Mannam Mohan Rao vs Mannam Prakasa Rao
2024 Latest Caselaw 871 AP

Citation : 2024 Latest Caselaw 871 AP
Judgement Date : 1 February, 2024

Andhra Pradesh High Court - Amravati

Mannam Mohan Rao vs Mannam Prakasa Rao on 1 February, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
THURSDAY, THE FIRST BAY OF FEBRUARY,
TWO THOUSAND AND TWENTY FOUR
PRESENT:
THE HONOURABLE JUSTICE DR V RK KRUPA SAGAR
AS NO: 18 OF 2016

Between:
Mannem Mohan Rao, S/o. Peda Ankalah, aged 46 years, R/o.Prag gare Golony,
D.No. 37-71-2205}, Basie South By-pass Rand, Ongole, Prakasam Distri
AppellantiDefendant Not
AND
1. Mannam Prakasa Rao, S/o. Peda Ankatah, Aged $8 years, R/o Jayanthipel,
Chala, Prakasam Oisiniet,
2. Mannem Ananda Rao, S/o. Pacia Ankaiah, aged S4 years, APGR Schad,
Turimaiapenta, Kavali Mandal, S.P.S.R Mellore District
3. Mannam Pratap, Sfo. Peda Ankeiah, aged 50 years, R/o Haryana Colony,
Peamamiiia, Ongaie Municipal Corporation, Prakasam District.
4. Choppara Jayarrna, Wo. Yasurainam, aged 48 years, R/o. Rarumancty
Vilage, Tangutur Mandal, Prakasarn District.
§ Thatithoti Sarada, Wo. Ramaiah, aged 37 years, R/o. Baddipudi Vilage.
Wavapadu Mandal, Prakasam District ot

Respondenta/Plannitts
ars, R/o Jayathipeta, Chirala,

or

Sollapalll Padma, Wie Venkata Rag, aged 32

Frakasam District.

(RS not necessary party fo this pefition}
Respondent/Defencdant No. a

Apsneal Under Sectian 96 of OPC against the Judgment and Decree dated 2

741-2018, passed In CLS.No. 133 of 2013, on the He of on the District Judge, Prakasarn

at Ongaile,

IANO: TOF 20249

Patition uncer Section 1ST OPC praying that
affidavit Hed in suppart of the petition, the High Car
ali further proceedings in [A TI? D202T In GS 4
Dysinel Judge, Gnade, Pending disposal af AS
Sourt.

afin the circumstances stated in the
Ou it nay be pleased to grant slay of
13 TZ 8 A the file of the Frincipal

3 cH} n the fle af the High

Eo

&,

The Appeal coming an for hearing, upon perusing ihe Petition and ihe afidavil
fled in support thereof and the order of the High Court arder dated G8.07.2016,
25.09. S016 & O2.01.2024 made herein and upon hearing the arguments of Sr
MADHAVA BAO NALLURE Advacate for the Apoellant and the Court made the
folowing
ORDER:

"{ earned counsel for the appellant alone is present,

There is no representation for the respondents.

Learned counsel for the appellant seeks time to prepare a paper book and argue the appeal.

List the appeal 'for hearing' after five (OS) weeks.

On O2.04 2024 in LA No.1 of 2021 an interin stay was granted,

The inferim stay shall stand extended fH completion of hearing oF appeal." EX en

PYRUE COPY!

Fone ,

Ta,

3..The Brncipal District vuck

2. One CC ia SRE MAD HAVA RAG NAL LURT Advorate [OPUC} "One spare copy

HEGN COURT