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Devireddy Lakshmi vs Yekula Madhavi
2024 Latest Caselaw 3767 AP

Citation : 2024 Latest Caselaw 3767 AP
Judgement Date : 1 May, 2024

Andhra Pradesh High Court - Amravati

Devireddy Lakshmi vs Yekula Madhavi on 1 May, 2024

Author: K Sreenivasa Reddy

Bench: K Sreenivasa Reddy

WEDNESDAY .THE FIRST DAY OF MAY
TWO THOUSAND AND TWENTY FOUR

:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
SECOND APPEAL NO: 189 OF 2024 a
Between: y,

1. Devireddy Lakshinl, Wo Venkata Subbereddy, Aged about 45 yeara, Occ
Housewife, Rio Meerjapeta Village, Tarlupadu Mandal, Prakasam District,
Andhra Pradesh.

2. Devireddy Chinna Venkata Re¢ dy, Sfo Subbareddy, Aged about 73 years,

Oce Cullivation, R/o Mesrjapeta Vilage, Tarlupadu Mandal, Prakagam
District, Andhra Pradesh
Appelanis/Appeliants/Defendanis
AND
Yekula Madhavi, Wo T Gahreddy, Aged about 43 years, Oco Unknown, Rio
United Arab Emirates _ Rap by GPA S fi Yekula Subba Reddy, S/o
Musaireddy, Aged about 74 years, Ode Reid. Employes, Rio D.No 1-202-A/25.F,
Ramakrishna Colony, Opposite to Current office, Tarlupadu Road, Markapur

Mandal Frakasam District, Andhra Pradesh.
Respondent/Respondent/Flaingtt

Second Appeal under Section 700 CFO against the Judgment and Decree
ch 15-02-2024 passed in AS.No3
Additional District Judge, Markapur, Prakasam Oistrict, Andhra Pradesh in

'of 2018 on the file of the court of the Vi

confirming the judgrnant and decrees dated O5- 02-8018 passed in O.S.No i? t of



S834 an the fife of the court of the Senior Civil Judge, Markapur, Prakasam

iNstrict, Andhra Bradesh

iA NO: 4d OF 2024

Petition under Section 41 Rule § af CPO praying thal in the circumstances

slated in the affidavid Risd im supsort of the petition, the High Court may be
gieased to grant stay of all further prosesdings including execution of the

oP a

judgment and decree dated 05-02-2078 passed in O.9.No.779 of 2077 on the fis
of the court of the Senior Cav Judge, Markapur, Prakasam Oistrict, Andhra
Pradesh, Pending disposal of SA 189 of 2024, on the file of the High Court,

x

The peltion coming an for hearing, upan perusing the Petdion and the
atiidavil Hed in support thereaf and ugon hearing the arguinanis of SAE TURAGA
OAL SURYA Advocate for the Patiiianers, MS. SWIAPNA PRIYA CHAKKILAM

oN 3. Pad

Advocate for the Respondent, ihe Court made the following

ORDER

*"Meard, Perused the racord. Siatus que obtaining as on today shall be maintained by bath the marties, until further orders,"

SONSK MD RAFI & ASSISTy NT , REGISTRAR

HYRUE COPYH SECTION OFFICER

For & ce wee ows

7. The Senior Civil Judge, Markapur, Prakasam District, Anchra Pradesh

2. Ths Vi Additional District Judas, Markapur, Prakasa CNetriet, Andhra Pradesh

we 6st be

Sr Yekula Subba Reddy, Sfo Musalreddy , GPA for Yekula Madhavi, io TY Galreddy, Aged about 48 years, Occ Unknown, R/o United Arab Emirates (UAE), Aged about 74 years, Occ Ratd, Employes, Rio D.No 4I- 20S-A/25.F, Ramakrishna Colony, Opposite to Current office, Tarlunadu Road, Markapur Mandal, Prakasam District, Andhra Pradesh. oy READ One CC to SRI TURAGA SAI SURYA Advocate [(OFUC]

One OC to MS SWAPNA PRIYA CHAKKILAM Advocate [(OPUC]

One spare copy

HIGH COURT

SREK,d

DATED OS 2028

ORDER

SANG.1ES of 2028

STATUS QUO

 
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