Chenna Ranganatham, vs Chenna Vijaya Lakshmi Died Per ...
2021 Latest Caselaw 415 AP

Citation : 2021 Latest Caselaw 415 AP
Judgement Date : 28 January, 2021

Andhra Pradesh High Court - Amravati

Chenna Ranganatham, vs Chenna Vijaya Lakshmi Died Per ... on 28 January, 2021

Bench: Joymalya Bagchi, A V Sai

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ace DF
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THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY, TWO THOUSAN KS v
:PRESENT: 'Op,
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCE

AND

THE HONOURABLE SRI JUSTICE A.V. SESHA SAI

FIRST APPEAL NO: 489 OF 2016

Between: =

Chenna Ranganatham, S/o. Chenna Viswanatham, aged about 54 years, Ange R/o.
D.No.7/474-3, II Floor, Bhagya Nagar Colony, Kadapa City, Kadapa District.

... Appellant/Defendant No.1
ANDE

1. Chenna Vijaya Lakshmi (died) per L.R. ,

2. N. Hema Malini, W/o. N. Appaiah Raghu, aged about 49 years, Hindu, R/o. D.No.6/466,
Sankarapuram, near Kotha Ramalayarn, Kadapa City, Kadapa District. (Amended as per
orders dated 03.06.2014 vide memo) .

Respondents/Plaintiffs

3, Chenna Chandranatham, S/o. Chenna Viswanatham, aged about 53 years, Hindu, C/o.
Gopal Reddy, D.No.10/549-1, Upstairs, Bellam Mundy Street, Kadapa City, Kadapa
District.

... Respondent/Defendant No.2

Appeal Under Section 96 of CPC against to allow the appeal with costs and set aside the
judgment and decree in O.S.No.33 of 2007, dated 29.04.2016, on the file of the Principal District
Judge, Kadapa, and consequently dismiss the suit.

IA NO: 1 OF 2016 (ASMP No. 1058 of 2016)

Petition under 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 stay of all further
proceedings pursuant to the preliminary decree passed in O.S.N0.33 of 2007, dated 29-04-2016,
on the file of the Principal District Judge, Kadapa, pending disposal of the appeal, pending
disposal of AS 489 of 2016, on the file of the High Court.

The Appeal coming on for hearing, upon perusing the Petition and the memorandum of
grounds filed in support thereof, the earlier order dt. 20.06.2016 and 21.01.2021 and upon
hearing the arguments of M/S Bharadwaj Associates, Advocate for the Petitioner and of Sri V.R.
Reddy Kovvuri, Advocate for the Respondent No. 2 and Sri Nagaraj Naguri, Advocate for
Respondent No. 3, the Court made the following:

ORDER:

(Proceedings taken up through Video Conferencing)

"Jearned counsel enters appearance on behalf of the 3rd respondent.

Print the name of Sri Nagaraj Naguri, learned counsel appearing for the 34 respondent.

Appellant unrepresented.

Post on 12.03.2021.

Interim order granted earlier shall continue for a period of six weeks or until further orders whichever is earlier." A one

//TRUE COPY//

To,

--_--

The Principal District Judge, Kadapa.

2. N. Hema Malini, W/o. N. Appaiah Raghu, R/o. D.No.6/466, Sankarapuram, near Kotha Ramalayarn, Kadapa City, Kadapa District.