Andhra Pradesh High Court - Amravati
Pyla Demudu Died vs Vobbalareddi Yerrayyamma on 26 February, 2021
Bench: B Krishna Mohan
(SHOW CAUSE NOTICE BEFORE ADMISSION) Si
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATINY. "hey
(SPECIAL ORIGINAL JURISDICTION) ss
FRIDAY, THE TWENTY SIXTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
SECOND APPEAL NO: 65 OF 2021
Between:
1. Pyla Demudu (Died)
2. Pyla Geddappa, S/o.Late Suryanarayana, Hindu, aged about 66 years,
Cultivation, R/o. Timmanapalem Village, Chodavaram Mandal, Visakhapatnam
District, A.P.
3. Pyla Sathyam, S/o Late Suryanarayana, Hindu, aged about 56 years, Cultivation,
R/o. Timmanapalem Village, Chodavaram Mandal, Visakhapatnam District, A.P.
.. Appellants/Appellants/Defendants 2 & 3
AND
1. Vobbalareddi Yerrayyamma, W/o. Geddappa, Hindu, aged about 70 years,
Cultivation, R/o. Timmanapalem Village, Chodavaram Mandal, Visakhapatnam
District, A.P.
2. Palli Raja Rao, S/o. Appala Swamy,
3. Vobbalareddi Yerrunaidu, S/o. Muthyalu
(No relief claimed against 2 and 3 respondents)
...Respondents
WHEREAS the Appellants above named through their Advocate Sri
K.SUBRAHMANYAM presented this Second Appeal under Section 100 CPC to set
aside the decree and Judgment in A.S.No.6/2016 on the file of the Senior Civil Judge's
Court, Chodavaram, as confirming the Judgment and decree in O.S.No.69/2003 on the
file of the Principal Junior Civil Judges Court, Chodavaram.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri K.Subrahmanyam,
Advocate for the Petitioners, directed issue of notice to the Respondents herein to show
cause as to why this SECOND APPEAL should not be admitted.
You viz:
Vobbalareddi Yerrayyamma, W/o. Geddappa, R/o. Timmanapalem Village,
Chodavaram Mandal, Visakhapatnam District, A.P.
are be and hereby 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 WRIT PETITION should not be admitted, on or before
26-03-2021, on which date the case stands posted for hearing.
The Court made the following:
ORDER:
"Notice to the respondents.
Learned counsel for the appellants is permitted to take out notice to the
respondents and file proof of service within three weeks from today.
Post on 26.03.2021." ,
SD/-M.RAMESH BABU
ASSISTANT REGISTRAR
ITTRUE COPY//
For ASSISTANK REGISTRAR
To,
won
MM
. Vobbalareddi Yerrayyamma, W/o. Geddappa, R/o. Timmanapalem Village,
Chodavaram Mandal, Visakhapatnam District, A.P (by RPAD- along with a a copy
of petition and memorandum of grounds)
One CC to Sri. K.Subrahmanyam, Advocate [OPUC]
a
One spare copy
HIGH COURT
BKMJ
~ DATED:26/02/2021
NOTE: POST ON 26-03-2021
NOTICE BEFORE ADMISSION
SA.No.65 of 2021
Ch
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