Andhra Pradesh High Court - Amravati
Shaik Habeeb Mohammed vs Mavilla Venkata Subbiah on 23 February, 2021
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY THIRD DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE
:PRESENT: ence
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN .
SECOND APPEAL NO: 225 OF 2020
Between:
Shaik Habeeb Mohammed, S/o Mohammed, Aged about 59 years, R/o' D. No.
Gaddamvari Street, Near Trunk Road, Nellore City aN
'
AND Ye
Mavilla Venkata Subbiah, S/o Late Samba Sivaiah alias Sambaiah, Aged about 61 years, RZ
D.No.16-1-418, Gaddamvari Street, Near Trunk Road, Nellore City, Nellore District
Respondent
Second Appeal under Section 100 CPC aggrieved by the decree and Judgment AS No. 111/2019
on the file of the IV Addl. District Judge, Nellore, dated 02.03.2020 in reversing the Judgment and
decree of the Principle Junior Civil Judge, Nellore in O.S. No. 533/2017, dated 28.06.2019.
IA NO: 4 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 vacate the interim order passed in IA No. 1 / 2020 in
SA 225 / 2020 dated 15-09-2020 in the interest of justice, pending disposal of SA 225 of 2020, on the
file of the High Court.
IA NO: 1 OF 2020
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 suspend operation of the decree and judgment passed
in A.S. No. 111 of 2019 on the file of the IV Additional District Judge, Nellore dated 02.03.2020 in
reversing the judgment and decree of the Principle Junior Civil Judge, Nellore in O.S. 533 of 2017 dated
28.06.2019, pending disposal of SA 225 of 2020, on the file of the High Court.
The Appeal coming on for hearing, upon perusing the Petition and the affidavit filed in support
thereof and the order of the High Court order dated 15.09.2020 in IA No. 1 of 2020 in SA No. 225 of
2020 made herein and upon hearing the arguments of Sri P. Narasimhulu, Advocate for the Petitioner,
and of Sri Y. Nagi Reddy, Advocate for the Respondent and the Court made the following:
ORDER
"Heard the learned counsel for the appellant as well as the learned counsel for the
respondent.
The appellant complied with the order of this Court dated 15.09.2020 in respect of future
rents and the arrears of the rent shall be cleared by depositing the same before the Court below.
It is represented by the learned Counsel for the respondent that around a sum of Rs.
3,00,000/- is due in the form of arrears and there is a default from March 2020 to October 2020
also in the payment of rents.
The appellant is directed to clear up the said dues within a period of six (6) weeks from
today.
Post the matter after six (6) weeks."
SD/- T.MADHAYI
ASSISTANT REGISTRAR
/ITRUE COPY// Hy
For ASSISTANT REGISTRAR
To,
I. Sri Mavilla Venkata Subbiah, S/o Late Samba Sivaiah alias Sambaiah, Aged about 61 years, R/o
D.No.16-1-418, Gaddamvari Street, Near Trunk Road, Nellore City, Nellore District (by RPAD)
2. One CC to Sri P. Narasimhulu Advocate [OPUC]
3. One CC to Sri Y. Nagi Reddy Advocate [OPUC]
4. One spare copy
R
HIGH COURT
BKM
DATED:23/02/2021
NOTE : POST THE MATTER AFTER SIX (6) WEEKS."
ORDER
SA.NO.225 OF 2020
DIRECTION
