Chakali Nagaiah Died, vs Ammoramma Died,
2021 Latest Caselaw 854 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY, THE FIFTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE

PRESENT
THE HON'BLE SRI JUSTICE B.KRISHNA MOHAN

SECOND APPEAL No. 839 of 2017

Between:
1. Chakali Nagaiah (Died)
2. Chakali Guruswamy, S/o. Chakali Nagaiah
Appellants/Plaintiffs

AND

=

. Ammoramma (Died)
2. Gongidi Babu, S/o. Gongidi Munaswamy, Cultivation, Residing at Mordanapalle
Village, H/o. 180 Kothapalle, Yadamari Mandal, Chittoor District.
3. Smt. Lalitha, W/o. Anji Residing at Neelapalle, Kothur Village, G.D.Nellore
Mandal, Chittoor District.
Respondents/Defendants

Appeal filed under Section 100 and Order XLil, Rule 1 r/w Order XLI, Rule 1 of
C.P.C., aggrieved by the Judgment and decree dated. 9-10-2014 and made in AS.No.
2/2005 on the file of the | Additional District Judge, Chittoor confirming the judgment and
decree dated. 14-6-2014 and made in OS.No. 685/1999 on the file of the | Additional
Junior Civil Judge, Chittoor.

IA.No. 2 of 2019:

Petition under Order 39 Rules 1 & 2 R/éw Under Section 151 of CPC praying that
in the circumstances stated in the affidavit filed support of the petition, the High Court
may be pleased to grant an order of temporary injunction restraining the respondents
from interfering with the peaceful possession and enjoyment of the petitioner's land of
plaint 'B' schedule property ie., item no.1 an extent of 0-51 cents in Sy.No. 28/12
Morthanipalli Village, Kothapalli Revenue Village accounts, Yadamari Mandal, Chittoor
_ District and item No.2 an extent of 0-60 cents in sy.no. 27/11 Morthanipalli Village,
Kothapalli Revenue Village Accounts, Yadamari Mandal, Chittoor District, pending
disposal of SA.No. 839/2017 on the file of the High Court.

The Appeal coming on for hearing, upon perusing the petition, affidavit and ©
memorandum of grounds filed herein, and the Order of the High Court dated 30-11-
2020 made herein and upon hearing the arguments of Sri S.Lakshmanarayana Reddy,
Advocate for the Appellants, the Court made the following

ORDER: ~

"Office is directed to verify and put up the proof of service memo filed by
the appellants counsel in the bundle.

Interim order granted by this Court earlier, dated 30.11.2020, is extended by
another four weeks.

Post after two weeks."

SD/- G.Srinivasa Redd
ASSISTANT REGISTRAR

HTRUE COPY// fp

for ASSISTANT:

 

  
 

 

4

1. The I Additional District Judge, Chittoor.

a 2. The I Additional Junior Civil Judge, Chittoor.

5. One CC to Sri S.Lakshmanarayana Reddy, Advocate(OPUC)
"4 6. One spare copy.

MM
 

 
 

x

x

oo
GH COURT

BKMJ

DATE: 15-02-2021

NOTE: POST AFTER TWO WEEKS

ORDER

SA.NO.839 OF 2017

STATUS QUO EXTENDED

19 FEB 021