Adam Sab vs Razia Bee
2024 Latest Caselaw 1063 AP

Citation : 2024 Latest Caselaw 1063 AP
Judgement Date : 8 February, 2024

Andhra Pradesh High Court - Amravati

Adam Sab vs Razia Bee on 8 February, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
THURSDAY, THE EIGHTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAI
IA No, 1 OF 2022 A
iN .
AS NO: 818 OF 2013

Seiween:
G. Bhanu See, Wo G Khaia Mohiddin, aged about 86 years, Occ: House wife, Réo
D.No. 18/483, Neeruganti Veedhi, Old Town, Anantapur,
_.Patitione/2"* Respondent
(Patitioner j mn AS SiS GF 2013
on the file of High Court}
AND
4. Adam Sab, S/o. Late Adam Padda Nabi Sab, Occ: Business, Rfo. D.No.
1/3/19, Boya Thippanna Veedhi, Uravakonda Town, Anantapur District.
Jaffer Sab (Died) Rep by his L.Rs.3 to § vie [A.No. 1 of 8013 (ASMP 2148 of
2043, db 17.09.2013)
3. Fulekha See, \Wio. Late Jaffar Sab, Gem Household, R/o. D.No. dv/2/ai, Boys
Thippanna Veedhi, Uravakonda Tawn, Anantapur District.
4 A Shamiuliah, S/o. Late Jaffer Sab, Oce: Business, R/o. D.No. 14/2/31, Boys
Thinpanna Veedhi, Uravakonda Town, Anantapur District.
S. A.Rafseq, S/o. Late Jaffar Sab, Qceo: Business, Rio. D.No. 14/8/31, Boya
Thippanna Veedhi, Uravakonda Town, Anantanur District.
8. A&A Hidayathullah, S/o. Late Jaffar Sab, Goo Business, Ro. O.No. 14/2/31, Roya
Thinpanna Veedhi, Uravakonda Town, Anantapur District.
.-Respondents/appetiants
?. Razia Bes, Wo. «. Hasan Sab, Occ: Household, R/o Near Tara Mashed
Salyandurg Road, Anantapur.

et

._Respondent/1* Respondant
fRespondenis indo-}

Petition under Sectian 181 CPO is Med praying theft in the
circumstances stated in the affidavit filed In suppart af the petition, the High Court may
be pleased to direct the Respondents not io allenate or creaie any 3° party's interest
in respect of the "Subject Properties" Covered under Judgment & Decree ab
03.08.2013 in O.S.No.12 of 2009 on the file of Judge, Family Courbourm-Add! Drat
Judge, Anantapuraru, pending dispasal of AS No.848 of 2073, on the Me of the High
Court,

The petition coming on for hearing, upan perusing the Petition and the affidavit
fdect in support thereof and upon hearing the arguments of Sri Maheswara Rao
Kunchem, Advacate for the Petitioner and Sri Seshagir, Advocate for the Respondent
Nes], 3 to 6, the Cart made the fallowing:

ORDER:

"Sri Maheswara Rac Kunchem, isarnad counsel for respondent Neg in the Appeal alone is present,

LA.NO.O1 of 2022 is an aoplication Hied Seeking @ directian to direct the appellants as well as feapondent No.d in the appeal who are shown as PSSPandents in this application, not ta encumber or allenate tha Suh schedule Properties, Copies of various decuments are Med fo show the efforts of their Party in trying to alienate the oronerties.

Yoday there is RG representation for fespondents in this application Which means the appellants anc frat respondent in the appeal,

While granting time for them ta ig COUNTS. interin Sy 88 prayed for is granted for six weeks.

List the matiors after six weaks" ;

'edhe Ug. aR DEVE

| ASSISTANT REGISTRAR

TR iFE COP yi Far &

Fa,

The Judge, Family Courboum-Add] [Net Judge, Anantapuramy

Adam Sab, Sin. Late Adarn Pagda Nati Sah Ryo. O.No aa 3, Boye Thinpanna Veedhi, Uravakonds Towrt, Anantapur District

%. Zulekha Bes, Vis. Late Jaffer Sab, Rig, DLNo. Maa | Sove Thinpanna

Veedhi Uravekornes Tow, Ananiagour DNetricr,

4, A Shamiullah, Sig. Late Jaffar S96, Rio. D No. T4i27214, Boya TRinpanna Veedhi, Uravakanda Town, Anantapur Distries