Andhra Pradesh High Court - Amravati
Pakalapati Vijarama Raju 3 Others vs Pakalapati Vijaya Another on 1 July, 2022
Bench: Tarlada Rajasekhar Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE FIRST DAY OF JULY,
TWO THOUSAND AND TWENTY TWO |
- PRESENT: :
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAQ~
CIVIL MISCELLANEOUS APPEAL NOS: 886 & 587 OF 2013 -
Petween:
1. Sn Pakalapatl Viayarama Raju, S/o. Late P Surya Appala "oe Si Rai VW
Lakshini [email protected] Raju, Business Rig, D.No. 23-8-2, Adisess Streat, SN
Puram, Vilyawada -3, hnishne Distr tet, a
s. Sn Pakalapall Narayana Raju, SY. Late P.Surya Appala Narasimha Raju @
Lakshminarasinha Raju, Business fo. O.No. 23-8-2, Adisessayys Street, SN
Puram, Vilayawada -3, Krishna Oistrict.
3. Sf P V Srinivasa Vara Prasad Raju, Sia. Late P Surya Appals Narasimha Ratu
[email protected] Lakshminarasimha Kalu, Business Rio. O No. 7S? Martanda
Kalyanamandacam, . Government Nospliaih Road, Jayalaksh MHPUTaAM,
Viglanagaram Oisine
4. Sri PL Krishna Varma, Sfo. Late P. Surya Apogla Narasimha Rah @
» Lakshminarasimha raiu, Engineer, R'o. Quatiar Petroleum RAA, Operations
Engineering of Share D Dept. ORE Division Past Box <7, one (Quatta ar, Presently
wm,
Ris, 2. No. 2oG-s, Adisassyya Qirset, SN Puram, Vilsyawada -3, Krishna Distrint.
Appellants/Respondents/Plaintiffa
AND
Y Set Pakalanat: Vijaya, Wie. Lats Pratap Narayana Varma, Housewife Rio
Qwarapud! Vilage, Vidanagaram Distic
2. Miss Pakalapatl Sailu, Do. Late Pratao Narayana Varma, R/o, Dwarapudi
Village, Vigianagaram distric
(2° Respondent being Minor rep, by her mother & natural Guardian Respondent
Not)
Resnondaenta/Appellanta/Defendanis
CIVIL MISCELLANEOUS APPEAL NO. 598 GF 2078:
Patifion under Order 43, Rule t(u} af O.P.0., praying that in the circumsiances
stated In the mesnorandiuen of grounds fled in the Civil Miscellaneous Appe ai, the High
Gaunt may be pleased fo set aside the judarnent and decree daied 16.03.2013 cassed
in AS Ne 86/2008 on the fle of the 1° Adel. District Judge, Virianagaram and allow the
judgment and decrse dated 13.05.2008 passed In GS Noe 68/2004 on the Fle of the
Sartor Civ Judge Court, Virianagaram District
CMARLP No. 15322 of 20730 A NO: 1 OF 2035)
Petition under Order 38 Rule T and Seotien 194 OPC is is fled, praying that in the
oournstanoes stated in the affidavit fled in support af the CMA, the High Court may be
meased fo stay all further praceedings pursuant to the fu udgment and dacres dated
J$.03.2073 passed in AS No GAS N08 an the Ale of the 1 Addl, district Jug,
Vizianagaram District, In remancing the meifer and the judgmant and decree daled
43.05.2008 passed in OS No.d8y2004 an the fle of the Senior Civil Judge Caurt,
Vigianagaram Cistrel, sending disposal oF A CMA S86 of 2073, on the fle of the High
Sour,
CMA MP No.81t of 201 411A NO: 1 OF 2074)
Petition under Section 148 of CPC js filed, praying that in the clrournetances
stated in the affidavit fled in suppert of the petition, the High Court may be pleased to
extend the sfey order di. 22-7-2013 passed in CMA MP No.1a22 of 2079 in CMA
No. S88 of 20173 on the fie of the Honourable Court fi the dispasai of the CMA. pending
disposal of CMA &88 of 20173, on the Me of the High Gourt.
