Paranam Sankuntaladevi (Died) vs Paranam Venkateswara Prasad
2024 Latest Caselaw 8555 AP

Andhra Pradesh High Court - Amravati

Paranam Sankuntaladevi (Died) vs Paranam Venkateswara Prasad on 18 September, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

APHC010265822019
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                [3494]
                          (Special Original Jurisdiction)

        WEDNESDAY, THE EIGHTEENTH DAY OF SEPTEMBER
             TWO THOUSAND AND TWENTY FOUR

                               PRESENT

       THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
       THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

                   FIRST APPEAL Nos:560 & 539 of 2019

Between:

   1. PARANAM SANKUNTALADEVI (DIED),

   2. PARANAM SRINIVAS, ,S/O LATE HANUMANTHA RAO, AGED
      ABOUT 55 YEARS, EMPLOYEE, R/O BLOCK-D, KRISHNA
      APARTMENTS,       YELLAREDDYGUDA,      AMEERPET
      CROSSROADS, HYDERABAD
                                                  ...APPELLANT(S)

                                 AND

   1. PARANAM VENKATESWARA PRASAD, S/OLATE HANUMANTHA
      RAO, AGED ABOUT 48 YEARS, MANAGER INDIAN BANK,
      NAGARI, CHITTOOR DISTRICT.
   2. BURRI UMA DEVI, W/O SIVARAMIAH, HINDU, AGED ABOUT 60
      YEARS, HOUSEWIFE, MUNUGODU VILLAGE, AMARAVATHI
      MANDAL. GUNTURDISTRICT.
   3. VIPPADAPU RAMADEVI, W/O SIVIAH, HINDU, AGED ANOUT 58
      YEARS, HOUSEWIFE, R/O D.NO.26-30-11, 4TH LANE,
      A.T.AGRAHARAM, GUNTUR.
                                                ...RESPONDENT(S):

pleased to set aside the decree and Judgment in O.S. No.22 of 2010, on the file of the II Additional District Judge, Guntur ,dated 24/01/2019 and pass

AS_560_539_2019

IA NO: 1 OF 2019

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 to grant injunction restraining the 1st respondent from alienating or in any way creating third party interest suit schedule property or changing the nature of suit schedule property pending disposal of the above first appeal and to pass

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 to vacate the interim orders granted on 06.09.2019 passed in IA.No.1/2019 passed in IA.No.1/2019 in AS.No.560 of 2019, in the interest of Justice and pass

Counsel for the Appellant(S):

1. P VIJAYA KIRAN

Counsel for the Respondent(S):

1. VENKATESWARLU SANISETTY

The Court made the following COMMON JUDGMENT: (per NJS,J)

In view of the Memo dated 10.9.2024 and the submission made by the learned counsel for the appellant, the appeals are dismissed, as it appears that the appellant is not interested to pursue the appeal. The order of status quo granted on 06.9.2019 shall stand vacated. There shall be no order as to costs. Miscellaneous petitions pending, if any, shall stand closed.

__________________________ NINALA JAYASURYA,J

__________________________ SUMATHI JAGADAM,J September 18, 2024 vasu