Kuricheti Kannamma vs Induru Venkateswarlu
2021 Latest Caselaw 2091 AP

   

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT.
TUESDAY, THE TWENTY SECOND DAY OF JUNE, .-
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE DRAMESH ~~
CIVIL REVISION PETITION NO: 536 OF 2021. ~~

Between:

Kuricheti Kannarnma, W/o Ravi.

Thikkavarapu Venxatarami Reddy, S/o. Venku Reddy.

Karnati Brahma Ready, S/o Venkata Subba Reddy.

Karnati Suneel Kumar Reddy, S/o Brahma Reday.

Poetitioners/ Petitioners/Appellants/Defendants 1, 3 to 5
AND

1. Induru Venkateswarlu, S/o Venkaiah, aged about 74 years, R/o D.No.5-10-5,
Giridi Street, LA.R.Sagaram, Naidupeta village and Mandal, SPSR Nellore
District.

2. Induru Lakshmamma, W/o Venkateswarlu, aged about 68 years, R/o D.No.5-10-
5, Giridi Street, LA.R.Sagaram, Naidupeta village and Mandal, SPSR Nellore
District

PON =

Respondents/Respondents 1 & 2/Plaintiffs

3. Yanamala Bayyapa Reddy, S/o Venku Reddy, aged about 54 years, Managing
Partner of M/s Vasudha Real Estates, Brahmanandapuram, Nellore, SPSR
Nellore District.

(R3 not necessary in this CRP)
Respondent /Respondent 3/ Defendant No.2
Petition under Section 115 of C.P.C, aggrieved by the Order and Decree passed
in LA.No.36 of 2021 in A.\S.No.2 of 2021 dt.9-3-2021 on the file of Ill Additional District
Judge, Nellore, SPSR Nellore District.

IA NO: 1 OF 2024 "

a

Petition under Section 151 CPC praying that in the circumstances stated in the
memorandum of grounds filed in support of the petition, the High Court may be pleased
to stay the operation of the decree and judgment passed in O.S.No.741 of 2014 dated
3-12-2020 on the file of the Principal Senior Civil Judge's Court, Nellore, pending
disposal of CRP No.536 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the petition and memorandum
of grounds filed herein and Order of High Court dated 7-05-2021 made herein and upon
hearing the arguments of Sri P Ganga Rami Reddy, Advocate for the Petitioners, the
Court made the following

ORDER

At request of petitioners' counsel, post after one week.

Interim Order granted earlier shall stands extended for a period of three (03) weeks.

Sa/-V.Satyana rayana ASSISTANT REG STRAR

HTRUE COPY// SECTION-OFFICER

For To,

1. The Principal Senior Civil Judge's Court, Nellore.

2. One CC to P Ganga Rami Reddy, Advocate [OPUC]

3. One spare copy

Skm

HIGH COURT

DRI

DATED :22-06-2021

NOTE: POST AFTER ONE WEEK

ORDER

CRP.No.536 of 2021

EXTENSION OF INTERIM ORDER

KE Sein Ce AN Ie " aN 5 gunn 2 Xe ak RS a "