Between vs Thalluri Suvarna Lakshmi
2023 Latest Caselaw 3588 AP

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                  lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
                          THURSDAY ,THE TWENTIETH DAY OF JULY
                            TWO THOUSAND AND TWENTY THREE
                                       :PRESENT:
                     THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU
                               APPEAL SUIT NO: 230 OF 2023                          ¢-_+




      Between :
      Gundavarapu Chalapathi Rao, S/o La-te Lakshmi Narayane, Hindu,. aged 64 eyanrs-i yr~`
      R/o. D.No.2-6-52, Stamba]agaruvu, Near Poleramma Chettu, Guntur Town, Guntur
      District.

                                                                Appellant/Defendant No.3
                                               AND
          1. Thalluri Suvarna Lakshmi, W/o. Narasimha rao, Hindu, Aged 58 years,
             R/o.Flat.No,A-9, Ganapathi Enclave, Opposite Bhima Bhavan (LIC), BhopaI,
             Madhya Pradesh State, presently come down to Guntur, R/o. D.No.2-6-52,
             Stambalagaruvu, Near Poleramma Chettu, Guntur Town, Guntur District.

                                                                        Respondent/Plaintiff
          2. Gundavarapu Venkata Sl'va Rama Krishna Murthy, S/o Late Lakshmi
             Narayana, Hindu, aged 72 years, R/o. D.No.2-6-52, Stambalagaruvu, Near
             Poleramma Chettu, Guntur Town, Guntur District.
          3. -Gundavarapu Mallikarjuna Rao, S/o Late Lakshmi Narayana, Hindu, aged 66
              years, Occ. Advocate, R/o. D.N6.6/21, Brodipet, Guntur Town, Guntur District.

                                                                              Respondents

             Appeal Under Section 96 of CPC is filed praying that the High Court may be
      pleased. to. i)Allow the Appeal by setting aside the common Judgment and pedaining
      to the decree passed in O.S.No.61 of 2014 on the file of the m Additional Distriet
      Judge, Guntur dated 15.12.2022, And to grant such other relief or rell'efs as this
      Hon'ble Court deems fit and proper in the circumstances of the case.

      lANO: 1 OF2023'

              Petition under Sectl-on 151 CPC praying that jn the circumstances stated in
      the affidavit filed. in support of the petition, the HI'gh Court may be pleased to grant
      stay of all further proceedings including final decree Of the Judgment and pertaining
      to the decree passed in O.S.No.61 of 2014 on the file of the lil Additional Dl-striet
      Judge, Guntur dated 15.12.2022, Pen.ding disposal of AS 230 of 2023, on the file of
      the High Court.

             The petitioca coming on for hearing, upon perusing the petition and the
      affidavit filed in suppoT{ thereof and the earlier Order of the High Court 'dated
      22.06.2023 made herein and upon hearing the arguments of sri J JANAKIRAMI
      REDDY Advocate for the petitioner and of Sri              CHANDRA SEKHARA
      MALLIKHARJUNA RAO G Advocate for the Respondent No.1 , SrI' M R S
      SRINIVAS, Advocate for Responent Nos-2 and 3 and the Court made the following
 -©::----:--                      //
                             /




                        ORDER

/ f'Learned counsel for respondent No.3 / // represents that he is filing / counter today.

List after one(1 ) week. InterI'm Order, granted earll-er by this court I-S extended for a perI-Od Of four(4) weeks."

sd/-K. J. RAJA BABU IITRuE COPYW Fo, ASSS±sI-TkNJT RRh%_#_s_a::Aii To, sECT'ON OFFICER

1. The Ill Additional District Judge, Guntur.

.. /

2. One CC to SRl. J JANAKIP4MI REDDYAdvocate [opuc]

3. One CC toSRl. CHANDRA SEKHAFIA MALLIKHARJUNA RAO G Advocate [opuc]

5. One spare copy.

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HIGH COURT

AVRBJ

DATED.. 20/07/2023

LIST AFTER ONE WEEK

ORDER

AS.No.230 of 2023

INTERIM ORDER EXTENDED

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