Tata Seetamma vs Tata Nageswara Rao
2024 Latest Caselaw 9054 AP

Andhra Pradesh High Court - Amravati

Tata Seetamma vs Tata Nageswara Rao on 1 October, 2024

 APHC010334182020
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                         [3397]
                            (Special Original Jurisdiction)

                    TUESDAY ,THE FIRST DAY OF OCTOBER
                     TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       SECOND APPEAL NO: 273/2020

Between:

   1. TATA SEETAMMA, (DIED)

   2. MORLA SUBBAYAMMA, W/O.SRI M.VENKANNA HINDU, AGED 60
      YEARS OCC ILOUSEWIFE, R/O.DOOR NO.3-131 VEERAM PALEM
      H/O.LAKSHMIPURAM PECLAVEGI MANDEL, WEST GODAVARI
      DISTRICT ANDHRA PRADESH

                                                            ...APPELLANT(S)

                                     AND

   1. TATA NAGESWARA RAO, S/o.Sri T.Venkanna Hindu, aged 66 years
      Occ Agriculture, R/o.Door No.3-105 Veerarnpalem H/o.Lakshmipuram
      Pedavegi Mandal, W.G.District Andhra Pradesh

                                                             ...RESPONDENT

      Appeal under section 100 of CPC against orders appellant begs to
present the above appeal questioning the Judgment and Decree dt .06-10-
2020 passed in A.S No.51/2015 on the file of the court of the I Additional
District Judge,West Godavari,Eluru in confirming the judgment and decree dt
04-05-2015 passed in OS.No.270/2010 on the file of the court of the Principal
JuniorCivil Judge,Eluru,West Godavari District,Andhra Pradesh,for the
following among other

IA NO: 1 OF 2020

      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
 pleased to grant injunction restraining the respondent/defendant from
alienating the suit schedule property in O.S.No.270/2010 on the file of the
Principal Junior Civil Judge, Eluru, W.G.District, Andhra Pradesh, pending
disposal of the above appeal and pass

IA NO: 1 OF 2024

      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
pleased to record the compromise arrived at between the parties as stated in
para 5 of the affidavit and dispose of the S.A.No.273/2020 as per the said
compromise and pass

Counsel for the Appellant(S):

   1. TURAGA SAI SURYA

Counsel for the Respondent:

   1. SIVA SANKARA RAO BORRA

The Court made the following:

Judgment:

      When the matter has been taken up on today, both sides' learned
counsels present and represented that in view of the understanding in
between both the parties outside the Court, they have entered a registered
partition deed dated 16-5-2024 vide document No.34990/2024 in the office of
Sub-Registrar, Eluru and a copy of the said registered partition deed entered
in between both the parties is placed before the Registry on 11-9-2024 and in
view of the said registered partition deed entered in between both the parties,
the matter has become infructuous and they requested for recording the
same, the appeal may be disposed of since the appeal has become
infructuous.

      2. Recording the said submission of both sides' learned counsels, the
second appeal is disposed of as infructuous. Pending applications, if any,
shall stand closed.   Each party is directed to bear their own costs in the
second appeal.
                         //TRUE COPY//

                       VENUTHURUMALLI GOPALA KRISHNA RAO,J


To,



  2.   Two CD Copies
 HIGH COURT
VGKRJ
DATED:01/10/2024




ORDER