Gullapalli Veeran Chakravarthy vs Rayapati Sujini
2024 Latest Caselaw 6825 AP

Andhra Pradesh High Court - Amravati

Gullapalli Veeran Chakravarthy vs Rayapati Sujini on 7 August, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

                              IN THE HIGH COURT OF ANDHRA                 Bench
       APHC010279812024                                                Sr.Nos:-3 & 4
                                        PRADESH                            [3443]
                                      AT AMARAVATI

                                WRIT APPEAL NO: 582 of 2024
                                along with W.A.No.583 of 2024

W.A.No.582 of 2024:-

Gullapalli Veeran
Chakravarthy and others
                                                       ...Appellants

      Vs.

Rayapati Sujini and others                               ...Respondents

                                    **********

Sri O. Manohar Reddy, learned Senior Counsel appearing for Sri Kanakala Devi Prasannakumar, Advocate for appellants.

Sri P. Veera Reddy, learned Senior Counsel, Ms. Jyothi Ratna Anumolu, Sri Sri Sricharan Telaprolu, Sri V. V. Satish, Advocates for respondents.

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE NINALA JAYASURYA

DATE : 7th August 2024

PC:

We have heard the matters at length and reserve the same for judgment.

Sri P. Veera Reddy, learned Senior Counsel appearing for Ms. Jyothi Ratna Anumolu, learned counsel for petitioner, submits that the amount of Rs.7,500/- per month, which was promised to be paid to the husband of the petitioner and his brother, who died without any issue and intestate, was required to be released in favour of the petitioner.

Learned counsel for the appellants - Sri O. Manohar Reddy, however, has no objection if the said amount is released.

Learned counsel for the bank - Sri Sricharan Telaprolu submits that the bank would obey any order which is passed in this regard.

Be that as it may, we direct the bank to release in favour of the petitioner the entire amount deposited by the appellants in two bank accounts i.e., 2415714845 and 7097764009 including the amounts which are kept in fixed deposit.

DHIRAJ SINGH THAKUR, CJ

NINALA JAYASURYA, J

AMD

Note:-

Furnish C.C. today.

B/O AMD