Illa Ramprasad vs Abdul Saleema Begum
2021 Latest Caselaw 411 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT amaRavan

THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:

THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

 

SECOND APPEAL NO: 68 OF 2020
Between:
1. Illa Ramprasad, S/o. Satyanarayana, aged 60 years, Occ: Business, R/o. D. No.
292, P.N. Colony, Srikakulam Town and District.
2. Illa Ramesh, S/o. Late Satyanarayana, aged 40 years, Occ: Business, R/o. D.
No, 292, P.N Colony, Srikakulam Town and District.
...Appellants/
Appellants
plaintiffs
AND
Abdul Saleema Begum, W/o. Syed Mustaffa Ali, aged 41 years, Occ: Business,
Household Duties, Residing Near Cooperative Central Bank, Saluru, Vizianagaram
District. ne
...Respondent/
Respondent/
Defendant

Second Appeal filed under Section 100 CPC against the Decree and Judgment,
Dt. 12.09.2019 passed in A.S No. 40 of 2015 on the file of Court of Judge, Family Court-
cum-Ill Addtitional District Judge, Srikakulam dismissing the appeal thereby confirming
the Decree and Judgment dt. 22.06.2015 passed in O.S. No. 28 of 2011 on the fife of
Court of Principal Junior Civil Judge, Srikakulam.

IA NO: 1 OF 2020

Petition under Order XXXIX rules 1 and 2 r/w. 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, her men,
agents and servants from ever interfering with her peaceful possession and enjoyment
over the Plaint Schedule Property in O.S. No. 28 of 2011 on the file of Court of Principal
Junior Civil Judge, Srikakulam and from demolishing respondent's part of house
property by using heavy machinery, pending disposal of SA No. 68 of 2020, on the file
of the High Court

The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and the Order of the High Court dated
31.08.2020 made herein and upon hearing the arguments of M/s Nimmagadda Revathi,
Advocate for the Petitioners, the Court made the following.

ORDER:

"Learned counsel for the appellants is permitted to taken out fresh notice to the respondent through R.P.A.D and file proof of service in the Registry within two (2) weeks from today.

Interim order granted by this Court dated 31.08.2020 is extended by two (2) weeks only. .

Post after three (3) weeks."

Sd/- G.SRINIVAS REDDY ASSISTANT REGISTRAR ITTRUE COPY// h

SECTION OFFICER

To,

1. The Judge, Family Court-cum-lll Addtitional District Judge, Srikakulam.

2. The Principal Junior Civil Judge, Srikakulam.

3. One CC to M/s. Nimmagadda Revathi, Advocate [OPUC]

4. One spare copy.

MSB

HIGH COURT

BKM,J

DATED:28.01.2021

ORDER

NOTE: POST AFTER THREE (3) WEEKS

SA.No.68 of 2020

EXTENSION OF INTERIM DIRECTION