M/S Mani Venkata Constructions vs Chakka Rama Krishna
2022 Latest Caselaw 9442 AP

HIGH COURT OF ANDHRA PRADESH : AMARAVATI MAIN CASE: A.S.No.74 of 2020

PROCEEDINGS SHEET Sl. DATE ORDER OFFICE No. NOTE

(Through Physical Mode)

5. 07.12.2022

Learned counsel for the appellants would submit that despite having knowledge of the proceedings in this appeal suit, the decree holder is avoiding service of notice on I.A.No.1 of 2020. He would also submit that the matter is posted before the Executing Court on 15.12.2022 for submission of sale papers and encumbrance certificate.

Considering the entire fact situation of the case, we pass an interim order to the effect that the judgment debtors shall be liable to pay interest pendent lite @ 6% p.a., instead of 12% p.a. as directed by the trial Court in the impugned decree. This order will be subject to the judgment debtors satisfying the remaining part of the decree, within a period of four weeks from today. Post this case after four weeks.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J

Note:

Issue C.C. tomorrow B/o Nn