Thotakura Madhavi vs Pulla Karunakara Rao
2022 Latest Caselaw 2004 AP

Citation : 2022 Latest Caselaw 2004 AP
Judgement Date : 25 April, 2022

Andhra Pradesh High Court - Amravati

Thotakura Madhavi vs Pulla Karunakara Rao on 25 April, 2022

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                           MAIN CASE NO.: A.S.No.221 of 2019
                                 PROCEEDING SHEET
Sl.     Date                                  ORDER                                  OFFICE
No.                                                                                   NOTE

4.    25.04.2022   SRS,J
                                         I.A.No.1 of 2019
                         The    petitioner/appellant   before   this   Court   is
                   defendant in O.S.No.191 of 2013 on the file of learned III
                   Additional District Judge, East Godavari, Kakinada.

                         The respondent herein filed O.S.No.191 of 2013 for

recovery of an amount of Rs.11,79,200/-, principal being Rs.8,00,000/-. The trial Court, by judgment, dated 17.12.2018 decreed the suit with costs for Rs.10,29,200/- with subsequent interest at 6% per annum on the principal amount of Rs.6,50,000/- from the date of filing of the suit till the date of realization. Aggrieved by the same, the present appeal is filed.

Heard Sri Venkat Challa, learned counsel for the appellant and Sri A.K. Kishore Reddy, learned counsel for the respondent.

It is represented that pursuant to the judgment and decree, dated 17.12.2018, the decree holder filed execution petition vide E.P.No.9 of 2022.

In view of the same, there shall be stay of all further proceedings in E.P.No.9 of 2022 in O.S.No.191 of 2013 on the file of learned III Additional District Judge, East Godavari District at Kakinada, subject to the condition of petitioner/appellant depositing half of the decretal amount and costs within a period of eight weeks from today.

On such deposit the respondent herein is permitted to withdraw the amount without furnishing any security.

If the petitioner/appellant fails to deposit the amount within time stipulated, this order shall stand vacated, without any further order.

______ SRS,J

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