Badiya Mohana Rao vs Pyla Tulasamma
2024 Latest Caselaw 366 AP

Andhra Pradesh High Court - Amravati

Badiya Mohana Rao vs Pyla Tulasamma on 8 January, 2024

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IN THE HIGH COURT OF ANDHRA PRADESH » : AMARAVAT! |
MONDAY, THE EIGHTH DAY DF JANUARY,
PWO THOUSAND AND TWENTY FOUR
: PRESENT:
THE HONOURABLE SRI JUSTICE B.SYAMSUNDER

SA NO: 8479 QF 2075
Behwean:
Badiya Mohana Rao, S/o. Danayya aged about 49 years Occ. Culivatior
Rio.D.No.1-78-41, Loddaputti Vilage, ichapuram Mandal, Srikakulam District
. Appellant Defendant

AND

Myla Tulasamma, Wio.Late Perayya, aged about 69 years Coc. vous en od,
Ra D Na. 1-95, Dharmapuram Vi lage, ichapuram Mandal, Srikakuda
_-RespondentPlaintiff

Second Appeal under Section 100 CPC, praying that in the circumstances
stated in the memorandum of grounds fled in support of the petition, the Hi ah Court
may be pleased fo set aside the Judgment and decrees in AS.No.22 of 2015 on ihe

fle of the Vi Additional District Judge, Sompeta, over the Judgerrent and decree in

O.S.Noe.22 of 1999, dated 05-08-2014 on the file af the Senior Chl Judge Sornpesta
Srikakulam District dt 17-09-2019 and fo restore the Judgment and decrse passed
by the learned Senior Civil Judge Sompeta O.S.No.22 of 1999 dt.05-08-2074,

iA No. 1 OF 2018

Petition under Order 41 Rule 5 sw 184 CPD praying that in the circumstances
stated in ihe affidavit filed in support of the patition, the High Court may be oie eased
fo slay all the proceedings including the Execution of decree and J Judgment §
ASNo 22015 on the Vi Additional District Jude ye Sompela setting aside the

Judgement and decree in O.5.22/1999 of Senior Civil Ju ge Sompeta dated O5-08-
2074, pending disposal of SA No.819 of 2049. on the fle of the = High Court,

The petition coming on for hearing, uson perusing the Petition and the
mariorandum of grounds filed herein and Orders of the righ Court dated
O3.07 2021, 05.03.2021 & 30.08.2021 made in IA.No.1 of 8019 and upon hearing the
arguments of Si Viswanath N, Advecate for the Petitioner and of Sri Ravi Kiran
Pannur, Advocate for ihe respondent, the Court made the follow ing

ORDER:

"The learned counsel for the petitioner Mr.N Viswanath, represented the CASA,

The learned counsel for the respondent Mr.Ravi Kiran FPonrury, represented that casa.

List the case affer four (04) weeks.

interim order granted carller stands extended Sl then."

TRUE COPY yy Fai

Q~

The Vi Additional D istrict Judge, Sornpeta, Srikakulam Clete. The Senior Ohd dur wige, Bompeta, 8 rial Destrict,

One OC to Sri Viswanath N_ "Ady fonate corn

One CC to Sd Ravi Kiran Ponnuru, Advocate fOr WG) One apare capy.

MGA COURT

OSS,J

DATED: 08-04-2024

NOTE: LIST THE CASE AFTER FOUR (04) WEEKS.

ORDER

SA.NG.B19 of 2019

EATENSION OF INTERIM ORDER

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Sess od RE FRA & ™ Nonsense SRS