Nadakuduru Devamatha Jhansi, ... vs Nadakuduru Madana Mohana Rao, ...
2021 Latest Caselaw 617 AP

   

(SHOW CAUSE NOTICE BEFORE ADMISSIGN)
IN THE HIGH COURT OF ANDHRA PRADESH AT A ARAVATH PSs
THURSDAY, THE FOURTH DAY OF FEBRUARY -- MS
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

SECOND APPEAL NO: 36 OF 2015
Between:
Nadakuduru Devamatha @ Jhansi, Wio Madana Mohana Rao, Hindu, Aged: 41
years, Occ: Un-Employee, R/o D.No. 16/263, Satyanarayanapuram, Gudivada,
Gudivada Mandal, Krishna District.
...Appellant/Appellant/plaintiff
AND
Nadakuduru Madana Mohana Rao, S/o (Late) Kantha Rao, Aged: 47 years, Occ:
APSRTC Conductor with No. 350157 in Gudivada Bus Depot, Gudivada, Krishna
District.
...Respondent/Respodent/Defendant

WHEREAS the Appellant above named through her Advocate Sri P S P Suresh
Kumar presented this Second Appeal under Section 100 CPC against the order dated
aggrieved by the judgment and Decree dated 09.10.2014 passed by the Hon'ble | Addl.
District Judge, Krishna, Machilipatnam in A.S. No. 94 of 2012, confirming the Judgment
and Decree dated the 27.09.2012, passed by the Hon'ble the Senior Judge, Avanigadda
in O.S. No. 76 of 2010, the Appellants beg to submit the following Second Appeal.

AND WHEREAS the High Court upon perusing the petition and. affidavit filed
herein and upon hearing the arguments of Sri P S P Suresh 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:

Nadakuduru Madana Mohana Rao, S/o (Late) Kantha Rao, Occ: APSRTC

Conductor with No. 350157 in Gudivada Bus Depot, Gudivada, Krishna District.

are be and hereby 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 memorandum
of grounds filed therewith (copy enclosed) this SECOND APPEAL should not be
admitted, on or before 26.02.2021, on which date the case stands posted for hearing.
The Court made the following:
ORDER:

"Notice to the respondent.

Learned counsel for the appellant is permitted to take out personal notice to the respondent and file proof of service within two weeks from today.

Post after three (3) weeks."

Sd/-T.Madhavi

ITRUE COPY// ASSISTANT REGISTRAR For SECTION OFFICER To,

1. Nadakuduru Madana Mohana Rao, S/o (Late) Kantha Rao, Occ: APSRTC Conductor with No. 350157 in Gudivada Bus Depot, Gudivada, Krishna District. (by RPAD- along with a copy of petition and memorandum of grounds)

2. One CC to Sri. P S P Suresh Kumar, Advocate [OPUC]

3. One spare copy.

MSB

HIGH COURT

BKM,J

DATED:04/02/2021

ORDER

POST AFTER THREE (03) WEEKS

NOTICE BEFORE ADMISSION

SA.No.36 of 2015