Andhra Pradesh High Court - Amravati
Between vs And on 8 August, 2024
IN THE HIGH COURT OF ANDHRA PRADESH aT AMARS
THURSDAY, THE EIGHTH DAY OF AUGUST
TWO THOUSAND , AND TWENTY FOUR
-PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENOGAR-~
AND |
THE HONOURABLE SMT JUSTICE Ki IRANMAYEE MANDAVA
FCA No: 2 OF 2049
Between:
avanya, Wo. D Venkatagir, Dio. P Jagannatham, aged 25 years, Hindu,
ices Hou sewile, Rio. Sriram Nagar . Rarnigadda, Srikakulam Town & District
. Appellant/Respondent
AND
Dumpala Venkat: agin, S/o. DO Rama Rao, Hindu aged 35 years, Ooo: Service,
Ro. Superintendent, Sub Ja# Qu: atiers, Opp Milk Chilling Centre, Medak
Twon and Distric ,
. Respondent/Petitians?
Appeal under Section 19 of the Paruly Courts Act is Hed nraying that in
the circumstances stated in the aifdavit fled in sumport of the Appeal, the
High Court may be pleased to allow ine appeal by setting aside the order
dated 3110218 In HMO. Nog of 2078 on the fle of the Judge Family
Court -cum-ll Addl. District and Sessions Court i Srikakulan:
iA NO: 1 OF 2o48-
Petition uncer Section (51 ope is fled praying that in the
mrcumslances stated in the affidayi i fled in support of the pet tition, the High
Court may be oleased to suspend the Decree anc Judgment order dated 34.
10-278 In HMLOLP, No.9 of 2048 ont the Me of the Judge Family Court cum ii
Addl. District and Se assions Court - Srikakulam, . Pending disposal of FOA.No2
of StS. on the fle of the Hi VA Gey --
The petition coming 6 for hearing, upon pe fusing the Petition and the
ft
of Sri
affidavit Hled In support thereof and upon Hearing the arguments
poh napre oes vente '
03 eK
% rs ih
%
ay
n
a
FRIG
a
.
gQ
&
ourt a
a" ws t6
Sudd. £3 seer Sad
"~
»
8
i
. ie 7
e % 5 oo Go
ge tft obo ay
oe on on
Py
a
SS
ig
"SECTION
8
"
a
de
Han
port fo the
boone
if, hen a Z
ft - a
ie ", 3 ®
te ave g ue Sed aed
i é i Be fe eo
" pon crn beber yon
~~ ze os id : #5
p * gen Lb,
Fa a ns ae we oe fen ch,
A sn Ee Sree %G ms
fp ben af fy) ie rr
d Ms Bi tee te, ~ sees a
"ay we ba haat ect
yer ab © ras CE "
aie fore gee es if por 3
v4 a pa ou ee foee tae,
wt 2 yer nad gen eae
we ay, ore ; £2 wn bh
renee Seve yi pina ry nied «
af oy toed we is
of * eer, LQ re
ve a teed ae Ch eeees veety ay
Se ay a "oO i
ees 4 uf papoe ft boboe
ie 7 4 a eet ars, ;
oe, weed a he ¢ a ae. 1%
o a 4 "a ce
to Ee yor i gn
" ? foes tent oie eee wt feee
a 4 Aebeh ee oon, an
omnes tie rc tater, preee rey, aS
ete heed vatle ms weet 3 feeads fy
"nt 4 4,4 oy gore gee 4
as en esd pe ry pan Spee tiene
a 94 "ue ge bebe bene sue " yn,
ay ge rn o Ye bene ge,
as a oo ved
tae yer gt funk aed gene Aone
a, ni) if re bs mS te FG
3 d 4
as t% £54 r% tts £% . rs e ran) -
oof tf ye ars pod ot ". LA t omeee ven
ns "% gee. eed Seer a a 7 ea cae, Dnwe
ial aes when Pd oe a been iby ved wees.
: ; ' ' pean
mae ah aed a ¥ ty le ae?)
pe Sof @ iss we or of oe ee it
, or grey 5 7% heen noses seen, wa Aeooh
ra, voee tat oo caf % 4 he
Real me fer paced oe bend VEE oh
" yen ope wee (3 « ti ge . 's
a wree, " ¢ ee
ae Qe 2 , ee oS 6 (2 Ee
fare = . a et, ; aad Gee
[7 ie ~~ woh go oe be Lie we " 4
eS id wore wh ba weer eed ' gee "" fans ati?
x ES wo OG Ge bee Ne
hi om ty "ng Mm pe
wot foe hut 6B a mn ca
' cy pon He Pi oe i Moo BG od wee
. 8 tee. a hel 7 fone peed mas "Shey cS aK $
oe toh. sHH. Ot pot oO 2 et woe ee CH re 7 pores
bene 65 ted pe s ro Ces,
vege ois eh 1%, ~ won me
ca) w% 3 94 ym os # EE om
5 ® Bw & EE ie
y ween an ton es ith ee £5
: ; £
on
"
en
ER:
she
appropri
y
spopear be:
*,
HIGH
iy
¥
MM
HIGH COURT
f2028
O8/08
.
°
DATED
LIST ON 22.08.2024
ORDER
fle
DIRECTION
£4
fe,
od
Re
&
Sw
cS
ty
SS Se
Se Ss
