Pentapati Seeta Ratnam vs Vatti Padma
2021 Latest Caselaw 972 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI : aay
THURSDAY, THE EIGHTEENTH DAY OF FEBRUARY, TWO THOUSAND AND TWENT aord
:PRESENT:
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
SECOND APPEAL NO: 43 OF 2021

  

Between:
Pentapati Seeta Ratnam, W/o Late Pentapati Rama Rao, Aged about 70 years, R/o D.No.
20A-5-35, Dwarapureddy Vari Street, Near Nookalamma Temple, Kothapet, Eluru
Appellant
AND

Vatti Padma, W/o Vatti Kesava Chandrudu, Aged about 70 years, C/o Late V. Krishna

Murthy, D.No. 23B-6-84, Kappaganthula,. Vari Street, Ramachandraraopet, Eluru.
Respondent

WHEREAS the Appellant above named through her Advocate Sri S. Subba Reddy, presented this Second Appeal under Section 100 CPC against the judgment and decree in A.S. No.79 of 2017, dated 05-11-2020 on the file of the Principal District Judge, West Godavari, Eluru conforming the Judgment and decree in O.S.No.10 of 2017 dated 18-09- 2017 on the file of the Court of the Junior Civil Judge, Bhimodole

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

You viz: .

Smt. Vatti Padma, W/o Vatti Kesava Chandrudu, C/o Late V. Krishna Murthy, D.No. 23B-6-84, Kappaganthula,. Vari Street, Ramachandraraopet, Eluru.

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 appellant 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 four (4) weeks."

SD/- MSSURYANADHA REDDY ASSISTAN GI R /(TRUE COPY//

For ASSISTANT REGISTRAR

To,

1. Vatti Padma, W/o Vatti Kesava Chandrudu, C/o Late V. Krishna Murthy, D.No. 23B-6- 84, Kappaganthula,. Vari Street, Ramachandraraopet, Eluru. (by RPAD- along with a copy of petition and memorandum of grounds) One CC to SRI. SSUBBA REDDY Advocate [OPUC] One spare copy

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DATED:18/02/2021

NOTE : POST THE MATTER AFTER FOUR(4) WEEKS

NOTICE BEFORE ADMISSION

SA.NO.43 OF 2021

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