Kovvuri Kalavathi vs Nandra Papayamma
2024 Latest Caselaw 9064 AP

Andhra Pradesh High Court - Amravati

Kovvuri Kalavathi vs Nandra Papayamma on 1 October, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
TUESDAY, THE FIRST DAY OF OCTOBER,
TWO THOUSAND AND TWENTY FOUR
PRESENT:

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO

SECOND APPEAL NO: 501 OF 2025

Between:

,

NA

od

Kovvurl Kalavathi, Wo. Venkatareddy, Aged 48 years, Housewife, Rife.
D.No.3-770, Ubalanka Village, RavulapalernMandal.
DwarampudiSesthalakshrni, Wro. Surendrareddy, Aged S31 years,
Housewife, R/o. D.No.0-170, Ubalanka Vilage, RavulapalemMandal,
RowuriAdireddy, S/o. Venkatareddy, Aged 27 years, Cultivation, Ryo.
O.No.3-170, Ubalanka Village, RavulapalemMandal,

KovvurlFravaliika, | Dfo. Venkalareddy, Aged 24 years, Ryo. O.No.3-

170, Ubalanka Vilage, RavulapalemMandal,

ox

(LRs of Deceased 1 Respondents/Defendant as per orders in LA No. 1625
of 2078 di13.08.2023)

. Apoelante/D4 to DY
AND

. Nandra Papayamma, W/o. Gangireddy, Aged 55 years, Rio. O.No.2-

250, Ubalanka Village, RavulapalernMandal,
. Appelant/Plaintitt

2. KovvuriVenkatareddy, (died).

oat

NallamilliSuryakantham, \Avo. VenkalaSatyanarayana, Aged 52 years,
Blo, 2-17, Ubalanke Village, RavulapalemMandal
MaliidiPunyavathi, W/o. Ramireddy, Aged 80 years, Rio. DLNO.S-33,
Ubalanka Vilage, RavulanalernMandal,

Respondents/Defendants

second Appeal under Section 100 CPC. against the [hecrese and

Judgment dated 07.08.2023 In AS No.i1 of 2073 on the fle of H Additional


(istrict Judge, Amelaguram in reversing fhe Judgment dated 22.72.2077 In
OS NOQ.32 of 2008 on the file of he Senior Cadi Judge, Kothapela

iA NO: 1 OF £023

Petiien under Order 41 Rule § of CFC praying that in the

circumstances stated in the affidavit fled in support of the petition, the High
Court may be press ad fo stay all further "proceed ngs pursuant io the decree

and judgment dated 07.08.2023 in AS No. 11 of 2073 on the fle of HN Additional
Nistrict Judge, Amalapuram pending disposal of SANs. 204 of 2023, on the

fie of the High Court

The Appeal coming an for hearing, upon perusing ihe Petition and the

~

grounds fled in support thereof and upon hearing the arguments ofan G
RAMA GOPAL Advocate for the Appellants and of Sd TV JAGGI REDDY

Advocate for Respondant No.1, the Court made the following,

ORDER:

"Today when the matter is taken up for hearing, Sri G.Rama Gopal, learned counsel for the appellant and fearned counsel for the qs respandant/plainiit is present.

Hear,

Having perused the entire recard, this Court is inclined fo pass the following order:

"The entire proceedings in the Final Decree Petition before the Court below shall go on, except the passing of Final Decree".

List the matter after six (6) weeks."

. Sy - MSRINIVAS ASSISTANT REGISTRAR

TRUE COPY! SECTION: Grric ER

Fou

To,

ia

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. The H Additional District Judge, Amalanuram . Nandra Panayamma, Wo. Gangireddy, Aged 55 ¥iears, Rfo. D.No.2-

250, Ubalanka Vilage, RavulapalemMandal,

. NallamiliSuryakantham, W/o. Venkata Satyanarayana, Aged 52 years,

Rio, 2-17, Ubalanka Vilage, RavulapalernMandal MallidiPunyavaithi, Wo. Ramireddy, Aged 50 years, Rio. O.NO.3-35.

Ubsianka Vilage, RavulapalemMandal {No's 2 to 4 by RPAD}

One CC to SRL G RAMA GOPAL Advocate fOPUC] One CC to SRE T Y JAGR! REDDY Advocate fORUC] One spare capy

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DATED-OIMa/eo24

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LIST THE MATTER AFTER SIX {

ORDER

SA.No.S0? of 2023

DIRECTION