Andhra Pradesh High Court - Amravati
P Krishnaveni Latha vs N Tirupataiah on 19 January, 2021
Bench: M.Venkata Ramana
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(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINETEENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE."
'PRESENT: Vy
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA 4247,
Coby
IA.No.1 OF 2021 TN
CMA NO: 5 OF 2021 ca
Between:
P.Krishnaveni @ Latha, W/o. P.Rajasekhar, Aged 36 years, Housewife, Now
R/o.Kodathala Village, Nirmal Mandal, Adilabad District.
...Appellant/Appellant/Plaintiff
(Petitioner in CMA 5 OF 2021
on the file of High Court)
AND
1. N.Tirupataiah, S/o. Late Venkatamuni, Aged 46 years, Cultivation, R/o.Pathi
Puttur Village and post, V Adamalapet Mandal, Chittoor District,
2. N.Chandrababu, S/o. Late, Venkatamuni, Hindu, Aged About 37 Years,
Cultivation, R/o.Pathi Puttur Village and post, V Adamalapet Mandal, Chittoor
District.
3. N.Sarojamma, W/o. Late Venkatamuni, Hindu, Aged about 63 Years, R/o.Pathi
Puttur Village and post, V Adamalapet Mandal, Chittoor District,
4. Neelavathi, W/o. Lokeshbabu, Hindu, Aged 43 Years, House Wife, R/o.
Bhakarapet Village, Chittoor District.
5. Jeevaratnam, W/o. Reddeppa, Hindu, Aged about 33 Years, House Wifew, Rio.
Erravaripalem Village, Chittoor District.
...Respondents/Respondents/Defendants
(Respondents in-do-)
Counsel for the Petitioner : SRI K.KOUTILYA
Petition under Order 41 Rule 5, Order 43 Rule I & II R/w Section 151 of CPC
praying that in the circumstances stated in the affidavit filed in support of the petition,
the High Court may be pleased to suspend the Judgment and Decree dt: 09.10.2020
made in AS.No.26/2017 on the file of the X Additional District Judge, Tirupathi, pending
disposal of the appeal and pass Pending disposal of CMA No. 5 of 2021, on the file of
the High Court.
The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Court made the following:
ORDER:
"Since C.M.A is admitted this day, there shall be interim stay of all
proceedings pursuant to the decree and judgment in A.S.No.26 of 2017 on the file
of the Court learned X Additional District Judge, Tirupati, dated 09.10.2020
including in O.S.No.59 of 2008 on the file of the Court of learned Senior Civil
Judge, Puttur, dated 13.09.2013, until further orders. ' a
Sd/-Ch.V.Subramanya Sarma
Notice." ASSISTANT REGISTRAR
()
SECTION OFFICER
IITRUE COPY!/
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For ASSISTANT REGISTRAR
_ N.Tirupataiah, S/o. Late Venkatamuni, R/o.Pathi Puttur Village and post, V
Adamalapet Mandal, Chittoor District,
N.Chandrababu, S/o. Late, Venkatamuni, R/o.Pathi Puttur Village and post, V
Adamalapet Mandal, Chittoor District.
N.Sarojamma, W/o. Late Venkatamuni, R/o.Pathi Puttur Village and post, V
Adamalapet Mandal, Chittoor District,
Neelavathi, W/o. Lokeshbabu, R/o. Bhakarapet Village, Chittoor District.
Jeevaratnam, W/o. Reddeppa, R/o. Erravaripalem Village, Chittoor District.
(Addresses 1 to 5 by RPAD- along with a copy of petition and affidavit)
One CC to Sri. K.Koutilya, Advocate [OPUC]
One spare copy
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HIGH COURT
MVRJ
DATED:19/01/2021
ORDER
IA.No.1 OF 2021
IN
CMA NO: 5 OF 2021
INTERIM DIRECTION
