N.V. Ramana vs E.P. Jamal Bee
2021 Latest Caselaw 4399 AP

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                MAIN CASE No.A.S.No.66 of 2021
                         PROCEEDING SHEET

Sl.                                                                   Office
                                    ORDER

No    DATE                                                            Note
8   28.10.2021 RRR, J
                                I.A.No.1 of 2021

This appeal has been filed against the judgment and decree on the file of the I Additional District Judge, Kurnool in O.S.No.126 of 2015 dated 29.03.2019 by the defendant in the said suit. The suit was filed for recovery of money.

The appellant, who was the defendant in the suit contends that the judgment of the trail court requires to be set aside on the grounds, set out in the grounds of appeal.

Initially, notices were directed to be sent to the sole respondent. However, the register post sent to the respondent has been returned on the ground that the address of the respondent was "insufficient".

Sri Azmathula, learned counsel appearing for the Sri Ramachandraiah, learned counsel for the appellant would submit that the notices were sent to the address given by the plaintiff in the suit itself and the said service of notice should be treated as "sufficient service of notices".

Sri Azmathula, learned counsel appearing for the Sri Ramachandraiah, learned counsel for the appellant would also submit that the respondent has filed E.P.No.05/2019 and is recovery of the sum of Rs.16,000/- from the salary of the appellant every month.

In the circumstances, the appellant is permitted to take out personal notice to respondent by serving notice on the counsel appearing for the respondent in the Execution Petition

Post on 16.11.2021.

_________ RRR, J

BSM.