Andhra Pradesh High Court - Amravati
K.S.N.Chowdary vs Tatipudi Sreeramulu on 21 December, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY FIRST DAY OF DECEMBER, TWO THOUSAND AND TWENTY ONE
: PRESENT : s
THE HONOURABLE SRI JUSTICE M. VENKATA RAMANA
|.A.No. 2 of 2021
IN iMG
S.A.No. 596 of 2021 \ .
Between:- '
1.K.S.N. Chowdary, S/o. K. Anjaneya Chowdary
2.Ms K. Mohna Lavanya, D/o. K.S.N. Chowdary.
..Petitioners
(Appellants in S.A.No. 596 of 2021
on the file of High Court)
AND
1.Tatipudi Sreenivasulu, S/o. Tatipudi Demudu, R/o. Plot No. 2-10/7,
Sujathanagar, Chinamusidivada, Visakhapatnam -531173 (died per LRs)
2.Tatipudi Swarna Kumari, W/o. Tatipudi Sreeramulu, R/o. Plot No.2-10/7,
Sujathanagar, Chinamusidivada, Visakhapatnam -531173.
3.Tatipudi Chaitanya, S/o. Tatipudi Sreeramulu, R/o. Plot No.2-10/7,
Sujathanagar, Chinamusidivada, Visakhapatnam -531173.
4.Tatipudi Komala, D/o. Tatipudi Sreeramulu, R/o. Plot No.2-10/7,
Sujathanagar, Chinamusidivada, Visakhapatnam -531173.
.. Respondents
. (Respondents in-do-)
Counsel for the Petitioners : SRI V.V. SATISH
Counsel for the Respondent
Petition under Section 151 of C.P.C., praying that in the circumstances
stated in the affidavit filed herein, the High Court may be pleased to stay
all further proceedings in E.P.No. 109 of 2019 in 0.S.No. 97 of 2007 on the
file of the court of the VI Additional Senior Civil Judge's Court
Visakhapanam, pending disposal of S.A.No.596 of 2021 on the file of the
High Court as against the Judgment and decree of the Court of the
XII Additional District Judge, Visakhapatnam passed in A.S.No. 171 of 2013
dated 11-2-2020 in reversing the Judgment and Decree of the VI Additional
Senior Civil Judge's Court, Visakhapatnam passed in 0.S.No. 97 of 2007,
dated 11-6-2013.
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)
ORDER:-
"Heard.
There shall be stay of all further proceedings in E.P.No.109 of 2019
in O.S.No.97 of 2007 on the file of the Court of learned VI Additional
Senior Civil Judge's Court, Visakhapatnam, until further orders subject
to the appellants depositing costs awarded by the Courts below to the
credit of the suit, within four (04) weeks from now."
Sd/- V. SRINIVASA RAJU
ASSISTANT REGIST
//TRUE COPY//
Z v
for ASSISTANT REGISTRAR
Contd..2...
To
1.The XII Additional District Judge, Visakhapatnam
2.The VI Additional Senior Civil Judge's Court, Visakhapatnam.
3.Tatipudi Sreenivasulu, S/o. Tatipudi Demudu, R/o. Plot No. 2-10/7,
Sujathanagar, Chinamusidivada, Visakhapatnam -531173 (died per LRs)
4.Tatipudi Swarna Kumari, W/o. Tatipudi Sreeramulu, R/o. Plot No.2-10/7,
Sujathanagar, Chinamusidivada, Visakhapatnam -531173.
5.Tatipudi Chaitanya, S/o. Tatipudi Sreeramulu, R/o. Plot No.2-10/7,
Sujathanagar, Chinamusidivada, Visakhapatnam -531173.
6.Tatipudi Komala, D/o. Tatipudi Sreeramulu, R/o. Plot No.2-10/7,
Sujathanagar, Chinamusidivada, Visakhapatnam -531173.
(Addressee Nos. 3 to 6 by RPAD)
7.One CC to Sri V.V. SATISH, Advocate (OPUC)
8.One Spare Copy.
TKK
HIGH COURT
MVR.J
DATED: 21-12-2021
ORDER
1.A.No. 2 of 2021
~ IN
S.A.No. 596 of 2021
INTERIM STAY
DSP mar anainnemesenmsmetaanenmr.
