Andhra Pradesh High Court - Amravati
Bobba Kantha Reddy vs Nama Srinivasa Rao on 3 March, 2021
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE THIRD DAY OF MARCH, TWO THOUSAND AND TWENT
:PRESENT: .
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
SECOND APPEAL NO: 11 OF 2021
Between:
Bobba Kantha Reddy, S/o Kondareddy,
Appellant/ 2™ Defendant
AND
1. Nama Srinivasa Rao, S/o Venkatarao, Hindu aged about 56 years, business, r/o Sai nagar, 5th
lane, Sattenapalli road, Narasaraopet town, Narasaraopet
2. Bobba Bala Kati Reddy, (died).
3. Bobba Maheswara Reddy, S/o Kondareddy, Hindu aged about 26 years, student, r/o Mill
bazar, Rudravaram, Mupplia Mandal, Guntur District, Sattenapalli JCJC.
4. Bobba Anasuyamma, w/o Kondareddy, Hindu, aged about 47 years, housewife, r/o Mill
bazar, Rudravaram, Mupplla Mandal, Guntur District, Sattenapalli JCJC.
5. Bobba Nagi reddy, S/o late balakotireddy, Hindu, aged about 57 years, cultivation, r/o Mill
bazar, Rudravaram, Mupplla Mandal, Guntur District, Sattenapalli JCJC.
6. Bobba Srinivasa Reddy, S/o late Balakotireddy, Hindu, aged about 40 years, student, r/o
D.No.22-8-64, Viswasai Complex, Valcat dada street, Peddapuli sandu, lalapet, Guntur
District, Sattenapalli JCJC.
7. Maddi Dhanalakshmi, w/o Polireddy, Hindu aged about 55 years, student, r/o D.No.13-4-
72/2, Sambasivaraopet, Kotappakonda road, Narasaraopet town, Narasaraopet JCIC.
8. Marri Seethamma, w/o Muthareddy, Hindu, aged about 49 years, cultivation, r/o
Rudravaram, Mupplla Mandal, Guntur District, Sattenapalli JCJC.
(Respondents 3 to 8 were added as per the orders in IA 1303/2015 dt.3-6-2019). (2 to 8
respondents are not necessary parties herein).
Respondents/Defendants
Second Appeal under Section 100 CPC against the order dated Memorandum of Second Appeal
against the Judgment passed in AS No.156 OF 2015, dated 08-05-2020 on the file of the IIIrd
Additional District Judge Guntur confirming/reversing the orders passed in order and decree
dated.10-04-2015 in O.S.No.349 OF 2013 on the file of the Court of Senior Civil Judge,
Sattenapalli.
IA NO: 1 OF 2021
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 decree and judgment AS
No.156 of 2015 dated. 08-05-2020 on the file of in the Court of Hon'ble III rd Additional
District Judge, Guntur in OS No. 349 of 2013 dt. 10.03.2015 on the file of Senior Civil Judge,
Sattennapalli, pending disposal of SA 11 of 2021, on the file of the High Court.
The Appeal coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and the order of the High Court order dated 18.01.2021 made herein and upon
hearing the arguments of Sri JAYANTI S C SEKHAR Advocate for the Appellant, and the Court
made the following: .
ORDER
"For the 1 respondent service of notice is awaited.
The 3" and 4" respondents are represented by the learned counsel.
The respondents 5 to 8 refused to receive the notices.
The 3" and 4" respondents' counsel seeks time to file counter.
The appellant's counsel is permitted to take out fresh notice to the 1* respondent
and file proof of service within two (2) weeks from today.
Post on 31.03.2021.
The interim order granted by this Court earlier is extended by another six (6) weeks
from today." a OM ve
Sd/-Ch.V.Subram
ASSISTANT REGISTRAR
TRUE COPY//
_ SECTION OFFICER _
To,
1. The II rd Additional District Judge, Guntur, A.P.
2. The Senior Civil Judge, Sattenapalli, Guntur District, A.p.
3. One CC to SRI. JAYANTI S C SEKHAR Advocate [OPUC]
4, One spare copy
MSR
HIGH COURT
BKMJ
DATED: 03/03/2021
NOTE : POST ON 31.03.2021
ORDER
SA.NO.11 OF 2021
EXTENSION OF INTERIM ORDER
