Andhra Pradesh High Court - Amravati
Kataru Ramachandra Reddy vs Kataru Venkata Narayana Reddy, on 3 October, 2024
THURSDAY, THE THIRD DAY OF OCTOBER,
TWO THOUSAND AND TWENTY FOUR
; 'PRESENT:
THE HONOURABLE SRI JUSTICE VENUTHURUMALL! GOPALA
KRISHNA RAO |
SECOND APPEAL NO: 72 OF 2021
Setween:
1. Kateru Ramachandra Reddy, S'a.{(Late) Venkata Reddy, Aged about 64
years, Hindu, Agriculturist, Rio. Mannuru, Rajampet Town and Mandal,
YWS.R. Kadapa District
2. Kataru Vieya Bhaskara Reddy, S/o.({Late) Venkata Subba Reddy, aged
38 years, Hindu, Agriculturist, resident of Kaou Street, Mannuru Post,
Rajampet Town and Mandal, ¥SR Radapa Distric
¢. Kataru @ Chappidi Sumitra, Wife of Sudarsan Reddy, aged 36 € years,
Hindu, resident of Chapala Street, Badvel Trwn and Mandal, Kadapa
District,
4. Kalaru @ Vongala Radhika, Vio. Vongala Narasimha Reddy, aged 35
years, Hindu, House wife, r/o. Nandavaram Village and Post, Marripadu
Mandal, Nellore District.
» Appellant Appellants/Defencdants 2 to &
AND
xy
1. Kafaru Venkata Narayana Reddy, S/ojLate} Venkata Reddy, Aged
about 48 years, Hindu, Business, Rio.Mannuru Vilage Rajarmpet Towr
and Mandal, ¥.S.R. Radana District
. Respondent/Respondent/Plaintit
second Appeal under Section 100 C.P.C. is Med against the order
dated Memorandum of Second Apseal against the Judgment and decree
dated 08-11-2019 passed In A.G.4 of 2015 on the Mle of the court of the 1H
Additienal District Judge Rajampel in confirming the decree and Juchgement
Safed 14-07-2018 passed in OS No. 1/6 of 2008 on the file of the court of the
Principal Senior Civil ludge Rajampet:
iA NO: 2 OF 2024
Petition under Secfon TS) C.P.C. ie fled oraying that in the
aycumstances stated in the affidavil fled In suppeart of Ihe petition, fhe High
Noh oof eis
Court may be pieased fo Suspend the Yjucdament dated 06-11-20
gassed in A.S.No.4 of 2075 on the Ne of the Court of the Hi Addi District
Judge, Ralampet in confirming the decree and Anigment di.14-7-S015 passed
in OS Not ?6 of 2008 on the fle of the Court of the Principal Senior CAN
Judge, Raiampet, pending disposal of Secand Appeal before this Horvbie
Court, Pending disposal of SA 72 of 2027, on the fle of the High Court.
The Appeal coming on for hearing, usan perusing the Petition and the
memorandum of grounds fied in supnort hereof made herein and upan
saving the argumenis of SRI RAMA CHANDRA MURTHY CHAMAR
Advocate for the Petiioners, SRI M S P KAMARAJU Advocate for the
Respondents, the Court made the following:
ORDER:
"Today when the matter is taken up for hearing, none appeared for
the respendenis, Sri Sri Rama Chandra Murthy Chamarthy, learned
counsel for fhe appellant is present and represented that the Final
Decree Pelilian is pending befere the trial Court and the frial Court is
going to proceed in the Final Oecres Petition.
On a perusal of the materiaf on record and on considering the
request of the learned counsel for the appellant, this Court is Inclined to
pass the following order:
"The trial Court is directed to proceed with the entire Final Decree
Proceedings, except passing of a Final Decree".
Post the matter after four (04) weeks."
SD}. M.SRINIVAS
A ASSISTANT REGISTRAR
wae
TRUE COPY! | SECTION OFFICER
Fs,
. The court of the Hi Additional District Judge Raiampet,
2. Kataru Venkata Narayana Reddy, S/o {Late} Venkata Reddy, Aged
about 48 years, Nindu, Business, R/o.Mannuru Vilage Ralamoet Tawn
and Mandal, Y.S.R. Kadapa Districtthy RPAD)
One Oo io SRI 6SRi | 6ORAMA =6CHANDRA | MURTHY
CHAMARTHY Advocate [OPUC)
4, One OC to SRILMS P KAMARA Advocate [OPUC]
5. One spare copy
LPK
oo
HIGH COURT
GRR,
DATED SOS 2024
POST THE MATTER AFTER FOUR (oa) WEEKS,
ORDER
SANo?? of 2024
Se RE:
