Andhra Pradesh High Court - Amravati
The Assistant Divisional ... vs Vepuri Tata Rao on 27 January, 2021
Bench: B Krishna Mohan
(SHOW CAUSE NOTICE BEFORE ADMISSION) MES
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI /37
WEDNESDAY, THE TWENTY SEVENTH DAY OF JANUARY, ae
TWO THOUSAND AND TWENTY ONE nea
: PRESENT: NS yb
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN . "i OL
SECOND APPEAL NO: 109 OF 2020 we
Between:
The Assistant Divisional Engineer (Operation), (now it is designated as Deputy
Executive Engineer), Operation, APSPDCL., Vuyyuru, Krishna District
Appellant/Appellant
AND
1. Vepuri Tata Rao, S/o. Krishnamurthy, Aged about 65 years, R/o. D.No.2-96,
Opp.Anganavadi Kendram, Thotlavalluru, Krishna District.
2. Vepuri Koteswaramma, W/o. Tata Rao, Aged about 55 years, R/o. D.No.2-96
Opp.Anganavadi Kendram, Thotlavalluru, Krishna District.
3. Vepuri Rohini, W/o. Venkata Rao, Aged about 24 years, R/a. D.No.8-91, Gowda
Bazar, Nunna, Vijayawada Rural, Krishna District.
4. Vepuri Vatsalya, D/o. Venkata Rao, Being mionor rep by her mother and Natural
guarden Smt. Vepuri Rohini R/o. D.No.8-91, Gowda Bazar, Nunna, Vijayawada
Rural, Krishna District.
3
Respondents/Respondents
WHEREAS the Appellant above named through its Advocate SRI Y.NAGI
REDDY (APSPDCL) presented this Second Appeal under Section 100 CPC praying
that in the circumstances stated in the memorandum of second appeal the High Court
may be pleased to set aside the decree and judgment passed in A.S.No.35/2016, dt.
27-09-2019 on the file of VII Addl. District Judge, Vijayawada in which the judgment and
decree passed in OS.No.399/2012 on the file of the I] Additional Senior Civil Judge,
Vijayawada dt.12-11-2015 was confirmed, with costs
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri Y.NAGI REDDY
(APSPDCL) Advocate for the Petitioner, directed issue of notice to the Respondents
herein to show cause as to why this SECOND APPEAL should not be admitted.
You viz:
1. Vepuri Tata Rao, S/o. Krishnamurthy, Aged about 65 years, R/o. D.No.2-96,
Opp.Anganavadi Kendram, Thotlavalluru, Krishna District.
2. Vepuri Koteswaramma, W/o. Tata Rao, Aged about 55 years, R/o. D.No.2-96,
Opp.Anganavadi Kendram, Thotlavalluru, Krishna District.
3. Vepuri Rohini, W/o. Venkata Rao, Aged about 24 years, R/o. D.No.8-91, Gowda
Bazar, Nunna, Vijayawada Rural, Krishna District.
4. Vepuri Vatsalya, D/o. Venkata Rao, Being mionor rep by her mother and Natural
guarden Smt. Vepuri Rohini R/o. D.No.8-91, Gowda Bazar, Nunna, Vijayawada
Rural, Krishna District.
are directed to show cause either appearing in person or through an Advocate, as to
why in the circumstances set out in the petition and the affidavit filed therewith (copy
enclosed) this SECOND APPEAL should not be admitted, within four weeks
The Court made the following:
ORDER:
"Notice to the respondents.
Learned counsel for the appellant is directed to deposit 50% of the decretal
amount with costs, within a period of two weeks from today. On such deposit the
respondents are at liberty to withdraw the same without furnishing any security.
The learned counsel for the appellant is permitted to take out personal
notice to all the respondents by RPAD and file proof of service, within a period of
three (3) weeks from today.
To,
List the matter after four (4) weeks". SD/- G Srinivas Reddy
ASSISTANT REGISTRAR
TRUE COPY// Atl
For. _ ee AN
. Vepuri Tata Rao, S/o. Krishnamurthy, Aged about 65 years, R/o. D.No.2-96,
Opp.Anganavadi Kendram, Thotlavalluru, Krishna District.
. Vepuri Koteswaramma, W/o. Tata Rao, Aged about 55 years, R/o. D.No.2-96,
Opp.Anganavadi Kendram, Thotlavalluru, Krishna District.
. Vepuri Rohini, W/o. Venkata Rao, Aged about 24 years, R/o. D.No.8-91, Gowda
Bazar, Nunna, Vijayawada Rural, Krishna District.
. Vepuri Vatsalya, D/o. Venkata Rao, Being mionor rep by her mother and Natural
guarden Smt. Vepuri Rohini R/o. D.No.8-91, Gowda Bazar, Nunna, Vijayawada
Rural, Krishna District. (Addresses 1 to 4 by RPAD- along with a copy of petition
and memorandum of grounds)
. One CC to SRI Y.NAGI REDDY (APSPDCL) Advocate [OPUC]
. One spare copy
HIGH COURT
BKMJ
DATED:27/01/2021
LIST AFTER FOUR WEEKS
NOTICE BEFORE ADMISSION
SA.No.109 of 2020
Se
> 4 FEB 2021
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