Andhra Pradesh High Court - Amravati
Moddulla Guravamma vs Upputuri Prasada Reddy on 1 March, 2024
APHC010593592011
IN THE HIGH COURT OF ANDHRA
PRADESH
[3365]
AT AMARAVATI
(Special Original Jurisdiction)
FRIDAY ,THE FIRST DAY OF MARCH
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
FIRST APPEAL NO: 97/2011
Between:
1. MODDULLA GURAVAMMA, W/O. VENKATA REDDY
R/O. GORANTLA VILLAGE, GUNTUR RURAL
MANDAL, GUNTUR DISTRICT.
...APPELLANT
AND
1. UPPUTURI PRASADA REDDY, S/O. BIKSHA REDDY
BUSINESS R/O. GORANTLA VILLAGE, GUNTUR
RURAL MANDAL, GUNTUR DISTRICT.
2. UNION BANK OF INDIA MAIN BRANCH GUNTUR,
REP. BY ITS MANAGER G.T.ROAD, NEAR
VEGETABLE MARKET, GUNTUR DISTRICT.
3. CENTRAL BANK OF INDIA MAIN BRANCH GUNTUR,
REP. BY ITS MANAGER, NAAZ CENTRE, GUNTUR
DISTRICT.
4. UCO BANK ARUNDELPET BRANCH GUNTUR, REP.
BY ITS MANAGER, 9TH LINE, ARUNDELPET,
GUNTUR DISTRICT.
...RESPONDENT(S):
IA NO: 1 OF 2011(ASMP 379 OF 2011
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased to suspend the
operation of the judgment and decree in OS.No. 8/2002 on
the file of the III Addl. senior Civil Jduge (FTC) at Guntur
dated 03.09.2010, pending disposal of the appeal
IA NO: 2 OF 2011(ASMP 912 OF 2011
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased to grant injunction
against the 1st respondent by restraining him from
alienating the joint family property as mentioned in the
Schedule A,B and C of the plaint by way of sale, mortgage
or lease etc., to any third parties, pending disposal of the
present apepal before this Hon'ble Court by virtue of
judgment and decree in OS.No. 8/2002 on the file of the III
Addl. Senior Civil Jduge (FTC) at Guntur dated 03.09.2010
IA NO: 5 OF 2011(ASMP 1866 OF 2011
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased
Counsel for the Appellant:
1. V RAMU
Counsel for the Respondent(S):
1. TURAGA SAI SURYA
The Court made the following Judgment:
1. Learned counsel for respondent No.1 alone is
present.
2. No representation for the appellant. It was so on
18.12.2023, 22.02.2024 and on 27.02.2024. The matter is
listed under the caption 'for dismissal'. However, there is
no representation for the appellant.
3. In the result, this appeal is 'dismissed for non-
prosecution'. No order as to costs.
As a sequel, miscellaneous petitions, if any pending,
shall stand closed.
__________________________________
JUSTICE DR.V.R.K.KRUPA SAGAR
Date: 01.03.2024
SR
THE HON'BLE JUSTICE DR.V.R.K.KRUPA SAGAR
Date : 01.03.2024
SR
