Andhra Pradesh High Court - Amravati
Smt. M. Maharun Bee, vs Smt. G. Usha Rani, on 15 March, 2021
Bench: B Krishna Mohan
[ 3233 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FIFTEENTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
SECOND APPEAL NO: 94 OF 2021
Between:
1. Smt. M. Maharun Bee, W/o. Late Madhar Saheb, 7
2. S. Khadar Basha, S/o Late Madhar Saheb, AN
3. S. Munaf Saheb, S/o Late Madhar Saheb, A
Appellants/Appellants/Plainti
AND a
1. Smt. G. Usha Rani, W/o. Venkataramana, R/o H.No.14-1, West Main Road,
Govinda Nagar, Vellore, Tamilnadu.
2. Errayah Chetty, S/o Venkatarayah Chetty,
3. Venkat Ramana, S/o Errayah Chetty,
Respondents 2 and 3 are residing at D.No.11-418, OTK Road, Chittor, A.P.
Respondents/Respondents/Defendants
WHEREAS the Appellants above named through their Advocate Sri Peddi
Vijaybhaskar presented this Second Appeal under Section 100 CPC, praying that in the
circumstances stated in the memo of grounds filed herein, the High Court may be
pleased to allowiag the appeal by setting aside the Judgment and decree dated 03-06-
2019 passed in A.S. No. 86/2016 on the file of Pri. District Judge, Chittoor, and the
judgment and Decree dated 05-10-2015 passed in O.S.No.328/2009 on the file of the
Court of Pri. Junior Civil Judge, Chittoor.
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of Sri Peddi
Vijaybhaskar, Advocate for the Appellants, directed issue of notice to the Respondents
herein to show cause as to why this SECOND APPEAL should not be admitted.
You viz:
4. Smt. G. Usha Rani, W/o. Venkataramana, R/o H.No.14-1, West Main Road,
Govinda Nagar, Vellore, Tamilnadu.
2. Errayah Chetty, S/o Venkatarayah Chetty, R/o D.No.11-418, OTK Road, Chittor,
A.P.
3, Venkat Ramana, S/o Errayah Chetty, R/o D.No.11-418, OTK Road, Chittor, AP.
are directed to show cause either appearing in person or through an Advocate, as to
why in the circumstances set out in the appeal and memorandum of grounds filed
therewith (copy enclosed) this SECOND APPEAL should not be admitted.
The Court made the following
ORDER:
Notice before admission.
The learned counsel for the appellants is permitted to take out personal notice to the
respondents and file proof of service in the Registry, within a period of three (3) weeks
from today.
Post the matter on 12-04-2021.
Sd/-B.NarsingaRao ve
-- ASSISTANTJREGISTR
ITRUECOPY! ST
SECTION OFFICER
To,
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_ Smt. G. Usha Rani, W/o. Venkataramana, R/o H.No.14-1, West Main Road,
Govinda Nagar, Vellore, Tamilnadu.
Errayah Chetty, S/o Venkatarayah Chetty, R/o D.No.11-418, OTK Road, Chittor,
A.P.
Venkat Ramana, S/o Errayah Chetty, R/o D.No.11-418, OTK Road, Chittor, A.P.
(Addressee Nos 1 to 3 by RPAD- along with a copy of petition and
memorandum of grounds)
One CC to Sri. Peddi Vijaybhaskar, Advocate [OPUC]
One spare copy
HIGH COURT
BKM,J
DATED: 15/03/2021
NOTE: POST THE MATTER ON 12-04-2021
NOTICE BEFORE ADMISSION
SA.No.94 of 2021
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