Md. Thajuddin And 5 Others vs Md. Dilbar Sultana And Another
2021 Latest Caselaw 820 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT, OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE TWELFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
SECOND APPEAL NO: 951 OF 2017

 

Between:

Md. Thajuddin, S/o. Hussain Mohiuddin.
Salim Khan (died), S/o,Abdul Rahiman Khan.
Mukthiyar Begum, W/o. Salim Khan.

Sajid Khan, S/o. Salim Khan.

Shabeer Khan, S/o. Salim Khan.

Syed Khan, S/o. Salim Khan.

OakWn =

.... Appellants/petitliners
AND

1. Md. Dilbar Sultana, W/o. Md. Rafiuddin Ahmed @ Jilani Basha. Age 51 years,
Muslim, Property Holder, and residing at Venkatachalam Mandal, Nellore District.
.... Defendant/Respondent

2. Mohamuda Begum, W/o. Md. Althaf Hussain , Age 43 years, Muslim, Property
Holder, residing at. 15/452, Subedarpet Nellor-1.

(RR 2 is not necessary party)
... Defendant/Respondent

Whereas the Appellant above named through their Advocate Sri Srinivasa Rao
Madiraju presented this Second Appeal under Section 100 CPC against the order dated
aggrieved by the judgment passed in AS.No. 37 of 2007 dt. 02/12/2016 on the file of the
Hon'ble IV Addl. Dist. Judge, Nellore, by revising the Judgment of the Principal Sr. Civil
Judge, Nellore inO.S.170 of 1998 dt.21-04-2006.

And Whereas the High Court upon perusing the petition and affidavit of grounds
filed herein and upon hearing the arguments of Sri Srinivasa Rao Madiraju 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:

Md. Dilbar Sultana, W/o. Md. Rafiuddin Anmed @ Jilani Basha R/o. Age 51
years, Muslim, Property Holder, and residing at Venkatachalam, Venkatachalam
Mandal, Nellore 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 12-3-2021 on which date the case stands posted for
hearing.

The Court made the following:
ORDER:

"Notice to the respondents.

The appellant's counsel is permitted to take out notice to the respondents afresh, since the counsel on record for the respondents is no more and file proof of service.

Post on 12.03.2021"

Sd/-A.SURYA PRAKASA RAO

DEPUTY REGISTRAR -

TRUE COPY .

serio ficen

1. Md. Dilbar Sultana, W/o. Md. Rafiuddin Ahmed @ Jilani Basha residing at Venkatachalam, Venkatachalam Mandal, Nellore District.(by RPAD- along with a copy of petition and memorandum of grounds)

One CC to Sri. Srinivasa Rao Madiraju Advocate [OPUC]

One spare copy

To,

oN

PR

&

"

HIGH COURT

BKMJ

DATED:12/02/2021

POST ON 12.03.2021

NOTICE BEFORE ADMISSION

SA.No.951 of 2017

29 FEB 2021