Chenna Ranganatham, vs Chenna Vijaya Lakshmi Died Per ...
2021 Latest Caselaw 279 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

THURSDAY, THE TWENTY FIRST DAY OF JANUAR
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI

 

FIRST APPEAL NO: 489 OF 2016

Between:

Chenna Ranganatham, S/o. Chenna Viswanatham, aged about 54 years, Hindu,
R/o. D.No.7/474-3, Il Floor, Bhagya Nagar Colony, Kadapa City, Kadapa District.
... Appellant/Defendant No.1

ANDE

4. Chenna Vijaya Lakshmi (died) per L.R.

2. N. Hema Malini, W/o. N. Appaiah Raghu, aged about 49 years, Hindu, R/o.
D.No.6/466, Sankarapuram, near Kotha Ramalayarn, Kadapa City, Kadapa
District. (Amended as per orders dated 03.06.2014 vide memo)

3. Chenna Chandranatham, S/o. Chenna Viswanatham, aged about 53 years,
Hindu, C/o. Gopal Reddy, D.No.10/549-1, Upstairs, Bellam Mundy Street,
Kadapa City, Kadapa District. .

. ...Respondent/Defendant No.2

Appeal Under Section 96 of CPC against to allow the appeal with costs and set
aside the judgment and decree in 0.S.No.33 of 2007, dated 29.04.2016, on the file of
the Principal District Judge, Kadapa, and consequently dismiss the suit, and grant.

1A NO: 1 OF 2016

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 grant stay of
all further proceedings pursuant to the preliminary decree passed in 0.S.N0.33 of 2007,
dated 29-04-2016, on the file of the Principal District Judge, Kadapa, pending disposal
of the appeal, pending disposal of AS 489 of 2016, on the file of the High Court.

The Appeal coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and upon hearing the arguments of
M/S Bharadwaj Associates, Advocate for the Petitioner and of Sri R Reddy Kovvuri,
Advocate for the Respondents, the Court made the following.

ORDER:

"At request of the learned counsel for the respondents, post on 28.01.2021. Till then, status-quo as on date in respect of the suit property shall be maintained."

Sd/-E.KameswarakR:

ASSISTA EGISTRAR IITRUE COPY// Avy 4 SECTION OFFICER To,

1. The Principal District Judge, Kadapa.

2. N. Hema Malini, W/o. N. Appaiah Raghu, R/o. D.No.6/466, Sankarapuram, near Kotha Ramalayarn, Kadapa City, Kadapa District.

3. Chenna Chandranatham, S/o. Chenna Viswanatham, C/o. Gopal Reddy, D.No.10/549-1, Upstairs, Bellam Mundy Street, Kadapa City, Kadapa District. (2 & 3 by RPAD) .

One CC to M/S Bharadwaj Associates, Advocate [OPUC] One CC to Sri. V R Reddy Kovvuri, Advocate [OPUC] Two spare copies.

*

TIO

HIGH COURT

JB,J & AVSS,J

DATED:21/01/2021

POST ON 28.01.2021

ORDER

AS.No.489 of 2016

STATUS QUO

Sree

(ae hs

Any arin.