P. Lakshmi Devi, vs P. Purushotham Reddy,
2024 Latest Caselaw 4679 AP

Citation : 2024 Latest Caselaw 4679 AP
Judgement Date : 24 June, 2024

Andhra Pradesh High Court - Amravati

P. Lakshmi Devi, vs P. Purushotham Reddy, on 24 June, 2024

[ 3364}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY, THE TWENTY FOURTH DAY OF JUNE
WO THOUSAND AND TWENTY FOUR

PRESENT:

THE HONOURABLE SRI JUSTICE AV. RAVINDRA BABU

FIRST APPEAL NO: 150 OF 2024
Between:
1. P. Lakshmi Devi, Wie. Purushotharn Redely, Aged about 48 years
é. P. Vyplawi, D/o. Rurushotham Reddy, Aged about 25 years,
Both are residing af D.No.3-46-B, Mayabazaar, Neerugathuvaripalis,
Madanapalle, Chittoor District.
Appelantplaintifis
AND
1. P. Purushotham Reddy, S/o. P. Narayana Reddy, Aged 48 years,
Rfo.D.No,31-80/16-1, Kothaindiu, Punganur, Chittoor District
é. WN. Krishna Reddy, S/o. Gurava Reddy, Aged 63 years, Rio. Katiperi
Vilage, Chowdepalle Mandal, Chittcor District.
a. N. Sudhakar Reddy, S/o. Krishna Reddy, Aged 41 years, R'o. Xaliperi
Vilage, Chowdepalie Mandal, Chittoor District.
4. N. Raja Reddy, S/o. Krishna Reddy, Aged 37 years, R/o.Katiper
Village, Chowdepalle Mandal, Chittoor District.
Respondenta/ defendants

Appeal Under Section 98 RAV ORDER 41 RULE 1 of OPC against the
Judgment and Decree in OS No. 06 of 2074 on the file of H Adel. District and
Sessions Judge af Macdanapaille dated 28-12-2089, to the extent relecting the

claim of the appellants for grant of maintenance and disallowing creation of
charge on fiem No. 2 of the suit schedule Droge


Se eA

IANO: 2 OF 2024

~ Salon fener ys Swe TREE Ua . a ENO le Fiat
Petition under order 39 Rule t and 2 RAY Section 181 OPC is fled

wok
pee
oh.
Ss
ae
ve
anh,
%
a

oraying that in the circumstances stated in the accormpanying aff
: xt Foe oF og. Shao Lidiog$ ¢ ssyk pero . ' ae ey wo

mm support of the peition, the High Court may be pleased fo restrain the
- 3 . oS Bien gag shh ene wis cis cghe s N Sexes NE open oat ¥
respondents from alienating the sul echeciuls property , Pencing dispasal of

AS 150 of 2024, on the fle of the High Court.

iA NO: 7 OF 2086

Petition under Section 157 CPC is fled praying that in the
crcumstances stated in the accompanying affidavit filed in support of the
pettion, he High Court may be pleased io order attachment of Ham no? of
ihe sul schedule property, Pending disposal af AS 150 of 2024, on the file of

the High Court,

The Apseal coming on for hearing, upon perusing the Petition and the
affidawl fled in support thereof and upon hearing the arquments of SRI PY
a Ram, Advocate for the PofiionerS and of Smit S. PARINEETHA,

be sheet ATAS DBA A Ha Meu melon HA txts
Standing Counsel for respondent Nos.2 to 4, the Court made the following

ORDER:

"R is represented by Sri BY.Durga Prasad, learned counsel! that today Smi.$.Parineetha, learnedd counsel is fling counters in LA.No. of 2024 for respondent Noss to 4d and seeks time.

No representation for the respondent Na. 1.

Learned counsel for the anoallant seeks to grant interim order, in the mean time, so as to restrain the respondents from alienating the

property.

SEAT

As the respondents are not filing counter in spite of time granted,

the respondents are directed to maintain stafus-quo as on this day, in

respect of thelr alleged efforts to alienate the scheduled property in favour of the third parties Hl 22.07.2024.

To,

List the matter on 22.07.2024.

in the meantime, they shall file counter."

SDI-G SRINIVASA REDDY ASSISTANT REGISTRAR TRUE COPMI SECTION OFFICER

1, Hl Addl. District and Sessions Judge at Macanapaile