Aningi Mahalakshmi vs Dunna Gangamma
2022 Latest Caselaw 3201 AP

      HIGH COURT OF ANDHRA PRADESH::AMARAVATI
 MAIN CASE No: S.A.NO.122 OF 2022
                                   PROCEEDINGS SHEET
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                                                                                                   NOTE
No.
       DATE                                          ORDER
5.    30.06.2022
                   KSR,J

                                                I.A.NO.1 OF 2022

                     The appellants herein are defendants in O.S.No.38 of 2012 on the file of

                   the court of Junior Civil Judge, Ichapuram. The respondent herein filed the

above suit for grant of permanent injunction against the appellants herein.

The appellants contested the suit by filing written statement. After an

elaborate trial, the trial court decreed the suit, by way of judgment and

decree, dated 11-08-2017. Aggrieved by the same, the defendants filed

A.S.No.19 of 2017 before the Court of VI Additional District Judge,

Sompeta. The said Appeal was also dismissed by confirming the judgment

and decree passed by the trial court. Aggrieved by the same, the

defendants filed the present Second Appeal.

Along with Appeal, the appellants filed this application seeking stay of

operation of the judgment and decree passed in O.S.No.38 of 2012 by the

Junior Civil Judge, Ichapuram, which was confirmed by the VI Additional

District Judge, Sompeta, till disposal of the Second Appeal.

This court having perused the entire material available on record, finds no

ground to grant interim direction, as sought for, since the respondents

having failed to succeed in both the courts below, at this length of time.

Therefore, this court is of the considered view that there are no merits in

this application and the same is liable to be dismissed.

Accordingly, this application ( I.A.No.1 of 2022) is dismissed.

_________________ K.SURESH REDDY,J S.A.NO.122 OF 2022 Since the Second Appeal itself was admitted on 08-03-2022, Registry is

directed to post the Second Appeal for "hearing" in the usual course.

                                                                              _________________
                                                                              K.SURESH REDDY,J
                   TSNR
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      DATE   ORDER