Andhra Pradesh High Court - Amravati
Siddani Surya Nagamma vs Bokka Satya Kumari on 26 July, 2021
Bench: M.Venkata Ramana
re
[3164]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY ,THE TWENTY SIXTH DAY OF JULY,
TWO THOUSAND AND TWENTY ONE
:-PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA
lA No. 1 OF 2021
iN
SA NO; 313 OF 2021
Between:
Siddani Surya Nagamma, W/o. Koti Surya Prakasa Lingam,
..Petitioner/Appellant/4" Defendant
{Appellant in SA 313 OF 2021
on the file of High Court)
AND
1. Bokka Satya Kumari, W/o. Varadachari, R/o Gunupudi, Bhimavaram,
Bhimavaram Mandal. West Godavari District
2. Kadali Vijayalakshmi, W/o Venkateswara Rao, Inam, Achanta Vemavaram,
Achanta Mandal. West Godavari District
3. Kadali Swathi Kumari, D/o. Venkateswara Rao, R/o Achanta Vemavaram,
Achanta Mandal.West Godavari District .,
4. Kadali Raja Venkata Ganesh, S/o. Venkateswara Rao, R/o Achanta Vemavaram,
Achanta Mandal. West Godavari District
.. Respondents
(Respondents in-do-)
Counsel for the Petitioner :Sri Medapati Santosh Reddy
Counsel for the Respondent No.1 :Sri P R K Amarendra Kumar
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to suspend the operation of the
decree and judgment Dated 24-7-2017 in O.S.No.125/2008 on the file of the Court of
the Senior Civil Judge, Narasapur, West Godavari District, pending disposal of SA No.
313 of 2021, on the file of the High Court.
The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
ORDER:
Heard.
There shall be interim stay of all further proceedings including delivery of
possession of the plaint schedule property pursuant te the decree O.S.No0.125 of 2008 dated
24.07.2017 on the file of the Court of learned Senior Civil Judge, Narsapur, confirmed in
A.S.No.17 of 2018 on the file of the Court of learned X Additional District Judge, West
Godavari District at Narasapur by the decree and judgment dated 06.03.2020, until further
orders,
Notice to the respondents 2 to 4.
Sd/- M. Ramesh Babu
ASSISTANT REGISTRAR
{TRUE COPY/ Ag
A
For ASSISTANT REGISTRAR
To,
The X Additional District Judge, West Godavari District at Narasapur.
The Senior Civil Judge, Narsapur, West Godavari District .
Bokka Satya Kumari, W/o. Varadachari, R/o Gunupudi, Bhimavaram,
Bhimavaram Mandal. West Godavari District
Kadali Vijayalakshmi, W/o Venkateswara Rao, inam, Achanta Vemavaram,
Achanta Mandal.West Godavari District
5. Kadali Swathi Kumari, D/o. Venkateswara Rao, R/o Achanta Vemavaram,
Achanta Mandal. West Godavari District .,
6. Kadali Raja Venkata Ganesh, S/o. Venkateswara Rao, R/o Achanta Vemavaram,
Achanta Mandal. West Godavari District (Addressee Nos 3 to. 6 by RPAD)
One CC to Sri. Medapati Santosh Reddy Advocate [OPUC]~
One CC to Sri. P R K Amerandra Kumar Advocate [OPUC]_---~
One spare copy
A pNa
(OOM
Skm
HIGH COURT
MYVR,J
DATED:26/07/2021
ORDER
IA. No. ft of 2021
IN
SA.No.313 of 2021
INTERIM STAY
me,
