Telangana High Court
B.Anjamma vs A.Pullaiah And 10 on 5 August, 2021
Bench: A.Abhishek Reddy
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
FRIDAY, THE TWENTY FOURTH DAY OF SEPTEMBER,
TWO THOUSAND AND FOUR
: PRESENT :
THE HON'BLE MR.JUSTICE: ELIPE DHARMA RAO
SECOND APPEAL.No.1117 of 2000
(Second Appeal u/s. 100 of C.P.C., against the decree and judgment of the
Court of the II Additional District Judge, Ranga Reddy District at L.B.Nagar,
made in A.S.No.67/1998 dt. 30-10-2000 preferred against the decree and
judgment of the Court of the Principal Junior Civil Judge, East & North,
R.R.District, made in O.S.No.62 of 1991 dt. 28-04-1998.)
Between:
1. B.Anjamma
2. B.Dhanraj
3. Chandrakala
4. Bhagyalu
5. Yashoda.
Appellants
AND
1. A.Pullaiah, S/o. Jangaiah.
2. S.Shivaiah, S/o. Veeraiah
( Respts. No.1 and 2 R/o. Old Malakpet, Hyderabad).
3. Mahender Ambedkar, S/o. Purushotham Rao, R/o. 5-2-43, Jambagh Road,
Hyderabad.
4. K.Gouri Kumari, W/o. Narasimha Rao, R/o. Nagole Village, Uppal Mandal,
R.R.District.
5. Dasarath, S/o. Ramkistaiah, R/o. 23-4-393, Sultanshahi, Hyderabad.
6. Shyamala Madhumathi, W/o. Baburao, R/o. 11-43, P&T Colony,
Gaddiannaram, R.R.District.
7. R.B.Susheela, W/o. Sathaiah, R/o. Kurnool Village, Bhongir Tq., Nalgonda
District.
8. N.Laxmaiah, S/o. Rajaram, R/o. Ammanabolu, Bhongir, T., Nalgonda District.
9. N.Chandramouli, S/o. Late Lingaiah, R/o. Ammanabolu Bhingir Tq., Nalgonda
District.
10. P.Agaiah Chary, S/o. Pentaiah Chary.
11. G.Narayana, S/o. Ananthaiah
( Respondents No.10 and 11 are R/o. 15-5-776, Sabjimandi, Darjigalli,
Hyderabad).
12. A.Laxmamma, W/o. Late Ramaswamy, R/o. Hanmakonda, Warangal District
( Respts. No.10 and 11 are not necessary parties to this Second Appeal in
view of compromise recorded between the said respondents No. 10 and 11
are the Appellants herein)
13. B.Satyanarayana, S/o. B.Venkaiah, R/o. 2-2-19, Nagole Village, Uppal
Mandal, R.R.District.
14. B.Ravinder Goud, S/o. B.Satyanarayana Goud, R/o. 2-2-19, Nagole Village,
Uppal Mandal, R.R.District.
( RR 13 & 14 are impleaded as per court order dt. 24-8-04 in CMP.No.
11680/2004.)
Respondents
The petition coming on for hearing upon perusing the memo of grounds filed
herein and the order of the High Court dated. 15-07-2004 and made in CMP.No.
11679/2004, Order dated 31-8-2004 made herein and the Order dated 17-9-2004
made in C.M.P. No. 12070 of 2004 and upon hearing the arguments of Mr. B.
Venkat Rama Rao, Advocate for the Appellants and of Mr. K.Durga Prasad,
Advocate for the Respondents 1 & 2 and of Mr. V. Manohar Rao, Advocate for the
Respondents 3,6 & 12 and of Mr. P. Veera Reddy, Advocate for the Respondents
13 & 14, the Court made the following Order:
Contd..
..2..
"After going through the Report submitted by the Advocate-
Commissioner, I am satisfied to direct the both the parties to maintain status-
quo.
Therefore, both parties are hereby directed to maintain status-quo,
that means, further not to make any constructions or any change of the land
or creating any third party interest till the disposal of the Second Appeal.
Post on 28-10-2004 for hearing. The Advocate-Commissioner's fee
is fixed at Rs. 2,500/- [Rs. Two thousand and five hundred only]. "
ASSISTANT REGISTRAR
// TRUE COPY //
for ASSISTANT REGISTRAR
To
1. The II Additional District Judge, Ranga Reddy District at L.B. Nagar.
2. The Principal Junior Civil Judge, East & North, R.R.District.
3. A.Pullaiah, S/o. Jangaiah.
4. S.Shivaiah, S/o. Veeraiah
(Addressees 3 and 4 are R/o. Old Malakpet, Hyderabad).
5. Mahender Ambedkar, S/o. Purushotham Rao, R/o. 5-2-43, Jambagh Road,
Hyderabad.
6. K.Gouri Kumari, W/o. Narasimha Rao, R/o. Nagole Village, Uppal Mandal,
R.R.District.
7. Dasarath, S/o. Ramkistaiah, R/o. 23-4-393, Sultanshahi, Hyderabad.
8. Shyamala Madhumathi, W/o. Baburao, R/o. 11-43, P&T Colony,
Gaddiannaram, R.R.District.
9. R.B.Susheela, W/o. Sathaiah, R/o. Kurnool Village, Bhongir Tq., Nalgonda
District.
10. N.Laxmaiah, S/o. Rajaram, R/o. Ammanabolu, Bhongir, T., Nalgonda District.
11. N.Chandramouli, S/o. Late Lingaiah, R/o. Ammanabolu Bhingir Tq., Nalgonda
District.
12. A.Laxmamma, W/o. Late Ramaswamy, R/o. Hanmakonda, Warangal District
13. B.Satyanarayana, S/o. B.Venkaiah, R/o. 2-2-19, Nagole Village, Uppal
Mandal, R.R.District.
14. B.Ravinder Goud, S/o. B.Satyanarayana Goud, R/o. 2-2-19, Nagole Village,
Uppal Mandal, R.R.District.
15. B.Anjamma, W/o. Late Maisaiah.
16. B.Dhanraj, S/o. Late Maisaiah.
17. Chandrakala, W/o. Yadaiah.
(Addressees 15 to 17 are R/o. Nagole Village, Uppal Mandal, R.R.
District.)
18. Bhagyalu, D/o. Yadaiah, R/o. Nacharam, Hayathnagar, R.R. District.
19. Yashoda, W/o. late B. Jagannatham, R/o. Nagole Village, Uppal Mandal,
R.R. District.
20. Ms. G. Neeraja, Advocate, Flat No. 304, Acro Pollis Villa, Street No. 6,
Habsiguda, Hyderabad. (BY Special Messenger)
21. One spare copy.
USR
HIGH COURT
EDRJ
DATED : 24-09-2004
Note : Post on 28-10-2004 for hearing.
ORDER
S.A. No. 1117 of 2000
STATUS QUO.
HIGH COURT
Drafted By : USR
Drafted On : 29-09-2004
EDRJ
DATED : 24-09-2004
Note : Post on 28-10-2004 for hearing.
ORDER
S.A. No. 1117 of 2000
STATUS QUO.
