D Nageswara Rao vs Smt. E. Munirajamma
2021 Latest Caselaw 540 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)

IN TH HIGH COURT OF ANDHRA pnranaiecgd AMARAYATI |
TUESBAY, THE SECOND DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE® >
:PRESENT: Sees

THE HONOURABLE SMT JUSTICE B. KRISHNA MOHAN
SECOND APPEAL No. 33 of 2121

   

Between :-
1.D. Nageswar Rao, S/o. D. Rangaiah
2.D. Gaja Varma, S/o. D. Nageswara Rao
3.D. Murali (Died)
4.D. Munirathnam, S/o. Rangaiah.
..Appellants/Defendants.
AND
1.Smt E. Munirathnamma, W/. E. Venkatesan, Occ : Housewife,
R/o. D.No.13-1-132, Pedda Kapu Street, Tirupathi, Chittoor District.
2.E. Hemanth Kumar, S/o. late E.C. Venkatesan, Occ : Business,
R/o. D.No. 13-1-132, Pedda Kapu Street, Tirupathi, Chittoor District.
..Respondents/Plaintiffs.

WHEREAS the Appellants above named through their Advocate Sri V. Nageswara Rao, presented this Second Appeal under Section 100 CPC, aggrieved by he Decree and Judgment, Dt.26-02-2020 passed in A.S.No. 26 of 2019 on the file of Court of learned Senior Civil Judge, Puttur, dismissing the appeal and there by committing the Decree and Judgment dt. 22-2-2019 of eh learned Principal Junior Civil Judge, Puttur, and made in 0.S.No. 108 of 2011.

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

You viz:

1.Smt E. Munirathnamma, W/. E. Venkatesan, Occ : Housewife,

R/o. D.No.13-1-132, Pedda Kapu Street, Tirupathi, Chittoor District.

2.E. Hemanth Kumar, S/o. late E.C. Venkatesan, Occ : Business,

R/o. D.No. 13-1-132, Pedda Kapu Street, Tirupathi, Chittoor 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 respondents.

The learned counsel for the appellants is permitted to take out personal notice to the respondents by RPAD and file proof of service in the Registry, within a period of two (2) weeks from today.

Post the matter after four(4) weeks." Sd/-P.VenkataKamana DEPUTY,REGISTRAR a (TRUE COPY// SECTION OFFICER for

To

1.Smt E. Munirathftamma, W/. E. Venkatesan, Occ : Housewife, =~ R/o. D.No.13-1-132, Pedda Kapu Street, Tirupathi, Chittoor District. |

2.£. Hemanth Kumar, S/o. late E.C. Venkatesan, Occ : Business, a R/o. D.No. 13-1-132, Pedda Kapu Street, Tirupathi, Chittoor District. (Addressee Nos. 1 and 2 BY RPAD- along with a copy of petition and memorandum of grounds)

3.One CC to Sri V. Nageswara Rao, Advocate [OPUC]

4.One spare copy

TKK

HIGH COURT

BKM.J

DATED : 02-02-2021.

NOTICE BEFORE ADMISSION

S.A.No. 33 of 24277