Gunji Srinivasulu vs Pulimi Madhava Reddy
2021 Latest Caselaw 488 AP

MONDAY, THE FIRST DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT: 4 Me
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN ~ .
SECOND APPEAL NO: 770 OF 2016

 

Between:
Gunji Srinivasulu, S/o late Venkaiah,
Appellant/Respondent NO.2/
Defendant No.2
AND

1. Pulimi Madhava Reddy, S/o Krishna Reddy, R/o Budam Gunta village, Kavali,
SPSR Nellore District
..Respondent/Appellant/Plaintiff
2. Thanneru Mala Kondaiah, S/o Late Kondaiah, Rio Budam Gunta village, Kavaii,
SPSR Nellore District
3. Tahnneru Chenchamma, W/o Venkateswarlu, R/o Budam Gunta village, Kavali,
SPSR Nellore District
4, Pallapu Nagamani, W/o Narasimha, R/o Budam Gunta village, Kavali, SPSR
Nellore District
5. Kunchala Madhava, S/o Chenchaiah, R/o Budam Gunta village, Kavali, SPSR
Nellore District
Respondents

Second Appeal under Section 100 CPC, aggrieved by the judgment and decree
dt.06.06.2016 passed in AS No.173 of 2012 on the file of the court of IV Addl Dist
Judge, Nellore by confirming the judgment and decree dt.17.10.2012 passed in O.S
No.97 of 2006 on the file of the court in the court on the Senior Civil Judge, Kavali.

IANO: 1 OF 2016 (SAMP. No. 1917 of 2016) Petition under Section 151 CPC
praying that in the circumstances stated in the affidavit filed herein, the High Court may
be pleased to stay the operation of the order and decree dt.06.06.2016 passed in AS
No.173 of 2012, pending disposal of SA 770 of 2016, on the file of the High Court.

IA NO: 1 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed herein, the High Court may be pleased to suspend the orders
passed in E.P. NO. 47/2014 on the file of Senior Civil Judge, Kavali, dated 18.06.2018,
pending disposal of SA 770 of 2016, on the file of the High Court.

The Appeal coming on for hearing, upon perusing the Petition and memo of
grounds filed herein and upon hearing the arguments of Sri P Sri Ram Advocate for the
Appellant, the Court made the following

ORDER:

Heard the both sides.

Pending further orders, there shall be an order of status-quo with respect to the suit schedule property.

A

'Reserved for Judgment'. oy Sd/-K.TataRao

ITTRUE COPY// LF SECTION OFFICER

To,

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7.

8.

The IV Additional District Judge, Nellore, SPSR Nellore District

The Senior Civil Judge, Kavali, Nellore, SPSR Nellore District

Pulimi Madhava Reddy, S/o Krishna Reddy, R/o Budam Gunta village, Kavali, SPSR Nellore District

Thanneru Mala Kondaiah, S/o Late Kondaiah, R/o Budam Gunta village, Kavali, SPSR Nellore District

Tahnneru Chenchamma, W/o Venkateswarlu, R/o Budam Gunta village, Kavali, SPSR Nellore District

Pallapu Nagamani, W/o Narasimha, R/o Budam Gunta village, Kavali, SPSR

Nellore District

Kunchala Madhava, S/o Chenchaiah, R/o Budam Gunta village, Kavali, SPSR Nellore District (Addressee Nos 3 to 7 BY RPAD)

One CC to Sri. P Sri Ram Advocate [OPUC]

One CC to Sri. AV V S N Murthy Advocate [OPUC]

10. One spare copy Skm

HIGH COURT

BKM,J

NOTE: 'RESERVED FOR JUDGMENT'.

DATED:01/02/2021

ORDER

SA.No.770 of 2016

Me hy,

"Sy ey

STATUS QUO