Andhra Pradesh High Court - Amravati
Maganti Uma Devi vs Dr.Garikipati Venkata Krishna on 4 May, 2022
\ a
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE FQURTH DAY OF MAY, TWO THOUSAND AND TWENTS
: PRESENT: :
THE HONOURABLE SRI JUSTICE AHS ANUDDIN AMANULLAN
AND |
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
A. &. No. 244 of 2096 a
Between:-
1. Magant! Urna Devi, W/o. Late Fswara Rao, Aged about 60 years, Housewife,
Rég.2-24, Gopavaram Vilage, Kaikaluru Mandal, Krishna (Nstrict.
&. Maganti Rajesh @ Purnalah Chowdary, S/o. Late Eswara Rao, Aged about 24
~
years, Student, R/o.2-24, Gapavaram Village, Katkaluru Mandal, Krishna
District.
veo Petiiionars/ -
Defendant Nos. 2 & DS
1. Dr. Garikipati Venkata Kris! ma, 3/9, Gepala Krishna, R/e, "8-42-4,
oyamala Nagar, Rajamahendravaram, Fast Godavari District.
Dr. Garikinsti Murali Krishna, $/o. Gapala Krishna, Rfo.D.No. FS-12-4,
Syamals Nagar, Rajamahendravaram, East Godavari District.
Respondents / Plaintiffs
5
Maganti Eswara Rao {died}
Maganti Srinivas (Hed)
Kanineni Satyanarayana Kumar, S/o. Venkata Narasaiah, Réo, 20%,
Gublmerg Enclave, stinagar Colony, Hyderabad.
6. The Branch Manager, Andhra Bank, Kalkaluru Sranch.
hin, WAS
2
"
tt
(Not necessary Respondent No.8)
, Respondents /Plaintif's
Appeal Under Section 96 of CBC against fo set aside the Judgement and
Decree dated 24-10-2019 in 0.8 Nod of 2040 on the fle of the Court of the XI
Additional District anc Sessions Judge, Krishna District at Gudivada,
LANo. 1 of 2020 :-
Petition under Order 39 Rule 1 & 3 Aw Section 181 of CPC, praying
that in the circumstances stated in the affidavit fled herein, the Nigh Court.
may be pleased to grant injunction restraining the i* respondent from
alienating Items { and 2 of Plaint schedule property in C.S.No. 10 ef 2090 on
the fle of the Court of the X} Additional District and Sessions Judge, Krishna
Mistrict af Gudivada, pending disposal of AS. No. 244 of 2020 an the fle of
High Court.
LANo. 2 of 2020 +
Petition under Section 151 of C.P.C., praying that in the circumstances
stated in the affidavit Sled herein, the High Court may be pleased to stay all
further proceedings pursuant to the judgment and decree dated 24-10-2049 in
G.B.No, 10 of 2070 on the fle of the Court of the X} Additional (Nstrict anc
sessions Judes Krishna District at Gudivada, pending disposal of A$. No. 344 of
2020 on the fle of High Court,
The petition coming on for hearing, upon perusing the Petition and the
alfidavit Nled in support thereof and the Orders of the High Court order dated
34-09-2020, 09,10, 2020, O-TT-2020, 4-12-2020, 04.02.2021 B 11.3,2022 made
in LAWNost & 2 of 2020: order dt.23-03-2023 made Aerein and upon hearing
the arguments of Sri M.R.S.Srinivas, Acvocate for the Petitioners, and
Ms.Priyanvita Poouri, learned counsel, representing Sn Ch Bhananaya for the
Respondent Nos. 1 and 3 the Court mace the fallesving
Manse 3
L 'Gomaommamnanannannnninienan Doge nettinen te en MEN DINER 2 ee 20H SSS nae tare etre
ad
ORDER :-
iPer Hon'ble Mr. Justice Ahasanuddin Amanullah}
AS jointly prayed for by Air. M. BR. 8, Srinivas, learned counsel for the
appellants and Ms. M. Anusha, learned counsel representing Mr. Ch.
Dhanamjaya, learned counsel for respondents na.d ard 2, the matter be
listed on 22.06, 2022,
_ 2. Thi then, interim order granted an 14.03.2022 stands extended.
3. Learned counsel far appellants submitted that arising out af the
same common jueigment impugned in this appeal, between the same
parties, Appeal Suit No.2i2 of 2020 is pending before the isarned single
Judge and prayer was made far hearing af bath the appeals together.
4, Having regard te the aforesaid, the Court can anly observe that it
shall be open to the parties to take steps far getting both the matters Usted
together.
PYRUE COPY
To
1. The Ab Additional District and Sessions Judes, Krishna District at
Sudivads.
2. One CC to Mr ARS Srinivas, Advocate (OPUC}
4. One CC te Sri Ch. Ohanamiaya, Advacate(OPun)
4. Two spare Copies,
TKK
A (
\ ING _
SERS
Sanne rene EES HE
HIGH COURT
Aad! & TRE.
DATE: 04-05-2022
ORDER
A.S.No. 214 of 2020
EA TENDING THE
INTERIM ORDER
