B. Venkatesulu vs G. Ashok Raju
2021 Latest Caselaw 491 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: 202 OF 2019
Between:
B. Venkatesulu, S/o B.Subramanyam chetty,.
B.Sankar, S/o B.Subramanyam Chetty,. --
V. Leelavathamma, W/o B.Krishnama Chetty,
B. Bathemma, D/o B.Krishnama Chetty,
B. Varalakshmi, W/o late B.Subramanyam Chetty.

akwWN>

Appellants
AND

1. G. Ashok Raju, S/o G.Rama Raju, Hindu, aged 47 years, Residing at Gandala
Kandriga Village, Sivada post, Vijayapuram mandal, Chittoor district
2. K.M. Changalrayulu, S/o Not known Hindu, aged 75 years, R/o Rajaji Street,
Ward No-1, Athipet Post, Vellore-632508
Respondents

WHEREAS the Appellant above named through their Advocate Sri Akkam Eshwar presented this Second Appeal under Section 100 CPC against the Decree and Judgment passed in A.S.,No. 108 of 2018, Dt. 29.01.2019 on the file of the X Additional District Judge, Thirupathi, reversing the Judgment and Decree dated 28.03.2018 passed in O.S. No.31 of 2007 on the file of Senior Civil Judge, Puttur.

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri Akkam Eshwar, 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. G. Ashok Raju, S/o G.Rama Raju, Residing at Gandala Kandriga Village, Sivada post, Vijayapuram mandal, Chittoor district

2. K.M. Changalrayulu, R/o Rajaji Street, Ward No-1, Athipet Post, Vellore-632508

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 appellants is permitted to take out personal notice to the respondents 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/-E.Kameswara a0 IITRUE COPY!/ ASSISTANT REGISTRAR

For SECTION OFFICER

To

_

G. Ashok Raju, S/o G.Rama Raju, Residing at Gandala Kandriga Village, Sivada post, Vijayapuram mandal, Chittoor district

K.M. Changalrayulu, R/o Rajaji Street, Ward No-1, Athipet Post, Vellore-632508 (1 & 2 by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri Akkam Eshwar, Advocate [OPUC]

One spare copy

Bo N

TVR

HIGH COURT

BKMJ

DATED:01/02/2021

NOTICE BEFORE ADMISSION

SA.No.202 of 2019 .

POST AFTER FOUR WEEKS