Pesala Kondaiah vs Shaik Mohiddin Basha
2021 Latest Caselaw 332 AP

   

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI ez NDAR
LE Oh SNA &

FRIDAY, THE TWENTY SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT: A
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
SECOND APPEAL NO: 23 OF 2021
Between: _
Pesala Kondaiah, S/o. Subbarayudu, R/o. Main Bazar, Porumamilla Post, towrand ee
Mandal, YSR Kadapa District 7
Appellant/Appellant/Plaintiff
AND
Shaik Mohiddin Basha, S/o. Khasim Sahib, Aged about 71 years, R/o. Chitvel Road,
Railway Kodur Post, Town and Mandal, YSR Kadapa District
Respondent/Respondent/Defendant

Second Appeal under Section 100 CPC aggrieved by the Judgment and Decree
passed in A.S.No.14/2018, dt.21.1.2020 on the file of the Court of III Additional District
Judge, Rajampet in confirming the Judgment and Decree passed in O.S.No.33/2001,
dt.27.12.2017 on the file of Court of Principal Senior Civil Judge, Rajampet

IA NO: 1 OF 2021

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
temporary injunction restraining the Respondent from alienation of the suit schedule
property by way of creating third party interest and from changing the nature of the
property in any manner in O.S.No.33/2001 on the file of the Court of the Principal Senior
Civil Judge, Rajampet, pending disposal of SA 23 of 2021, 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 SODUM ANVESHA
Advocate for the Petitioner, the Court made the following
ORDER:

"The learned counsel for the appellant is permitted to take out personal notice to the respondent by RPAD and file proof of service in the Registry within a period of two (2) weeks from today.

Post the matter after four (4) weeks.

In the meanwhile, there shall be an order of status-quo with regard to the suit schedule property pending further orders".

SD/-M.RAMESH ASSISTANT, REGISTRAR ITTRUE COPYI// For ASSISTANT REGISTRAR To,

--

The Principal Senior Civil Judge, Rajampet

2. Shaik Mohiddin Basha, S/o. Khasim Sahib, Aged about 71 years, R/o. Chitvel Road, Railway Kodur Post, Town and Mandal, YSR Kadapa District (by RPAD)

3. One CC to SRI SODUM ANVESHA Advocate [OPUC]

4. One spare copy

" HIGH COURT

BKMJ

DATED:22/01/2021

ORDER

POST AFTER FOUR WEEKS

SA.No.23 of 2021

STATUS QUO