Andhra Pradesh High Court - Amravati
Nidamanuri Srinivasa Rao vs Mandavabala Chandra Mouli on 28 January, 2021
Bench: B Krishna Mohan
(SHOW CAUSE NOTICE BEFORE ADMISSION) dé
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI /
THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN |
SECOND APPEAL NO: 21 OF 2021
Between:
Nidamanuri Srinivasa Rao, S/o. China Yanadiah, aged 33 years R/o,
Seetharamapurm Village, Maddipadu Mandal, Prakasam District.
.. Appellant/Respondent/Plaintiff
AND |
1. Mandavabala Chandra Mouli, S/o. Venkateswarlu, aged 54 years, R/o.
Seetharamapurm Village, Maddipadu Mandal, Prakasam District.
.. .Respondent/Appellant/3™ Defendant
2. Somasai Srinivasa Rao, S/o. Subba Rao, aged 36 years R/o.
Seetharamapurm Village Maddipadu Mandal Prakasam District.
...Respondent/1* Respondent/ 1° Defendant
3. Katakam Kondal Rao (Died).
...Respondent
WHEREAS the Appellant above named through his Advocate M/s Indus
Law Firm presented this Second Appeal under Section 100 CPC against the
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Judgment and Decree of the Learned Vil Additional District Judge, Prakasam
District at Ongole, made in A.S .No. 176 of 2012, dated 18.04.2018 reversing the
Judgment and Decree dated 22.11.2012 in 0.S.No. 965 of 2006, on the file of the
Principal Junior Civil Judges Court, Ongole
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of M/s
Indus Law Firm, 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. Mandavabala Chandra Mouli, S/o. Venkateswarlu, R/o. Seetharamapurm
Village, Maddipadu Mandal, Prakasam District.
2. Somasai Srinivasa Rao, S/o. Subba Rao, R/o. Seetharamapurm Village
Maddipadu Mandal Prakasam District.
are be and hereby 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
memorandum of grounds filed therewith (copy enclosed) this SECOND APPEAL
should not be admitted.
The Court made the following:
ORDER:
"Notice to the respondents.
The learned counsel for the appellant is permitted to take out
personal notice to the respondents by Registered Post with
acknowledgment due and file proof of service in the Registry, within a
period of two (2) weeks from today. |
List the matter after two (2) weeks."
Sd/-T.Madhavi |
a REGISTRAR
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To,
4. Mandavabala Chandra Mouli, S/o. Venkateswarlu, R/o. Seetharamapurm
Village, Maddipadu Mandal, Prakasam District.
2. Somasai Srinivasa Rao, S/o. Subba Rao, R/o. Seetharamapurm Village
Maddipadu Mandal Prakasam District. (by RPAD- along with a copy of
petition and memorandum of grounds)
3. One CC to M/s Indus Law Firm, Advocate [OPUC]
4. One spare copy.
HIGH COURT
BKM,J
DATED:28/01/2021
ORDER
LIST THE MATTER AFTER TWO (2) WEEKS
NOTICE BEFORE ADMISSION
SA.No.21 of 2021
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