Mandadapu Apparao vs Gummadi Koteswari
2022 Latest Caselaw 9719 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA' \T.

FRIDAY , THE SIXTEENTH DAY OF DECEMBER A
TWO THOUSAND AND TWENTY TWO
:-PRESENT:

THE HONOURABLE SRI JUSTICE A V SESHA SAI .
AND
THE HONOURABLE SRI JUSTICE DUPPALA VENKATA RAMANA

1A No. 1 OF 2022
IN
AS NO: 353 OF 2022
Between:

1. Mandadapu Apparao, S/O Raghavarao, Aged about 49 years, resident of
Paladugu Village, Medikonduru Mandal, Guntur District.
2. Mandadapu Raghavarao,, S/o Lingaiah, Aged about 72 years, resident of
Paladugu Village, Medikonduru Mandal, Guntur District.
Appellants/ Defendants
AND

Gummadi Koteswari, W/o Suresh Kumar, Aged 45 years, House-wife, resident of
Door No. 12-26-35, Syamaldas Agraharam, behind Ganesh Mahal, Guntur.

...Respondent/ Plaintiff

Counsel for the Petitioner : Sri N SRIRAM MURTHY

Counsel for the Respondent :

Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to stay the
operation of the Judgment and decree dated 22-10-2022, made in O.S. No. 323 of
2014, on the file of the Court of Ill Additional District Judge, Guntur, Pending
disposal of AS No. 353 of 2022, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show

cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the
case). The Court made the following

ORDER

"Having regard to the submissions made by the learned counsel for the

appellant- petitioners, taking into account the grounds of appeal and the _ contents of the affidavit filed in support of the application, there shall be stay

of operation of the judgment and decree dated 22.10.2022 in O.S.No.323 of 2014 on the file of the Court of the learned III Additional District Judge, Guntur, subject to the appellants- petitioners depositing the costs within a period of four(04) weeks from today as per clause (4) of the decree and the plaintiff- respondent is entitled to withdraw the same. "

Sd/- M. SRINIVAS ASSISTANT REGISTRAR IITTRUE COPYI/ For ASSISTANT REGISTRAR To,

1. The Ill Additional District Judge, Guntur.

2. Gummadi Koteswari, W/o Suresh Kumar, resident of Door No. 12-26-35, Syamaldas Agraharam, behind Ganesh Mahal, Guntur.( Addressess 1 to 2 By RPAD)

3. One CC to SRI. N SRIRAM MURTHY Advocate [OPUC]

4. One spare copy.

psk

HIGH COURT

AVSSJ DVRJ

DATED:16/12/2022

ORDER

IA No. 1 OF 2022 IN AS NO: 353 OF 2022

STAY