Andhra Pradesh High Court - Amravati
Mudunuri Perraju, vs Smt. Meesala Krishna Veni, on 21 June, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ~
MONDAY, THE TWENTY FIRST DAY OF JUNE -~
TWO THOUSAND AND TWENTY ONE
-PRESENT: Ee ey
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA "op
IANo. 1 OF 2021 ~ oe es
IN L
SA NO: 111 OF 2021
Between: a
4. Mudunuri Perraju, S/o. Lakshmi Narasimha Raju, Hindu, Aged 39 years, R/o.
Kotha Kallivanipalem Village, Anandapuram Mandal, Visakhapatnam, A.P>
2 Mudunuri Krishnaveni, W/o. Ramakrishna Raju, Hindu, Aged 52 years, Occ:
Housewife, R/o. LIG-54, H.B.Colony, Seethammadhara, Visakhapatnam, A.P.
_..PETITIONERS/APPELLANTS/DEFENDANTS
AND
4. Smt Meesala Krishna Veni, W/o. Late Dasu, Hindu, Aged 64 years, Rio.
D.No.33-12-22, Allipuram, Visakhapatnam, Andhra Pradesh.
2 Meesala Venkata Ramana, S/o. Late Dasu, Hindu, Aged 44 years, Ri/o. D.No.33-
12-22, Allipuram, Visakhapatnam, Andhra Pradesh.
3 Meesala Narasimha Rao, S/o. Late Dasu, Hindu, Aged 41 years, R/o. D.No,33-
12-22, Allipuram, Visakhapatnam, Andhra Pradesh.
...RESPONDENTS/APPELLANTS/PLAINTIFFS
4 Meesala Pedda Appala Narasayya (died), (plaintiffs are exempted from bringing
the legal heirs of the first defendant as per orders in LA.No.8/2013 dated
12.02.2013)
5 Meesala Venkata Rao, S/o. late Chinna Appalanarasayya, Hindu, Aged 39 years,
Rio. Kotha Kallivanipalem Village, Anandapuram Mandal, Visakhapatnam, A.P.
6 Meesala Appa Rao, S/o. late Chinna Appalanarasayya, Hindu, Aged 39 years,
R/o. Kotha Kallivanipalem Village, Anandapuram Mandal, Visakhapatnam, A-P.
7 Meesala Ramu, S/o. late Chinna Appalanarasayya, Hindu, Aged 39 years, R/o.
Kotha Kallivanipalem, Anandapuram Mandal, Visakhapatnam, AP.
_.~RESPONDENTS/RESPONDENTS/DEFENDANTS
Counsel for the Petitioner :SRIC RAGHU
Counsel for the Respondents: ----
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 grant interim
suspension of the Judgment & Decree dated 22.05.2020 in AS No,190/2006, passed by
the Hon'ble Vil Addl. District and Sessions Judge, Visakhapatnam, pending disposal of
SA No.111 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).
The Court made the following .
ORDER:
"Heard Sri C.Raghu, learned counsel for the appellants. In the
circumstances, the trail Court is permitted to go on with the other proceedings if
any final decree application is pending, and is directed not to pass a final decree
until further orders, and Notice.
List during the 4° week of August 2021." a ann
Sd/-V.Satyan arayana
ASSISTANT REGISTRAR
TRUE COPY! cor SECTION OFFICER
To,
MSB
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The Vil Addl. District and Sessions Judge, Visakhapatnam.
Smt. Meesala Krishna Veni, W/o. Late Dasu, R/o. D.No.33-12-22, Allipuram,
Visakhapatnam, Andhra Pradesh.
Meesala Venkata Ramana, S/o. Late Dasu, R/o. D.No.33-12-22; Allipuram,
Visakhapatnam, Andhra Pradesh.
Meesala Narasimha Rao, S/o. Late Dasu, R/o. D.No.33-12-22, Allipuram,
Visakhapatnam, Andhra Pradesh.
Meesala Venkata Rao, S/o. late Chinna Appalanarasayya, R/o. Kotha
Kallivanipalem Village, Anandapuram Mandal, Visakhapatnam, A.P.
Meesala Appa Rao, S/o. late Chinna Appalanarasayya, R/o. Kotha
Kallivanipalem Village, Anandapurarn Mandal, Visakhapatnam, A.P.
Meesala Ramu, S/o. late Chinna Appalanarasayya, R/o. Kotha Kallivanipalem,
Anandapuram Mandal, Visakhapatnam, A.P.(2 to 7 By RPAD)
One CC to Sri. C Raghu, Advocate [OPUC]
One spare copy.
HIGH COURT
MVR,J
DATED:21/06/2021
LIST DRUING THE 4° WEEK OF AUGUST 2021
ORDER
iA No. 1 OF 2021
iN
SA.No.111 of 2021
INTERIM DIRECTION
