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Nandipalli Rajamma vs Tada Ravi Kumar
2024 Latest Caselaw 9950 AP

Citation : 2024 Latest Caselaw 9950 AP
Judgement Date : 6 November, 2024

Andhra Pradesh High Court - Amravati

Nandipalli Rajamma vs Tada Ravi Kumar on 6 November, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
WEDNESDAY, THE SIXTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FOUR

SPRESENT:
THE HONOURABLE MS JUSTICE & S BHANUMATHI

iA No, TOF 2024

IN
SA NO: 638 OF 2024

Behyesan: |
Nandipalli Rajamma, Wio Nagaiah, Aged about 63 years, Ria NGO
Colony, D. Na. Ze/d/28, BV Nagar, Nellore Town,
_AgpellanvRespondent/Defendant No.4
(Pelitionar in SA 635 OF 2024
on fhe file of High Court
AND
4. Tada Ravi Sumar, S/o Devadas, Aged about G3 years, R/S
D.No 28/760, Podalakur Road, Nellore Town,
. Respondent Respondent Plaintht
2. Gaangavarapu Narayana Reddy, S/o Venkateswamy Reddy, aged

about 70 years, R/o D.No. 100, Kommagunda Halll, Jalahall, West

Bangalore,
.. Mespondent/Appaliant/Defandant Nog
(Respondents in-doa-}
Counsel for the Petitioner : SRIHARINATH REDDY SOMA
Counsel for the Respondent : aoe --

Patiion under Section 157 OPC is fed praying that in the
croumstances stated in the affidavit Hed In support of the petifian, the High

Court may be pleased! to suanend the decree and judgment ct. 19-06-2024


AAS No.4? af 20793 an the He of Firat Additional District Judge, Nellore,

tt

sending disposal of SA No 835 of 2024, on the Mie of the High Court

The court while directing issue of notice to the Respsondenis herein
io show cause as to why [his aplication should not be complied with,
made the foleaving wees raceaiot af this order wil be deamed ta be
the reaceint of notice in the case).

ORDER:

"This petition is filed by fhe pefiiioner praying fo suspend the decree and ludgment dated 19.06.2024 in A.S.No.€F of 2878 on the fle of First Additonal District Judge, Nellore pending disposal of the second appeal,

in view of the above discussion, the decree and jusigrent dated 49.06.2024 in A.S.No.4? of 2049 on the fie of First Adeditional District Jiige, Nellore is restricted to the extant of 33 1/8 ankanams in Plot No.89 only, with eastern boundary as determined by the Trial Court.

Notice to reapondents.*

AfTRUS CORYH For

1. The Pingpal Givi Judge Serdar Division}, Nellore

&. The First Additional Distic! Judge, Nellore

3. Tada Ravi Kurmar, Sfo Devadas, RYo D No 25/1 /F80, Podalakuer Road, Nellore Town,

4, Gangavaranu Narayana Reddy, Sfo Venkateswamy Reddy, Rio O.No.1G0, Kommaqunda Nall, Jaiahall, West Sangalors., (Addressee Nas.3 & 4 By RPAQ}

"ne GO to Sri. Harinath Reddy Soma, Advoosta fOPUC]

on rs

5. One spare copy

ay

a

HiGH COURT

ESS.

DATED OG T2024

POST ON 04.72. 2024

ORDER

IANO) OF 2024

IN SANO.838 of 2024

DIRECTION

Ne SQ KF oe Ss Pe sy

Ran ah Ss

SSR

:

" SLA -

SAS § No 3 eet Seen gener

 
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