Andhra Pradesh High Court - Amravati
Thota Amarendra vs Thota Yugandhar, on 3 February, 2021
Bench: B Krishna Mohan
(SHOW CAUSE NOTICE BEFORE ADMISSION) 2
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVAT
WEDNESDAY, THE THIRD DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
SECOND APPEAL NO: 29 OF 2021
Between: ;
4. Thota Amarendra, S/o Late Thota Kondaiah, Occ Business R/o Balija
Street, Railway Kodur Town and Mandal, Kadapa District Andhra Pradesh.
2. Thota Prabhakar (Died),
3. Thota Babu Rao (Died),
4. Thota Kiran Babu, S/o Late T. Prabhakar, Occ Business R/o Balija Street,
Railway Kodur Town and Mandal, Kadapa District Andhra Pradesh.
5. Thota Raghavendra Rao, S/o Late T. Prabhakar, Occ Business R/o Balija
Street, Railway Kodur Town and Mandal, Kadapa District Andhra Pradesh.
6. Pala Kalpana, D/o T. Prabhakar Rao, Occ Business R/o Balija Street,
Railway Kodur Town and Mandal, Kadapa District Andhra Pradesh.
Appellants/Appellants/defendants No.1 to 6
(D4 to D6 are Legal Representatives of D2)
AND
Thota Yugandhar, S/o Late Thota Jayachandraiah, Aged about 47 years, R/o
D.No.2-80, Bailija Street, Railway Kodur Town and Mandal, Kadapa District,
Andhra Pradesh
Respondent/Respondent/Plaintiff
WHEREAS the Appellant above named through their Advocate SRI N
ASHWANI KUMAR presented this Second Appeal under Section 100 CPC
against the order dated to set aside the Decree and Judgment dated 48.11.2019
on the file of the Hon'ble III Additional District Judge, Rajampet in A.S. No.24 of
2018 confirming the Decree & Judgment dated 06.04.2018 in O.S. No.19 of 2011
on the file of the Hon'ble Junior Civil Judge, Railway Kodur.
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of Sri N
ASHWANI KUMAR 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:
Thota Yugandhar, S/o Late Thota Jayachandraiah, Aged about 47 years, R/o
D.No.2-80, Bailija Street, Railway Kodur Town and Mandal, Kadapa District,
Andhra Pradesh
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 the affidavit filed
therewith (copy enclosed) this SECOND APPEAL, should not be admitted, within
four weeks,
The Court made the following:
ORDER:
"Notice to the respondent.
The learned counsel for the appellants 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".
é
Sd/-K.TataRao f
a Sa
f
[ITRUE COPY!/ SECTION OFFICER
For /
To,
on
. Thota Yugandhar, S/o Late Thota Jayachandraiah, Aged about 47 years,
R/o D.No.2-80, Bailija Street, Railway Kodur Town and Mandal, Kadapa
District, Andhra Pradesh (by RPAD- along with a copy of petition and
memorandum of grounds)
One CC to SRI NASHWANI KUMAR Advocate [OPUC]
One spare copy
HIGH COURT .
BKMJ
DATED:03/02/2021
- POST THE MATTER AFTER FOUR WEEKS
NOTICE BEFORE ADMISSION
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SA.No.29 of 2021
