Kanakadindi Krishnanjaneya ... vs Petla Mehar Venkata Siva Prasad
2021 Latest Caselaw 1298 AP

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 JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI

IA No. 1 OF 2020
IN
AS NO: 239 OF 2020
Between:

1. Kanakadindi Krishnanjaneya Phaneendranath, S/o Subrahmanya Sarma, aged
about 58 years, R/o D.No. 12-23/1 Upstairs of Lakshmi Beauty Parlour, Sri
Ramnagar Colony, Peddaboddepalli, Narsipatnam Municipality, Narsipatnam and
Presently R/o D.No.4-60-5/4/1, Near Post Office Lawsons Bay Colony
Visakhapatnam 530017.

2. Kanakadindi Sitaramnath, S/o Narasimhamurthy, Aged 44 years, Employee in
Triumphant Institute of Management And Education Pvt.Ltd. (TIME ), 95 B, IInd
Floor, Siddamsetty Complex, Parklane, Secunderabad.

..APPELLANTS/DEFENDANTS
AND .
Petla Mehar Venkata Siva Prasad, S/o Appalanaidu, Aged 44 years, R/o Door
No.3-127, Saradanagar, Balighattam, Narsipatnam Municipality, Narsipatnam
Mandal, Visakhapatnam District, A.P.
...RESPONDENT/PLAINTIFF

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 dated 24.02.2020 in O.S.No.429 of 2012 passed by the Principal
District Judge, Visakhapatnam, pending disposal of AS No.239 of 2020, on the file of
the High Court.

The petition coming on for hearing and upon perusing the petition and affidavit
filed herein, and Order of High Court dated 19-01-2021 made herein and upon hearing
the arguments of Sri Rao K.R., Advocate for the Petitioner, the Court made the following

ORDER:

We are informed that the respondent-decree holder has kept the balance

consideration amount in a fixed deposit account maintained in Bank of India. Let the

deposit be renewed from time to time and be kept alive till disposal of the appeal.

Accordingly, IA. is disposed of.

Sd/- E. Kameswara Rao

ASSISTA i) REGISTRAR IFTRUE COPY//

For ASSISTANT REGISTRAR To,

1. The Principal District Judge, Visakhapatnam.

2. One CC to Sri. Rao K R, Advocate [OPUC]

3. Two spare copies.

Skm

HIGH COURT

JB,J & AVSS,J

DATED:02-03-2021

ORDER

IA. No. 1 of 2020 IN AS.No.239 of 2020

Accordingly, IA. is disposed of.