Yarasi Vijaya Kumar vs Billigunta Venkata Ramana
2024 Latest Caselaw 4659 AP

Andhra Pradesh High Court - Amravati

Yarasi Vijaya Kumar vs Billigunta Venkata Ramana on 21 June, 2024

APHC010638572023

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3462]
                          (Special Original Jurisdiction)

              FRIDAY ,THE TWENTY FIRST DAY OF JUNE
                TWO THOUSAND AND TWENTY FOUR
                                  PRESENT
            THE HONOURABLE SRI JUSTICE G.NARENDAR
                      SECOND APPEAL NO: 4/2024
Between:
Yarasi Vijaya Kumar                                            ...APPELLANT
                                     AND
Billigunta Venkata Ramana                                    ...RESPONDENT
Counsel for the Appellant:
   1. G V S MEHAR KUMAR
Counsel for the Respondent:
   1.
The Court made the following:

        Heard learned Counsel for the Appellant.

        The following substantial questions of law arose for consideration in

the instant Second Appeal.

    1) Whether the Courts below were right in holding that the cause of action

        arose within the jurisdiction of the Gurazala Court despite the admitted

        fact that the document was executed within the limits of Vijayawada?

    2) Whether the Courts below have failed in appreciating the repayments

        effected by the Appellant/Defendant? And for such other substantial

        questions that may arise for consideration, ADMIT.

        Notice.
                                 I.A.No.1 of 2023

   Head learned Counsel for the Appellant.

   This application is preferred praying to grant stay of the judgment and

decree, dated 11.02.2021.

    Perused the grounds urged in support of the Application and in the light of

the substantial questions of law framed by this Court, it is just and equitable to

stay coercive action against the Appellant.

   In that view of the matter, this Interlocutory Application is allowed subject

to the Appellant depositing a sum of Rs.3,50,000/- (Rupees Three Lakhs and

Fifty Thousand only) before the trial Court, within a period of six weeks from

today.


                                                                          _____
                                                                          GN,J.

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