Chinta Suryanarayana vs Chinta Ramakrishna
2024 Latest Caselaw 4519 AP

Citation : 2024 Latest Caselaw 4519 AP
Judgement Date : 19 June, 2024

Andhra Pradesh High Court - Amravati

Chinta Suryanarayana vs Chinta Ramakrishna on 19 June, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV® <

WEDNESDAY THE NINETEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU
AS NO: 235 OF 2024
Between:
Chinfa Suryanarayana, S/o Kumara owamy, age about 73 years, Occ
Business, Rio D.No.2-3-77, Near Rarna Theatre, New Kotlapeta, Pthapuram,
hast Godavari District.
AppelantDefendant No.2
AND
j. Chinta Ramakrishna, S/o late Kurnara Swamy, age abou! 85 years, Oce
Business, Rio DO No.70-2-95/2, Vinayak Nagar, Ramanayya pela,
Kakinada Town, East Godavari District.

Respondeny Pian

i

ChintaVenkala Rao, S/o Kumara Swamy, age about 75 years, Gee
Business, Rio Near Rama Theatres, New Kottapeta, Pithapuram, East
Godavari ONstrict.

Respondent/Defendant No.

Appeal Under Section 86 of CPC , High Court may be pleased tn allow
ihe appeal by setting aside the judgment and Decree dated 30-12-2094,
passed in OS.No.18 of 2074, on the fle of RH Additional District Judge,

Pithapuram

IA NO: 1 OF 2624
Petition under Order 41 Rule 5 of CPC ig filed praying that in the

circumstances stated In the affidavit Med in support of the petition, the High

ys


ourt may be pleased tn stay all further proceedings pursuant to the Indgmert
and decree dated 30-18-2028 passed In OS No.i8 of 2074, on the fle of the
XM Additional [Netrict Judge, PHhanuram, Pending disposal af AS 235 of 2084,

an the fle of the High Court.

The peliian coming on for hearing, upon perusing the Petition and the
affidavit Sled in support theren? ancl upon hearing the arguments of SRI TN M
RANGA RAG Acivocate for the Petitioner, the Court made the following

ORDER

'| earned counsel for the appellant submits that the appeal is fled to challenge the preliminary decreas, dated 30.72.2023, in O.3. No. 18 of 20t4, on the Hie of RH Additional Oistrict Judge, Pihapuram. He would submii that pursuant fo the oreliminary decree, which is under challenge, the plaintiff filed final decres vide F.D.LA.No.461 of 2024, which is posted fo this day. Ne seeks stay of further procesdings.,

Naving regard to the above, interim stay is granted with a specific observation that only passing of final decree is stayed and the rest of

ihe proceadings can ga an.

Fost fhe matier after sight (08) weeks." SOA SRINIVAS ASSISTANT REGISTRAR

For ASSISTANT REGISTRAR TS, The Xf Additional District Judge, Sthanuram

2. Chinta Ramakrishna, Slo late Kumara Swam Wy, age about SS years, Occ Business, Rin O No. 70-2-95/2, Vinayak Nagar, Ramanayya peta,

oy Let yne « ny Rheyod STDs! Munsee? Makinada Town, fast Saodavar District,

3. ChintaVenkata Rao, Sio Kumara Swamy, age about 75 years, Occ

Business, R/o Near Rama Theatre, New Katlaneta, Pithapuram, hast Godavari District (2 & 3 by RPAD)

§. One OC to SRE TN M RANGA RAG Advocate POPUC}

, One spare copy

HAGH COURT

AYRB,J