Prathapa Sai Reddy vs Prathapa Radhamma,
2022 Latest Caselaw 3183 Tel

          HIGH COURT OF JUDICATURE AT HYDERABAD
    FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                          PRADESH

                 FRIDAY, THE FIFTH DAY OF FEBURARY,
                     TWO THOUSAND AND SIXTEEN

                                  :PRESENT:

           THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR


                              SA .NO: 775 of 2015
Between:

1     Prathapa Sai Reddy (since died on 31.1.2008, his Legal representatives
    are brought on record as defendant Nos.8 to 11 as per the orders passed
    in IA.No.190/2008, Dated 11.4.2008)
2     Prathapa Ramaswamy, S/o.Raghaiah,
3     Prathapa Narsamma, W/o.Late P.Sai Reddy,
4     Prathapa Srinivas, S/o.Late P.Sai Reddy,
5     Smt.Chinthanippula Devakka, W/o. Bal Reddy,
6     Smt. Medipalli Thirupathi, W/o.Sadaiah,

                                                                 ..... Appellants/
                                                          Appellants/Defendants
                                      AND

1    Prathapa Radhamma, W/o. Late P.Rajaiah, age 50 years, Occ:
    Agriculture, R/o.Huzurabad Proper, Karimnagar District.
2    Prathapa Ravinder S/o. Late P.Rajaiah, age 32 years, Occ: Agriculture,
    R/o.Huzurabad Proper, Karimnagar District.
3    Prathapa Satheesh, S/o.Late P.Rajaiah, Age 22 years, Occ: Agriculture,
    R/o.Huzurabad proper and Mandal, Karimnagar District.
4    Prathapa Srinivas, S/o.Late P.Rajaiah, Age 21 years, Occ: Agriculture,
    R/o.Huzurabad proper and Mandal, Karimnagar District.
                                                              ...Respondents/
                                                        Respondents/Plaintiffs
5    The 1st defendant namely Prathapa Komaraiah (since died His L.Rs are
    brought on record as Defendant Nos.4 to 7)
6    Bonagiri Laxmi, D/o. Late P.Komuraiah (D4)
7    Purella Rajeshwari, D/o. Late P.Komuraiah (D5)
8    Prathapa Sammaiah, S/o. Late P.Komuraiah,
9    Prathapa Komuramma, W/o.P.Komuraiah (D7)
    Respondents 6 to 9 are residing at Huzurabad proper and Mandal,
    Karinnagar District.
    (D7 died on 20.10.2008. Her legal representatives are not brought on
    record, by the plaintiffs, despite of reporting her death by the defendants to
    the Hon'ble Court by filing "Memo". Hence, still her name stands in the
    cause title of the suit without any change, to avoid further confusion, she is
    shown as the non appealing respondent No.8 in this appeal)
                                                      .....Respondent/Respondent/
                                                          Non appellant-Defendants
     Appeal under Section 100 of C.P.C., against the order and decree dated
17-08-2015 in AS.No.5 of 2012 on the file of Senior Civil Judge, Huzurabad
confirming the Judgment and decree dated 28-09-2012 passed in OS.No.25 of
1996 by the Principal Junior Civil Judge, Huzurabad, Karimnagar District.

    The petition coming on for hearing, upon perusing the memorandum of
grounds filed in support thereof and order of High Court dated 30-12-2015
made herein and upon hearing the arguments of Sri B. Narasimha Sarma,
Advocate for the Appellants and Sri T. Dayananda Rao, Advocate for
Respondent Nos.1 to 4, the Court made the following




ORDER:

Post after four (04) weeks. Status-quo granted earlier is extended till then.

ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 The Senior Civil Judge, at Huzurabad, Karimnagar District. 2 The Principal Junior Civil Judge, Huzurabad, Karimnagar District. 3 One CC to Sri B. Narasimha Sarma, Advocate (OPUC) 4 One Spare Copy.

Skm

HIGH COURT

CPK,J Drafted by: skm Drafted on: 09-02-2016 DATE: 05-02-2016

NOTE: POST AFTER FOUR WEEKS

ORDER

S.A.NO. 775 OF 2015

EXTENSION OF STATUS QUO