Chaluvadi Mangathayamma vs Sega Subba Rao And 2 Others
2021 Latest Caselaw 438 AP

  
 
 

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT ~
FRIDAY, THE TWENTY NINTH DAY OF JANUARY, TWO THOUSAND AND TWEW®S y
;PRESENT:
THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

FIRST APPEAL NO: 1300 OF 2018

Between:
Chaluvadi Mangathayamma, W/o Late Venkata Viswanadham, Hindu, Age- 70 Years, C/o
Tummepallin Rani, General Merchant, Dr. Pola Nageswara Rao Road, Near R.T.C. Bus -Stand,
Nandigama Town and Mandal, Krishna District.
.. Appellant( Defendant No.3)
AND
1, Sega Subba Rao, S/o Late Saiddaih, Age-68 years, Occ- Retired Employee, R/o D.No.39-
1-33/3, Murali Nagar, Vishakapatnarn-7, Vishakapatnma District.
(Plaintiff)
2. Segu Krishna Murthy, S/o. Late Saidaiall, Hindu, Age-55 Years, H. No. 39-1-33/3,
Murali Nagar, Vishakapatnam-7.
(Defendant No.1)
3. Segu Nageswara Rao, S/o. Late Saidaiah, Hindu, Age- 52years, Occ-Project Manager,
DID (65) 6262 5963, HIP (65) 03667502, Singapoor. |
(Defendant No.2)
...Respondents

Appeal Under Section 96 of CPC against by setting aside the preliminary decree cum judgment
in 0.S.N0.71/2014 dated-04-06-2018 on the file of XVI Additional District Judge at Nandigama.

IA NO: 1 OF 2018

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 stay of operation of the Preliminary
decree and judgment in OS.No.71 of 2014 on the file of the XVI Additional District and Sessions
Judge,Nandigama, dated 04-06-2018 by way of suspension till, Pending disposal of AS 1300 of
2018, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and the order of the High Court order dated 19-02-2020 and 04.09.2020 made
herein and upon hearing the arguments of Sri Sreenivasa Rao Ravulapati Advocate for the
Petitioner, the Court made the following.

ORDER:

"None represented the respondents. Learned counsel for the appellant appeared online. List this matter in usual course under the caption 'for final hearing' after eight (8) weeks.

Interim order granted earlier stands extended until further orders."

"

Sd/-E.Kameswa

/ITRUE COPY// aie 4 T SECTION OFFICER

Rao GISTRAR

For

1. The XVI Additional District and Sessions Judge, Nandigama

2. One CC to SRI. SREENIVASA RAO RAVULAPATI Advocate [OPUC]

3. One CC to SRI. K BHARAT RAM Advocate [OPUC]

4. One spare copy R

HIGH COURT

MVR,J

DATED: 29/01/2021

NOTE : LIST THIS MATTER IN USUAL COURSE UNDER THE CAPTION 'FOR FINAL HEARING' AFTER EIGHT (8) WEEKS.

ORDER

AS.NO.1300 OF 2018

EXTENSION OF INTERIM DIRECTION