A.Jayalakshmamma Jayamma, vs G.Subba Lakshmamma
2021 Latest Caselaw 1005 AP

  

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT;
FRIDAY, THE NINETEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE "
. : PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

SECOND APPEAL NO: 12 OF 2021 _-
Between: .

1. AJayalakshmamma @ Jayamma, W/o. late Subbarama Raju, aged about 68
years, Hindu, house wife, Residing at. D.No.6-7-543, 3° floor, Flat No.9,
Sripuram Colony, Tirupati, Chittoor District.

2. AVenkatarama Raju, S/o. late Subbarama Raju, Aged about 46 years, Hindu,
Residing at 20-3-15, Sivajyothi Nagar, Tirupati, Chittoor District.

3. A.Maheswara Raju, S/o. late Subbarama Raju, Aged about 44 years, Hindu,
Residing at 6-7-543, Siripuram Colony, Tirupati, Chittoor District.

Appellants/Appellants/Defendants 1 to 3--
AND

1. G.Subbalakshmamma, W/o. G.Ramachandra Raju, Aged about 52 years, Hindu,
House wife, residing at $S.B.R.Puram Village, Vadamalpet Mandal, Chittoor
District.

...Respondent/Respondent No.1/plaintiff~

2. D.Thulasamma, W/o. Narayanaswamy Raju, Aged about 55 years, Hindu, House
wife, Residing at Tadaku Railway Station, A.M.Puram Post, Vadamalpet Mandal,
Chittoor District.

...Respondent/Respondent No.2/Defendant No.4 --

Second Appeal under Section 100 CPC against the Judgment and Decree in
A. S.No.83 of 2018 on the file of the V Additional District Judge, Tirupati dated 02-11-
2020 confirming the Judgment and Decree in OS.No.201 of 2014 on the file of the
Senior Civil Judge, Puttur, dated 12-12-2017.--
1A NO: 1 OF 2021 ~~

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to stay all further
proceedings including passing of final decree in IA.No.217/2018 in OS.No.201/2014 on
the file of the Senior Civil Judge, Puttur, pending disposal of SA 12 of 2021, on the file
of the High Court. ~~

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and Order of the High Court dated 21-01-2021 made herein and
upon hearing the arguments of Sri L J Veera Reddy, Advocate for the Petitioners and of
Sri. K.Koutilya, Advocate for the Respondents, the Court made the following. --
ORDER:

"The interim order granted by this Court earlier i.e., on 21.01.2021 is extended till 19.03.2021.

Post the matter on 12.03.2021.

Office is directed to print the of Sri. K.Koutilya in place of Sri.K.Ananda Rao

for Respondents." ~~ . Sd/-M.RameshBabu

| ASSIST REGISTRAR [TRUE COPY//

SECTION OFFICER To, The V Addl. District Judge, Tirupati, Chittoor District. The Senior Civil Judge, Puttur, Chittoor District. ~ One CC to Sri. L J Veera Reddy, Advocate [OPUC] " One CC to Sri. K Ananda Rao, Advocate [OPUC] ~~ One spare copy.

akwonn>

SP

HIGH COURT

BKM,J

DATED: 19/02/2021

POST THE MATTER ON 12.03.2021.

ORDER

SA.No.12 of 2021

EXTENSION OF INTERIM ORDER

Sr Pe

95 Fra"

fecal