Tadagoni Venkateshwarlu vs Tadagoni Laxmi Narayana
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          IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                             AT HYDERABAD

                  FRIDAY THE FIFTEENTH DAY OF FEBRUARY,
                       TWO THOUSAND AND THIRTEEN
                                : PRESENT :
                  THE HON'BLE SRI JUSTICE: G. CHANDRAIAH

                                S.A. No. 314 OF 2011

                (Appeal under Section 100 of C.P.C., against the judgment and
          Decree of the Court of the Special Sessions Judge for SC/ST Cases -
          cum - VII Additional District Judge, Warangal, Warangal District, made in
          A.S. No. 119 of 2007 & I.A. No. 381 of 2010, dated 31-12-2010 preferred
          against the judgment and decree of the Court of the Principal Junior Civil
          Judge, Warangal, Warangal District, passed in O.S. No. 1013 of 2003,
          dated 30-08-2007)

Between:

Tadagoni Venkateshwarlu, S/o Ramchandram, R/o Venkatadripet Village,
Ghanpur (Stn.) Mandal, Warangal District.

                                                    ..... Appellant/Appellant/Plaintiff
                                         AND

     1.  Tadagoni Laxmi Narayana, S/o Keshaiah, Occ: Taddy - Tapper R/o
        Venkatadripet Village, Ghanpur (Stn.) Mandal, Warangal District.
     2. Tadagoni Narender, S/o Lachaiah, Occ: Taddy - Tapper R/o
        Venkatadripet Village, Ghanpur (Stn.) Mandal, Warangal District.
                                         Respondents/Respondents/Defendants


                 The Appeal coming on for hearing, upon perusing the grounds
          filed herein, orders of the High Court dated; 1-4-2011, 30-04-2011 AND
          31-01-2013 made herein and upon hearing the arguments of Sri Kowturu
          Vinaya Kumar, Advocate for the appellant, the Court made the following

ORDER:

Print the name of Respondents. Post after two weeks. Meanwhile, interim order granted on 01-04- 2011 shall continue for a period of three weeks.

ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To

1. T h e Special Sessions Judge for SC/ST Cases - cum - VII Additional District Judge, Warangal, Warangal District.

2. The Principal Junior Civil Judge, Warangal, Warangal District.

3. T h e Section Officer, Second Appeal Section, High Court of A.P., Hyderabad

4. One CC to Sri Kowturu Vinaya Kumar, Advocate (OPUC)

5. One spare copy.

Skm

HIGH COURT

GC,J Drafted by: skm Drafted on: 16-02-2013

DATE: 15-02-2013

NOTE: POST AFTER TWO WEEKS

ORDER

SA. NO. 314 OF 2011

EXTENSION OF INTERIM ORDER