P Radhamma vs B Ramaiah
2021 Latest Caselaw 195 AP

Citation : 2021 Latest Caselaw 195 AP
Judgement Date : 19 January, 2021

Andhra Pradesh High Court - Amravati

P Radhamma vs B Ramaiah on 19 January, 2021

Bench: B Krishna Mohan

TUESDAY, THE NINETEENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE

 

'PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

SECOND APPEAL NO: 248 OF 2020
Between:

Pydi Radhamma, W/o. Mastanaiah, Aged about 54 years R/o.Chintalatmakur (V),
Kaluvoy Mandal, SPSR Nellore District

... Appellant/Respondent/Defendant
And

Batchu Ramaiah, S/o. Mastanaiah, Aged about 66 years, R/o.D.No.4/9/ 166,
Ramachandrapuram, Nawabpet, Nellore -2.
.. Respondent/Appellant/Plaintiff

Second Appeal under Section 100 CPC, aggrieved by the judgment and decree
of the learned Principal District Judge, Nellore passed in A.S.106 of 2018 dated
22.10.2019 in reversing the judgment and decree of dated 12.04.2018 in 0.S.No.192 of
2014 dt.12.04 2018 on the file of Senior Civil Judge, Kovur, the appellant herein begs to
prefer the above second appeal.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed herein, the High Court may be pleased stay all further proceedings
pursuant to the judgment and decree in A.S.106 of 2018 dated 22.10.2019 on the file of
learned Principal District Judge, Nellore, pending disposal of SANo. 248 of 2020, on
the file of the High Court.

The Petition coming on for hearing, upon perusing the petition and memorandum
of grounds filed herein and Order of High Court dated 2-11-2020 and upon hearing the
arguments of Sri C. Subodh, Advocate for the Appellant, the Court made the following

ORDER:

The learned counsel for the appellant is permitted to take out fresh personal notice to the correct address of the respondent through Registered Post with acknowledgment due and file proof of service in the Registry within a period of two (2) weeks from today.

Post the matter after four (4) weeks.

Interim Order granted by this Court earlier, dated 02-11-2020 is extended by another six (6) weeks from today. f Sd/- M. [email protected] Reddy ASSISTANT REGISTRAR TRUE COPY//

For veoeratlKecrsrnan To,

The Principal District Judge, Nellore.

The Senior Civil Judge, Kovur, SPSR Nellore District. One CC to SRI C SUBODH Advocate [OPUC]

One spare copy

PONS

Skm

. HIGH COURT

BKM,J

DATED: 19-01-2021

NOTE: POST THE MATTER AFTER FOUR (4) WEEKS.

ORDER SA.NO.248 OF 2020

EXTENSION OF INTERIM ORDER