the file of the | Additional Junior
Civil Judge, Chittoor.

IA.No. 2 of 2019:

Petition under Order 39 Rules 1 & 2 R/w Section 151 of CPC praying that in the
circumstances stated in the affidavit filed support of the petition, the High Court may be
pleased to grant an order of temporary injunction restraining the respondents from
interfering with the peaceful possession and enjoyment of the petitioner's land of plaint
'B' schedule property ie., item no.1 an extent of 0-51 cents in Sy.No. 28/12 Morthanipalli
Village, Kothapalli Revenue Village accounts, Yadamari Mandal, Chittoor District and
item No.2 an extent of 0-60 cents in sy.no. 27/11 Morthanipalli Village, Kothapalli
Revenue Village Accounts, Yadamari Mandal, Chittoor District, pending disposal of
SA.No. 839/2017 on the file of the High Court.

The Appeal coming on for hearing, upon perusing the petition, affidavit and
memorandum of grounds filed herein, and the Order of the High Court dated 30-11-
2020 made herein and upon hearing the arguments of Sri S.Lakshmanarayana Reddy,
Advocate for the Appellants, the Court made the following
ORDER:

Learned counsel for the respondents informed that he filed vakalat very recently and yet to receive papers from other side.

List the matter in the first week of January, 2022. Interim order granted earlier stands extended until further orders. Sd/- M. SURYANADHA REDDY | ASSISTANT REGIS R TRUE COPY//

for ASSISTANT REGISTRAR

The I Additional District Judge, Chittoor. The I Additional Junior Civil Judge, Chittoor.

One CC to Sri S.Lakshmanarayana Reddy, Advocate(OPUC) One spare copy.

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3H COURT "

MVRJ

DATE: 17-12-2021

NOTE:LIST THE MATTER IN THE

FIRST WEEK OF JANUARAY 2022

ORDER

SA.NO.839 OF 2017

INTERIM ORDER EXTENDED

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