Andhra Pradesh High Court - Amravati
Devathu Musala Rao Papa vs Ragu Anitha on 19 June, 2025
Author: B.Krishna Mohan
Bench: B.Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE NINETENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN
AND
THE HONOURABLE SRI JUSTICE A.HARI HARANADHA SARMA
IA N0.1 OF 2025
E). ; In
CIVIL MISCELLANEOUS APPEAL NO: 200 OF 2023
Between:
1. Devathu Musala Rao @ Papa, Adopted, S/o.Late Sriranganadham,
Rep. by his General Ppwer of Attorney Agent Mr.Devathu Venkata
Kishore Kumar, S/o.D.Musala Rao @ Papa, R/o.Ongole. (Died)
...Appellant/Petitioner No.1/Plaintiff No.1
2. Devathu Kusuma Kumari, W/o.Late Musala Rao @ Papa, aged about
75 years, R/o.Sainivas Residency, Lawyerpet, Ongole, presently
residing at 2444, Hopwood Dr, Carmel, IN - 46032, USA, Rep. by her
Special Power of Attorney Holder Mr.Devathu Venkata Kishore Kumar.
3. Devathu Venkata Kishore Kumar, S/o.Late Musala Rao @ Papa, aged
about 58 years, Occ:Bus1ness, G4, B Block, VKB Apartments, Besides
Taluk Police station, Sujathd Nagar, Ongole.
4. Devathu Badari Anand, S/o.Late Musala Rao @ Papa, aged about 53
years. Presently residing at Indian Police, Carmel Town, USA. Rep. by
his SPA holder Devathu Venkata Kishore Kumar.
...Appellarits/Petitioners 2,3 and 5/Plaintiffs 2,3 and 5
(J . appellant/plaintiff No.1 died during the pendency of the suit. His LRs
liamelyj Appellants 2,3,4 and another were added as per the Orders i m
1.41467/2022 dated 17.11.202^1^ b.S No. 35/2022)
AND
1. Ragu Anitha, W/o.Raguri Jagan Mohan Reddy, aged about 40 years,
Housewife, R/o.Door No.1-92/2. 6*^ Lane, Vidya Nagar, Mulaguntapadu
Village, Singarayakonda Mandal, Prakasam District.
2. Kama Nagi Reddy, S/d;Yellamanda Reddy, aged about 62 years,
Business, Door No.7-5-5/4, Near Gayathri Mandiram, Lawyerpet,
Ongole, Prakasam District
3. Kama Anuradha, W/o.Nagr Reddy, aged about 49 years. Housewife
Door No.7-5-5/4, Near Gayathri Mandiram, Lawyerpet, Ongole,
Prakasam District.
4. Divi Punna Rao, S/o.Venkata Subbaiah, aged about 59 years,
R/o.Pothavaram Village, Naguluppalapadu Mandal, Prakasam District.
5. Veeraballi Jyothi, W/o.Srinadh Reddy, Hindu, Housewife aged about 51
years, R/o.Housing Board Colony, Ongole, Prakasam District.
6. Daka Ramachandra Reddy, S/o.Rama Koti Reddy, aged about 61
years, R/o.Nirmal Nagar, Origole.
7. Paruchuri Jhansi Rani f ^
W/o.Ashok Kumar, aged about 54 years,
Housewife, Door No. 1-2-42, 2"'' Phase, 13 Cross road, Giri Nagar,
Bangalore-05.
Respondents/Respondents/Defendants
(7**' Respondent was added as per the Orders in I.A.1467 of 2022,
dated 17.11.2022 in OS.Nb.35 of 2022)
8. Devathu Ashok Kumar, S/o.Late Musala Rao, aged about 56 years,
OcciBusiness, Flat No.43, 1st Floor, Balal Kamakshi Apartments, Near
RR Tank, Ongole.
9. (Respondent No.8 is added as plaintiff No.4 in OS.No.35 of 2022 as
per the Orders in I.A.1467 of 2022, dated 17.11.2022.)
...Respondent/Petitioner No.4/Plaintiff No.4
Petition under Section 148 read with Section 151 CPC praying that
for the reasons stated in the letter addressed by Judge, Family Court-cum-
VIII Additional District and Sessions Judge, Prakasam at Ongole, vide Dis
No.316, dated 06.05.2025, which was forwarded by the Principal District
and Sessions Judge, Prakasam.District, Ongole, vide Dis No.2927, dated
12.05.2025 (both letters are enclosed for your Honour's kind perusal), the
High Court may be pleased to extend the time granted on 28.01.2025 in
CMA No.200 of 2023 for further period of two (2) months for disposing of
I.A.No.419 of 2022 in OS No.35 pT2022 on the file of Judge, Family Court-
cum-VIII Additional District and Sessions Judge, Prakasam at Ongole.
This petition coming on for hearing, upon perusing the letter filed by
the Judge, Family Court-cum-VIJI Additional District and Sessions Judge,
Prakasam at Ongole, which yva^ forwarded by the Principal District and
Sessions Judge, Prakasam District, Ongole, and the Order of the High
Court dated 28-01-2025 in C.IVI.A No.200 of 2023.
The Court made the following:
1-
ORDER:
The Principal District Judge, Ongole, Prakasam District, addressed a letter to the Registrar Judicial dated 12.05.2025, seeking extension of two (02) months time to dispose of the I.A.No.419 of 2022 in O.S.No.35 of 2022 on the file of Family Court-cum-VIII Additional District & Sessions Judge, Ongole dated 19.04.2023.
In view of the above said facts and ci circumstances, the time is extended for a period of two (02) months frdfti today to dispose of the above said I.A., if not already disposed of by now.
Accordingly, this I.A. is ordered.
Sd/- S.V.S.R.IVIURTHY
//TRUE COPY//
JOINT REGISTRAR
SEC N OFFICER
To,
1- The Principal District and Sessions Judge. Prakasam District at Ongole.
2. The Judge, Family Court- cum-VIII Additional District and Sessions Judge, at Ongole, Prakasam District, ne CC to Sri Anup Koushik Karavadi, Advocate [OPUC]
4. One CC to Smt Nimmagadda Revathi, Advocate [OPUC]
5. One CC to Sri Javvaji Satish Chandra, Advocate [OPUC]
6. The Section Officer, VR Section, High Court of Andhra Pradesh at Amaravathi.
7. Three CD Copies BSV vna HIGH COURT \ DATED:19/06/2025 ORDER I.A. N0.1 of 2025 in CMA.No.200 of 2023 =a ov 2 nUN 2m 0>! rr«ntSectiofly^^ EXTENSION OF TIME