Bode Vasaram vs Bonthu Nageswara Rao
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IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                   AT HYDERABAD

     THURSDAY, THE TWENTY SEVENTH DAY OF MARCH
              TWO THOUSAND AND EIGHT
                     :PRESENT:
        THE HON'BLE DR JUSTICE G.YETHIRAJULU

                SECOND APPEAL No. 386 of 1996

    (Appeal under Section 100 of CPC against the decree and
judgment of the Court of the District Judge, Khammam, passed in
A.S.No.2 of 1986, dated 5-1-1996, preferred against the decree and
Judgment of the Court of the Subordinate Judge, Khammam, passed
in O.S.No.148 of 1981, dated 15-1-1986)

Between:

Bode Vasaram S/o. Mallaiah, Kakarlapalli, Sathupalli Tq., Khammam
District.


Appellant
                                AND

  1. Bonthu Nageswara Rao S/o.Venkaiah, Ayyagaripet, Sathupalli
     Tq., Khammam District
  2. Kolikapogu Seshaiah, S/o. Ramaiah, R/o. Kakarlapalli
     Sathupalli Tq., Khammam District
  3. Kolikapogu Kotaiah S/o.Muthaiah, R/o.Kakarlapalli Sathupalli
     Tq., Khammam District.
      (Appeal against R3 dismissed for default vide CO dt.19/7/02)
  4. Boda Laxmaiah alias Lachumaiah S/o.Muthaiah,
     R/o.Kakarlapalli Sathupalli Tq., Khammam District.
  5. Bode Peda Krishnaiah S/o. Ramudu, R/o. Kakarlapalli
     Sathupalli Tq., Khammam District.
      (Other respondents are not necessary)
                                                      Respondents

    The appeal coming on for hearing upon perusing the appeal and
the grounds filed herein, and the order of the High Court dated: 28-9-
2007 made herein and upon hearing the arguments of Sri
M.Surender Rao, Advocate for Appellant and of Sri T.S.Anand,
Advocate for the Respondent No.1, the Court made the following;

ORDER:

"In pursuance of the Joint memo filed by both the parties the Asst. Director, Survey and Land Records, Khammam is directed to identify and locate the land of an extent of Ac. 1.70 cents in Sy. NO. 334/1, Ac. 0.38 gts in Sy. No. 334/20, and an extent of Ac. 3.00 gts situated in S.No. 334/29, with reference to Exhibits A.1 and B.19 and fix boundary stones after the said identification. For report, post after four weeks."

ASSISTANT REGISTRAR

// TRUE COPY // for ASSISTANT REGISTRAR To

1. The District Judge, Khammam

2. The Subordinate Judge, Khammam

3. The Assistant Director, Survey and Land Records, Sathupall, Khammam District

4. The Section Officer, Judicial Section, High Court of A.P., Hyderabad

5. One Spare Copy

6. One CC to Sri M.Surender Rao, Advocate (OPUC)

HIGH COURT

AB DRAFTED ON 4-04-2008

DR.GYRJ

DATE: 27-3-2008

NOTE: POST AFTER FOUR WEEKS

ORDER

SA. NO. 386 OF 1996 DIRECTION