Andhra Pradesh High Court - Amravati
Maddipati Pushpavathi vs Kanala Bala Venkata Ramesh on 24 February, 2021
Bench: M.Venkata Ramana
| |
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE TWENTY FOURTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE
: PRESENT :
THE HONOURABLE SRI JUSTICE M. VENKATA RAMANA = -
wo"
A.S.No. 1634 of 2018 VU
Between :-
1.Maddipati Pushpavathi, W/o. Sri Hari.
2.Maddipati Lakshmi, W/o. Venkata Rao
3.Maddipati Krishna Kumari, W/o. Rama Rao.
4.Singamsetti Kumari, W/o. Subba Rao
5.Singamsetti Nageswara Rao, S/o. Peda Veera Venkaiah
6.Chintapalli Durgamma, W/o. Gandhi Raja
7.Chintapalli Duga Rao S/o. Gandhi Raja |
8.Chintapalli Satyanarayana, S/o. Gandhi Raja
9.Kalingi Vijaya Lakshmi, W/o. Veera Swamy.
....Appellants/Plaintiffs.
AND
1.Kanala Bala Venkata Ramesh, S/o. Late Guru Murthy, Occ : Business,
R/o. D.No. 4-4-16, Agraharam, Eluru, West Godavari District.
2.Konduboyina Mahalakshmi, W/o. Rambabu, Occ : Housewife,
R/o.D.No. 3-46, Kodugudem, Dwaraka Tiruala Mandal, West Godavari District.
3.The District Collector, West Godavari District.
4.The Revenue Divisional Officer, Eluru.
5.The Tahsildar, T. Narsapuram, T. Narsapuram Mandal.
..Respondents/Defendants.
Appeal under Section 96 C.P.C., against the judgment and decree dt. 16-08-
2018 made in counter claim in 0.S.No. 64 of 2012 on the file of the Principal District
Judge, West Godavari District at Eluru.
1.A.No. 1 of 2018 :-
Petition under Section 151 of CPC praying that in the circumstances stated in
the affidavit filed herein, the High Court may be pleased to grant stay of all further
proceedings pursuant to the decree and judgment dated 16-08-2018 in counter claim
in O.S.No. 64 of 2012 on the file of the Court of the Principal District Judge, West
Godavari District at Eluru, pending disposal of A.S.No. 1634 of 2018 on the file of High
Court.
The appeal coming on for hearing, upon perusing the memorandum of grounds
filed herein, and the orders of the High Court dated 05-11-2018 made in |.A.No. 1 of
2018 and upon hearing the arguments of Sri M.V. Suresh, Advocate for the Appellants
and of Sri Sai Surya, learned counsel for Sri K. Chidambaram, Advocate for respondent
No. 1, the Court made the following
ORDER:
"Heard Sri M.V. Suresh, learned counsel for the appellants and Sri Sai Surya,
learned counsel for Sri K. Chidambaram, learned counsel for the respondents.
List on 12.03.2021 to prove that the petitioners are bonafide in their
attempt in seeking extension of time by depositing the amount,as directed by the
order of this Court in |.A.No.1 of 2018 dated 05.11.2018.
Registry is directed to upload this order today." Sd/-B.NarsingaRao . |
ee RAR
/ {TRUE COPY// SECTION ¢ rKICER
Contd..2..
To
1.The Principal District Judge, West Godavari District at Eluru.
2.Kanala Bala Venkata Ramesh, S/o. Late Guru Murthy, Occ : Business,
R/o. D.No. 4-4-16, Agraharam, Eluru, West Godavari District.
3.Konduboyina Mahalakshmi, W/o. Rambabu, Occ : Housewife,
R/o.D.No. 3-46, Kodugudem, Dwaraka Tiruala Mandal, West Godavari District.
4,The District Collector, West Godavari District.
5.The Revenue Divisional Officer, Eluru, West Godavari District.
6.The Tahsildar, T. Narsapuram, T. Narsapuram Mandal, West Godavari District.
7.One CC to Sri M.V. Suresh, Advocate (OPUC)
8.One CC to Sri K. Chidambaram, Advocate (OPUC)
9.One spare copy
TKK
HIGH COURT
MVR.J
DT.24-02-2021.
ORDER
A.S.No. 1634 of 2018.
DIRECTION
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