Dodda Pentaiah, Krishna Dist vs Dodda Sankar, Krishna Dist ...
2021 Latest Caselaw 662 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE FIFTH DAY OF FEBRUARY :
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

S.A. NO: 33 OF 2017
Between:

 

Dodda Pentaiah, S/o Late Pullaiah Aged about 52yrs, Occ: Cultivation R/o
Chillakallu Village, Jaggaiahpet Mandal, Krishna District .

.. Appellant/Respondent/Plaintiff
AND

1. Dodda Sankar, S/o Late Brahmaiah Aged about 25yrs, Occ: Cultivation R/o Sher
Mohammedpet Village, Jaggaiahpet Mandal, Krishna District .

. Respondent No.1/Appellant/Defendant No.1

2. Panthangi Ravichandra, S/o Anjaneyulu, Aged about 40yrs, Occ: Business
Resident Opp: Bus-stand, Jaggaiahpet town and Mandal, Krishna District .

. Respondent No.1/ Respondent /Defendant No.2

Whereas the Appellant above named through his Advocate Sri P Nagendra
Reddy presented this Second Appeal under Section 100 CPC aggrieved by the
judgment and decree in A.S. No.49 of 2014, dt. 18-10-2016 on the file of the XVI
Additional District and Sessions Judge, Krishna District at Nandigama reversing the
Judgment and Decree passed in O.S.No. 254 of 2013, dated 02-08-2014 on the file of
the Senior Civil Judge, Nandigama.

And Whereas the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri P Nagendra Reddy
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:

14. Dodda Sankar, S/o Late Brahmaiah, R/o Sher Mohammedpet Village,
Jaggaiahpet Mandal, Krishna District .

2. Panthangi Ravichandra, S/o Anjaneyulu, Resident Opp: Bus-stand,
Jaggaiahpet town and Mandal, 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
affidavit filed therewith (copy enclosed) this SECOND APPEAL should not be
admitted, on or before 08-03-2021 on which date the case stands posted for
hearing.

The Court made the following:
ORDER:

"Notice to the respondents. The learned counsel for the appellant is permitted to take out personal

notice to the respondent by RAPD and file proof of service in the Registry, within a period of three (3) weeks from today.

To,

eo

a

Sd/-Ch.V.Subramanya Sarma

"ssa REGISTRAR

SECTION OFFICER

List the matter after four (4) weeks."

IITRUE COPY!/

- Dodda Sankar, S/o Late Brahmaiah, R/o Sher Mohammedpet Village,

Jaggaiahpet Mandal, Krishna District .

Panthangi Ravichandra, S/o Anjaneyulu, Resident Opp: Bus-stand, Jaggaiahpet town and Mandal, Krishna District (RR 1 and 2 by RPAD- along with a copy of petition and memorandum of grounds)

One CC to Sri. P Nagendra Reddy Advocate [OPUC]

One spare copy

pr

_ ister en om

HIGH COURT

BKMJ

DATED:05/02/2021

LIST THE MATTER AFTER FOUR (4) WEEKS

NOTICE BEFORE ADMISSION

SA.No.33 of 2017