K Ademma And 4 Others vs The Union Of India
2021 Latest Caselaw 1970 AP

SSe,
Sey
Sees 2

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY, THE FOURTEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY QNE
'PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEV!

CIVIL MISCELLANEOUS APPEAL NO: 117 OF 2021

 

Between:

1. K Ademma, W/o Late Narasimha Rao, aged about 50 years, Occ: Housewife,
R/at H No.1-41, Vellampalli Village, Machavaram Mandal, Guntur Dist-522315

2. Y Kumaari, W/o Siva Kumar, Occ Housewife, R/at H No.1-41, Vellampalli
Village, Machavaram Mandal, Guntur Dist-522315

3. N Govardhana, W/o Edukondalu, Occ Housewife, R/at H No. 1-41, Vellampalli
Village, Machavaram Mandal, Guntur Dist-522315

4. K Veeraswamy, S/o Late Narasimha Rao, aged about 30 years, Occ
Agriculture R/at H No.1-41, Vellampalli Village, Machavaram Mandal, Guntur
Dist-522315

5. B Sunitha, W/o Naga Saidulu aged about 29 years, Occ Housewife, R/at H
No. 1-41, Vellampaili Village, Machavaram Mandal, Guntur Dist-522315

Appellants
AND

The Union of India, rep by The General Manager, South Central Railway
Secunderabad.

Respondent

WHEREAS the Appellants above named through their Advocate A K
KISHORE REDDY presented this Appeal under Section 23 of the Indian Railways
Act praying that in the circumstances stated in the affidavit filed in support of the Civil
Miscellaneous Appeal, the High Court may be pleased to set aside the judgment
dt.07.12.2020 made in OA If (U) No.324 of 2015 on the file of Railway claims
Tribunal, Amaravathi Bench at Guntur and allow the appeal by granting the -
compensation as prayed for by the appellants in OA Il (U) No.324 of 2015 on the file
of Railway Claims Tribunal Amaravathi Bench at Guntur.

AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of Sri A K
KISHORE REDDY Advocate for the Petitioner, directed issue of notice to the
Respondents herein to show cause as fo why this CIVIL MISCELLANEOUS
APPEAL should not be admitted.

You viz:

The Union of India, rep by The General Manager, South Central Railway
Secunderabad.
 

are directed to show cause on or before 14.07.2021 to which date the case stands
posted as to why in the circumstances set out in the petition/appeal and the
memorandum of grounds filed therewith (copy enclosed) this CIVIL
MISCELLANEOUS APPEAL should not be admitted.

The Court made the following:
ORDER:

" Notice before Admission. Post on 14.07.2021".

Sd/- M. Ramesh Babu ASSISTANT REGISTRAR .. HTRUE COPY Aa ae

For ASSISTANT REGISTRAR To,

1. The Union of India, rep by The General Manager, South Central Railway Secunderabad (by RPAD- along with a copy of petition and memorandum of grounds)

2, One CC to SRI AK KISHORE REDDY Advocate [OPUC]

3. One spare copy

nbr

HIGH COURT

JUDJ

DATED:14/06/2021

NOTICE BEFORE ADMISSION

CMA.No.117 of 2021