Ramireddy Narasimha Reddy vs Bandi Vijayalakshmi Jayalakshumma
2024 Latest Caselaw 1238 AP

Andhra Pradesh High Court - Amravati

Ramireddy Narasimha Reddy vs Bandi Vijayalakshmi Jayalakshumma on 14 February, 2024

                IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI                  [ 3368 ]
                                  (Special Original Jurisdiction)




              WEDNESDAY ,THE FOURTEENTH DAY OF FEBRUARY
                   TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

            THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                           FIRST APPEAL NO: 18 OF 2024

appellants beg to present this Memorandum of the Regular Appeal to this Honble High
Court against Decree and Judgment passed in O.S.No.9 of 2012 on the file of the II Addl.
District Judge, Kadapa at Proddatur dt.23.11.2023

Between:
   1. RAMIREDDY NARASIMHA REDDY, S/o.Chinna Gangi Reddy, aged about 62
      years, Hindu, R/o.D.No.2/ 127-23, Maheswarinagar, Yerraguntla Village and
      Mandal, Kadapa District.

                                                                       ...APPELLANT(S)
                                       AND
   1. BANDI VIJAYALAKSHMI JAYALAKSHUMMA, W/o.Chandra Narayana Reddy,
      aged about 52 years, Occ Hindu, R/o.Goturu Village, Thondur Mandal, Kadapa
      District.
   2. Ramireddy Chinna Gangi Reddy, (died),
   3. Sirigireddy Maheswari, S/o.Sadasiva Reddy, aged about 59 years, Hindu,
      Housewife, R/o.D.No.3/2A2, Vempalli Road, Yerraguntla Village and Mandal,
      Kadapa District, Kadapa.
   4. The State of Andhra Pradesh, rep. by its District Collector, Kadapa District,
      Kadapa.
   5. The Land Acquisition Officer and Revenue Divisional Officer, 7 Roads, Kadapa,
      Kadapa District
   6. Sirigireddy Sadasiva Reddy, , S/o.Anki Reddy, aged 65 years, R/o.D.No.3/2A2,
      Vempalli Road, Yerraguntla town and Mandal, kadapa District.

                                                                      ...RESPONDENTS

IA NO: 1 OF 2024

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 may be pleased to grant stay of passing final decree in pursuance to the preliminary decree and judgment passed in O.S.No.9 of 2012 dt.23.11.2023 by the II Additional District Judge, Kadapa at Proddatur pending disposal of first appeal and pass such

Counsel for the Appellant(s):SRI. K RATHANGA PANI REDDY

Counsel for the Respondents: V R REDDY KOVVURI

The Court made the following:

I.A.No.1 OF 2024 Sri K.Rathanga Pani Reddy, learned counsel for petitioner present. Learned counsel representing learned counsel for respondents present.

It is submitted that the Final Decree Petition was filed in the trial Court basing on the decree and judgment under challenge in the present appeal.

In that view of the matter, "it is ordered that the learned trial Court can proceed with the proceedings in the Final Decree Petition, except passing of final decree, till disposal of the appeal".

Accordingly, the application is ordered.

COURT MASTER/PERSONAL SECRETARY RMD