Andhra Pradesh High Court - Amravati
Pakalapati Vijarama Raju Died And ... vs Pakalapati Vijaya And Another on 7 December, 2022
Bench: V Srinivas
IN THE HIGH COURT OF ANDHRA PRADESH AT ANARAVAT!
WEDNESDAY, THE SEVENTH DAY OF DECEMBER,
TWO THOUSAND ANDI TWENTY TWO
: PRESENT:
THE HONOURABLE SRI JUSTICE V SRINIVAS
CHUL MISCELLANEOUS APPEAL NOS: 888 & 587 OF 2013
Between:
ri Pakslapatl Viiayarama Raju(Died), S'o. Late P Surya Appa a Narasinha
Pal @ Lakshminarasimha Raju, aged about G0 years, Gow: Business, Ric.
D.No, 23-5-2, Adisessayya Sirset, SN Puram, Vilayawada -3, Krishna Distict.
iper LR's Acpellants No.5 and 6)
2. Sr Pakalapali Narayana Ralu, S/o. Late P Surya Appala Narasimha Raju @&
- Lakshrninarasinha Raiu, aged about 49 years, Occ Agriculture, Ro. D.No.
22-88, Adisessayya Street, SN Puram, Viiayawada -2. Krishna Distric
Sri P V Srinivasa Vara Prasad Raju, Svo. Late PSurya Appala Naras' Tine
Ralu & Lakshminarasimha Raju, aged about 47 years, Coc: Business, Ric.
DNo. fBH, Martanda Kalyanamandapam, Government Hospital Road,
Jayalakshmipuram, Vizianagaram District.
4. Sr PL Krishna Varma, Sfo. Laie PB. Surya Appaia Narasimha Ral @
Lakshminarasimha ralu, agad abouf 42 years, Gece: Engineer, Rio. Quattar
Patraleum RAX OQnoerations Engineering of Share Dept, OEE Division Fast
Box 47, Doha, Q uattar, Presently Rio. 0.No.23-8-2, Adisassyya Sireef, SN
Puram, Vijayawada -2 -3, Krishna District
ts
.-Appellants/Respondents/Plaintifis
Pokalapati Padmavatl, Wio Late PAV} jay Rama Raju, Aged S59 years, Occ:
Business, Ric O.No. 22-8-3, Adisessayya Street, SN Puram, Viiayawada S200
OS.
Pakslanali Ravi Varma, So Late PVilay Rama Raju, Aged 30 years, Goo
Business, RYo D.No.3S-8-2, Acisessayya Street, SN Purarn, Viiayawada 5200
03,
{Appellats No.8 and 8 are brought on record as LRs of the deceased Appellant
No.1, Amended as per ordars in [A No.2 and 2/2022 In CMA No. S86/2073 & OMA
No.587/2013 dated 2M222)
an
. Raspondenis/Proposed Appellants
AND
1. Smt Pakalapall Visya, Wo. Late Pratap Narayana Varma, aged about $5
years, Coc: Housewife; R/o. Dwarapudll Vilage, Vizianagaram District.
2. Miss Pakalapati Sailu, Dfo. Late Pratap Narayana Varma, aged about <1
years, Ric. Owarapudi Village, Vizianagaram distic
Respondents/Appellants/Defendants
CIVIL MISCELLANEOUS APPEAL NO: 588 OF 2073:
Petition under Order 43, Rule t{u) of C.P.C., praying that in the circumstances.
stated | in the memorandum of grounds fled in the Civil Miscellaneous "Appeal the
High Court may be pleased to set aside the judgment and decree dated 15.00.2018
passed in AS.No.96/2008 on the fie of the 1° Addl, District Judge, Visilanagaram anc
allow the judgment and decree dated 13.08.2008 passed in OS.No.88/2004 an the
file of the Senior Civil dudge Court, Virianagaram District
© .MLANLP No 1322 of 2013118 NO: 1 OF 2043)
Petition under Order 29 Rule 1 and Section 184 CPC is fled, praying that in
the croumstances stated in the aficavit fled in support of the CMA. the righ Cour
may be pleased to slay all further proceedings gursuant fo the judgment and decree
dated 15.00.2013 passed in AS_No.86/2005 on the file of the 1° Addl, district Judge,
Vigianagaram District, in remanding the matier and the judgment and decree dated
TOUS 2008 passed in OS.No.68/2004 on the file of the Senior Civil Judge Court,
Vizianagaram District, pending disposal of CMA S868 of 2013, on the Ale of the High
Court,
CIVIL MISCELLANEOUS APPEAL NO: 887 OF 2043:
Fatition under Order 43, Rule 1{u) of O.P.0., praying that in the ciruimatances
sigied in the marnorandum of grounds filed in the Civil Miscellaneous Appeal, the
Nigh Court may be pleased to set-side the judsement and decree at 14-04-2044
pasasd in AS.NoOS of 2008 on the fle of | Addi. Dist Judge. Virianagaram,
Vigianagaram District andi allow the Judgement and decree dt. 13-05-2008 passed in
O.S.Ne.68 of 2004 on the fle of Senior Civil Judge Court, Vizianagaram,
Vizianagaram dist to the extent of sulf schedule sroperties in respect of fteamn-tT of
Schedule-4 and B anc call for the recards.
C.MLANLP No. 1321 of 2OUHIA NO: 4 OF 2043)
Petition under Order 29 Rule 1 and Section 181 CPC is filed, praying that in
the circumstances stated in the affidavit fad in support of the CMA, the High Court
May be pleased to Stay all proceedings pursuant to the judgement and decree di15-
O3-20 13 passed in A.S.No.85 of 2008 on the file of | Addl. Dist Judge, Vizianagaram,
Vigianageram District in remanding the matter and the Judament and decree di13-
O5-2008 passed in O.9.No.68 of 2004 on the He of Senicr Civ Judge Sour,
Viranagaram, Vizianagaram dist, pending digpasal of CMA $86 of 2073, on the file
of the High Court.
The peliion coming on for hearing, upon perusing the Petifion and the
affidavit fied in support thereaf and the orders of the High Court dated 22-07-2043,
2f-O6-2014, 07-07-2022, 18-07-2022 , 08-08-2022, 18-09-2011, 23-69-2082 | O47.
TES0E2, 04-17-2022 and 15-11-2022 made therein and upon hearing the arguments
of Sri MRUK Chakravarthy, Advocate fer the Patitioners, Sri Venkafeswara Rao
Gudapat, Advocate for the Respondents, the Court made the following.
COMMON ORDER:
"Heard Sri MRK Chakravarthy, learned counsel for the appellants in-
part.
For continuation, Histon 14.12.2028.
interim order granted earlier is extended for a period af three weeks".
_ Sd/- U. SREDEVI
ASSISTANT REGISTRAR
PYPRUE COPYH Ge
For ASSISTANT REGISTRAR
Fa,
The 1S Addl. ENstrict Judge, Vigianagaram.
The Senior Cadi Judge Court, Vizianagaram District.
One CC fo Si MBL Chakravarthy, Advocate fOPUC)
One CC to Sr Venkateswara Rac Gudapatl, Advncaie fORUC)
One spare copy
Ct Be Be BE ma
HIGH CQURT
SVJ
DATEL: O7 12.2022
ORDER
LIST ON 14.12.2022
CMA. Nos.588 & S87 of 2078
EXTENSION OF INTERIM ORDER
