Budda Kasi Visweswara Rao vs Motukuri Somabrahmam
2024 Latest Caselaw 1155 AP

Andhra Pradesh High Court - Amravati

Budda Kasi Visweswara Rao vs Motukuri Somabrahmam on 12 February, 2024

                    IN THE HIGH COURT OF ANDHRA PRADESH ::
                                  AMARAVATI                               [ 3397]
                              (Special Original Jurisdiction)



                   MONDAY ,THE TWELFTH DAY OF FEBRUARY
                     TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

  THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA
                             RAO

                       FIRST APPEAL NO: 529 OF 2008

Between:
   1. Budda Kasi Visweswara Rao, S/o. Appalanaidu Business R/o. D.No. 14-8-8,
      Main Road, Anakapalle, Visakhapatnam Dist.
   2. Kandregula Shyama Chandra Rao, S/o. Adiyya, Hindu Teacher R/o. M.P. U.P.
      School, Munagapaka Village, Anakapalle, Visakhapatnam Dist.

                                                                ...APPELLANT(S)
                                     AND
   1. Motukuri Somabrahmam, S/o. Dharma Sanjeeva Rao, Hindu Business R/o.
      Saradanagar, Narsipatnam, Visakhapatnam District.
   2. Pentakota Chinda Surya Narayana, S/o. Late Suryarao, Hindu Business R/o.
      D.No. 14-22-11, Nindanam Doddi, Anakapalle, Visakhapatnam District.

                                                                ...RESPONDENTS

I.A. NO: 1 OF 2008(ASMP. NO: 1175 OF 2008)

       Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to
grant stay of execution of decree dated 7-3-2008 in O.S. No. 55 of 2003 on the
file of the Senior Civil Judge at Narsipatnam, pending disposal of the above
appeal and be pleased to pass

Counsel for the Appellant(s):SRI. T V SRI DEVI

Counsel for the Respondents:

The Court made the following:


JUDGMENT:

1. Learned counsel for the appellants fairly represented that the appellants are

not inclined to prosecute the appeal and that necessary orders may be passed. The

representation made by the learned counsel for the appellants is recorded.

2. Hence, the appeal is dismissed for default. There shall be no order as to

costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

___________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.12.02.2024 CVD