Nekkanti Appa Rao vs Ramisetty Ramanaiah
2021 Latest Caselaw 508 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
MONDAY, THE FIRST DAY OF FEBRUARY, TWO THOUSAND AND TWEN:
sPRESENT:
THE HONOURABLE SMT JUSTICE B. KRISHNA MOHAN
SECOND APPEAL No. 776 of 2017

 
 
 

Between :-
Nekkanti Appa Rao, S/o. Late Subba Rao.
. Appellant/Respondent/Plaintiff.

AND Ramisetty Ramanaiah, S/o. Venkaiah, Resident of Padmanabhasatram Village, Kodavlur Mandal, SPSR Nellore District.

..Respondent/Appelant/Defendant.

WHEREAS the Appellant above named through his Advocate Sri C. Subodh, presented this Second Appeal under Section 100 CPC, aggrieved by the Judgment and Decree of eh learned Senior Civil Judge Kovur, SPSR Nellore District passed in A.S.No. 13 of 2020 dated 18-10-202 in reversing the judgment and decree of the Principal Junior Civil Judge, Kovur, SPSR Nellore District passed in O.S.No. 45 of 2007 dated 2/2/2010. |

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

You viz:

Ramisetty Ramanaiah, S/o. Venkaiah, Resident of Padmanabhasatram Village, Kodavlur Mandal, SPSR Nellore District.

is directed to show cause either appearing in person or through an advocate as to why in the circumstances set out in the appeal and memorandum of grounds filed therewith (copy enclosed) this SECOND APPEAL should not be admitted.

The Court made the following ORDER: "Notice to the respondent.

The learned counsel for the appellant is permitted to take out personal

notice to the respondent by RPAD 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/- A. Surya Prakasa Rac DEPUTY REGISTRAR // TRUE COPY// SECTION OFFICER __ for

To oe amisetty Ramanaiah, $/o. Venkaiah, Resident of Padmanabhasatram Village,

- Kodavlur Mandal, SPSR Nellore District.

(BY RPAD- along with a copy of petition and memorandum of grounds)

2.One CC to Sri C. Subodh, Advocate [OPUC]

3.One spare copy

TKK

y Ss

HIGH COURT

BKM.J

DATED : 01-02-2021.

NOTICE BEFORE ADMISSION

S.A.No. 776 of 2017

oe og é ees Bee . Oe OF auth