Kallem Devanandam vs Dasamanthulu Rupa
2024 Latest Caselaw 563 AP

Andhra Pradesh High Court - Amravati

Kallem Devanandam vs Dasamanthulu Rupa on 12 January, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAYS
FRIDAY, THE TWELFTH DAY OF JANUARY,
PAVO THOUSAND AND TWENTY FOUR

(PRESENT:
THE HONOURABLE SRI JUSTICE UDURGA PRASAD RAG
SECOND APPEAL NO: 467 OF 2023 --

Bebveen:
Kallem Devanandam, S/o Sanjeeva Rao, Aged 55 yrs, Oce: Employee CMM Deot.,
E.No. 1120568, Steel Plant, Visakhapatnam, Rat Steel Plant Guartrs, Uk uNnagaram,
Visakhapatnam.
_ Appellant Appsiant/Defendant
AND
Dasamanthulu Rupa, Wo Kanaka Raju, Aged 45 yrs, D.No.17-4-5 Official Colony,
KGH Wardboys ling Maharanipeta Visakhapainam.
_RespondentiRaspondent/
Plaintiff

Seoond Anpeal under Section 100 OPO is fled against the order dated plsased
is pass an Order to Set-Aside the Decree and dudgment passed by the Appellate
Court in A.S.No. 8/2023 on the file of XIN Addifional District Judge at Gaiuwaka dated
11" day af August, £023 by dismissing the Appeal by Confirming the Trai Gourt
judgment passed in O.S.No.1GD/8019 on the file of Junior Civil Judge, Galuwaka d
Uord day of February, 2023 by ALLOWING the Second Appeal in the Interest of the
justice:

IA NO: 1 OF 2023:

Petition under Section 151 CPC is fled praying thal in the circumstances
Staled in the affidavit Med in suppart of the petition, the High Court may be pleased to
pass an Cider to slay of the Operation of the Decree in O.S.No.100/2019 on the He of
Junior Civd Judge, Gajuwaka dt.O3-D2-2629 including oho Execulian Proceedings in
EP No Sis0s3, pending disposal of SA. No 48? of 2023, on the Sle of the 'High
Our.

The petition corning on fer hearing, upon perusing the Petition and the afidavit
Hed in support thereof and upon hearing the argurnents of Sri Zanngala Srraam,
Advocate for the Petitioner, fhe Court made the following:

ORDER:

"Though notices served on the respondent, there is no representation for her. .

Neard the learned counsel for pefitioner.

There shall be stay of all further proceedings pursuant to the judgment in AS.No./2023 on the file of the learned XI] Additional District Judge, Gajuwaka including execution on the condition of the petitioner depositing 80% of the EP. amount within four (4) weeks from today, subject fo giving credit to the

petiioner any amounts recovered in the E.P.

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Fost alter six iS} weeks :

ASSISTANT REGIS ye _ PRUE copys gee

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Phe RH Acie citio nat Cisinict Judge at Gajuwaka The Junior Civ f Judge, Gaiuivaka

Dasamanthuley Runa, We ) Nanake Raju, Do. Wardboys fine Maharanipes 8 Visakhapainarn One CC to Sri Zanngaia Sriraa mM, Advocate [O} One spare cep py

oF

Galony, KGH

HIGH COURT

UDPRJ

DATED AOU 2024

NOTE: POST AFTER SIX (G} WEERS

ORDER

SANG.4S? of 2023

STAY