B. Anasuyamma Died Per Lr 2Nd ... vs B. Madhusudhan Reddy
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    IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                       AT HYDERABAD

                THURSDAY, THE THIRD DAY OF OCTOBER,
                    TWO THOUSAND AND THIRTEEN
                              : PRESENT:
            THE HON'BLE SRI JUSTICE: VILAS V.AFZULPURKAR

                               AS. No. 372 of 2012

       (Appeal under Section 96 of CPC filed under Order 41 Rules 1 & 2 of CPC
       against the Judgment and decree of the Court of the I Additional Senior Civil
       Judge (FTC) at Mahabubnagar (Principal Senior Civil Judge, Mahabubnagar
       Full Additional Charge of I Additional Senior Civil Judge Court made in
       OS.No. 250 of 2007 dated 09-04-2012)

Between:
  1. Smt. B.Anasuyamma, W/o. Late Sudhakar Reddy (Died per LRs 2nd Plaintiff)
  2. S r i B.Venkatrajireddy adopted son of Late Sri Sudhakar Reddy and Smt.
     Anasuyamma
  3. Smt. Gunna Malinidevi, W/o. Ramesh Reddy

                                                                    Appellants

                                       AND

  1. Sri B.Madhusudhan Reddy, S/o. Late Sri B.Venkatreddy (Died per LRs.R.4)
  2. Sri B.Venkat Reddy, S/o. Late Janardhan Reddy, Occ: Agriculture, R/o.
     Karkalpahad Village of Amangal Mandal, Mahabubnagar District.
  3. Sri B.Siddardha Reddy, S/o. Venkatreddy, Occ: Employee, R/o. Karkalpahad
     Village of Amangal Mandal, Mahabubnagar District.
  4. Smt. Hemalatha, W/o. Late Sri B.madhusudhan Reddy, Occ: Household, R/o.
     Flat No. 39, 1st Floor, Road No.4, Trimarthi Colony, East Maredpally,
     Mahendra Hills, Secunderabad.
      (R4 is brought on record as LR of deceased R.1 as per the Hon'ble Court
      order dated. 23-9-2013 made in ASMP. 44/13)

                                                   Respondents

          The Appeal coming on for hearing upon perusing the petition and Grounds
filed herein and the order of the High Court dated. 22-06-2012 made in ASMP.Nos.
1201 & 1200/2012 and upon hearing the arguments of Sri K.Sreenivas, Advocate for
the Appellants and of Sri Abdul Muqeeth Quresthi, Advocate for the Respondents 2
& 3, the Court made the following

ORDER:

" Learned counsel for the appellant seeks time beyond vacation. Hence, list on 28-10-2013. In the meanwhile, the appellant shall deposit the costs decreed to the credit of the suit before the lower court."

ASSISTANT REGISTRAR

// TRUE COPY // for ASSISTANT REGISTRAR

To

1. The I Additional Senior Civil Judge (FTC) at Mahabubnagar.

2. Sri B.Venkat Reddy, S/o. Late Janardhan Reddy, Occ: Agriculture, R/o. Karkalpahad Village of Amangal Mandal, Mahabubnagar District.

3. Sri B.Siddardha Reddy, S/o. Venkatreddy, Occ: Employee, R/o. Karkalpahad Village of Amangal Mandal, Mahabubnagar District.

4. Smt. Hemalatha, W/o. Late Sri B.madhusudhan Reddy, Occ: Household, R/o. Flat No. 39, 1st Floor, Road No.4, Trimarthi Colony, East Maredpally, Mahendra Hills, Secunderabad.

5. One CC to Sri K.Sreenivas, Advocate(OPUC)

6. One spare copy.

SAH

HIGH COURT

VVAJ

DATED: 03-10-2013

NOTE: LIST ON 28-10-2013

ORDER

AS.NO. 372 OF 2012 DIRECTION

DRAFTED BY: SAH APPROVED BY:

DRAFTED ON: 07-10-2013

HIGH COURT

VVAJ

DATED: 03-10-2013 NOTE: LIST ON 28-10-2013

ORDER

AS.NO. 372 OF 2012

DIRECTION