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Vema Ramesh Babu Died vs Oruganti Ramanamma
2024 Latest Caselaw 1062 AP

Citation : 2024 Latest Caselaw 1062 AP
Judgement Date : 8 February, 2024

Andhra Pradesh High Court - Amravati

Vema Ramesh Babu Died vs Oruganti Ramanamma on 8 February, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVE
THURSDAY, THE EIGHTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
. -PRESENT:
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO.
AND
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
FIRST APPEAL NO: 496 OF 2023

%
NS
y
Ss

ie

Between: .

1, Varma Ramesh Babu (Died),

& Vema Venkayamma, Wro.Late V.Ramesh Babu Aged 63 years,
Occ-Housewilfe, Rlo Door No.1-32-50/45, dst Lane Sri Krishna
Nagar, Ooo Current Office Gujanagundla, Guntur, Guntur District,
AP

Korrapatl Mydhili, Dio.late V.Ramesh Babu Aged about 43 years,
Occ-Housawife Rio. Oder No.1-32-50/48, 1St Lane Sn Krishna
Nagar, Opo.Current Office Guijanagundla, Guntur, Guntur District,

ad

a

4. Palem Mrudula, D/o.Late V. Ramesh Babu Aged about 41 years,
Oce-Housewie Ryo Door: No.1-32-50/45, 1S Lane Sr Krishna
Nagar, Opp. Current Office Gullanaqundia, Guntur, Guntur District,
AP oe

5. Jelepalli Ramya Krishna, D/o.Late ViRamesh Babu Aged about 39
years, Occ-Housewite Rio. Door No. 1-32-50/45, ist Lane Sri Krishna
Nagar, Opo.Current Office Guianagundla, Guntur, Guntur District,

Appellants/Defendants

AND :

Oruganti Ramanamma, Wio.0. Satyanarayana Hindu, aged about 82

years, Occ-Housewits Rio-Pedda Nala Kalva Vilage, Kambharn

Mandal Prakasham District Andhra Pradesh

Respondent/Plainti¥'

Appeal Under Section 88-of cPC against the Judgment and Decree
GE21-07-2023 passed in O.5.No.232/2014 on the fle of the court of the |
Additional Districg Judge, Guntur: Guntur Districl, Andhra Pradesh

IA NO: 1 OF 2099 oe .

Petition under Order a1 Rule 5S of CPC praying that in the
orcurristances _ stated in the affidavit filed in support of the
petition, the High Court May be pleased fo grant stay of gl further
proceedings pursuant to the judgment and decree di24-4 P2023 in
O.9.N0.232/2014 on the fie of the court of the ist Additional CNstrict



Judge, Guntur, Guntur iustrict, Andhra Pradesh, Pending disposal of AS
4368 of 2023, an the file of the High Court.

The petiion coming on for hj aring, Hpen perusing the Petition and
the affidavit fled in support thereof a d the earlier Order of the High Court
Safed. 17.01.2024 upan hearing the argunents of SRI TURAGA SAJ
SURYA Advocate for the Patt oners, Mas. PILLS LAW FIRM Advocate for
the Respondent, the Court made t the following
ORDER:

Counter is filed.

For hearing, list the matter afer Iwo weeks.

inferim order granted earlier is extended for three weeks.

vast RAR

AS

"WFTRUE COPY! sec TION OFFICER »

For ASS am ar TTA

1. The f Additonal District Judge, Gurmtur, Guntur istic! Andhra Pradesh :

2. Oruganti RamanammeWio.O. Sal tyanarayana Hindu, aged about

82 years, Oce-Housewlfe Ryo. Pedda Nala Xalva Vi lage, Rambham

Mandal Prakasharn Dist ca Andhra Pradesh (by RPAD)

One CC to SRL TURAGA \ SAL SURYA Advorate HOPUC)

One CC to MS. PILUIX CAW FIRM Advocate [OPUC]

Twe spare canes

Oo 8 Be tod

et ae ae

N & a

HIGH COURT

UDPR,J & RAJ

DATED OR 02.2024

NOTE: LIST THE MATTER AF TSR TWO WEERS.

ORDER

INTERIM ORDER EXTENDED

 
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