Andhra Pradesh High Court - Amravati
Gollapudi Krishnaji Rao vs Peddi Seshiratnam on 28 January, 2021
Bench: M.Venkata Ramana
|
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL.
THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY, i
TWO THOUSAND AND TWENTY ONE '
:PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA-
FIRST APPEAL NO: 18 OF 2021
Between:
1. Gollapudi Krishnaji Rao, S/o. Gollapudi Suraiah,
2. Bandaru Durga Rao, S/o. Appalaswamy,
Appellants / Defendants 3 & 4
AND
1. Peddi Seshiratnam, W/o. Rama Mohana Rao, Hindu, aged about 74 years, Resident of
Door No.48-4-6, M.L.A. Street, Ashok Gardens, Gunadala, Vijayawada, Krishna District
Respondent / Plaintiff
Lingamaneni Lakshmi Eswaramma(died), Krishna district
Lingamaneni Babu Rao,, S/o. Late Venkateswara Rao, Hindu, aged about 72 years,
Resident of Lakshmikisan Farm, Naveepet Mandal, Nizamabad District (set Ex-Parte in
the suit)
WN
Respondents / Defendants 1&2~
WHEREAS the Appellants above named through their Advocate Sri SUNKARA
RAJENDRA PRASAD presented this Appeal Under Section 96 and order XLI Rule | of CPC
against pleased to allow this appeal by setting aside the Decree and Judgment Dt.30.12.2019
passed in O.S.No.131 of 2009 on the file of the XII Additional District Judge at Vijayawada,
Krishna District,
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri SUNKARA RAJENDRA PRASAD,
Advocate for the Appellants, directed issue of notice to the Respondents herein to show cause as
to why this FIRST APPEAL should not be admitted. ~
You viz:
1. Smt. Peddi Seshiratnam, W/o. Rama Mohana Rao, R/o Door No.48-4-6, M.L.A. Street,
Ashok Gardens, Gunadala, Vijayawada, Krishna District
2. Sri Lingamaneni Babu Rao, S/o. Late Venkateswara Rao, R/o Lakshmikisan Farm,
Naveepet Mandal, Nizamabad District (set Ex-Parte in the suit)
are directed to show cause as to why in the circumstances set out in the appeal and the
memorandum of grounds filed therewith (copy enclosed) this FIRST APPEAL should not be
admitted. _-
The Court made the following: ORDER
"Heard Sri Sunkara Rajendra Prasad, learned counsel for the appellants.
Notice to the respondents.
List after four weeks." .-- e
Sd/-M.Rame
. °shB
ASSISTANT R
TRUE COPY// SECTION OFFICER
For ..~~.
To,
1. Smt. Peddi Seshiratnam, W/o. Rama Mohana Rao, R/o Door No.48-4-6, M.L.A. Street,
Ashok Gardens, Gunadala, Vijayawada, Krishna District (by RPAD- along with a copy of
petition and memorandum of grounds)
2. Sri Lingamaneni Babu Rao,, S/o. Late Venkateswara Rao, R/o Lakshmikisan Farm, Naveepet
Mandal, Nizamabad District (set Ex-Parte in the suit) (by RPAD- along with a copy of
petition and memorandum of grounds)
3. One CC to Sri Sunkara Rajendra Prasad, Advocate [OPUC]
4. One spare copy
MSR
HIGH COURT
MVRJ
DATED:28/01/2021
NOTE: POST AFTER FOUR WEEKS.
NOTICE BEFORE ADMISSION
AS.No.18 of 2021
