Andhra Pradesh High Court - Amravati
Kanakadindi Krishnanjaneya ... vs Petla Mehar Venkata Siva Prasad on 19 January, 2021
Bench: Joymalya Bagchi, A V Sai
La
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINETEENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI
IA No. 1 OF 2020
IN
AS NO: 239 OF 2020
Between:
1. Kanakadindi Krishnanjaneya Phaneendranath, S/o Subrahmanya Sarma, aged
about 58 years, R/o D.No. 12-23/1 Upstairs of Lakshmi Beauty Parlour, Sri
Ramnagar Colony, Peddaboddepalli, Narsipatnam Municipality, Narsipatnam and
Presently R/o D.No.4-60-5/4/1, Near Post Office Lawsons Bay Colony
Visakhapatnam 530017.
2. Kanakadindi Sitaramnath, S/o Narasimhamurthy, Aged 44 years, Employee in
Triumphant Institute of Management And Education Pvt.Ltd. (TIME ), 95 B, IInd
Floor, Siddamsetty Complex, Parklane, Secunderabad.
. .APPELLANTS/DEFENDANTS
AND
Petla Mehar Venkata Siva Prasad, S/o Appalanaidu, Aged 44 years, R/o Door
No.3-127, Saradanagar, Balighattam, Narsipatnam Municipality, Narsipatnam
Mandal, Visakhapatnam District, A.P.
...RESPONDENT/PLAINTIFF
Counsel for the Petitioners :SRI RAO KR
Counsel for the Respondent : SRI M BALASUBRAHMANYAM
Petition under 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 suspend the
Judgment and Decree dated 24.02.2020 in 0.S.No.429 of 2012 passed by the Principal
District Judge, Visakhapatnam, pending disposal of AS No.239 of 2020, 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:
"Learned counsel appearing for the petitioners/appellants seeks
suspension of the judgment and decree of specific performance in respect of the
suit property.
Learned counsel appearing for the respondent-decree holder submits that
the respondent is ready and willing to deposit the balance consideration money.
There shall be an order of status quo in respect of the suit property till the
disposal of the appeal, subject to deposit of costs within a month. It is open to
the respondent-decree holder to keep. the balance consideration amount in a
separate account maintained in a Nationalized Bank and furnish an affidavit
before this Court enclosing the necessary particulars of such deposit. Such
affidavit may be filed within four weeks from date. The respondent-decree holder
is at liberty to withdraw the costs upon requisite undertaking furnished before the
trial Court.
Post on 16.02.2021." nnn
Sd/-T.Madhavi fo
ASSISTANT REGISTRAR
I(TRUE COPY!/ '
F SECTION OFFIC eR
To,
1. The Principal District Judge, Visakhapatnam.
2. Petla Mehar Venkata Siva Prasad, S/o Appalanaidu, R/o Door No.3-127,
Saradanagar, Balighattam, Narsipatnam Municipality, Narsipatnam Mandal,
Visakhapatnam District, A.P.( By RPAD)
3. One CC to Sri. Rao K R, Advocate [OPUC]
4. One CC to Sri. M Balasubrahmanyam, Advocate [OPUC]
5. Two spare copies.
MSB
HIGH COURT
JB,J & AVSSJ
DATED:19/01/2021
POST ON 16.02.2021
ORDER
AS.No.239 of 2020
STATUS QUO
