Vadde Bhavani vs Viswanadhuni Edukondalu
2024 Latest Caselaw 8732 AP

Citation : 2024 Latest Caselaw 8732 AP
Judgement Date : 20 September, 2024

Andhra Pradesh High Court - Amravati

Vadde Bhavani vs Viswanadhuni Edukondalu on 20 September, 2024

 APHC010392622024
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                           [3470]
                              (Special Original Jurisdiction)

                 FRIDAY ,THE TWENTIETH DAY OF SEPTEMBER
                     TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

             THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

               THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                 CIVIL MISCELLANEOUS APPEAL NO: 601/2024

Between:

Vadde Bhavani                                                       ...APPELLANT

                                         AND

Viswanadhuni Edukondalu                                           ...RESPONDENT

Counsel for the Appellant:

     1. VENKATA SIVA NAGARAJ BONKURI

Counsel for the Respondent:

     1.

The Court made the following:

JUDGMENT:

(per Ravi Nath Tilhari, J)

Heard Sri B.V.S.Nagaraj, learned counsel for the appellant.

2. This appeal is filed by the defendant in the suit O.S.No.21 of 2024 before

the VI Additional District Judge's Court being aggrieved from the order of

attachment passed under Order 38 Rule 5 of CPC in I.A.No.252 of 2024.

3. The appellant has already filed response before the Court below which is

said to be pending.

4. An order under Order 38 Rule 5 at initial stage at the time of issuing notice

is not appealable, under Order 43 Rule 1 CPC. The order under Rules 2, 3 & 6 of

Order 38 are appealable. The present Order is under Rule 5. It is not appealable.

5. The Civil Miscellaneous Appeal is dismissed at the admission stage as

being not maintainable.