Andhra Pradesh High Court - Amravati
Veeraballi Krishna Reddy, vs Mallavaram Sreeramulu, on 22 March, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE TWENTY SECOND DAY OF MARCH, TWO THOUSAND AND TWENTY ONE
: PRESENT :
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANT!
|.A.No. 1 of 2021
IN
S.A.No. 117 of 2021
Between:-
1.Veeraballi Krishna Redy, S/o. Chinnapa Reddy
2.Varanasi Damodhar Reddy (Died)
3.Kadiri Gurumurthy, S/o. K. Papanna.
..Petitioners
(Appellants in S.A.No. 117 of 2021
on the file of High Court)
AND
1.Mallavaram Sreeramulu, S/o. M. Gangaiah, R/o. D.No. 13-6-600/44/165,
P.K. Layout, Tirupati, Tirupati Urban Mandal, Chittoor District.
2.T. Subbarama Naidu, S/o. T. Munaswamy Naidu, R/o. Pudipatla
Village & Post, Tirupati Rural Mandal, Chittoor District.
3.Mundivenganapalle Tirumalaiah, S/o. M. Ramachandraiah,
R/o. D.No. 12-82, Sreenivasa Nagar, M.R. Palle, Tirupati Urban
Mandal, Chittoor District.
4.Bagisi Prasad, S/o. B. Anjappa, R/o. D.No. 18-8-20, Madhura Nagar,
Tirupati Urban Mandal, Chittoor District.
5.V. Anuradha, W/o. Late V. Damodhar Reddy, R/o. D.No. 9-76,
Amaravathi Nagar, M.R. Palli, Tirupati, Chittoor District.
6.V. Harshini, D/o. Late V. Damodhar Reddy, R/o. D.No. 9-76,
Amaravathi Nagar, M.R. Palli, Tirupati, Chittoor District.
7.V. Kalyan Venkat, S/o. Late V. Damodhdar Reddy, R/o .D.No. 9-76,
Amaravathi Nagar, M.R. Palli, Tirupati, Chittoor District.
...Respondents
(Respondents in-do-)
Counsel for the Petitioners : SRI E.V.V.S. RAVI KUMAR
Counsel for the Respondents
Petition under Order 39 Rule 1 & 2 R/w. Section 151 of C.P.C., praying
that in the circumstances stated in the affidavit filed herein, the High
Court may be pleased to grant temporary injunction in favour of the
appellans against the Respondents/Defendants restraining them from
interfering into the suit schedule A (1) and (2) and B Properties, pending
disposal of $.A.No.117 of 2021 on the file of the High Court as against the
Judgment and decree passed by the X Additional District Judge, Tirupati in
A.S.No. 89 of 2013, Dt. 18-01-2021 in reversing the Judgment and decree
passed in 0.S.No. 1310 of 2009 on the file of | Additional Junior Civil Judge,
Tiruapti, Dt. 04-01-2013.
'A' SCHEDULE
Chittoor District - Sri Balaji Registration District, Tirupati Rural Sub-
District, Tirupati Rural Mandal, Peruru Gram Panchayat and village
accounts - S.No.584/2C2:
Contd..2...
Item No.1 : Plot measuring East to West : 84 ft. on the Northern side
and 96 ft, on the Southern side and North to South : 128 ft., bounded on
the
East : 40 feet wide road (B-Schedule)
West : the remaining plot of the plaintiffs and Dwarakanadha Reddy
North: Space for park left by the owner of that land;
South: Layout in others land ;
Item No.1 : Plot measuring East to West : 55 ft. on the Northern side and
48 ft., on the southern side and North to Suth : 125 ft., on the Eastern side;
and 126 ft, on the Western Side, bounded on the
East : Old Age Ashram
West : 40 feet wise road (B-Schedule)
North : Space for park left by the owners of the land;
South : Layout in other land
'B'SCHEDULE
Chittoor District - Sri Balaji Registration District, Tirupati Rural Sub-
District, Tirupati Rural Mandal, Peruru Gram Panchayat and village
accounts - Road measuring East to West 40 Ft, North to South : 126 Ft.,
bounded on the
East : Plot of Plaintiffs (Item No. Il in A Schedule);
West : Plot of Plaintiffs (Item No.| of 'A' Schedule);
North : Layout of others;
South : Layout in others land
The Court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made
the following order. (The receipt of this order will be deemed to be the
receipt of notice in the case)
ORDER:-
"Heard.
It is stated by the learned counsel for the petitioners that
throughout pending suit and appeal, there was injunction in favour of
the petitioners.
Contd...3...
Considering the submission of the learned counsel for the
petitioners, there shall be interim injunction restraining the
respondents from interfering with the suit schedule A(1) and (2) and B
properties, pending disposal of the second appeal."
Sd/- T. MADHAVI,
ASSISTANT REGIST
// TRUE COPY//
ff! ZL
for ASSISTANT REGISTRAR
To
4. The District Judge, Chittoor, Chittoor District, A.P.(in duplicate with a
copy of Injunction to serve on the Respondents and return
the same to this Court)
2.The X Additional District Judge, Tirupati, Chittoor District.
3.The | Additional Junior Civil Judge, Tiruapti, Chittoor District.
4.Mallavaram Sreeramulu, $/0. M. Gangaiah, R/o. D.No. 13-6-600/44/165,
P.K. Layout, Tirupati, Tirupati Urban Mandal, Chittoor District.
5.T. Subbarama Naidu, S/o. T. Munaswamy Naidu, R/o. Pudipatla
Village & Post, Tirupati Rural Mandal, Chittoor District.
6.Mundivenganapalle Tirumalaiah, S/o. M. Ramachandraiah,
R/o. D.No. 12-82, Sreenivasa Nagar, M.R. Palle, Tirupati Urban
Mandal, Chittoor District.
7.Bagisi Prasad, S/o. B. Anjappa, R/o. D.No. 48-8-20, Madhura Nagar,
Tirupati Urban Mandal, Chittoor District.
8.V. Anuradha, W/o. Late V. Damodhar Reddy, R/o. D.No. 9-76,
Amaravathi Nagar, M.R. Palli, Tirupati, Chittoor District.
9.V. Harshini, D/o. Late V. Damodhar Reddy, R/o. D.No. 9-76,
Amaravathi Nagar, M.R. Palli, Tirupati, Chittoor District.
10.V. Kalyan Venkat, S/o. Late V. Damodhdar Reddy, R/o .D.No. 9-76,
Amaravathi Nagar, M.R. Palli, Tirupati, Chittoor District.
(Addressees Nos. 4 to 10 BY RPAD)
41.One CC to Sri E.V.V.S. RAVI KUMAR, Advocate (OPUC)
12.One Spare Copy.
TKK
HIGH COURT
LK
DATED: 22-03-2021
ORDER
l.A.No. 1 of 2021
IN
S.A.No. 117 of 2021
INTERIM INJUNCTION
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