Andhra Pradesh High Court - Amravati
B Narasimhulu vs N Sathyanarayana Murthy on 22 June, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY SECOND DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA
IA No. 1 OF 2021
IN
SA NO: 203 OF 2021
Between:
Basingala Narasimhulu, S/o. Vasanthu, aged about 70 years,Ex-Manager, Gayathri
Kalyana Mandapam, Now Agriculturist,R/o. D.No.5-145-68, Near Ayyappa Temple,
Kadiri, Anantapuramu District.
..Appellant/Petitioner
AND
1. Nirvarthi Sathyanarayana Murthy, S/o. Venkata Siva Rao, aged about 65 years,
Retd. Employee in ADCC Bank, Kadiri, resident of D.No.3/310-12H, Maruthi
Nagar, Kadiri,
Ananthapuramu, (Died by LRs. Respondents 2 fo 6)
Nivarthi Indira Devi, W/o. Sathyanarayana Murthy, aged about 67 years,
N V Siva Kumar, S/o. Sathyanarayana Murthy, aged about 47 years,
N Sesha Phanindra, S/o. Sathyanarayana Murthy, aged about 44 years,
N. Sreenivasa Murthy, S/o. Sathyanarayana Murthy, aged about 41 years,
Respondents 2 to 5 are traders, resident of D.No.3/310-12H, Maruthi Nagar,
Kadiri, Anantapuramu District.
6. Smt.C.Naga Arunamayi, W/o. V.Chandrasekhar, aged about 46 years, D/o. Late
N.Sathyanarayana Murthy, House Wife, residing at No.16, Govt. Nilayam,
Pultyendran Nilayam, D.H. Halli, K.G.F., Karnataka State.
. Respondents/ Respondents
tm oh
Counsel for the Petitioner: SRIS SRINIVAS REDDY
Counsel for the Respondents: SRI O MANOHAR REDDY
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 suspend the
operation of the Judgment and Decree dated 04.01.2021 in A.S.No.61 of 2016 on the
file of the Court of the | Additional District Judge, Anantapur at Anantapuramu
District, confirming the Judgment and Decree dated 26.08.2016 in O.S.No.38 of
2007 on the file of the Court of the Senior Civil Judge, Kadiri, pending disposal of
SA No.203 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.
Any proceedings to ensue at the instance of the respondents basing on the
decree in O.S.No.38 of 2007 on the file of the Court of learned Senior Civil Judge,
Kadiri as confirmed in A.SNo.61 of 2016 on the file of the Court of learned
| Additional District Judge, Anantapur, shall be subject to the result in O.S.No.458
of 2007 on the file of the Court of learned Principal Junior Civil Judge, Kadiri.
Notice."
Sd/-M Srinivas"
ASSISTANT REGISTRAR
HTRUE COPY// PE
For ASSISTANT REGISTRAR
To,
SP
& Ww N =
9.
The Senior Civil Judge, Kadiri, Ananthapuram district.
The Principal Civil Judge, Kadiri, Ananthapuram district.
The | Additional District Judge, Anantapur at Anantapuramu District
Nivarthi Indira Devi, W/o. Sathyanarayana Murthy, aged about 67 years, traders,
resident of D.No.3/310-12H, Maruthi Nagar, Kadiri, Anantapuramu District.
NV Siva Kumar, S/o. Sathyanarayana Murthy, aged about 47 years, traders,
resident of D.No.3/310-12H, Maruthi Nagar, Kadiri, Anantapuramu District.
N Sesha Phanindra, S/o. Sathyanarayana Murthy, aged about 44 years, traders,
resident of D.No.3/310-12H, Maruthi Nagar, Kadiri, Anantapuramu District.
N. Sreenivasa Murthy, S/o. Sathyanarayana Murthy, aged about 41
years, traders, resident of D.No,3/310-12H, Maruthi Nagar, Kadiri, Anantapuramu
District,
Smt.C.Naga Arunamayi, W/o. V.Chandrasekhar, aged about 46 years, D/o. Late
N.Sathyanarayana Murthy, House Wife, residing at No.16, Govt. Nilayam,
Puliyendran Nilayam, D.H. Halli, K.G.F., Karnataka State.( 3 to 7 By RPAD)
One CC to Sr S Srinivas Reddy Advocate [OPUC]
10.One CC to Sri O Manohar Reddy, Advocate [OPUC]
11.One spare capy
HIGH COURT
MVRJ
DATED: 22/06/2021
ORDER
IA No. 1 OF 2021
IN
SA.No.203 of 2021
DIRECTION
