Andhra Pradesh High Court - Amravati
V.O.Venugopal Reddy vs Mandyam Venkatasubba Reddy on 2 March, 2021
Bench: M.Venkata Ramana
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SECOND DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA
IA No. 2 OF 2021
IN
AS NO: 79 OF 2021
Between:
1. V.O.Venugopal Reddy, S/o Late V.O.Krishna Reddy, Aged about 54 years: alicia
D.No.6-8-1195, N.G.O. Colony, K.T.Road, Tirupati, Chittoor District. "
2. M.Vasantha Rao @ M.Sekhar Reddy, S/o M. Damodar Reddy, Aged about 54
years, R/o D.No.18-1-90/12G, Yasoda Nagar, K.T.Road, Tirupati, Chittoor
District.
...Petitioners/Appellants
AND
1. Mandyam Venkatasubba Reddy, S/o Radhakrishna Reddy, Aged about 48 years,
R/o D.No.530, Sri Krishnadevaraya Nagar, Tirupati, Chittoor District.
2. S.Archana, D/o S.Krishnama Naidu, Aged about 35 years, R/o D.No.22-268-A,
Lawyers Colony, Kattamanchi Road, Chittoor Town and District.
3. S.Krishnama Naidu, S/o Gurrappa Naidu, Aged about 59 years, R/o D.No.22-
268-A, Lawyers Colony, Kattamanchi Road, Chittoor Town and District.
4. T.Venkatamuni, S/o Tirupati Munaswamy, Aged about 55 years, R/o
Upparapalem, Settipalle Post, Tirupati Urban Mandal, Chittoor District.
5. T.Venkatesh, S/o Tirupati Venkatamuni, Aged about 34 years, R/o Upparapalem,
Settipalle Post, Tirupati Urban Mandal, Chittoor District.
...Respondents/ Respondents
Counsel for the Petitioners: MAHESWARA RAO KUNCHEAM
Counsel forthe 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 suspend the
Judgment and Decree dt.16.09.2019 made in O.S.No.155 of 2013 on the file of X
Additional District Judge, Tirupati, pending disposal of AS No. 79 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 Maheswara Rao Kunchem, learned Counsel for the petitioners.
Since the appeal is admitted and since there are questions requiring
consideration, there shall be interim stay of operation of the judgment and decree
dated 16.09.2019 in O.S.No.155 of 2013 on the file of the Court of learned X
Additional District Judge, Trupati, until further orders, subject to condition of the
List after eight (8) weeks. Sd/-T.Madhavi
ASSISTANT R
ITRUE COPY! = SECTION OFFICER _
--
. The X Additional District Judge, Tirupati.
2. Mandyam Venkatasubba Reddy, S/o Radhakrishna Reddy, R/o D.No.530, Sri
co N
Krishnadevaraya Nagar, Tirupati, Chittoor District.
S.Archana, D/o S.Krishnama Naidu, R/o D.No.22-268-A, Lawyers Colony,
Kattamanchi Road, Chittoor Town and District.
S.Krishnama Naidu, S/o Gurrappa Naidu, R/o D.No.22-268-A, Lawyers Colony,
Kattamanchi Road, Chittoor Town and District.
T.Venkatamuni, S/o Tirupati Munaswamy, R/o Upparapalem, Settipalle Post,
Tirupati Urban Mandal, Chittoor District.
T.Venkatesh, S/o Tirupati Venkatamuni, R/o Upparapalem, Settipalle Post,
Tirupati Urban Mandal, Chittoor District. RR 2 to 6 By RPAD)
One CC to Sri. Maheswara Rao Kuncheam Advocate [OPUC]
One spare copy
PR
HIGH COURT
MVRJ
DATED:02/03/2021
LIST AFTER EIGHT (08) WEEKS.
ORDER
IA No. 2 OF 2021
IN
AS NO: 79 OF 2021
STAY
