Andhra Pradesh High Court - Amravati
Mittapalle Venkata Ramana Reddy vs Chinna Boyanagari Muni Krishna ... on 1 December, 2022
Bench: Tarlada Rajasekhar Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WRSDAY THE FIRST DAY OF DECEMRER
TWO THOUSAND AND TWENTY TWO
-PRESENT:
THE HONOURABLE SRI JUSTICE TARLADA RAJASERKHAR RAO
CIVIL MISCELLANEQUS APPEAL No. 182 of 2024
Soaiween :-
ROT tapalle Venkata Ramana Reddy, Gece > Cultivation, Rio. Durgasamudran Vilage
and Past, Tirupati Rural Mandal, Chittear District
AppalisntiRespandent No. giefendant No.4.
AND
ehin nna Boyanagi) Munikrishna Raddy(Died)
innboyanagar Subramanyam ey (Died)
OO. SB Munirajiamina (Died), Wio. Laie CB. Subramanyam Reddy
4.0.8. Resavuly Reddy, Sio. &. 8. Subramanyam Reddy, Oco : Cudiivation,
ve: Kotramangaiam Vi Hage, Reniguitta Mandal, Chittoor District.
{.B, Rajasekhar Reddy, S/o. C8 Subramanyam Reddy, Oce - Cultivation,
Re fo. Kotrar mangalan Village, Renigunte fai, Chittoor Distric
8.0.8. Ghenchamma, io Late C. 8. yi ishna Reddy, Oc ¢ House wile,
RUD, Ramanjupaiie Ambedkar Galany, Chiguruvada Post,
Tirugatll Rural M landal, Chittoor Cistriet,
P00 Suguna, Wio. Jayarami Reddy, 'Dio. Late £5. Noenneshne Reckty),
One. Housewife , Rio. Ramanjunaliic, Ambedka oony,
Criguruvada Pos st, Trupai ual Menda i, CRRMo Sof,
8.0. Ramesh, S/o. Late C8. Munik a Reddy, E wager slaves, Ric. Ramaniupale,
Ambedkar Colony, Ohiquruvada Post . Tirupati Bural Mandal, Chiftcor District
a. Vineetha, Ove. K. Gang! Reddy, (Grand Daughter of Deceased),
Ric, Ramanjupalie, Ambedka Calany,
i Aigur uvada Past, Tirupat! Rural Mandal, Ghittoor District
10.Penumaiiam Srin nivasuly Reddy, So. Late Me Reddy, B fo. Thanapall Vilage,
Kunirapakam Post, Tirupati Rural Mandal, Chifteor District, AP
11. Nanekalve Jaya Rami Reddy, Sig, Late Sic a Reddy, Rio. OJ 0. 1.7
Nennuru Vilage, Ramachandrapuram Mandal, Chittoor (N strict. A ALP.
12. Uhinnaboyanagar Lakshmammea (Died), Wis. Late GB. Bharatha Reddy.
'Respondent Nos, 10, V4, ate impleaded in orasent CMA. No. 1982/2021 as per
the Count order df. 31-03-2022 In LA.NO. 1 of 202 }
_.Raspondent/AppellantiPlaintiff,
%.
2
aes
tinct
3
Appeal umier Order XLIN, Rule 1 4) of CPG and Sectin 105 O.P.0. ig fed
praying that in the circumstances stated in the Mernorandum of Grou ds Hed therein
the 'High Caurl may be pleased to allow this agosal and to aet aside the Jusgment
and Decree passed by learned X Additional District Judas, Tirupall dated 21-04.
2UzZT in AS.No. aa of 2014 over fi oneal in O.S.No. 257 of 2008 an the Ne
Frinvipal Jurtor Civ Judge, Tirupathi, which sef aside the Judgrneant and Deer 2 of
the Trial Court in O.S.NO0.257 of 2008, dated 31-12-2013 on the file of Principal
Junior Civil Judge by remanding the matter to the trial Court for framing of additional
issues and re-trial and allow this appeal by remanding the matter back to the lower
Appellate Court i.e. X Additional District Judge, Tirupati, for passing Judgment and
Decree without remanding the matter to the trial Court basing on the material
available on record.
|.A.No. 1 of 2021 :-
Petition filed under Order XLI Rule 5 and Section 151 of CPC praying that in
the circumstances stated in the affidavit filed herein, the High Court may be pleased
to suspend operation of the Judgment and Decree in A.S.No. 24 of 2014 dated
21.01.2021 of the X Additional District Judge, Tirupati, Chittoor District, over the
Judgment and Decree in O.S.No. 257 of 2008 on the file of Principal Junior Civil
Judge, Tirupati, pending disposal of C.M.A.No. 162 of 2021 on the file of the High
Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the earlier orders of the High Court dated
08.09.2021, 21.10.2021, 26.11.2021, 23.02.2022, 31.03.2022, 30.04.2022,
29.06.2022, 16-08-2022, 07.09.2022, 20.09.2022, 29.09.2022 , 20.10.2022 &
03.11.2022 made herein and-upon hearing the arguments of Sri A. Kishore Kumar,
Advocate for the Appellant and of Sri EVVS Ravi Kumar, Advocate for Respondent
Nos.4 to 9, the Court made the following
ORDER :
Interim order granted earlier is extended by two (2) more months.
Post in the 3% week of January, 2023.
SD/- K.J.RAJA BABU
ASSISTANT REGISTRAR
TRUE COPY!/ |
For ASSISTANT REGISTRAR
To,
The X Additional District Judge, Tirupati, Chittoor District.
The Principal Junior Civil Judge, Tirupti, Chittoor District.
One CC to Sri A. Kishore Kumar, Advocate(OPUC)
One CC to Sri EVV Ravi Kumar, Advocate [OPUC]
One Spare copy.
okwnN
VD
HIGH GOURT
FRR, J
OT.OT 12.2088
NOTE: Post in the 3° week of January, 2023
ORDER
G ALANs. 162 af 2024,
INTERIM ORDER EXTENDED
