Andhra Pradesh High Court - Amravati
Kovvuri Srinivas Reddy vs Karri Chandra Reddy And 6 Others on 7 July, 2021
(FRESH SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI een an fe.
WEDNESDAY, THE SEVENTH DAY OF JULY,
TWO THOUSAND AND TWENTY ONE
> PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA |
SECOND APPEAL NO: 1287 OF 2018
Between:
Kovwvuri Srinivas Reddy, S/o.Chinna Subbi Reddy a
. Appellant
AND
1. Karri Chandra Reddy, S/o Bulliah, Aged 73 years, Hindu, cultivation, R/o
Koppavaram Anaparthy Mandal, East Godavari District
. Respondent/Claimant
2. Sati Satyavathi, W/o late Arjuna Reddy, Aged 66 years, Bussiness, R/o
D.No. 4-161 Polamuru, Anaparthy Mandal, East Godavari District
3. Sathi Abbai Reddy, S/o Late Arjuna Reddy, Aged 52 years, Bussiness,
R/o D.No. 4-161 Polamuru, Anaparthy Mandal, East Godavari District
4. Sathi Ramakrishna Reddy, S/o Late Arjuna Reddy, Aged 46 years,
Bussiness, R/o D.No. 4-161 Poflamuru, Anaparthy Mandal, East Godavari
District
5. Karri Mangayamma, W/o Chandra Reddy, Aged 50 years, Business, near
Ramalayam, Koppavaram, Anaparthy Mandal, E.G District
8. Sabella Parvathi, W/o Satyanarayana Reddy Aged 41 years, Bussiness,
H/o Venturi Venkanna, Padalavari Street, Rayavaram, Rayavaram.
. .Respondents/respondents
IJDR's 1 to §
7. Karri Satyanarayana Reddy, S/o Ammireddy Aged 55 years, near
Ramalayam, Balabhadrapuram
. .Respondent/respondent/
Auction purchaser
WHEREAS the Appellant above named through his Advocate Sri RAVI
CHEEMALAPATI presented this memorandum of Second Appeal under Section
100 C.P.C, against the judgment and decree dated 19-3-2018 in A.S. 28 of 2014
passed by the Senior Civil Judge Ramachandrapuram, allowing the appeal by
reversing the well considered judgment and decree in E.A.No.131 of 2010 in
E.P.No.195 OF 2009 in OS.No.740 OF 2004 dated 27-2-2013 passed by The
Junior Civil Judge, Anaparthy, East Godavari District.
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and the order of the High Court dated 25-
09-2019 made herein and upon hearing the arguments of Sri K Gani Reddy,
Advocate for the Petitioner, Sri TVS Prabakar Rao, Advocate for the Respondent
No.7, directed issue of notice to the Respondent No.5 & 6, herein to show cause
as to why this SECOND APPEAL should not be admitted.
You viz:
1. Karri Mangayamma, W/o Chandra Reddy, Aged 50 years, Business, near
Ramalayam, Koppavaram, Anaparthy Mandal, E.G District
2. Sabella Parvathi, W/o Satyanarayana Reddy Aged 41 years, Bussiness,
H/o Venturi Venkanna, Padalavari Street, Rayavaram, Rayavaram.
are directed to show cause either appearing in person or through an Advocate on.
or before 27-07-2021 to which date the case stands posted 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:
"Fresh notice to respondents 5 and 6.
Personal notice is permitted.
List on 27.07.2021."
fd on
Sd/-T.Madhavi-
| ASSISTANT REGISTRAR
. fA
gn oe coun we
| SECTION OFFICER
TRUE COPY/
To,
1. Karri Mangayamma, VV/o Chandra Reddy, Aged 50 years, Business, near
Ramalayam, Koppavaram, Anaparthy Mandal, E.G District
2. Sabeila Parvathi, W/o Satyanarayana Reddy Aged 41 years, Bussiness,
H/o Venturi Venkanna, Padalavari Street, Rayavaram, Rayavaram. (1 & 2
by RPAD- along with a copy of petition and memorandum of grounds)
One CC to Sri. Ravi Cheemalapati Advocate [OPUC]
One CC to Sri. N Siva Reddy Advocate [OPUC]
One spare copy
A Bw
SP
HIGH COURT
MVRJ
DATED: 07/07/2021
NOTE: LIST ON 27.07.2021.
FRESH NOTICE BEFORE ADMISSION
SA.No.1287 of 2018
