N P Vidya vs Nagalatha
2021 Latest Caselaw 970 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

pecial Original Jurisdiction

, THE EIGHTEENTH DAY OF FEBRUARY

TWO THOUSAND AND TWENTY ONE :
:PRESENT:

THE HONOURABLE SRI JUSTICE M. VENKATA RAMANA' e oe

b,
FIRST APPEAL NO: 192 OF 2020 a -

Between:

1. Smt. N .P Vidhaya, Widow of N. V. Praveen Kumar.
2. Minor.N. P. Mithul! S/o Late N. V. Praveen Kumar.
3. Minor N. P. Lakshya, D/o. Late N: V. Praveen Kumar.

Appellants No. 2 and 3 Minors Rep. by their Mother and Natural Guardian 1st
Appellant Smt N. P. Vidhya.

Appellants 1 "to 3 are Residing at D.No. 20-144, Tahsildar's Street, Palamaner
Town and Mandal, Chittoor District.

'

. AppellantiPlaintiffs
AND

1. Smt. Nagalatha, W/o Chandramohan, Aged about 33 years, R/o. D.No. 7 244, 7-
245, Bramhin Street, Chittor Town and District.

2. Smt. Soundharya, Wio Subhash, Aged about 22 years, R/o. D.No. r 244, 7-245,
Bramhin Street, Chittor Town and District.

3. N. Venkatesam Chetty, S/o N. Sampath Krishnaiah Chetty, Aged about 65 years,
R/o. D.No. 7-244, 7-245, Bramhin Street, Chittor Town and District.

. Respondents/Defendants

Appeal Under Section 96 of CPC against Memorandum of Appeal Suit being
aggrieved by the part of Judgment and Decree passed in O.S.No.73 of 2019 dated
22.08.2019 on the file of VIII Additional. District Judge, Chittoor, Chittoor District.

IA NO: 1 OF 2020

Petition under Order 39 Rules 1 and 2 of CPC, R/w. Section 151 CPC praying
that in the circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents not to demolish, alienate and create
any third party interest over the Plain Schedule properties in O.S.No.73 of 2015 dated
22.08.2019 on the file of VIII Additional District Judge, Chittoor District, Pending
disposal of AS 192 of: 2020! on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the Order of the High Court dated 25.01.2021 made herein
and upon hearing the arguments of Sri O Udaya Kumar Advocate for the Petitioners,

Advocate for the Respondents and the Court made the following.
ORDER:

"Heard Sri O.Uday Kumar, learned counsel for the appellants and Sri 'Shreyas Reddy, representing M/s. Indus Law Firm for respondents. - Interim order granted | in" |.A.No.1 of 2020 earlier stand: extended until further orders. .

List after eight (08) weeks. "

HTRUE COPY// ; f To - SECTION OFFICER

1. The VIII Additional District Judge, Chittoor District. "-- ©

2. One CC to Sri. O Udaya Kumar Advocate [OPUC]

3. One spare copy.

MSB

HIGH COURT

MVR,J

DATED:18.02.2021

LIST AFTER EIGHT (8) WEEKS

ORDER

AS.No.192 of 2020

EXTENSION OF INTERIM DIRECTION

24 FEB LO2I