Andhra Pradesh High Court - Amravati
Kallepalli Kurmanadh vs Jalagdugula Venkata Narsimha Rao on 20 January, 2021
Bench: Joymalya Bagchi, A V Sai
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI LE REES
(Special Original Jurisdiction) 7 ON amines
WEDNESDAY, THE TWENTIETH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI
A.S. NO: 821 OF 2019
Between:
1. Dr. Kallepalli Kurmanadh, S/o Late Lakshmi Narayana, Hindu, aged about 60
years, D.No. 8-1-97/2 and 3, Waltair Multi Speciality Hospital, Peda Waitair,
Visakhapatnam.
2. Kallepalli Markandeya Rao, S/o Late Lakshmi Narayana, Hindu, aged about 57
years, Flat No. 509, Sai Towers, Rednam Gardens, Visakhapatnam.
3. Dr. R. Sesha Kumar, W/o Dr. Annapurna Rao, Hindu, aged about 55 years,
Rama Rao Hospital, Kancharapalem, Visakhapatnam.
4. Dr. R. Annapurna Rao, , Hindu, aged about 58 years, Rama Rao Hospital,
Kancharapalem, Visakhapatnam.
. Appellant/Defendants 1, 2,5 &6
AND
1. Dr.Jalagdugula Venkata Narsimha Rao, S/o Sri Rama Rao, Hindu, aged about
63 years, resident of D. No. 4-72-7/1, Lawsons Bay Colony, Visakhapatnam.
2. Dr. Moravineni Usha Rani, W/o Dr. Satya Vara Prasad, Hindu, aged about 57
years, Assistant Professor of Physiology, Andhra Medical College,
Visakhapatnam.
3. Dr. Kadali Satya Vara Prasad, S/o Father's Name not known, Hindu, aged about
60 years, Head of the Department of Neuro Surgery, King George Hospital,
Visakhapatnam.
. Respondents/Plaintiff, Defendants 3 & 4
Appeal Under Section 96 RW Order 41 Rule 1 of CPC against pleased to allow
the appeal by setting aside the decree and judgment dated 22.07.2019 passed in O.S.
No. 369 of 2013, on the file of XII Additional District Court, Visakhapatnam and to
dismiss the suit to the extent it went against the appellants.
IA NO: 1 OF 2019
Petition under Order 41 Rule 5 R/W under Section 151 CPC praying that in the
circumstances stated in the grounds filed in support of the petition, the High Court may
be pleased to grant stay of operation of the decree and judgment dated 22.07.2019 in
O.S.No.369 of 2013 on the file of the learned XII Additional District Court,
Visakhapatnam till the disposal of the main appeal suit, Pending disposal of AS 821 of
2019, 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 upon hearing the arguments of Sri Kaleemulla S Advocate
for the Petitioner, and of Sri G Rama Gopal Advocate for the Respondents and the
Court made the following.
ORDER:
"Proof of compliance be field. Costs, if any, shall be deposited in the
meantime.
Post on 03.02.2021." Sd/-E.KameswaraRao
ASSISTANT REGISTRAR
IITTRUE COPYI/
For SECTION OFFICER
To,
1. Dr.Jalagdugula Venkata Narsimha Rao, S/o Sri Rama Rao, resident of D. No. 4-
72-7/1, Lawsons Bay Colony, Visakhapatnam.
2. Dr. Moravineni Usha Rani, W/o Dr. Satya Vara Prasad, Assistant Professor of
Physiology, Andhra Medical College, Visakhapatnam.
3. Dr. Kadali Satya Vara Prasad, S/o Father's Name not known, Head of the
Department of Neuro Surgery, King George Hospital, Visakhapatnam.(RR 1 to 3
by RPAD)
One CC to Sri. Kaleemulla S Advocate [OPUC]
One CC to Sri. G Rama Gopal Advocate [OPUC]
One spare copy
On
PR
HIGH COURT
JBJ &
AVSSJ
DATED:20/01/2021
POST ON 03.02.2021
ORDER
AS.No.821 of 2019
DIRECTION
