Andhra Pradesh High Court - Amravati
Betwee N vs Parchuri Bose on 17 September, 2024
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
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TUESDAY ,THE SEVENTEENTH DAY OF SEPTEMBER
ll^/O THOUSAND AND ll^/ENTY FOUR
:PRESENT:
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISH
SECOND APPEAL NO: 213 OF 2020 r
Betwee n :
AdusumaIIi Venkata Subba Rao, S/o. Koteswara Rao, aged about 48 years, Occ:
Business, Res/at PIot No.207, Suraksha Enclave, Chandanagar, Hyderabad.
. . .Appellant/Appellant/Defendant No.4
AND
1. Parchuri Bose, S/o. Mallikarjun Rao, aged about 66 ye'ars, Sarpanch,
Resident of Burripalem, Tenali, Guntur District.
2. Paruchuri Ram Babu, Son of P. Mallikharjun Rao, aged about 56 years,
Cultivation, resident of Burripalem, Tenali, Guntur District. (Plaintiff No.2)
3. Paruchuri Siva Rama Krishnaiah (died), (Defendant No.1)
4. Paruchuri Sundara Rao (died), (Defendant No.2)
5. K.V.S.R. Prasad, Son of Krishna Rao, aged about 48 years, Judicial
Employee, Res/at H.No.ll-13-329, Road No.10, AIakapuri, Hyderabad.
(Defendant No.3)
6. Paruchuri Jaya Prakash, Son of P. Sundara Rao, aged about 46 years,
Employee, resident of Pothalapadu, Nandikotkur Mandal, Kurnool District.
(Defendant No.5/L.R. of D2)
7. Paruchuri Srinivasa Rao, Son of P. Sundara Rao, aged about 44 years,
employee, resident of Pothalapadu, Nandikotkur Mandal, Kurnool District.
(Defendant No.6/L.R. of D2) Scanned with CamScanner
8. Paruchuri Annapumamma (died), (Defendant No.7/ L.R-of Dl)
9. N. Suneetha, Wife of Adinarayana, Aged about 52 years, House Wife,
Resident of Sakhamurivari Street Tenali, Guntur District. (Defendant
No.8/L.R. of Dl)
10.Paruchuri Narayana, Son of P. Sivarama Krsihrafah, Aged 49 years,
Cultivation, Resident of Sangapur, Manvi, Rayachuru District, Karnataka
State. (Defendant No.9/LR. of D1)
...Respondents/Respondents
Second Appeal under Section 100 CPC is filed against the order dated
pleased to allow the appeal by setting aside the Judgment and Decree dated
29.O6.2020 passed in A.S.No.70 of 2018 on the file of the XI AddI. District Judge
Court, Tenali, which is passed confirming the judgment and decree dated
29.12.2017 in O.S.No.334 of 2007 on the file of the Addl. Civil Judge Court (Senior
Division), Tenali;
IANO: 2OF2020:
Petition under Section 151 of CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be pleased
to stay the execution of Judgment and Decree dated 29.12.2017 passed in
O.S.No.334 of 2007 on the file of the Additional Civil Judge Court (Senior Division),
Tenali, pending disposal of SA.N6.213 of 2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court order dated
31.08.2020' ll.ll.20201 18.03-2021, 27.03.2023, 21.04.20231 ll.05.2023,
28.O6.2023' 31.07.20231 08.08.20231 21.08.20231 27.09.2023 I 08.12.2023,
02.05.2024 & 07.05.20241 10.05.20241 20.06.20241 04.07.20241 22.07.2024,
31.07.2024, 07.08.2024 , 21.08.2024 & 05.09.2024 made herein and upon hearing
the arguments of Sri B.Chnadra Sekhar, Advocate on behalf of Sri Marri Venkata
Ramana, Advocate for the Appellant and Sri J.Janakirami Reddy, Advocate for the
Respondent Nos.1 & 2 and M/s Sireesha Rani Vallabhaneni, Standing Counsel for
the Respondent No.10, the Court made the following;
ORDER:
tfAt request, post the matter on 01.10.2024.
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Interim order granted earlier by this court is extended till then."
Sd/- B. PRASADA RAG
ASSISTANT REGl
//TRUE COPY//
SEC"ON OFFICER
To,
1. The XI AddI. District Judge Court, Tenali
2. The Addl. Civil Judge Court (Senior Division), Tenali
3. One CC to Sri. Marri Venkata Ramana, Advocate [OPUC]
4. One CC to Sri. J.Janakirami Reddy, Advocate [OPUC]
5. One CC to M/s Sireesha Rani Vallabhaneni, Advocate [OPUC]
6. One spare copy
HIGH COURT
VGKR,J
DATED..17/09/2024
POST THE MATTER ON 01.10.2024
ORDER
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lNTERIM ORDER EXTENDED
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