Mulakala Lingaiah vs Mulakala Yellamanda
2024 Latest Caselaw 10255 AP

Andhra Pradesh High Court - Amravati

Mulakala Lingaiah vs Mulakala Yellamanda on 13 November, 2024

Renner

THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA.

iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE THIRTEENTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FOUR
-PRESENT:

SECOND APPEAL NO: 368 OF 2024

Between:
1. Mulakalalingalan, (Died)
2. MulakalSobha Rani, Wo Edupalll Jaya Ram, 60 years. House Wife, Rio
D. No. 2-41-98, Gaddalagunta, Qngole Town and Mandal, Prakasam
Disivich
Appellants
AND
}. MulakalaYellernanda, (Died)
<«, Dasankoteswaramma, Wo NarasimhaRao, Rio Kurichedu Village and
MandalPrakasam CNstrict.
3, PalankiSubbaratharnma, Wio Sambaiah, R/o Nellagangavaram Village,
VinukondaMandal, Guntur District.
4. PalankiMiaya, Wo Lakshmaiah, Ro Kurchedu Vilage and
MandaiPrakasam [Nstrict.
S. MulakalaVenkateswarulu, Sfo Yallarsanda, R/o Kurichedy Vilage and
Mandal, Prakasarn District.
S&. SnipathiRamana, Wo Kondalu, Rio Vinukonda Town and Mandal

Guntur District,
Raspondaents
Second Appeal under Section 100 of CPC is fled against the order

dated pleased to prays thal this Appeal be allowed by setting aside the decree

and judgment di. 28-03-2024 made in A. S No. 05 of 2020 by the Senior Civil

Judge, Darsi, reversing the decree and judgment di. 30-07-2020 made in OS.

No. 32 of 2007 by the Junior Civil judge, Dersi and Appeal be allowed and

cost of the appeal be awarded,

NEN,
SE:
"AND.
SARE,

a



IANO: TOF 3624:

Petiion under Section i51 of CPC is filled praying that in the

elroumetances stated in the memorandum of grounds fled in support of the
petition, the High Court may be pleased to suspend the decree and jucigrnent
di. 28.09- 9024 made in AS. No. 5 of 2020 on the fle of the Senior Cin
Judge, Darsi pending disposal of the Second Appeal, on the file of the High
Court.

The petition caming on for hearing, upon perusing the Petition and the
memorandum of grounds fled in support thereof and the earlier Order of the
High Court dh. 28.08.2024, 16.07 2024 , 12.09.2024 & 24 10.2024 made herein

d upon hearing the arqumenis of Gri A BHASRARA CHARY Advocate for
the Appellants and of Sri M RADHAKRISHNA Advocate for the Respondents,

fhe Court made the following

ORDER:

"At request of the learned counsel for the respondents, lst the matter after three (09) weeks.

interim order granted earlier shall stand extended ti] the next date

of Rearing."

SB. A. VAY SA BABY ASSISTANT REGISTRAR ATRUE COPY!

For

SECTION OFFICER

The Senior Cad Jurige, Darsi

2. Qne CC to SRL A BHASKARSA CHARY Advocate [OP UG]

3. Cine CC to SRI M RADNARRISHNA Advocate [ORUC] & One spare copy

HIGH COURT

NY,

DATED TN T2024

POST AFTER THREE WEERS

ORDER

SA.NO.388 of 2024

SSS SEIS

Sx, RS Se ER, N rE

INTERIM ORDER EXTENDED