IA NO: 4 OF 2022
Petition under Section 151 OFC is filed, praying that in the ciraunstiances stated
in the affidavit Hed in support of the peltian, the High Court mey be pleased ip extend
the interim order granted on 22.07.2013 in the above CMA Noose af 2099 and
extended until further oriers oy the arder dated 22.08.2074, unt further orders, pending
disposal of CMA S86 of 2043, on the fle of the High Court.
x
CIVIL, MISCELLANEQUS APPEAL NO: Sef OF 2018
Petition under Order 43, Rube Hay of C.P.C., praying that in the circumstances
stated in the memorandurr of ground din? we Sid Miscellaneous Appeal, the High
Court may be pleased to setaide whe ego ang dacres 04 15-09-2013 passed in
AS.Ne, " of 2008 an the fle of | Addl. Dist Judge, Vizianagaram, Yigianagaran Distric
and allow the Judgement and decres J P2-G8-8008 assed in G.8.No.88 of 2004 on
the file of Senior Civil Judge Court, Virianagaram, Vizianagaram dist to the extent of
eur schedule properties In respect of Ham-T oF S Soheduie-A and & and call for the
Scs.
C. NLANLP Noid) of 201908 NO: 1 OF 2015)
Patition under Crder 38 Rule 1 and Section 454 CPC js filed, praying that in the
' sircumetances stated In the affidavit Hed in suppe wt of the CMA, the High Court may be
pisasecdt to Stay all proceedings pursuant © > ihe judgement and decree ALT 8-0S-2073
gassed in AS.No.68 of S008 on fie of | Addl. Dist Jusige, Viauinagaram,
Vislanagaram UNetrict in remanding the 1 matte ap and the fucigment and decree dt.13-05-
oe passes | in os 8. No ee at 8 the Me of Sener Civil dudge Court,
al of CMA S86 of 2078, an the He of
Petition under Seofion 148 of ORC
atated in fhe affidawii Hed In SUPROF t af the sel
extend the stay order di. 22-7-2042 in OMA AMP No. i334 of 20413 In CMA No. S87
of 3043 om the fle of the | Honour i the disposal of the CMA, pending
disposal of CMA S87 of 2074, on the fig of the High Court.
IS NO: 4 OF 2022
Sattion under Section 148 & rw 154 OPC js filed, praying that in the
circumstances aiated in the affidavit Hled in support of the petition, the High Cour imey
he pleased fo extend the inferim arcey gre anted on 22.07.2073 in the above CMA.No.S87
sf 2013 and extended untfl further orders YY the order dated 22.08.2074, unti further
orders, pending dispasal of CMA AS? af 2012, on the fe of the High Court.
pays that in the croumstances
the | Aigh | G out By be pleased fo
The petition coming on for hear ing, upon perusing the Fetiion and the affidavit
fled in support thereat nd the arders af ihe High Court dated 22-07-2013 & 27 -UG-2074
made therein and upon hearing fhe argu sanis af Sr AK Chakravar shy, Advocate for
the Petitioners, Sri Venkateswara Rac Gudar sat, Advocate for the Respondents, the
Court made the follawing.
COMMON ORDERS
"| aarmed counsel for the respondents sought time for fling equnter
affidavits in LAs Nod of 2022, which were Med to condone the delay of 1980 days
in filing the application and also for Ming counter affidavits in LAsNo.d & 3 of
e023.
interim Order granted earlier in LA No.4 4 of £022 Is extended for a perind of
three G) weeks.
Past after we (2) waeks."
Sb. PVEINOD RUMAR
ASSISTANT REGISTRAR
Ror ASSISTANT' REGISTRAR
Te,
4. The 1 Adel District iudge, ¥
> The Searior Civi Judge Goun ragaram District
3. Qne GC t = MRA Chakravas arth :, Advacate [OPUC]
4 One CC to Sri Venkateswars Rao Gudapall, Advonate fORDC]
§ One spare copy
ae
r
HIGH COURT
TRE
DATED O(/O7 (2022
POST AFTER TWO (2) WEEKS
ORDER
CMA Nos S88 & S87 of 2078
EXTENSION OF INTERIM ORDER
