Devanna vs Ramachandrappa
2023 Latest Caselaw 2123 AP

      lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV,
THURSDAY, THE TWENTIETH DAY OF APRIL TWO THOUSAND AN
                             THREE
                           :PRESENT:                                              I.;io   -i.a
       THE HONOURABLE SRI JUSTICE Dr.V.R.K.KRUPA SAGAR

                                 IANo.1 OF2022
                                        IN
                              S.A. No: 567 OF 2022
Between:
   1. Devanna S/oIThimma Reddappa, Aged about 74 years
                                                . . .Appellant/AppellanVDefendant No.1
   2. Kumar S/o.Devanna, aged about 49 years
                                   . . .Appellant/Respondent No.3/Defendant No.3
      Both are R/o.Gjiddabommanahalli. H/o.Rolla Mandal, Satya Sai District
                              AND

   1. Ramachandrappa, S/o.Thimma Reddappa, aged about 70 years,
                                             . . . Respondent /Respondent No.1 /Plaintiff
   2. Thimmappa S/o. Thimma Reddappa, aged about 68 years,
   3. Thimma Reddappa, S/o.Late Devanna, ( Died on 09.08.2011),
                                  . . . Respondent /RespondenVDefendant No.2 & 4
      All are R/o.Giddabommanahalli..`H/o.Rolla Mandal, Satya Sai District.



        Appeal Under Section 151 of C.P.C. is filed praying that in the Circumstances
stated in the Affidavit filed in Support-of-Petition the High Court may be pleased to
stay of all further proceedings including execution of Decree and judgment passed
on Dt.09.09.2022 in AS No.127 of 2016 `on'the file of the Court of the ll Additional
District Judge, Hindupur, Pending disposal of S.A. No. 567 of 2022, on the file of the
High Court.

        petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the earlier 6'rder of the High Court dt.13.04.2023 made
herein and upon hearing the argument`s of Sri M.CHINNAPA REDDY, Advocate for
the petitioners, and of sri p.NARAHA`R,ll BABU, Advocate for the Respondent No.1,
the Court made the following

ORDER:

I[Learned counsel on both sides are' in attendance.

The Status-quo order that was ordered on 13.04.2023 shall stand extended until further orders.

List the matter after eight (o8) weeks.''

Sd/- K.SRINIVASA RAJU

llTBUE``' COPYII ASSIST AftREGISTRAR SECTION OFFICER To,

1. The ll AddjtI'Onal Distrl'ct Judge, HI'nduPur

2. one cc to SRI M.CHINNAPA REDDY, Advocate [opuc]

3. one cc to SRI P.NARAHARI BABU, Advocate [opuc]

4. One spare copy

ER +

EI

a HIGH COURT

Dr.VRKS,J

DATED:20/04/2023

NOTE: LIST THE MATTER AFTER EIGHT (08) WEEKS

ORDER

r# I;=!

lANo.1 OF2022 lN S.A. No. 567 OF 2022

•r t-.a. T\ STATUS QUO EXTENDED i€lh

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