Garikipati Veera Raghavaiah vs Abburi Picheswara Rao
2021 Latest Caselaw 369 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

  

MONDAY, THE TWENTY FIFTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE

PRESENT
THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

SECOND APPEAL No. 55 of 2019

Between:
1. Garikipati Veera Raghavaiah, S/o. Late Jamalaiah
2. Garikipati Nagarjuna, S/o. Garikipati Veera Raghavaiah
3. Garikipati Naga Chakravarthi, S/o. Garikipati Veera Raghavaiah
Appellants/(Respondents/Defendants)

AND
1. Abburi Pitcheswara Rao, S/o. Abburi Venkateswara Rao, Properties, R/o.
Mulapadu (V), lbrahimpatnam Mandal, Krishna District.
Appellant/Plaintiff
2. Jonnalagadda Venkateswara Rao, S/o. Narayana Rao, Properties, R/o.
Mulapadu (V), Ibrahimpatnam Mandal, Krishna District.
Respondent/Defendant
No.4

Appeal filed under Section 100 of C.P.C., praying that in the circumstances stated
in the grounds filed herein, the High Court may be pleased to call for the records in
AS.No. 220 of 2009 and set aside the judgment and decree dated. 28-12-2017 passed
in AS.No. 220 of 2009 by the court of the XII Addl. District and Sessions Judge,
Vijayawada and allow the appeal in the interests of justice.

IA.No. 3 of 2019:

Petition under Section 151 of CPC praying that in the circumstances stated in the
grounds filed herein, the High Court may be pleased to stay all further proceedings
including execution of judgment and decree dated. 28-12-2017 passed in AS.No. 220 of
2009 by the court of XI! Additional District and Sessions Judge in the interests of justice,
pending disposal of SA.No. 55/2019 on the file of the High Court.

The Appeal coming on for hearing, upon perusing the memorandum of grounds
filed herein, and the order of the High Court dated. 12.02.2019, 02.09.2020 &
04.01.2021 made herein and upon hearing the arguments of Sri P.Anand Seshu,
Advocate for the Appellants and of Sri C.Ajay Kumar, Advocate for the Respondent
No.1, the Court made the following.

ORDER:

"Interim order granted by this Court earlier is extended by two (2) weeks.

Post the matter after one (1) week." Sd/- E.KKAMESWARA RAO ASSISTANH)RE STRAR ITTRUE COPY//

for ASSISTANT REGISTRAR

To

4. The XII Addl. District and Sessions Judge, Vijayawada, Krishna District.

2. The | Additional Senior Civil Judge, Vijayawada, Krishna District.

3. One CC to Sri P.Anand Seshu, Advocate(OPUC)

4. One CC to Sri C.Ajay Kumar, Advocate (OPUC)

5. One spare copy.

MSB

HIGH COURT

BKM,J

DATE: 25.01.2021

NOTE: POST THE MATTER AFTER ONE (1) WEEK

ORDER

SA.NO.55 OF 2019

EXTENDING THE INTERIM ORDER