Smt Nallabathula Kumari vs Sri Allu Udaya Bhaskara Rao
2024 Latest Caselaw 675 AP

Andhra Pradesh High Court - Amravati

Smt Nallabathula Kumari vs Sri Allu Udaya Bhaskara Rao on 24 January, 2024

Author: U Durga Prasad Rao

Bench: U Durga Prasad Rao

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!

WEDNESDAY THE TWENTY FOURTH DAY OF JANUARY,
TWO THOUSSND AND TWENTY FOUR
'PRESENT:

THE HONOURABLE SRI JUSTICE U DURGA PRASAD RAO
CIVIL REVISION PETITION NO: 779 OF 2024

Sehweart:
1. Smi.Nallabathula Kumar, Wo. N.Ramulu {died
2. Sri NallabatulaRarnulu, S/o.N.Kandayya (died)
3, Sri Naguiapalll Ramesh, (As per E.P. Cause tile) Nallabatula Ramesh ahas

Ramu, So. iste NallabathuiaRamulu Aged about 32 years, R/o. Near High
School, B.C.Colony, Kondayyavalasa Colony, Aganampudi, Gapavaka
Mandal, Visakhapainar.
..Peatitioners/ Judgment Debtors No.l fo 3
AND
1. Sn Alu Udaya Bhaskara Rao, S/o. late Appala Swamy, Aged 55 years, Rfo.
G.No. 3444, Secfor-Vi, Ukkunagaram, Visakhapatnam.
. Reapondentsa/Decres Holder
Smt. Nallabathula Madhuri, Wo Nalishathula Ramesh alas Ramu, Aged
about 26 years, R/o Near High Shoal, B.C. Colony, Kondayyavalasa Cclony,
Aganampud!, Ganavaka Mandal, Visakhapatnam.
. RespondentfRespondant No.4
{Respondent No.2 is not necessary to the C.R.P.)

Petition under Section 115 of C.P.C, againat the Orders dt 20-10-2085 in EA,
No. 38 of 2020 In E.P.NG.27 of 2044 in O.S.No.375 of 2007 on the Me of Junier Givi
Judge at Gajuwaka, Visakanainam distinct.
iA NO: 1 OF 2024

fatition umer Section 191 CPC praying that in the clrounstances stated in
the affidavit fled In sunport of the petition, the High Court may be pleased to
suspend the operation of order dated 20-10-2025 in EA. Na. 38 of 2020 In ELP. Ne.
27 of 2014 In G.S. No. 375 of 2O07 on the fle of Junior Civil Judge, Gajuwaka,
pending disposal of CRF 119 of 2024, on the fle of the High Court.

The pefiton coming on for hearing, upon perusing the Peftion and ihe
grounds fled in support thereof and upon hearing the arguments of Sri T.D. Phan:
Sumar,Advocate for the Petitioner, Si N.Siva Reddy, Advacate for the Respondent
No.7 and the Court made the following
ORDER:

«Status quo obtaining as on today shail be maintained by all concerned, pursuant to the impugned order in E.A.No38/2020 In E.P.No.gv/2008 in 0.5. No 37 S/2007, dated 26.10.2023, for a period of thres(3} weeks.

Past after one week"

SEM. PRABHAKARA RAQ

ASSISTANT REGISTRAR...

ATRUE COPY! we SECTION OFFICER

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The Jumor Civi Judge, G Sr Alu Ddeya Shaskars Ran S/ O No S444 Sectar-Vi, Ubkun Gne CC ie SRE TD P, One OO te Sri. N SIVA REDDY &c One spare co

ahawaka, Visakhapat late Appal a "Swamy. Aged

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HIGH COURT

UDOPR J

DATED 248A (202d

NOTE: POST APTER ONE WEEK.

ORDER

CRP.No Ts of 2024

STATUS QUO