Dr.Pelluru Siva Rama Krishna Murthy vs Syed Yasmin
2024 Latest Caselaw 1060 AP

Citation : 2024 Latest Caselaw 1060 AP
Judgement Date : 8 February, 2024

Andhra Pradesh High Court - Amravati

Dr.Pelluru Siva Rama Krishna Murthy vs Syed Yasmin on 8 February, 2024

Author: U_ Durga Prasad Rao

Bench: U_ Durga Prasad Rao

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAIAN
THURSDAY, THE EIGHTH DAY OF FEBRUARY . ss 8
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE U_ DURGA PRASAD RAO
AND
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA __.

iA No. 1 OF 2023
IN
AS NO: 464 OF 2023

Between: .

1, Dr Palluru Siva Rama Krishna Murthy, (died)

&. Sr. Pelluru Nagalakshmi, Wo. Late Pedluru Sivarama Krishna Murthy,
aged about 86 years, Household, Rio. Flat No. 22, Anjana Apariment,
Tekkernitta, Nellore. a

3. Pelluru Sarath Chandrika: Oyo. Late Pellury Sivarama Krishna Murthy,
aged about 45 years, Gece "Household, Rio. Flat No. 22, Anjana
Apariment, Tekkemitta' Nellore,

4. Pelluru Santhosh Kumar, S/o. Late Pelluru Sivarama Krishna Murthy,
aged about 43 years, Oce . Private Employes, Ryo. Flat No. 23. Anjana
Apartment, Tekkemilta, Nellore.

S. Pailuru Siva Karthik, So) Late Petry aiverama Krishna Murthy, aged

about 40 years, Occ . Private Employee, Rio. Flat No. 22. Anjana
Apartment, Tekkemiita, Nellore
._ Appellants
(Petitioner in AS 484 OF 2033
an the fle of High Courf}
AND

Syed Yasmin, Wo. Syed Manjur Ahamed, aged about 42 years, Qec:
Business, Rio. Flat No. 304, RGN Apartment, Pedda Sazaar, Nellore Cry,

. Respondent
Respondents inde.)
N }

Petition under Section 181 CPC is filed praying that in the circumstances

stated in the affidavit fled in-supoort of the ettion, the High Court may be
UY B g

teased to stay all further proceedings including exscoution proceedings if any in
pursuance to the Common Judgment and Decree dated 18-04-2003 passed in
O.S.No. 1585/2017 on the fle of the Hl Additional District Judge, Nellore, pending
disposal of AS No.484 of 2023: on the file of the High Court,

The petition coming on fer hearing, upen perusing the Petition and the

afiidavit Sled in support thereof and the earter Qrders of the High Court dated
OT.09.2023, 22.08.2033, & 02.13.2023, made herein and upon hearing the
arguments of Smt K. Pallavi, Advonate for the Appsiiants, and of Sr


Tallapragada Sr Rama Bale Learn nee Course represeniing Sri 5. Satisn
Ragpondant, he Court made the following

ume, Learned Counsel for ihe

ORDER:

For fling counter, at request, list the matter after two weeks.

interim order granted earlier 's extended far four weeks.