Andhra Pradesh High Court - Amravati
Kodikalla Pushpavathi vs Eate Pedda Ankanna on 18 February, 2021
Bench: B Krishna Mohan
| [ 3233 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI "
THURSDAY, THE EIGHTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN ~ ,
SANO: 298 OF 2020
o
Between:
Kodikalla Pushpavathi @ Pushpamma, W/o Late Pedda Subbarayudu, R/o. Mothukuru
village, Velgode Mandal, Kurnool District.
... Appellant' Appellant/Plaintiff
AND
4. Eate Pedda Ankanna, S/o Nadipi Pullanna, aged about 62 years, R/o. Velgode
village and Mandal, Kurnool District.
2. Eate Chinna Ankanna, S/o Nadipi Pullanna, aged about 57 years, R/o. Velgode
village and Mandal, Kurnool District.
3. Eate Yesopu, S/o Nadipi Pullanna, aged about 52 years, R/o. Santhajuturu
village, Bandi Atmakur Mandal, Kurnool District.
Eate Pedda Ankanna, S/o Chinna Pullanna, aged about 57 years,
Eate Nadipi Ankanna, S/o Chinna Pullanna, aged about 52 years,
Eate Chinna Ankanna, S/o Chinna Pullanna, aged about 47 years
Eate Christopher, S/o Chinna Pullanna, aged about 52 years,
Eate Pullanna, S/o Chinna Pullanna, aged about 48 years,
Respondents 4 to 8 all are R/o Mothukuru village, Velgode Mandal, Kurnool
District
ONOa-
...Respondents/ Respondents/Defendants
WHEREAS the Appellant above named through her Advocate Sri P Ganga Rami
Reddy presented this Second Appeal under Section 100 CPC, against the Judgment
and Decree passed in A.S.No.1 of 2018 dt.23-12-2019 on the file of the Senior Civil
Judge, Atmakur, Kurnool District, Confirming the Decree and Judgment in
O.S.No.144/2011 dt.29-11-2017 on the file of the Junior Civil Judge, Atmakur, Kurnool
District.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri P Ganga Rami 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:
4. Eate Pedda Ankanna, S/o Nadipi Pullanna, aged about 62 years, Rio. Velgode
village and Mandal, Kurnool District.
2. Eate Chinna Ankanna, S/o Nadipi Pullanna, aged about 57 years, R/o. Velgode
village and Mandal, Kurnool District.
3. Eate Yesopu, S/o Nadipi Pullanna, aged about 52 years, R/o. Santhajuturu
village, Bandi Atmakur Mandal, Kurnool District.
4. Eate Pedda Ankanna, S/o Chinna Pullanna, aged about 57 years, R/o Mothukuru
village, Velgode Mandal, Kurnool District
5. Eate Nadipi Ankanna, S/o Chinna Pullanna, aged about 52 years, R/o Mothukuru
village, Velgode Mandal, Kurnool District
6 Eate Chinna Ankanna, S/o Chinna Pullanna, aged about 47 years, R/o
Mothukuru village, Velgode Mandal, Kurnool District
7. Eate Christopher, S/o Chinna Pullanna, aged about 52 years, R/o Mothukuru
village, Velgode Mandal, Kurnool District
8 Eate Pullanna, S/o Chinna Pullanna, aged about 48 years, R/o Mothukuru
village, Velgode Mandal, Kurnool District
are 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 memorandum of grounds filed
therewith (copy enclosed) this S A should not be admitted.
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 respondents by RPAD and file proof of service in the Registry within
a period of three(3) weeks from today.
fter four(4 ks."
Post the matter after four(4) weeks -- _
Sd/-B.NarsingaRao
ASSISTANT REGISTRAR
IITRUE COPY// | ren
SECTION OFFICER
To,
1. Eate Pedda Ankanna, S/o Nadipi Pullanna, aged about 62 years, R/o. Velgode
village and Mandal, Kurnool District.
2. Eate Chinna Ankanna, S/o Nadipi Pullanna, aged about 57 years, R/o. Velgode
village and Mandal, Kurnool District.
3. Eate Yesopu, S/o Nadipi Pullanna, aged about 52 years, R/o. Santhajuturu
village, Bandi Atmakur Mandal, Kurnool! District.
4. Eate Pedda Ankanna, S/o Chinna Pullanna, aged about 57 years, R/o Mothukuru
village, Velgode Mandal, Kurnool District
5. Eate Nadipi Ankanna, S/o Chinna Pullanna, aged about 52 years, R/o Mothukuru
village, Velgode Mandal, Kurnool District
6. Eate Chinna Ankanna, S/o Chinna Pullanna, aged about 47 years, R/o
Mothukuru village, Velgode Mandal, Kurnool District
7. Eate Christopher, S/o Chinna Pullanna, aged about 52 years, R/o Mothukuru
village, Velgode Mandal, Kurnool District
8. Eate Pullanna, S/o Chinna Pullanna, aged about 48 years, R/o Mothukuru
village, Velgode Mandal, Kurnool District (1 to 8 by RPAD- along with a copy of
petition and memorandum of grounds)
9. One CC to Sri P Ganga Rami Reddy, Advocate [OPUC]
10.One spare copy
sP
HIGH COURT
BKMJ
DATED: 18/02/2021
POST THE MATTER AFTER FOUR(4) WEEKS.
NOTICE BEFORE ADMISSION
SA.No.298 of 2020
PoP
