Andhra Pradesh High Court - Amravati
Polisetti Syamala Jamuna vs Gurram Anasuyamma on 3 February, 2021
Bench: B Krishna Mohan
WEDNESDAY, THE THIRD DAY OF FEBRUARY;-~
TWO THOUSAND AND TWENTY ONE Vea!
:PRESENT: \ oN
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN- *
SECOND APPEAL NO: 199 OF 2019
Between: "
1. Polisetti Syamala @ Jamuna, W/o. Venkata Rama Janardhana Narayana
Nagendra Prasad .
2. Polisetti Satyavamma (Died),
3. Polisetti Narasimha Murthy (Died),
4. Polisetti Venkata Rama Janardhana Narayana Nagendra Prasad, S/o.
Narasimha Murthy, --
5. Immidi Suryavathi @ Suryaveni @ Ammaji, W/o Venkata Surya Prakasarao.--
6. Tirumanadham Lalitha Kumari @ Lalitha, W/o Krishna Rao, --
Appellants/R1, R2, R4 to R6 & R8/Defendants~
AND
1. Gurram Anasuyamma, W/o Nagamuni Rao, aged 70 years, Occ. Cultivation, R/o.
Bendamurlanka Village, Allavaram Mandal, East Godavari District
... Respondent/Appellant/Plaintiff
2. Kurella Satya Kesavarao, S/o. Lakshmi Narasimha Swamy @ Pedababu, Aged
79 years, Near Someswara Swamy Temple, Gunupudi, Bhimavaram, West
Godavari District. .
_...Respondent/Respondent/Defendant
3. Kona Vijayalakshmi, W/o Satyanarayana Murthy, Aged 53 years, Phanigiri
Colony, Chaitanyapuri, Dilshuknagar Hyderabad, Telangana State.
Respondent/Respondent 7/Defendant 7---
WHEREAS the Appellants above named through their Advocate Sri Rambabu
Koppineedi presented this Second Appeal under Section 100 CPC, aggrieved by the
Judgment and Decree dated 13-08-2018 made in A.S.No.44/2011 on the file of Il
Additional District Court, Amalapuram, modifying the Judgment and Decree dt.29-06-
2011 made in O.S.No.11/2006 on the file of the Senior Civil Judge Court, Razole ~
AND WHEREAS the High Court upon perusing the petition and memorandum
of grounds filed herein and upon hearing the arguments of Sri Rambabu Koppineedi
Advocate for the Petitioners, directed issue of notice to the Respondents herein to show
cause as to why this SECOND APPEAL should not be admitted. ~
You viz:
1. Gurram Anasuyamma, W/o Nagamuni Rao, aged 70 years, Occ. Cultivation, R/o.
Bendamurlanka Village, Allavaram Mandal, East Godavari District
2. Kurella Satya Kesavarao, S/o. Lakshmi Narasimha Swamy @ Pedababu, Aged
79 years, Near Someswara Swamy Temple, Gunupudi, Bhimavaram, West
Godavari District.
3. Kona Vijayalakshmi, W/o Satyanarayana Murthy, Aged 53 years, Phanigiri
Colony, Chaitanyapuri, Dilshuknagar Hyderabad, Telangana State.
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 memorandum of grounds filed
therewith (copy enclosed) this SECOND APPEAL should not be admitted. --
Se
The Court made the following
ORDER:
Notice to the respondents. ~
The learned counsel for the appellants is permitted to take out personal notice to all
the respondents by RPAD and file proof of service in the Registry, within a period of three
(3) weeks from today.
st ita
Sd/-M.RameshBabu
ASSISTANT REGISTRAR
Post the matter after four (4) weeks.
(TRUE COPY//
For SECTION OFFICER
To,
1. The Il Additional District Judge, Amalapuram, E.G. Distriet
2. The Senior Civil Judge, Razole, E.G. District --
3. Gurram Anasuyamma, W/o Nagamuni Rao, aged 70 years, Occ. Cultivation, R/o.
Bendamurlanka Village, Allavaram Mandal, East Godavari District --
4. Kurella Satya Kesavarao, S/o. Lakshmi Narasimha Swamy @ Pedababu, Aged
79 years, Near Someswara Swamy Temple, Gunupudi, Bhimavaram, West ~
Godavari District.
5. Kona Vijayalakshmi, W/o Satyanarayana Murthy, Aged 53 years, Phanigiri
Colony, Chaitanyapuri, Dilshuknagar Hyderabad, Telangana State. (Addressee~
Nos 2 to 5 by RPAD- along with a copy of petition and memorandum of
grounds)
6. One CC to Sri. Rambabu Koppineedi Advocate [OPUC],-
7. One spare copy
Skm
HIGH COURT
BKM,J
DATED:03/02/2021
NOTE: POST THE MATTER AFTER FOUR (4) WEEKS
NOTICE BEFORE ADMISSION
SA.No.199 of 2019
