Bengali Veeresh Died And 2 Others vs Bangali Errammadied And Another
2021 Latest Caselaw 5444 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

WEDNESDAY, THE TWENTY SECOND DAY OF DECEMBER
TWO THOUSAND AND TWENTY ONE
:PRESENT:

THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA

 

SECOND APPEAL NO: 1604 OF 2018
Between:

1. Bengali Veeresh (Died) as Per Lrs.

2. Bangali Lakshmi, W/o.Bangali Veeresh, Age-34 years, R/o.Near Kannada
Elementary School, Khajipura Village, Adoni Mandal, Kurnool District.

3. Bangali Nagaraju, S/o.Bangali Veeresh Age-Present 23 years, (14 years Minor
as in Lower court); Rep.by his mother and Natural Guardian, R/o.Near Kannada
Elementary School, Khajipura Village, Adoni Mandal, Kurnool District.

_..Appellants/Appellants/Respondents
AND

--_

. Bangali Erramma(Died) by Lrs
2. Jayamma, W/o.Lakshmana, Age-44 years, House Wife, R/o.Adoni Village and
Mandal, Kurnool District.

...Respondents/Respondents/Plaintiffs

WHEREAS the Appellants above named through their Advocate Sri K Sitaram -
presented this Second Appeal under Section 100 CPC against the order dated to
present this Memorandum of Second Appeal against the Judgment and decree passed
in AS.No.30 of 2009, dated 23-07-2018 on the file of II Addl., District Judge, Kurnool at
Adoni reversing the orders passed in O.S.No.70 of 2001 Dt.29-04-2009, on the file of
Senior Civil Judge, Adoni.

AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri K Sitaram, Advocate for the
Petitioners, directed issue of notice to the Respondents herein to show cause as to why
this SECOND APPEAL should not be admitted.

You viz:
Jayamma, W/o.Lakshmana, R/o.Adoni Village and Mandal, Kurnool District.

are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the memorandum
of grounds filed therewith (copy enclosed) this SECOND APPEAL should not be
admitted, on or before 1° week of March, 2022, on which date the case stands posted

for hearing.
The Court made the following;
ORDER:

"Notice to 2" respondent. List the matter in the 1°* week of March, 2022." a.

- Sd/- K. SRINIVASA RAJU ASSISTANT R TRAR ITTRUE COPYI/ ve SECTION OFFICER FO. pwr rare eee ee To, --_

1. Jayamma, W/o.Lakshmana, R/o.Adoni Village and Mandal, Kurnool District.(by RPAD- along with a copy of petition and'memorandum of grounds)

2. One CC to Sri. K Sitaram, Advocate [OPUC]

3. One spare copy.

MSB

HIGH COURT

MVR,J

DATED:22/12/2021

ORDER

LIST THE MATTER IN THE 1°" WEEK OF MARCH, 2022

NOTICE BEFORE ADMISSION

SA.No.1604 of 2018