Chinna Narsamma , Jayaprada vs Smt.Jayamma
2023 Latest Caselaw 4351 Tel

Telangana High Court

Chinna Narsamma , Jayaprada vs Smt.Jayamma on 18 December, 2023

Author: G.Radha Rani

Bench: G.Radha Rani

       IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH

                                   AT HYDERABAD

                      MONDAY THE NINETEENTH DAY OF APRIL

                              TWO THOUSAND AND TEN

                                      : PRESENT :

               THE HON'BLE SRI JUSTICE GOPALAKRISHNA TAMADA



                                  S.A. No. 777 OF 2009



Appeal Under Section 100 of C.P.C., against the judgment and Decree of the Court of the
Senior Civil Judge at Gadwal, made in Appeal Suit No. 10 of 1997, dated 07-04-2009
preferred against the judgment and decree of the Court of the District Munsif at Atmakur,
passed in O.S. No. 37 of 1987, dated 24-01-1997;



Between:

Chinna Narsamma @ Jayaprada W/o.Ramakrishna Reddy R/o.Venkataipally Village,
Deverkadra Mandal, Mahabubnagar District.

                                           ..... Appellant/Appellant/Defendant No. 3




                                          AND

  1.       Smt.Jayamma W/o.late Narsimha Reddy R/o.Venkataipally Village, Deverkadra
             Mandal, Mahabubnagar District.

  2.       S.Narsingamma D/o Late Narsimha Reddy R/o.Venkataipally Village,
              Deverkadra Mandal, Mahabubnagar District.

  3.       Smt.Chennamma W/o. Late Chinna Buchanna R/o.Venkataipally Village,
             Deverkadra Mandal, Mahabubnagar District.

  4.       Pedda Narsamma W/o Kista Reddy R/o.Venkataipally Village, Deverkadra
              Mandal, Mahabubnagar District.

  5.       Ram Reddy S/o Ashanna R/o.Venkataipally Village, Deverkadra
             Mandal, Mahabubnagar District.

  6.       Bangari Sayanna S/o Buchanna R/o.Venkataipally Village, Deverkadra
              Mandal, Mahabubnagar District.

  7.       Bangari Hanmanthu S/o Narayana R/o.Venkataipally Village, Deverkadra
              Mandal, Mahabubnagar District.

               Respondents/Respondents/Plaintiffs
        The appeal coming on for hearing, upon perusing the grounds filed herein
and the order of the High Court dated 21-8-2009,11-9-2009,09-10-2009, 06-11-
2009,07-12-2009, and 08-03-2010 made herein and upon hearing the arguments of
Sri R. V. Prasad, Advocate for the appellant, the Court made the following



ORDER:

"In view of the substantial questions of law raised in a to e at ground No. 6 of the grounds admit.

Interim order granted earlier is extended until further orders.'

ASSISTANT REGISTRAR

// TRUE COPY //

for ASSISTANT REGISTRAR

To

1. The Senior Civil Judge at Gadwal, Mahaboobnagar District.

2. The District Munsif at Atmakur, Mahaboonbar District.

3. One spare copy.

4. One CC to Sri R. V. Prasad, Advocate (OPUC)

Skm HIGH COURT

TGK,J Drafted by: skm

Drafted on: 27-04-2010

DATED: 19-04-2010

NOTE: POST AFTER FOUR WEEKS

ORDER:

S.A.NO. 777 OF 2009

EXTENDING THE INTERIM STAY