Dama Niranjan Babu vs Munaga Aruna Kumari
2023 Latest Caselaw 2764 AP

Citation : 2023 Latest Caselaw 2764 AP
Judgement Date : 2 May, 2023

Andhra Pradesh High Court - Amravati

Dama Niranjan Babu vs Munaga Aruna Kumari on 2 May, 2023

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: A.S.No.35 of 2023
                    PROCEEDING SHEET
SL.     DATE                        ORDER                             OFFICE
NO.                                                                    NOTE
5.    02.05.2023 DVSS, J & BVLNC,J

                              I.A.No.2 of 2023
                      Heard    learned       counsel    for     the
                petitioner   and   learned    counsel    for    the
                respondent.

Admittedly E.P.No.14 of 2023 has already been filed to execute the Judgment and decree dated 16.09.2022 passed by Family Court - cum - VIII Additional District Judge, Ongole in O.S.No.145 of 2014.

After considering the submissions, this Court is of the opinion that there shall be interim stay on the following conditions:

a) the appellant deposits 50% of the amount awarded along with accrued interest within a period of eight (08) weeks from today to the credit of the suit in the Court below.

b) In addition, the appellant should also deposit the costs amounting to Rs.1,36,146/- to the credit of the suit in the Court below. It is made clear that if the said deposit Contd...

SL. DATE ORDER OFFICE NO. NOTE is not made within the time stipulated, this order will be vacated automatically.

_______ DVSS,J

__________ BVLNC,J

A.S.No.35 of 2023 List after eight (08) weeks.

_______ DVSS,J

__________ BVLNC,J Note: CC today B/o.