Geddam Susheela vs Maddipoti Nageswara Rao
2024 Latest Caselaw 4536 AP

Andhra Pradesh High Court - Amravati

Geddam Susheela vs Maddipoti Nageswara Rao on 19 June, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

 APHC010093132023
                        IN THE HIGH COURT OF ANDHRA PRADESH
                                      AT AMARAVATI                 [3479]
                               (Special Original Jurisdiction)

                    WEDNESDAY ,THE NINETEENTH DAY OF JUNE
                       TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

          THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO

            THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

                           FIRST APPEAL NO: 317/2023

Between:

Geddam Susheela ( and Others                             ...APPELLANT(S)

                                     AND

Maddipoti Suryachandra Rao and Others                  ...RESPONDENT(S)

Counsel for the Appellant(S):

1. M S R SASHI BHUSHAN

Counsel for the Respondent(S):

1. SIVA RAMA KRISHNA KOLLURU

2.

The Court made the following:

Order:

Heard Sri M.S.R.Sashi Bhushan, learned counsel for the petitioners and Sri K. Siva Rama Krishna Kolluru, learned counsel for the Respondents.

There shall be stay of operation of the decree and judgment in O.S.No.115 of 2010 on the file of I Additional District Judge, East Godavari, Rajamahendravaram, on the condition of the petitioners/appellants depositing 50% of the decretal amount including interest within a period of four weeks from today, failing which, this order shall stand cancelled. Post the appeal after Six weeks.

_ ____ UDPR, J

___ JS, J