Idumukkala Krishna Prasad vs Kopparapu Chunchu Venkata Sesha ...
2021 Latest Caselaw 2331 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI _ ee

THURSDAY, THE EIGHT DAY OF JULY,
TWO THOUSAND AND TWENTY ONE
'PRESENT:

THE HONOURABLE Ms. JUSTICE J. UMA DEVI
A.S. No. 90 of 2021

 

Between :-
idumukkala Krishna Prasad, S/o. Gopala Krishna. .... Appellant/Defendant.

AND
1.Kopparapu Ghunchu Venkata Sesha Kumari, W/o. Venkata Bala Subba Rao,
Housewife and resident of Door No. 30-1-8, Upstairs, Addepallivari Street,
Ongole, Prakasa District.
_.. 1 Respondent/Plaintiff.
2.Sadu Suseela Devi, W/o. Venkata Pulla Rao, Housewife and resident of
Door No.24-19-16, Nallacheruvu, 8" Lane, Guntur, Guntur District.
2"? Respondent/1* Defendant.
3.Nallamalli Krishna Kumari, W/o. Venkata Rama Prasad, Housewife and
Resident of Door No.12-19-78/2A, Kothapeta, Guntur, Guntur District.
... 3 Respondent/2™ Defendant,
..Respondents/Defendants.

Appeal Under Section 96 R/Aw. Order XLI Rule 1 of C.P.C., aggrieved by the
Decree and Judgment filed on 29-12-2020 in OS. No. 232 of 2014 on the file of the
Court of the Principal District Judge, Prakasam District at Ongole.

LA.No. 1 of 2021 :-Petition under Order 41 Rule 5, raw. Section 151 of C.P.C., praying
that in the circumstances stated in the affidavit filed herein, the High Court may be
pleased to grant stay of operation of the decree and judgment dated 29.12.2020 passed
in O.S.No. 232 of 2014 on the file of the Principal District Judge, Prakasam District at
Ongole, pending disposal of the A.S. No. $0 of 2021 on the file of High Court.

The Appeal coming on for hearing, upon perusing the Memorandum of Grounds,
Petition and memo of grounds filed herein and Orders of High Court dated 6-05-2021
and 16-06-2021 made herein and upon hearing the arguments of Sri Venkateswarlu
Chakkilam, Advocate for petitioner and of Dr K. Manmadha Rao, Advocate for
respondent No.1 and Sri Sriman, Advocate for the Respondent Nos.2 & 3, and the
Court made the following

ORDER:

Learned counsel for the Respondent No.l present. Learned counsel for the appellant states that the respondents 2 and 3 are sailing with the 1° respondent. He further states that Vakalat for the respondents 2 and 3 is also filed by Sriman.

Post on 17-08-2021.

Interim Order granted earlier is extended until further orders.

Sd/- G. Hela Naidu ASSISTANT REGISTRAR IfTRUE COPY// AIP FOR ASSISTANT REGISTRAR To {. The Principal District Judge, Ongole, Prakasam District.

2. One CC to Sri Venkateswarlu Chakkilam, Advocate [OPUC]

3. One CC to Sri Dr K. Manmadha Rao, Advocate(OPUC)

4. One CC to Sri Sriman, Advocate (OPUC)

5, One spare copy.

skm

HIGH COURT

FUD,J

DATED: 08-07-2021

NOTE: POST ON 17-08-2021

ORDER

A.S.No. 90 of 2021

INTERIM ORDER EXTENDED