Andhra Pradesh High Court - Amravati
M.Venkatachalapathi Naidu vs D.Srinivasulu Naidu on 19 February, 2021
Bench: B Krishna Mohan
(SHOW CAUSE NOTICE BEFORE ADMISSION) iy ee
IN THE HIGH COURT OF ANDHRA PRADESH: : AMARAVATI, fe
FRIDAY, THE NINETEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
. . : PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
. SECOND APPEAL NO: 47 OF 2021
Between:
1. M.Venkatachalapathi Naidu, S/o Mupperi Rama Naidu, aged 55 years,
Mogilivaripalle village and panchayat, Bangarupalem Mandal, Chittoor District
2. M.Vasanatha, W/o Mupperi Venkatapathi Naidu, aged 49 years, Mogilivaripalle
village and panchayat, Bangarupalem Mandal, Chittoor District
3. M.Bharathamma, died leaving behind her LRs the 2nd appellant herein who her
own sister
Appellants/Respondents/Plaintiffs
AND . .
1. D.Srinivasulu. Naidu, S/o Devabathni Narappa Naidu, aged 71 years,
Mogilivaripalle village and panchayat, Bangarupalem Mandal, Chittoor District
(died )
2. D.Munirathnam Naidu, S/o Devabathni Srinivasuiu Naidu, aged 38 years,
Mogilivaripalle village and panchayat, Bangarupalem Mandal, Chittoor District
3. Lakshmi kanthamma, W/o D,Srinivasulu Naidu, aged 70 years, Mogilivaripalle
village and panchayat, Bangarupalem Mandal, Chittoor District
4. K.Chittamma, W/o Rajendra Naidu, aged 47 years, R/o at Lingapuram villgage,
Muthirevulu post, Peddapanjani Mandal, Chittoor District --
5. G.Bujjaamma, W/o Jyotheeswara Naidu, aged about 45 years, R/o at Polakala
Yallampalli, Polakala Post, lrala Mandal, Chittoor District
6. T.Sumathi @ Lakshmi, W/o T.Sankara Naidu, aged 40 yéars, R/o at Chandragiri,
Tirupati Rural Mandal, Chittoor District
7. N.Suguna, W/o N.Kodanda, aged about 37 years, R/o at Lingapuram village,
Punganuru Taluk, Peddapanjani Mandal, Chittoor District --
(The respondents 3 to a were added as per orders in IANo.59/2019 Dt. 30-12-
2019)
Respondents/Appellants/Defendants
WHEREAS the Appellants above named through their Advocate SRI V
ESWARAIAH CHOWDARY presented this Second Appeal under Section 100 CPC
against the Judgment and decree dt. 19-10-2020 passes in A.S.No.44/2016 on the file
of the IX Additional District Judge, Chittoor in dt.19-10-2020 by reversing of the decree
and judgment dt. 03-02-2016 passed in O.S.No.126 of 2010 on the file of the II Addl.
Junior Civil Judge, Chittoor and set aside the same by allowing the second appeal by
confirming the judgment and decree passed by the Trial Court in O.S.No.126 of 2010 on
the Il Addl.Junior Civil Judge, Chittoor
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri V ESWARAIAH
CHOWDARY Advocate for the Petitioner, directed issue of notice to the Respondents
herein to show cause as to why this SECOND APPEAL should not be admitted.
You viz:
1. D.Munirathnam Naidu, S/o Devabathni Srinivasulu Naidu, aged 38 years,
Mogilivaripalle village and panchayat, Bangarupalem Mandal, Chittoor District
2. Lakshmi kanthamma, W/o D,Srinivasulu Naidu, aged 70 years, Mogilivaripalle
village and panchayat, Bangarupalem Mandal, Chittoor District
3. K.Chittamma, W/o Rajendra Naidu, aged 47 years, R/o at Lingapuram villgage,
Muthirevulu post, Peddapanjani Mandal, Chittoor District
4. G.Bujjamma, W/o Jyotheeswara Naidu, aged about 45 years, R/o at Polakala
Yallampalli, Polakala Post, irala Mandal, Chittoor District
5. T.Sumathi @ Lakshmi, W/o T.Sankara Naidu, aged 40 years, R/o at Chandragiri,
Tirupati Rural Mandal, Chittoor District
6. N.Suguna, W/o N.Kodanda, aged about 37 years, R/o at Lingapuram village,
Punganuru Taluk, Peddapanjani Mandal, Chittoor District
are 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 affidavit filed therewith (copy
enclosed) this SECOND APPEAL should not be admitted, within four weeks,
The Court made the following:
ORDER:
"Notice to the respondents.
The learned counsel! for the appellants is permitted to take out personal
notice to the respondents and file proof of service in the Registry, within a period
of three (3) weeks from today.
Post the matter after four (4) weeks". _7
Sd/-B.NarsingaRao
ASSISTANT REGISTRAR
ITRUE COPYI//
For SECTION OFFICER
To,
1. D.Munirathnam Naidu, S/o Devabathni Srinivasulu Naidu, aged 38 years,
Mogilivaripalle village and panchayat, Bangarupalem Mandal, Chittoor District
2. Lakshmi kanthamma, W/o D,Srinivasulu Naidu, aged 70 years, Mogilivaripalle
village and panchayat, Bangarupalem Mandal, Chittoor District
3. K.Chittamma, W/o Rajendra Naidu, aged 47 years, R/o at Lingapuram villgage,
Muthirevulu post, Peddapanjani Mandal, Chittoor District
4. G.Bujjaamma, W/o Jyotheeswara Naidu, aged about 45 years, R/o at Polakala
Yallampalli, Polakala Post, Irala Mandal, Chittoor District
5. T.Sumathi @ Lakshmi, W/o T.Sankara Naidu, aged 40 years, R/o at Chandragiri,
Tirupati Rural Mandal, Chittoor District
6. N.Suguna, W/o N.Kodanda, aged about 37 years, R/o at Lingapuram village,
Punganuru Taluk, Peddapanjani Mandal, Chittoor District (Addresses 1 to 6 by
RPAD- along with a copy of petition and memorandum of grounds)
One CC to SRI. V ESWARAIAH CHOWDARY Advocate [OPUC]
One spare copy
co N
BKMJ
DATED:19/02/2021
POST AFTER FOUR WEEKS
NOTICE BEFORE ADMISSION
SA.No.47 of 2021
25 FER ON
