Andhra Pradesh High Court - Amravati
Kishore Babu vs Kosaraju Sobhanamiati on 12 August, 2024
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAD
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA.
MONDAY, THE TWELFTH DAY OF AUGUST
TWO PHOUSAND AND TWENTY POUR
PRESENT:
APPEAL SUIT NO: 708 OF 2006
Hetween:
1,
tad
on
wd
Ajllada Satyanarayana, S/o Veera Raghavaiah, Aged about @1 years, Occ:
Mason Rfo Suryanaryanaouram Village, Hfo Bomminama edu, Mudinenalll
; y
Mandal, Krishna [istrict
. Alada Punya Vathi, Wo. Allada Satyanarayana, Aged about 70 years, Oca:
Household, Rio. D.No.1-9/4, suryanarayanapuram, Bomminamapadu Vilage,
Mudcinepalll mandal, Krishna Dist
Alada Venkateswara Rao, S/o. Satyanarayana, Aged about 54 years, Ooo:
Agnculiwe, Rfo. D.No41-25-34, Byraddy Vari Veechi, Krishna Lanka,
Vilayawada, Krishna CNsf,
Allada Lakshmi, Wo. Late Venu Venkata Nacharaiah, Aged about 41 years,
Geo: Household, Rvo. D.No.1-O/A. Suryanerayanapuram, Bomminamapadu
Village, Mucinepall mandal, Krishna Dist.
Allada Jyothi, Dfo. Late Venu Venkata Nac haraiah, Aged aboul 22 years,
Occ: Household, Rig. D.No4-O/A, suryanarayanapuram, Bomminamapadu
Vilage, Mudinepalli mandal, Krishna Dist
. Alada Venkata Veda Sri, [Vo. Late Venu Venkate . Nacharaiah, Aged aboul 19
years, Occ: Household, RYo D.Ne. 1-9/4, Suryanarayanapuram,
Bomminamapadu Village, Mucinepalli mandal, Krishna Dist.
. Alada Nage Revathi, Wo. Late Allacta Kishore Babu, Aged about 33 years,
'
Osc: Household, R/o."D.No.2-3, Prasadampadu, Krishna Dist.
Pras
Allada Pasyitha, Ovo. Late Kishore Babu. . Aged about 17 years, (being minor
represented by next friend and mother } Adada Naga Revathi, Wro. Late Allada
Rishore Babu, Aged about 33 years, Ocr: sousehota Wo. O.Ne.23,
Prasadampady, Krishna Dist.
. Late Ki} shore Babu, Aged about 9 years, (being minor
Nada Nags Revatti, Wo. Late Aflac
Kishore Babu, Aged about 33 years, Occ Household, Rio. O.Ne.3 _
Fragadampaduy, Krishna Diet.
Appellants/Petitioners/Propased LAs of Sole Appellant
"epeiants N No. 2 fo 9 are brought on record as LRs of deceased Sole Appatiant
~"
AND
1. Kosaraju Sobhanamiati, aged TG years, minor Rep. by matemal grandfather
¥. G.Krishnaiah Retd Govt, Er
(Respondent No.1 declared as
LAN 4/2023 in AS.No. 708 of 206)
Yalamanchall Padmaavat hi, Win Gopala Krishnaiah H
ee, Rio Guclvada Town, Krishna Dist
Nor vide Court Order dated 24.08.9002
tho
Town, Krishna District (Died) per L8s 6 to 8.
3. Kosarailu Laxmi Narayana, Sfo Narasaiah Contracts Ryo Mulkalanall,
Mudinapalll Mandal, Krishna Dietdet
aximy Narayana Culfivation Ryo Mulkaignall,
4%
Mosaraiu Narasaiah, Svo lL:
Mudinepalll Mandal, krishna District
os
Allada Kishore Babu, Sfo Galyanarayana Mason Ria SUlyanarayananuran
Village, Hig Bormminamanad iu, Muclinepalli Mandal, Krishna District,
Defendant Nos.1, 2 & 4/Respondants
(Respondents 3 & § dlamissead by defaulf vide C0. dio2.04.2 2073}
S. Yalamanchili Venkata Samba Siva Rao, Sio. Late Gopala Krishnaiah, Aged
about G1 years, Orc: Cult vation, Rio. DO. No 1662-2 SP-F2. Satwik Residency -
2 " SQiitivada Wrichma Minton
, Salyangrayanapuram, Gudivada, Krishna District,
md
Yalamanchil Ralya Lakshmi, Wo. 0 Ss Salyanarayana, Aged about SS years,
ee wed my me ASP Qeyere se & ts . . ~ ae --
Geo: Homemaker, Rio. D.No.4- Pe TaN TYC/2 Vinayaka Nagar, Near
~~ zy
N
Freaidency School, Nizamabad Town and [Nsinet
& Chigurupatl Anantha Lakshmi, W/o. Ch Tirupalayya, Aged' about 2 years,
Gee: Homernaker, R/o. D.No 27-83-9041, Official Colony, near Jaggu Junction,
Sri Nagar, Gajuwaka, Vishakapainam.
(Respondent Nos.6 to 8 are brought on record as LRs of deceased
Respondent Noo vide, Court order dated 30.07.2024 in LA.No.3 of 2024 in
AS.No. 708 of 2006.3
Froposed R6 to RB LR's of deceased Respondent No.2
Apoeal Under Section 96 of OPC is fled against the Judgement and decree in
OS No TO&/2001 on the file of the Addl. Senior Civil Judge, FTC, Gudivada dated
OSS 2006,
IANO: 4 QF 2006.
Petition under Section 151 of CPC is filed praying thal in the circumstances
stated in the memorandum of grounds fled in support of the petition, the High Court
may be pleased To siay all further proceedings including the execution petition in
pursuance of the Judgement and decree of the Caurt of the Addl. Serna Civil
_dudge, FTC, Gudivada in OS no. 10/2001 dated 04/08/2008, Pending disposal of
"AS TOS of 2006, on the file of the High Court,
IA NO: 4 OF 2024 :
Petition under Order 41 Rule § vw Section 181 of CPC is Med praying that in
ihe circumstances slated in the memorandum of grounda filed In support of the
petition, the High Court may be pleased fo stay all further proceedings in EP No.
100 of 2006 on the Ale of Pri Civil Judge (Senior Division}, Gudivada, Pending
disposal of AS 7OS8 of 2008, on the file of the High Court.
The Appeal corning on for hearing, upon perusing the Petition and the
rremorandum of grounds fled in support thereof and the earlier Order of the High
Gaur db 07.08.2024 made herein and upon hearing the arguments of Sn
SREENIVASA RAO VELIVELA Advocate for the Appellants and af SRI
S.RAMAGHANDRA PRASAD. Advocate for the Respondent Nos.1 & 2 and of SRIP
PRABHAKAR RAC! Advocate for the Respondent Nos.6 to 8, the Court made the
following
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DATED
INTERIM ORDER EXTENDED
RESERVED FOR JUDGMENT
AS.NG.708 OF 2006
