Andhra Pradesh High Court - Amravati
Sunkara Rukmini vs Nalluri Krishnaveni on 18 February, 2021
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI Sie
THURSDAY, THE EIGHTEENTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY a
:PRESENT:
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
SECOND APPEAL NO: 32 OF 2020
Between:
1. Sunkara Rukmini, W/o.late Raja Rao, Hindu, aged 69 years, Cultivation, R/o.Chikkala,
Chagallu Mandal, Kovvur, West Godavari District.
2. Sunkara Lakshmi Narayana,, S/o.late Raja Rao, Hindu, aged 34 years, Cultivation,
R/o.Chikkala, Chagallu Mandal, Kovvur, West Godavari District.
3. Smt. Kethanapalli Subbalakshmi,, W/o.Gopinadh, aged 38 years, Hindu, Cultivation,
_R/oi.Brahmanagudem, Chagallu Mandal, Kovvur, W.G.Dist.
Appellants
AND
Nalluri Krishnaveni, W/o.Nalluri Vera Brahmanandam, aged 59 years, Hindu, R/o.
Korumamidi, Nidadavole Mandal, West Godavari District. (Since deaf, dumb and
unsound mind, Rep. By her husband and natural guardian Nalluri Veera Brahmanandam)
The Surname of the respondent plaintiff is Sunkara but she is styling herself as Nalluri)
Respondent
WHEREAS the Appellants above named through their Advocate
Sri E.V.V.S. Ravi Kumar, presented this Second Appeal under Section 100 CPC against the
judgment and decree in A.S. No. 9 of 2017 dated 03-08-2018 on the file of the Court of the IX
Additional District Judge, West Godavari at Kovvur, Conforming the judgment and decree in
O.S. No.287 of 2006 dated 19-04-2016 on the file of the Court of the Principal Senior Civil
Judge, Kovvur,
"AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein, upon perusing the order of this Court dt. 03.02.2020 and upon hearing the
arguments of Sri E.V.V.S. Ravi Kumar, Advocate for the Appellants, directed issue of notice to
the Respondent herein to show cause as to why this SECOND APPEAL should not be admitted.
You viz:
Sri Nalluri Veera Brahmanandam R/o. Korumamidi, Nidadavole Mandal, West Godavari
District. ( on behelf of his wife Smt. Nalluri Krishnaveni, being her husband and natural
guardian. Since she is deaf, dumb and unsound mind).
are directed to show cause as to why in the circumstances set out in the appeal and the
memorandum of grounds filed therewith (copy enclosed), this SECOND APPEAL should not be
admitted.
THE COURT MADE THE FOLLOWING: ORDER
"Notice to the respondent.
The learned counsel for the appellants i is permitted to take out personal notice to the
respondent and file proof of service in the Registry within a period of two (2) weeks from
today.
Post the matter after three (3) weeks."
SD/- MSSURYANADHA REDDY
ASSISTANT REGISTRAR
/ITRUE COPY//
\
\,
For ASSISTANT REGISTRAR
To,
1. Sri Nalluri Veera Brahmanandam R/o. Korumamidi, Nidadavole Mandal, West Godavari
District. ( on behelf of his wife Smt. Nalluri Krishnaveni).
(by RPAD- along with a copy of petition and memorandum of ground§)
2. One CC to Sri E.V.V.S. Ravi Kumar, Advocate [OPUC]
3. One spare copy
MSR
SS .
oo gh
"HIGH COURT
BKMJ
DATED:18/02/2021
NOTE : POST THE MATTER AFTER THREE (3) WEEKS.
NOTICE BEFORE ADMISSION
SA.NO.32 OF 2020
[5 represen
on;
oO
/
fo
Les pat cul
I ee epee we
