Giddaluru.Philips vs Vanke.Rajaiah
2021 Latest Caselaw 1113 AP

     
 
   
 

  

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATK

WEDNESDAY, THE TWENTY FOURTH DAY OF F EBRUARY, *

TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
SECOND APPEAL NO: 58 OF 2021

See
eas

Between:
1. Giddaluru.Philips, S/o Ramudu aged about 38 years r/o Boilakuntla Village,Sirvel
Mandal! Kurnool Dt. died represented by legal heirs 3 to 6 Defendants.
Giddaluru Prabhakar, S/o Ramudu 42 years Hindu,Agriculturist, R/o Boilkuntla
Village,Sirvel Mandal Kurnool District.
Giddaluru.Premamma, W/o Late Philips,age 28 years
Giddaluru.Kavin, S/o Philips age 15 years,
Giddaluru.Soumya, D/o Philips aged about 13 years

N

Giddaluru Ravi, S/o Philips, age 11 years D3 to D6 are minors rep. by guardian mother
3" defendants All are agriculturists, Hindu, R/o Boilakuntla Village, Sirvel Mandal,
Kurnool Dist.

DM Bw

Appellants
AND
Vanke.Rajaiah, S/o Pakkeera, Hindu 45 years, Agriculturist, R/o Gangavaram Village,
Sirvel Mandal, Kurnool District

Respondent

WHEREAS the Appellants above named through their Advocate Sri Srinivasulu.

P, presented this Second Appeal under Section 100 CPC, to setting aside the Appeal, Decree and

judgment dated 07-10-2020 in Appeal Suit No. 8/2018 on the filed of Vth Additional District

Judge Allagadda, Kurnool by confirming the lower court judgment and Decree dated 15-12-2017

in O.S.No.80/2009 passed by the Junior Civil Judge Court, Allagadda and for other reliefs as the Honble court deems fit and proper in the circumstances of the case.

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri Srinivasulu.P, Advocate for the

Appellants/Petitioners, directed issue of notice to the Respondent herein to show cause as to why this SECOND APPEAL should not be admitted.

You viz:

Sri Vanke.Rajaiah, S/o Pakkeera, R/o Gangavaram Village, Sirvel Mandal, Kurnool District, A.P.

are directed to show cause as to why in the circumstances set out in the petition/appeal and the affidavit/memorandum of grounds filed therewith (copy enclosed) this SECOND APPEAL should not be admitted.

THE COURT MADE THE FOLLOWING: ORDER

"Notice to the respondent.

The learned counsel for the appellants is permitted to take out personal notice to the respondent and file proof of service within two (2) weeks from today.

Post the matter after three (3) weeks."

Sd/-E.KameswaraRa ASSISTANT, REGISTRAR

TRUE COPY//

SECTION OF For

To,

1. Sri Vanke.Rajaiah, S/o Pakkeera, R/o Gangavaram Village, Sirvel Mandal, Kurnool District (by RPAD- along with a copy of petition and memorandum of grounds)

2. One CC to SRI SRINIVASULU P Advocate [OPUC]

3. One spare copy MSR

~ HIGH COURT

BKMJ

DATED:24/02/2021

NOTE : POST THE MATTER AFTER THREE (3) WEEKS.

NOTICE BEFORE ADMISSION

SA.NO.58 OF 2021

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