Andhra Pradesh High Court - Amravati
Gudaparthi Kota Jogiraju, vs Alamanda Kondababu, on 15 June, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE FIFTEENTH DAY OF JUNE, TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE M. VENKATA RAMANA
LA.No. Tof 2024
iN
S.A.No. 119 of 2021
Between: -
1.Gudaparthi Kota Jogiraju, $/o. Pakeerayya
2.Gudaparthi Rama Rao, $/o. Pakeerayya.
. Petitioners
(Appellants in S.A.No. 119 of 2021 -
on the file of High Court)
AND
1.Alamanda Kondababu, S/o. Somanna Dora, APSRTC Conductor,
R/o. D.No. 15-59, Srinagar, Old Gajuwaka, Visakhapatnam.
2.Chukkala Narayanamma, W/o. Apparao, Cultivation,
R/a. D. Polavaram, Tuni Mandal, East Godavari District.
3.Chukkala Chinnalu, S/o. Appa Rao, Cultivation,
/o. Kothapeta, East Godavari District.
4,Bandaru Yerrayyamma, W/o. Narasimha Murthy, Cultivation,
R/o. Krishnapuram, Thondangi Mandal, East Godavari District.
5,Pampana Apparao, §/o. Bhavanarshi, R/o. Pydikonda,
Thondangi Mandal, East Godavari District.
... Respondents
(Respondents in-do-)
Counsel for the Petitioners =: SRE E.V.V.S. RAVI KUMAR
Counsel for the Respondents
Petition under Order 41 Rule 5 R/w. under Section 751 of C.P.C.,
praying that in the circumstances stated in the affidavit filed herein, the
High Court may be pleased to stay of passing of final decree pursuant to
the judgment and decree dated 18-01-2010 passed in Original Suit No. 129
of 2007 on the file of the Senior Civil Judge, Pithapuram, which were
confirmed by the appellate court in judgment and decree dated 27.11.2020
in Appeal Suit No. 72 of 2014 on the file of the XIi Additional District Judge,
East Godavari at Pithapuram, pending disposal of $.A.No. 119 of 2021 on
the file of the High Court.
The Court while directing issue of notice to the Respondent 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. In the circumstances, the proceedings in final decree
application shall go on, if any application for the said purpose is pending
and that the trial Court shall not pass final decree, until further orders
and notice."
Sd/- U. SRIDEVI,
ASSISTANT REGISTRAR"
//TRUE COPY// Ae
for ASSISTANT REGISTRAR
Contd..?...
To
1. The Xii Additional District Judge, at Pithapuram.
2. The Senior Civil Judge, Pithapuram, East Godavari District.
3.Alamanda Kondababu, $/o. Somanna Dora, APSRTC Conductor,
R/o. D.No. 15-59, Srinagar, Old Gajuwaka, Visakhapatnam.
4,Chukkala Narayanamma, W/o. Apparao, Cultivation,
R/o. D. Polavaram, Tuni Mandal, East Godavari District.
5.Chukkala Chinnalu, $/o. Appa Rao, Cultivation,
R/o. Kothapeta, East Godavari District.
6.Bandaru Yerrayyamma, W/o. Narasimha Murthy, Cultivation,
R/o. Krishnapuram, Thondansi Mandal, East Godavari District.
7.Pampana Apparao, S/o. Bhavanarshi, R/o. Pydikonda,
Thondangi Mandal, East Godavari District.
(Addressee Nos. 3 to 7 BY RPAD)
8.One CC to Sri E.V.V.S. RAVI KUMAR, Advocate (OPUC)
9.One Spare Copy.
TKK
HIGH COURT
MVR.J
DATED: 15-06-2021
ORDER
1L.A.No. 1 of 2021
IN
S.A.No. 119 of 2021
INTERIM DIRECTION
