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Bekkem Ravindra Reddy vs Bekkem Shankar Reddy,
2021 Latest Caselaw 629 AP

Citation : 2021 Latest Caselaw 629 AP
Judgement Date : 4 February, 2021

Andhra Pradesh High Court - Amravati
Bekkem Ravindra Reddy vs Bekkem Shankar Reddy, on 4 February, 2021
Bench: B Krishna Mohan
  
 

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT]
THURSDAY, THE FOURTH DAY OF FEBRUARY, ,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
SECOND APPEAL NO: 301 OF 2020

Between:
1. Bekkem Ravindra Reddy, S/o. Bekkem Pulla Reddy, aged 26 years,
2. Bekkem Thulasi Reddy, S/o. Bekkem Pulla Reddy, aged 23 years,
Both are Minors, represented by their mother, Natural Guardian, aged about 43 years,
Hindu, House wife, R/o.H.No.2-3, Yallur Village, Gospadu Mandal,Kurnool District.
...Appellants/Respondents/Plaintiffs
(Appellants herein became Majors)
AND

Bekkem Shankar Reddy, S/o.Pedda Venkata Reddy @ Thota Pedda Venkata Reddy,
aged 58 years, Occ: Agriculture, R/o. H.No.3-4, Yallur Village, Gospadu Mandal,
Kurnool District.

...Respondent/Appellant/Defendant

Second Appeal under Section 100 CPC against the order dated pleased to allow
the Second Appeal by setting aside the Judgment & Decree dated 09-1 1-2020, made in
A.S.No.76 of 2018, on the file of the V Additional District Judge, Allagadda, Kurnool
District and conform the Judgment and Decree dated 09-08-2017, made in 0.S.No.243
of 2007, on the file of the Junior Civil Judge, Allagadda, Kurnool District.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to grant interim
suspension of the judgment & decree dated.09-11-2020 made in A.S.No.76 of 2018 on
the file of the V Additional District Judge, Allagadda, pending disposal of SA No. 301 of
2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the petition and memorandum
of grounds filed herein and Order of the High Court dated 31-12-2020 made herein and
upon hearing the arguments of Sri Challa Sivasankar, Advocate for the Petitioner, the
Court made the following:

ORDER:

"Interim order granted by this Court earlier is extended by another two weeks from today. Post next week."

Sd/-T.Madhavi ASSISTANT REGISTR /ITRUE COPY// SECTIO To,

1. The V Additional District Judge, Allagadda.

2. One CC to Sri Challa Sivasankar, Advocate [OPUC]

3. One spare copy SP

AIGH COURT

BKMJ

DATED: 04-02-2021

NOTE: POST NEXT WEEK

SA.No.301 of 2020

EXTENSION OF INTERIM ORDER

 
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