C.Ahalya vs B.Ramakrishna Reddy,
2021 Latest Caselaw 824 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)

IN PAE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ____

FRIDAY, THE TWELFTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE"
:PRESENT: .

THE HONOURABLE SMT JUSTICE B. KRISHNA MOHAN

   

SECOND APPEAL No. 102 of 201 5
Between :- oo

C. Ahalya, W/o. Sudhakar Reddy.

App 4
(Appellant/ on Plaintiff).
AND
B. Ramakrishna Reddy, S/o. Narayana Reddy, Cultivation,
R/at C.K. Palli Village, Chittoor, Chittoor District.
. ..Respondent

(Respondent/ and Defendant)

WHEREAS the Appellant above named through her Advocate Sri T. Balaji, presented this Second Appeal under Section 100 CPC, against the Judgment and Decree dated 17-09-2014 made in A.S.No. 98 of 2006, on the file of the VIII Additional District Judge, Chittoor, confirming the judgment and decree dated 29-01-2021, made in O.S.No. 482°0f 1994, on the file of the Court of the II Additional Junior Civil Judge, Chittoor. 34>

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri T. Balaji, Advocate for the Appellant, directed issue of notice to the Respondent herein to show cause as to why this SECOND APPEAL should not be admitted.

You viz:

B. Ramakrishna Reddy, S/o. Narayana Reddy, Cultivation, R/at C.K. Palli Village, Chittoor, Chittoor District.

is directed to show cause either appearing in person or through an advocate as to why in the circumstances set out in the appeal and memorandum of grounds filed therewith (copy enclosed) this SECOND APPEAL should not be admitted.

The Court made the following ORDER: "Notice to the respondents. |

The appellant' s counsel is permitted to take out notice to the respondents and file proof of service. .* ' . 7 -

aN 4

Post on 25.03.2021." en

-- - §d/-V.Diwakar _ ASSISTAN REGISTRAR

//TRUE COPY// SECTION OFFICER

ee ET TE"

To

1.B. Ramakrishna Reddy, S/o. Narayana Reddy, Cultivation, R/at C.K. Palli Village, Chittoor, Chittoor District. (BY RPAD- along with a copy of petition and memorandum of grounds)

2.One CC to Sri T. Balaji, Advocate [OPUC]

3.One spare copy

TKK

HIGH COURT

BKM.J

DATED : 12-02-2021.

NOTICE BEFORE ADMISSION

S.A.No. 102 of 2015

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