Citation : 2021 Latest Caselaw 1547 AP
Judgement Date : 16 March, 2021
[3164 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE SIXTEENTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA FIRST APPEAL NO: 85 OF 2021 Between: Vittamsetti Mehar Kumar, S/o.Venkateswara Rao, aged about 65 years, R/o.Near Suvarna Kalyana Mandapam, Chilakalapudi, Machilipatnam, Krishna District. Appellant / Defendant No. 2 AND . Kandula Sarojini, W/o.Rama Krishna Prasad, aged about 61 years, R/o.Ramanaidupet, Machilipatnam, Krishna District. Gaddam Sarojini, W/o.Apparao, aged about 57 years, R/o.Ramanaidupet, Machilipatnam, Krishna District. Kagithala Nageswaramma, W/o.Babu Rajendra Prasad, aged about 55 years, R/o.Ramanaidupet, Machilipatnam, Krishna District. Respondents/ Plaintiffs
Vittamsetti Veerabhadra Rao, S/o. Venkateswara Rao, aged about 68 years, R/o.11-684, Jagannadhapuram, Machilipatnam. Krishna District. Bandi Madhavi, W/o.Markandeyulu, aged about 38 years, R/o.C/o.tiruveedula Bapanaiah, Akkamma Hotel, Bantumilli Road, Pedana, Krishna District. Akurathi Radhika, W/o.Tulasi Rao, aged about 37 years, R/o.C/o.Tiruveedula Bapanaiah, Akkamma Hotel, Bantumilli Road, Pedana, Krishna District. Akurathi Radha, W/o.Nagendram, aged about 36 years, R/o.C/o.tiruveedula Bapanaiah, Akkamma Hotel, Bantumilli Road, Pedana, Krishna District.
WHEREAS the Appellant / Defendant No. 2 above named through his Advocate
Sri Sai Gangadhar Chamarty, presented this Appeal Under Section 96 of CPC begs to present the above appeal in this Hon'ble Court aggrieved by the Preliminary Decree and Judgment dt.10-03- 2020 in O.S.No. 34 of 2007 on the file of the Court of the VI Additional District Judge, Krishna, Machilipatnam.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri Sai Gangadhar Chamarty, Advocate | for the Appellant, directed issue of notice to the Respondents herein to show cause as to why this FIRST APPEAL should not be admitted.
You viz:
1.
2.
3.
Kandula Sarojini, W/o.Rama Krishna Prasad, R/o.Ramanaidupet, Machilipatnam, Krishna District.
Gaddam Sarojini, W/o.Apparao, R/o.Ramanaidupet, Machilipatnam, Krishna District. Kagithala Nageswaramma, W/o.Babu Rajendra Prasad, R/o.Ramanaidupet, Machilipatnam, Krishna District. Respondents/ Plaintiffs
Vittamsetti Veerabhadra Rao, S/o. Venkateswara Rao, R/o.11-684, J agannadhapuram, Machilipatnam. Krishna District.
Bandi Madhavi, W/o.Markandeyulu, R/o.C/o.tiruveedula Bapanaiah, Akkamma Hotel, Bantumilli Road, Pedana, Krishna District.
Akurathi Radhika, W/o.Tulasi Rao, R/o.C/o.Tiruveedula Bapanaiah, Akkamma Hotel, Bantumilli Road, Pedana, Krishna District.
Akurathi Radha, W/o.Nagendram, R/o.C/o.tiruveedula Bapanaiah, Akkamma Hotel, Bantumilli Road, Pedana, Krishna District.
are directed to show cause as to why in the circumstances set out in the appeal and the memorandum of grounds filed therewith (copy enclosed) this FIRST APPEAL should not be admitted.
The Court made the following: ORDER
"Heard Sri Sai Gangadhar Chamarty, learned counsel for the appellant. Notice to the respondents. .
List after four weeks." ee Qua
Sd/-T.Madhavi HTRUE COPY// ASSIST ee RAR Fo SECTION FFICER -
To,
1. Kandula Sarojini, W/o.Rama Krishna Prasad, R/o.Ramanaidupet, Machilipatnam, Krishna District.
Gaddam Sarojini, W/o.Apparao, R/o.Ramanaidupet, Machilipatnam, Krishna District. . Kagithala Nageswaramma, W/o.Babu Rajendra Prasad, R/o.Ramanaidupet, Machilipatnam, Krishna District. Respondents/ Plaintiffs 4, Vittamsetti Veerabhadra Rao, S/o. Venkateswara Rao, R/o.11-684, Jagannadhapuram, Machilipatnam. Krishna District.
5. Bandi Madhavi, W/o.Markandeyulu, R/o.C/o.tiruveedula Bapanaiah, Akkamma Hotel, Bantumilli Road, Pedana, Krishna District.
6. Akurathi Radhika, W/o.Tulasi Rao, R/o.C/o.Tiruveedula Bapanaiah, Akkamma Hotel, Bantumilli Road, Pedana, Krishna District.
7. Akurathi Radha, W/o.Nagendram, R/o.C/o.tiruveedula Bapanaiah, Akkamma Hotel, Bantumilli Road, Pedana, Krishna District. (Addressee Nos. 1 to 7 by RPAD- along with a copy of petition and memorandum of grounds)
8. One CC to SRI. SAI GANGADHAR CHAMARTY Advocate [OPUC] 9, One spare copy MSR
Ww bho
HIGH COURT
MVRJ
DATED: 16/03/2021
NOTE: LIST AFTER FOUR WEEKS.
NOTICE BEFORE ADMISSION
AS.NO.85 OF 2021
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