Andhra Pradesh High Court - Amravati
Govada Narasimha Vara Prasad, vs Chitikineni Veera Surya Naga ... on 10 February, 2021
Bench: Joymalya Bagchi, A V Sai
Aes
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT| {
iN '3
WEDNESDAY, THE TENTH DAY OF FEBRUARY -- A
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI _
| AND "
THE HONOURABLE SRI JUSTICE A V SESHA SAI
FIRST APPEAL NO: 324 OF 2020
on
Between: :
Govada Narasimha Vara Prasad, Venkateswara Rao, Hindu, aged about 62
years, Occ: Retired Executive Engineer, Roads and Building, R/o. Mani Enclave,
Plot No.121, Yeprala, Secunderabad.
Plaintiff/Defendant-1__
AND
. Chitikineni Veera Surya Naga Malleswara Rao (Died).
. Chitikineni Ramanujulu, W/o. Chitikineni Veera Surya Naga Malleswara Rao,
Hindu, aged about 53 years, R/o.D.No.3-90/2, Bantumilli Village and Mandal.
3. Muthyala Raja Rajeswari, W/o. Muthyala Venkata Ratnam, Hindu, Aged about 37
years, R/o-Beverley Gardens, Randburg, Johannesburg, South Africa - 2194.
4. Kolapalli Swathi, W/o. Kolapalli Ravi Gopal, Hindu, Aged about 35 years, R/o.
Unit No.51, Mitekuia Country Estate, Deckns Road, Midrad, Johanburg, South
Africa - 1684.
5. Chitikineni Laxman, S/o.Chitikineni Veera Surya Naga Malleswara Rao, Aged
about 33 years, Hindu, R/o.D.No.3-92/2, Bantumilli Village and Mandal.
6. Koneru Prahlada Rao, S/o.Purnala, Hindu, aged about 79 years, Occ:
Cultivation, R/o.Gosala Village, Penumaluru Mandal.
(er Respondent is not a necessary party)
NO --
....Respondents/Defendants--
Appeal Under Section 96 RAV 0.41 R.1 of CPC against appellant begs to
present this memorandum of First Appeal against the dismissal of O.S.95/2010 vide
Decree and Judgment Dt-23-12-2019 on the- file of the XI-Addl. District Sessions
Judge, Krishna at Gudivada. --
IA NO: 1 OF 2020 --
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay the
operation of, Decree and Judgment in O.S.95/2010 vide Decree and Judgment Dt-23-
12-2019 on the file of the X! Addl. District Sessions Judge, Krishna at Gudivada,
pending disposal of AS No.324 of 2020, on the file of the High Court. --
The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and the order of the High Court order dated 29-12-2020 made herein
and upon hearing the arguments of Sri Ramesh Babu Pedapalli, Advocate for the
Petitioner, and of Advocate for the Respondents and the Court made the following. __
The Court made the following:
ORDER:
(Proceedings taken up through video conferencing)
"Learned counsel enters appearance on behalf of respondent Nos.3 to 5.
Copy of the petition be served upon him.
Proof of service with regard to other respondents be field. _-
Subject to deposit of costs within seven (7) days, interim order granted
earlier shall continue." ~~ ~
Sd/-M.RameshBabu
"TN REGISTRAR
[TRUE COPY//
SECTION OFFICER
To,
1. The XI Addl. District Sessions Judge, Krishna at Gudivada-
2. One CC to Sri. Ramesh Babu Pedapalli, Advocate [OPUC] --
3. Two spare copies. ,-
PR
HIGH COURT
JB,J & AVSS,J
DATED:10/2/2021
ORDER
AS.No.324 of 2020
INTERIM ORDER GRANTED EARLIER IS EXTENDED
18 FEB 2021
