Andhra Pradesh High Court - Amravati
Y.Madhusudhana Reddy vs M.Hanumantha Reddy on 27 July, 2021
Bench: J. Uma Devi
Paani,
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY SEVENTH DAY OF JULY,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE Ms, JUSTICE J. UMA DEVI
IA No. 1 OF 2021
IN
AS NO: 137 OF 2021
Between:
Y Madhusudhana Reddy, S/o Late Y.Narayana Reddy, Aged about 50 years, R/o
Villa No.6, BLT Rajyahamsa_ Villas, Hydervali Colony, Somnadh Nagar,
Anathapuramu, Andhra Pradesh ~ 515004.
.--Petitioner/Appellant
AND
1, M.Hanumantha Reddy, S/o M.Hanumantha Reddy, Aged about 82 years, Occ:
Cultivation, R/o D.No.13-2-222, Ramachandra Nagar, Ananthapuramu City and
District.
.. .Respondent/Respondent
2. T.Jagadeesh Kumar, S/o Laie T. Subramanyam Setty, Aged about 59 years, Occ:
Business, R/o D.No. 17/1482, Thilak Nagar, Old Town, Ananthapuramu.
Nimmala Mangathayaru (Died), (Legal Representatives Respondent Nos.4 to 10)
Nimmala Ramakrishna, S/o Late Bhujangarayudu, Aged about 49 years,
R/o.D.No,1-1-419, 4" Road Extention, Santhi Nagar, Ananthapuramu,
5. Nimmaia Prem Raj, S/o Late N.Bhujangarayudu, Aged about 47 years,
R/o.D.No.1-1-419, 4" Roag Extention, Santhi Nagar, Ananthapuramu.
5. Nimmala Nagaraju, S/o Late N.Bhujangarayudu, Aged about 45 years,
R/o.D.No.1-1-419, 4" Road Extention, Santhi Nagar, Ananthapuramu.
7. N Kalyani, W/o N.Ranganath, Aged about 38 years, Ananthapuramu,
R/o.D.No.1-1-419, 4" Road Extention, Santhi Nagar, Ananthapuramu.
8. Smt.N.Umadevi, W/o Late N.Thyagaraju, Aged about 42 years, R/o D.No,1-1-
419. 4" Road Extention, Santhi Nagar, Ananthapuramu.
%. NJayakrishna, S/o Late N.Thyagaraju, Aged about 22 years, R/o D.No.1-1-419,
4" Road Extention, Santhi Nagar, Ananthapuramu. ~
10.N.Meenarani, D/o Late N. Thyagaraju, Aged about 19 years, R/o D.No. 1-1-4719,
4" Road Extention, Santhi Nagar, Ananthapuramu.
..Respondents/ Respondents
BO
(Respondent Nos.2 to 10 not necessary party to this interlocutory Application)
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 the
operation of the Decree and Judgment dated 22-10-2020 in O.S.No.76 of 2015 on the
file of the learned 1° Additional District Judge, Ananthapuramu, pending disposal of
AS No.137 of 2021, 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 Orders of the High Court dated 26-03-2021 23.04.2021 ~~
and 21-06-2021~- made herein and upon hearing the arguments of Sri
M.R.K.Chakravarthy, Advocate for the Appellant, the Court made the following
ORDER:
Learned counsel for the appellant present. There is no representation on behalf of the Ist
respondent.
Appellant's counsel states that in LA.No.1 of 2021, it has been mentioned that the
respondents 2 to 10 are not necessary parties. He farther states that the respondents 4 to 10 are
the legal heirs of the 3rd respondent and notices need to be ordered as against them.
Post on 08.09.2021.
Meanwhile, appellant to serve the notices on the respondents 4 to 10 by R.P.A.D and file
proof of service.
Interim order granted earlier is extended till then."
Sd/- M. SRINIVAS
ASSISATNT REGISTRAR
TRUE COPY/ Oe
F SECTION OFFICER
To, ee
4. The 1* Additional District Judge, Ananthapuram.
2. One CC to Sri. MR K Chakravarthy, Advocate [OPUC]
3 One CC to Sri. O. Manohar Reddy, Advocate [OPUC]
4. One spare copy.
SP
JUD,J
DATED:27/07/2021
ORDER
POST ON 08.09.2021.
1A No. 1 OF 2021
IN
AS NO: 137 OF 2024
- INTERIM ORDER EARLIER IS EXTENDED
