B.Ramesh vs A. Mallesham
2023 Latest Caselaw 1372 Tel

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

            TUESDAY, THE TWENTY FIFTH DAY OF NOVEMBER,
                   TWO THOUSAND AND FOURTEEN
                              : PRESENT:
            THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                               AS. No. 460 of 2004

       (Appeal under Section 96 of CPC against the Judgment and decree of the
       Court of the III Additional District at Karimnagar made in OS.No. 97 of 1996
       dated 24-07-2002)

Between:
  1. Bootla Ramesh, S/o. Late Bootla Laxmi Narsaiah
  2. Bootla Jayaprakash, S/o. Late Bootla Laxmi Narsaiah

                                                     Appellants/Plaintiffs

                                        AND
  1. Akula Mallesham, S/o. Kanakaiah, Occ: Business, R/o. H.No. 6-3-27,
     Kharkhanagadda Locality of Karimnagar.
  2. Mula Narayana Reddy, S/o. Narsimha Reddy, Occ: Business, R/o.
     Theegalaguttapalli Village (Vil & Post) Mandal and Dist. Karimnagar.
  3. Gasikanti Radha Kishan, S/o. Late Yellamaiah, Occ: Govt. Employee, R/o.
     H.No. 6-5-24, Kharkhanagadda Locality of Karimnagar.
  4. Neerla Ravi, S/o. Late Venkaiah
      (R4 dismissed for default vide c.o. dt. 4-7-12)
  5. Neerla Chandraiah, S/o. Late Narsaiah (Died)
  6. Muduganti Hanmantha Reddy, S/o. Chandra Reddy, Occ: Agrl, R/o. H.No. 6-
     4-132, Kharkhanagadda Locality of Karimnagar.
  7. Gandla Mallesham, S/o. Venkatrajam, Occ: Agriculture, R/o.
     Theegalaguttapalli of Karimnagar Mandal.
  8. Kolipaka Nampalli, S/o. Hanmaiah, Occ: Agriculture, R/o. H.No. 5-4-212/T/1,
     Kharkhanagadda Locality of Karimnagar.
  9. Smt. Kolipaka Kisthamma, W/o. Nampalli, Occ: Household, R/o. H.No. 5-4-
     212/T/1, Kharkhanagadda Locality of Karimnagar.
 10. Janagama Ravinder Rao, S/o. Bheem Rao, Occ: Govt. Employee, R/o. H.No.
     21-22, Kisannagar Locality of Karimnagar Town.

     Respondents/Defendants

          The Appeal coming on for hearing upon perusing the petition and Grounds
filed herein and upon hearing the arguments of Sri H.Venugopal, Advocate for the
Appellants and of Sri I.Aga Reddy, Advocate for the Respondents 1,2, 6 to 10, the
Court made the following

ORDER:

" The present matter is listed for orders of this Court stating that I Additional District Judge, Karimnagar, addressed a letter dated 10-09-2014 stating that the original will deed of Botla Laxmi Narasaiah, which was marked as Ex.A22 in OS.No. 97/1996 on the file of III Additional District Judge, Karimnagar may be sent to I Additional District Judge, Karimnagar in connection with the hearing of OS.No. 4/2009.

In view of the above narrated facts, the original Will Deed may be sent t o I Additional District Judge, Karimnagar in connection with the hearing of OS.No. 4/2009 and re-transfer the same, after the purpose is served."

ASSISTANT REGISTRAR

// TRUE COPY // for ASSISTANT REGISTRAR

..2..

To

1. The III Additional District at Karimnagar.

2. The I Additional District Judge, Karimnagar. (with a request to re-transmit the same after the purpose is served)

3. The Section Officer, Appeal Filing, High Court, Hyderabad.

4. The Section Officer, V.R.Section, High Court at Hyderabad.

5. One CC to Sri H.Venugopal, Advocate(OPUC)

6. One CC to Sri I.Aga Reddy, Advocate(OPUC)

7. One spare copy.

SAH HIGH COURT

ARRJ DATED: 25-11-2014

ORDER

AS.NO. 460 OF 2004

DIRECTION

DRAFTED BY: SAH APPROVED BY:

DRAFTED ON: 29-11-2014

HIGH COURT ARRJ

DATED: 25-11-2014

ORDER

AS.NO. 460 OF 2004

DIRECTION