Andhra Pradesh High Court - Amravati
Begineni Munemma, vs Bagineni Pedda Balaiah, on 16 February, 2024
APHC010126882007 IN THE HIGH COURT OF ANDHRA PRADESH
:: AMARAVATI
(Special Original Jurisdiction) [
3397
]
FRIDAY ,THE SIXTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA
RAO
FIRST APPEAL NO: 691 OF 2007
Appeal against the Judgment and Decree Dated 6/08/2007 in OS.No.111 of
2003 on the file of the Court of the Additional Senior Civil Judge, (fast Track
Court), Nandyal, Kurnool District.
Between:
1. Begineni Munemma,, S/o.Pedda Chenchanna R/o.Nanivargam (V),
Banaganapalli Mandal, Now working as Panchayat Secretary at
R.Pampalli, Uyyalawada (M), Kurnool District.
2. Manda Ramudu,, S/o.Venkatapathy Agriculturist R/o.Nanivargam
(V), Banaganapalli Mandal, Kurnool District.
3. Manda Pedda Kondanna,, S/o.Venkatapathy R/o.Mahanandi (M),
Working as Clerk in Sri Mahanendeeswara Swamy Temple,
Mahanandi Kurnool District.
4. Manda Chinna Kondanna,, S/o.Venkatapathy Agriculturist
R/o.Nanivargam (V), Banaganapalli Mandal, Kurnool District.
...APPELLANT(S)
AND
1. Bagineni Pedda Balaiah, S/o.Pedda Chenchanna R/o.Nandivargam
(V), Banaganapalli Mandal, Kurnool District.
2. Bagineni Subbarayudu, S/o.Chinna Balaiah Agriculturists
R/o.Nandivargam (V), Banaganapalli Mandal, Kurnool District.
3. Bagineni Nageseshudu, S/o.Chinna Balaiah Agriculturists
R/o.Nandivargam (V), Banaganapalli Mandal, Kurnool District.
4. Bagineni Nagaraju, S/o.Chinna Balaiah Agriculturists
R/o.Nandivargam (V), Banaganapalli Mandal, Kurnool District.
5. Bagineni Sudhakar, S/o.Chinna Balaiah Agriculturists
R/o.Nandivargam (V), Banaganapalli Mandal, Kurnool District.
...RESPONDENTS
I.A. NO: 2 OF 2012(ASMP. NO: 3229 OF 2012)
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 amend the prayer in ASMP No.3016/2012 in AS No.691/2007
by substitution of A3 to A6 forA5 to A7 wherever is mentioned in the
affidavit and prayer
I.A. NO: 1 OF 2009(ASMP. NO: 383 OF 2009)
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 permit the petitioner to substitute the certified copies to the
originals Ex B37 to B44 in O.S.No. 111 of 2003 on the file of the
Additional Senior Civil Judge, Nandyal and return the originals Ex B37 to
B44 to the petitioners / respondents.
I.A. NO: 1 OF 2012(ASMP. NO: 3016 OF 2012)
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 permit the petitioenrs to substitute the certified copies of the
originals Exd.A5 to A7 in OS No.111/2003 on the file of the court of the
Addl.Senior Civil Judge, FTC., Nandyal
I.A. NO: 1 OF 2007(ASMP. NO: 2676 OF 2007)
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 direct the Respondents not to create or alienate any 3rd
party interest of the auit schedule property and pass such other order or
orders as is may deem fit pending the disposal of A.S.
I.A. NO: 4 OF 2007(ASMP. NO: 16209 OF 2007)
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
Counsel for the Appellant(s):SRI. KARRI MURALI KRISHNA
Counsel for the Respondents: P GANGA RAMI REDDY
Counsel for the Respondents: 804/P GANGA RAMI REDDY
The Court made the following:
JUDGMENT:
1. Today when the matter is taken up for hearing, learned counsel
for the appellants as well as the respondents have represented that
the matter has been settled between both the parties out of the Court
and requested to permit them to withdraw the appeal suit.
2. The representation by the learned counsel for the appellants is
recorded.
3. Accordingly, the Appeal Suit is dismissed as withdrawn. No
costs.
As a sequel, miscellaneous petitions, if any pending, shall stand
closed.
_____________________________________
JUSTICE V.GOPALA KRISHNA RAO
Date: 16.02.2024
SRT
