Nidamanuri Srinivasa Rao vs Somasai Srinivasa Rao
2021 Latest Caselaw 413 AP

[3233 ]

THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY,_~-
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN ~
SECOND APPEAL NO: 22 OF 2021 .
Between: a

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Nidamanuri Srinivasa Rao, S/o. China Yanadiah, aged 33 years, R/o. Seetharamaptrt eee

 

Village Maddipadu Mandal Prakasam District.

.. .Appellant/Respondent/Plaintiff --

AND

4. Somasai Srinivasa Rao, S/o. Subba Rao, aged 36 years, R/o. Seetharamapurm
Village Maddipadu Mandal Prakasam District.
_..Respondent/Appellant/1* Defendant
2 Mandava Bala Chandra Mouli, S/o. Venkateswarlu, aged 54 years, R/o.
Seetharamapurm Village Maddipadu Mandal Prakasam District.
_..Respondent/3 Respondent/3™ 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 Judgment and
Decree of the Learned VII Additional District Judge, Prakasam District at Ongole, made
in A.S.No.8 of 2013, dated 18.04.2018 reversing the Judgment and Decree dated
22.11.2012 in O.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 Sri M/s Indus Law Firm 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. Somasai Srinivasa Rao, S/o. Subba Rao, R/o. Seetharamapurm Village
Maddipadu Mandal Prakasam District.
2. Mandava Bala Chandra Mouli, S/o. Venkateswarlu, 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." _- m /

Sd/-M.RameshBab

T REGISTRAR IITRUE COPY// ASSISTA 3

SECTION OFFICER

To,

a)

- Somasai Srinivasa Rao, S/o. Subba Rao, R/o. Seetharamapurm Village--

Maddipadu Mandal Prakasam District. Mandava Bala Chandra Mouli, S/o. Venkateswarlu, R/o. Seetharamapurm __ Village Maddipadu Mandal Prakasam District. (Addresses 1 & 2 by RPAD- along with a copy of petition and memorandum of grounds)

One CC to M/s Indus Law Firm [OPUC

] One spare copy

~ HIGH COURT

BKMJ

DATED:28/01/2021

NOTE: LIST THE MATTER AFTER TWO WEEKS

NOTICE BEFORE ADMISSION

SA.No.22 of 2021