Mada Munemma vs Raja Venkatasubbaiah
2024 Latest Caselaw 8500 AP

Citation : 2024 Latest Caselaw 8500 AP
Judgement Date : 17 September, 2024

Andhra Pradesh High Court - Amravati

Mada Munemma vs Raja Venkatasubbaiah on 17 September, 2024

porererer any

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SEVENTEENTH DAY OF SEPTEMBER,
TWO THOUSAND AND TWENTY FOUR
:PRESENT:
THE HONOURABLE DR JUSTICE V R K KRUPA SAGAR
SECOND APPEAL NO: 166 OF 2023
Between: "

1. Mada Munemma, W/o Venkata Swamy, aged about 73 years, Occ.
House Wife, Rio Near Vinayaka Temple, Sullurpet town and Mandal,
Tirupathi District.

2. Chevvu Chandraiah, S/o Munikrishnalah, aged about 62 years, Occ.
Mechanic, R/fo Near Vinayaka Temple, Sullurpet town and Mandal,

" -- Tirapathi District.
Appellants/Respondents/Defendants
AND
Raja Venkatasubbaiah Setty, S/o Rami Setty, aged about 75 years, R/o
Sullurpet town and Mandal, Tirupathi District.
Respondent/Appellant/Plaintiff
Second Appeal under Section 100 CPC against the order dated
Memorandum of Second Appeal against the Judgment and Decree passed in
A.S.No.151 of 2016 dated 20-1-2023 on the file of the Vil Additional District
Judge, Gudur, Reversing the Judgment and Decree in O.S.No.243 of 2007
dt.06-05-2016 on the file of the Principal Junior Civil Judge, Sullurpet;
IA NO: 1 OF 2023:
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 judgment and decree in A.S.No.151 of 2016
dt.20-1-2023 on the file of the Vil Additional District Judge, Gudur, Reversing
the Judgment and Decree in 0.S.No.243 of 2007 dt.06-05-2016 on the file of
the Principal Junior Civil Judge, Sullurpet, pending disposal of SA No. 166 of
2023, on the file of the High Court.


Petition coring on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and the earlier order of the
High Court dt 21.06.2023, 17.07.2023, 31.07.2023 & 25.04.2024 made herein
and upon hearing the arguments of Sri P GANGA RAMI REDDY Advocate for
the Petitioner and of SRI P.RAJESH KUMAR, Advocate for the Respondent,
the Court made the following;

ORDER:

"Today when the matter is taken up for hearing, learned counsel for the appellant No.2 has represented that the sole-respondent has passed away during the pendency of the appeal and he wants to bring the legal representatives on record and to that effect LR applications are also filed.

Learned counsel for the appellants is permitted to take out personal notice to the proposed respondents through Registered Post with Acknowledgment Due and file proof of service before the Registry.