Veeramachaneni Venkateswara ... vs Kandavalli Essaiah 3 Ors
2021 Latest Caselaw 1580 AP

i
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE SEVENTEENTH DAY OF MARCH, TWO THOUSAND AND TWENTY O}

 
   

:PRESENT:
THE HONOURABLE SRI JUSTICE M. VENKATA RAMANA
A.S. No. 359 of 1997

Between :-

1.

2.

3.

NSO

Veeramachaneni Venkateswara Rao(DIED) per L.Rs deceased 1* Appellants 3 to
7.

Veeramachaneni Indira Devi, W/o Venkateswara Rao R/o Bapirajugudem, Eluru
DMC

Sri veeramachaneni ranga rao, D/o. Late Sri Veeramacganeni Venkateswara rao
r/o. plot no.33, navodaya colony, road NO.4 banjara hills ,hyd 500034

. Smt. Vijayalakshmi Vallurupalli,, D/o. late Sri Veeramachaneni Venkateswara

Rao, W/o. Sri V.R.K. Prasad, R/o. 1930, Shadowwood court, chesterfield
MO.63017, U.S.A

. Smt Jhansi Lakshmi Kanaparthi, R/o. Plot 33, Navodaya Society Colonoy, Road

No.14, Banjara Hills, Hyderabad.

. Smt. Usharani Lokanandi, 305, Mineola BLVD, MINEOLA,NY 11501, USA
. SMT. Lakshmi Ravi, 134000 Inverness Place, Athens, al 35611, U.S.A.

(Appellants 3 to 7 are brought on record as LRs of /deceased 1* appellant as
per Court order dt. 2-1-2015 made in A.S.M.P.No. 2337 of 2014) -
.... Appellants
AND

. Kandavalli Esaiah, S/o. Prakasam R/o Simhadripuram, H/o .Ayyapparajugudem,

Chintalapudi DMC.(Died) per LR R5.

. Kandavalli Aseervadam, S/o Yona R/o Simhadripuram, H/o Ayyapparajugudem,

Chintalapudi DMC

. Konda David, S/o Jakaraiah R/o Simhadripuram, H/o Ayyapparajugudem,

Chintalapudi DMC
Chettumala Mohan, R/o Simhadripuram, H/o Ayyapparajugudem, Chintalapudi
DMC

. Kandavalli Daveedhu, S/o. Kandavalli Esaiah (Yesayya), aged 50 years,

H.No. 6-3, Ayyaparaju Gudem, Kalarayanagudem, Lingapalem (M),

West Godavari District, A.P., -534462.

(R5 brought on record as LR of deceased R1 as er court order dt. 19-09-2018
Made in I.A.No. 3 of 2018)

.... Respondents

Appeal Under Section 96 of CPC, against the Judgment and decree of the

Additional Subordinate Judge, Eluru, dated 3-8-1996, made in 0.S.No. 34 of 1986.

The Appeal coming on for hearing, upon perusing the Memorandum of Grounds,

Petition and the affidavit filed in support thereof and upon hearing the arguments of

Sri

Nalin Kumar, Advocate for the Petitioners, and Sri Manchanapalli

Suryanarayana, Advocate for the Respondents, and the Court made the following
ORDER:

"At request of learned counsel for the appellant, list on 30.03.2021. Physical hearing is permitted.

Registry is directed to give access to learned counsel for the parties and

their assistants to appear physically in this Court Hall." _--

Sd/-M.RameshBabu

, | ASSISTANT, REGISTRAR / TRUE COPY// -- Thy :

_ SECTION OFFICER

Contd.2..

To

4.The Additional Subordinate Judge, Eluru, West Godavari District. a

2.The Registrar (Judicial), High Court of A.P., at Amaravati. ~

3.The Registrar(Protocol), High Court of A.P., at Amaravati.(for necessary action) ~-

4.The Section Officer, Appeal Filing Section, High Court of A.P., at Amaravati. ~ 5 One CC to Sri B. Nalin Kumar, Advocate, High Court of A.P., at Amaravati. ~

6.One CC to Sri Manchanapalli Suryanarayana, Advocate, High Court of A.P., at Amaravati.

7.One spare Copy.

TKK

"HIGH COURT

MVR.J

DATED : 17-03-2021.

ORDER

A.S.No. 359 of 1997

DIRECTION |

t x ae gS setAl Ce" a&N

ae de »

ce

ah

aoe A iN DHA SS,

30 MAR 2021