Andhra Pradesh High Court - Amravati
Gedala Chinathali vs .Sureddi Ramanamma on 22 January, 2024
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVTI
MONDAY ,THE TWENTY SECOND DAY OF JANUARY
ll^/O THOUSAND AND TWENTY FOUR
:PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
SECOND APPEAL NO:` 37 OF 2024
Between :
Gedala chinathali, W/o Venkata Ramana, Aged about 36 years ,Occ-House wife,
R/o Dondaparthy Junction, Sureddi kallalu. Near Mutyalamma Temple ,Jami village
Jami Mandal, Vizianagram District.
AppeIIant/Respondent/plaintiff
AND
1. Sureddi Ramanamma, W/o. Ramu, Aged about 43 years , Occ-cultivation, R/o
Dondaparthy Junction, Sureddi kallalu. Near Mutyalamma Temple ,Jami village
Jami Mandal, Vizianagram District.
2. . Sureddi Ramu, S/o Krishna Swamy , Aged about 46 years,occ-cultivation, R/o
Dondaparthy Junction, Sureddi kallalu. Near Mutyalamma Temple ,Jami village
Jami Mandal, Vizianagram District
Respondents/Appellants/Defendants
Second Appeal under Section 100 CPC, Aggrieved by the judgment and Decree
Passed by COurt Of Judge, Family Court Gum III Additional District Judge in A.S. No.104
of 2018 dated-29.09.2023, the AppeIIants begs to present this Memorandum of Second
Appeal against reversing the judgment and decree in o.s No 41 of 2011 dated ll-09-
2018 on the file of the Court of Junior Civil Judge Gum Judicial Magistrate of First class
Sungavarapukota
IANO: 1 OF2024
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 suspend the
judgment and decree dated 29-09-2023 passed in A.S.No.104 of 2018 on the file of
Court of Judge, Family Court Gum Ill Additional District Judge-Vizianagaram, Pending
disposal of SA 37 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition`and the affidavit
filled in support thereof and upon hearing the arguments of SRI BONU RAMA
SHANKAR RAO Advocate for the Petitioner, the Court made the following
ORDER
flHeard learned counsel for the Appellant.
Learned counsel for the Appellant is permitted to take out personal notice
to Respondent Nos. 1 and 2 by register post with acknowledgment due and file
proof of service in the Registry.
Status qua obtainl-ng as on today shall be maintained by both the parties,
for a period of four weeks.
Post the matter after three weeks. "
SD/-K.RAJA BABU
ASSISTAN TRAR
//TRUE COPY//
Tot
For ASSISTAN LREs TRAR
1. The Judge, Family Court Gum Ill Additional District Judge-Vizianagaram
2. The Junior Civil Judge Gum Judicial Magistrate of First Class Sungavarapukota
3. Sureddi Ramanamma, W/o. Ramu, Aged about 43 years , Occ-cultivation, R/o
Dondaparthy Junction, Sureddi kallalu. Near Mutyalamma Temple ,Jami village
Jami Mandal, Vizianagram District. (by RPAD)
4. Sureddi Ramu, S/o Krl-shna Swamy , Aged about 46 years,occ-cultivation, R/o
Dondaparthy Junction, Sureddi kallalu. Near Mutyalamma Temple ,Jami village
Jami Mandal, Vizianagram District ( 3 & 4 by RPAD)
5. One CC to SRI. BONU RAMA SHANKAR RAO Advocate [OPUC]
6. Onespare copy
HIGH COURT
NV,J
DATED :22/01 /2024
POST THE MATTER AFTER THREE WEEKS
ORDER
STATUS QUO
ia5 f[B2024
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