Andhra Pradesh High Court - Amravati
Bekkem Ravindra Reddy vs Bekkem Shankar Reddy, on 4 March, 2021
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FOURTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
SECOND APPEAL NO: 301 OF 2020
Between:
1. Bekkem Ravindra Reddy, S/o. Bekkem Pulla Reddy, aged 26 years,
2. Bekkem Thulasi Reddy, S/o. Bekkem Pulla Reddy, aged 23 years,
Both are Minors, represented by their mother, Natural Guardian, aged about 43 years,
Hindu, House wife, R/o.H.No.2-3, Yallur Village, Gospadu Mandal,Kurnool District.
.. Appellants/Respondents/Plaintiffs
(Appellants herein became Majors)
AND
Bekkem Shankar Reddy, S/o.Pedda Venkata Reddy @ Thota Pedda Venkata Reddy,
aged 58 years, Occ: Agriculture, R/o. H.No.3-4, Yallur Village, Gospadu Mandal,
Kurnool District.
...Respondent/Appellant/Defendant
Second Appeal under Section 100 CPC, to allow the Second Appeal by setting
aside the Judgment & Decree dated 09-11-2020, made in A.S.No.76 of 2018, on the file
of the V Additional District Judge, Allagadda, Kurnool District and cinform the Judgment
and Decree dated 09-08-2017, made in O.S.No.243 of 2007, on the file of the
Junior Civil Judge, Allagadda, Kurnool District.
IA NO: 1 OF 2020
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 grant interim
suspension of the judgment & decree dated.09-11-2020 made in A.S.No.76 of 2018 on
the file of the V Additional District Judge, Allagadda, pending disposal of SA No. 301 of
2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and memorandum
of grounds filed herein and Orders of the High Court dated 31-12-2020, 4-02-2021 and
24.02.2021 made herein and upon hearing the arguments of Sri Challa Sivasankar,
Advocate for the Petitioner, and Sri P. Nagendra Reddy, Advocate for Respondent, the
Court made the following:
ORDER:
At the request of the learned counsel for the appellant, post the matter on
18.03.2021. . ,
In the meanwhile, appellant shall serve material papers on the respondents.
The interim order granted by this Court earlier is extended by another two (2)
weeks.
SD/- M.RAMESH BABU
ASSISTANT REGISTRAR
ITRUE COPYII
For ASSISTANT REGISTRAR
To,
The V Additional District Judge, Allagadda, Kurnool! District
The Junior Civil Judge, at Allagadda, Kurnool District
One CC to Sri Challa Sivasankar, Advocate [OPUC]
One CC to Sri P. Nagendra Reddy, Advocate [OPUC]
One spare copy ,
AOkwWN a
HIGH COURT
BKM,J
DATED: 04-03-2021
NOTE: POST-ON 18-03-2021
ORDER
SA.No.301 of 2020
EXTENSION OF INTERIM ORDER
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