Katta Nagabhushanam, vs Sompalli Venkata Swamy,
2021 Latest Caselaw 489 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY , THE FIRST DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

SECOND APPEAL NO: 242 OF 2020
Between:

Katta Nagabhushanam, S/o.Narasimha Murthy,

 

AND

1. Sompalli Venkata Swamy, S/o.Peda Satyanarayana, Hindu, Aged 47 years,
Sompalli Village Razole Mandal, E.G.Dist.
2 Katta Venkateswararao,, S/o.Narasimha Murthy, Hindu, Aged 57 years, Sompalli
Village Razole Mandal, E.G.Dist.
Respondents

WHEREAS the Appellant above named through his Advocate Sri S. Subba Reddy presented this Second Appeal under Section 100 of the CPC against the Memorandum of Second Appeal aggrieved by the judgment and decree passed dated 98-06-2019 in A.S.No.33 of 2018 on the file of Senior Civil Judge, Razole, Reversing the Judgment and Decree in O.S.No.55 of 2010 dated 06-07- 2017 on the file of Junior Civil Judge, Razole.

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri S Subba Reddy Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this SECOND APPEAL should not be admitted.

You viz:

1. Sompalli Venkata Swamy, S/o.Peda Satyanarayana, Sompalli Village Razole Mandal, E.G. District

2 Katta Venkateswararao, S/o.Narasimha Murthy, Sompalli Village Razole Mandal, E.G. District

are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this Second Appeal should not be admitted on or before 01 03.2021 on which date the case stands posted for hearing

The Court made the following: ORDER:

Notice to the respondents.

The learned counsel for the appellant is permitted to take out fresh notice to both the respondents by Registered Post with acknowledgment due and file proof

of service in the Registry, within a period of three (3) weeks from today.

Post the matter after four (4) weeks.

Sd/-B.NarsingaR ITRUE COPY!/ ASSIST

For SECTION OFFICER

To

1. Sompalli Venkata Swamy, S/o.Peda Satyanarayana, Sompalli Village Razole Mandal, E.G. District

2. Katta Venkateswararao, S/o.Narasimha Murthy, Sompalli Village Razole Mandal, E.G. District (1 & 2 by RPAD- along with a copy of petition and memorandum of grounds)

3. One CC to Sri S, Subba Reddy, Advocate [OPUC]

4, One spare copy

TVR

HIGH COURT

BKMJ

DATED:01/02/2021

NOTICE BEFORE ADMISSION

SA.No.242 of 2020

POST AFTER FOUR WEEKS

S72 FEB 20

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