Andhra Pradesh High Court - Amravati
Hemalatha vs P.Kanaka Bhushnam on 27 April, 2023
Bench: Ravi Nath Tilhari
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
THURSDAY ,THE ll^/ENTY SEVENTH DAY OF APRIL
ll^/O THOUSAND AND ll^/ENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
CIVIL REVISION PETITION NO: 1154 OF 2023
Between:
tr. Hemalatha, W/o. S. Venkataramana, Hindu aged about 50 years, Residing at
Door No.6-12-12, Ground Floor, Kanakabhushnam Layout, Tirupathi.
2. Kanaka Bhushnam, (Died) by his L.R P.S.V. Ramana Rao, S o.late. P.
Kanaka Bhushnam, aged about 67 years, occ. Retd. Employee,Residing at 6-
12-159, Sairam street, Tirupathi.
Petitioner/JDR No.3
AND
ls P.Kanaka Bhushnam, (Died) by his L.R P.S.V. Ramana Rao, S o.late. P.
Kanaka Bhushnam, aged about 67 years, occ. Retd. Employee,Residing at 6-
12-159, Sairam street, TjrdPathi1` ,r T+i.+
£' chinnaswamy, s/o. chinria:'Nara=iha (Died) RespondenVDHR
r3. Dr. P. Sivasankar, S/o. late. RLGhinnaswamy, Liidu aged about 56 years,
Occ. Service, SVIMS Hospital, Alipiri Road, Tirupathi.
(Respondent No.2 died and Respgivdent No.3 not necessary party to this CRP)
r Respondents/J DRs
Petition under Section 1,15:c,f.C:'P.C, praying that in the circumstances stated
in the grounds filed herein, the.Jligh,'Co7urt may be pleased to set aside the Docket
Order dated 03-03-2023 passed tin E.?.``PNo.12rof 202O in O.S No.147 of 2011 on the
file of the Principal Senior Civil Judgeat-Tirupathi.
IANO:1OF2023 r
petition under section 151 CPC praying that in the ciroumstances
stated in the affidavit filed in sulpporttof the petition, the High Court may be pleased
delivary warrent against PetitonienAJDR Noj3 in E. P No.12 of 2020 in O.S No.147 of
2011 on the file of the Principar€ehj6r_Civil Judge at Tirupathi and pass, Pending
disposal of CRP 1154 of 2023, on thefile of the High Court.
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The petition coming on for+.hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of Sri
Satyanarayana Nimmala Advocate for the Petitioner, the Court made the following
ORDER I? :.+ \
1) EEHeard Sri. Satyanarayaria+|`Nimma[a, learned Counsel for the
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Petitioner. . ++ +i. i
2) Leamed Counsel for the Petitioner, while challenging the Order,
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dated o3.03.2023 in E.P. rivo. 1`2 ,df 2020, for execution of the Decree,
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dated 24.ll.2017, in O.S. :+a47fof-2011, pending in the Court ,of the
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principal senior civil. Judge,+.Tirupati, has raised the following
submjssions: ~ +++` ++
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(i) That the legal representative [SOn] Of the deceased plaintiff/Decree
Holder filed E.P. under Order XXI Rule 35 of C.P.C|, which
provision is not applicable, as the judgment debtor/ Petitioner is
the tenant, the correct provision is Order XX[ Rule 36 C.P.C.
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(ii)In-spite of the Petition+err's objection, the question, if the applicant
is the legal represent?tive`has not been decided under Order XXll
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Rule 5 C.P.C.
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(iii)Though the notice of th,`e` execution Case Was issued tO the
petitioner but the same`waS under order XXI Rule 35 of C.P.C. and
not under the correct pr.p¥ision of Order XXI Rule 22.
3) After arguing at length,lt:earned Counsel for the Petitioner sLJbmitS
that, the petitioner is suffeFin=d| from ill-health and wants three [03]
months time to vacate the plo-mi'S.6S.
4) Let the Petitioner file un]dertaking on affidavit to the above affect
that she would vacate the b`ferh`ises within three [o3] months from today.
5) For further consideration of the matter, Post On O1.05.2023, in the
'motion listJ. €}3 lJ+'`r:. `,I:-`~dr
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6) Only till the next date of li~sting, the warrant issued, Vide impugned
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order shall not be executed.
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7) The matterwill not be adjo,urned on the neXtdate."
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/,TBUECOPY// For/ ASSISTANT#Ff£LRAR
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To, SECTION OFFICER
1. The Principal Senior Civil judge at Tirupathi
2. P.S.V. Ramana Rao, S a_.`l`a,te. P~-`+ Kanaka Bhushnam, aged about 67 years,
occ. Retd. Employee,Res.idinga.{ 6.-1_2-159, Sairam street, Tirupathi. (LR for
p.Kanaka Bhushnam ) (bS`RPAID) '
3. One CC to Sri Satyanarayana`Nimmala Advocate [OPUC]
4. Onesparecopy .a ....
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DATED : 27/04/2023
post ON 01.05.2023, lN THE IMOTION LISTl
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ORDER
CRP.No.1154 of 2023
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DIRECTION 'iTZJ#
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