Andhra Pradesh High Court - Amravati
Vetsa Geetha vs Kamineni Sambasiva Rao on 27 February, 2026
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
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APHC010062592026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3163]
(Special Original Jurisdiction)
FRIDAY,THE TWENTY SEVENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
CIVIL REVISION PETITION NO: 576/2026
Between:
1. VETSA GEETHA, (DIED)(SOLE PLAINTIFF)
2. RENDUCHINTHALA SURYA KIRAN, S/O. LATE BABURAO, AGED 40
YEARS, OCC. PRIVATE EMPLOYEE, R/O 1-3/26-13, NEAR
VENKATESWARASWAMY TEMPLE, VIDYADHARA PURAM,
VIJAYAWADA-520012.
...PETITIONER(S)
AND
1. KAMINENI SAMBASIVA RAO, S/O PERAIAH, AGED ABOUT 63
YEARS, R/O.MC-342, P.V.TOWNSHIP, MALLARAM, MANGURU
MANDAL, KHAMMAM DISTRICT, TELANGANA.
2. CHALASANI SIVA NAGESWARA RAO, S/O. RAMA RAO AGED
ABOUT 60 YEARS, R/O. D.NO.72-2-4, SF-303, KONERUVARI
STREET, PATAMATA, VIJAYAWADA, KRISHNA DISTRICT.
3. MANDAVA CHILAKA RANI, W/O. VENKATESWARA RAO, AGED
ABOUT 53 YEARS, R/O. D.N.40-25-17/8A, 2F-303, SRI LAKSHMI
SAI HOME APARTMENTS, NETHAJI STREET, PATAMATA LANKA,
VIJAYAWADA, KRISHNA DISTRICT. 4.
4. MADDUKURI JYOTHI RANI, W/O. LAKSHMI NARAYANA AGED
ABOUT 58 YEARS, R/O. D. NO 10-5-3/2/3/G, 203, ROSE ENCLAVE,
FIRST LANCER ROAD, MASAB TANK, UCO BANK COLONY,
HYDERABAD, TELANGANA - 500028 5.
2
5. VALLURU RAJANI, W/O. LATE RAMESH BABU, AGED ABOUT 50
YEARS, R/O. D.NO.64-9-17, CHENNUPATI RAMA KOTAIAH
STREET PATAMATA LANKA, VIJAYAWADA, KRISHNA DISTRICT.
6
6. VALLRU SHEETAL, .D/O LATE RAMESH BABU, AGED 29 YEARS,
R/O. D.NO.64-9-7, CHENNUPATI RAMA KOTAIAH STREET
PATAMATA LANKA, VIJAYAWADA, KRISHNA DISTRIC
7. VALLURU GIRISHCHANDRA, S/O. LATE RAMESH BABU, AGED 25
YEARS, R/O. D.NO.64-9-7, CHENNUPATI RAMA KOTAIAH
STREET, PATAMATA LANKA, VIJAYAWADA, KRISHNA DISTRICT.
8.
8. VALLURU CHETAN SUSHEEL, S/O. LATE RAMESH BABU, AGED
23 YEAR, R/O. D.NO.64-9-7, CHENNUPATI RAMA KOTAIAH
STREET, PATAMATA LANKA, VIJAYAWADA, KRISHNA DISTRICT.
9.
9. VALLURU NAGA MALLIKA, D/O. NAGABHUSHANAM, AGED 30
YEARS, R/O. D.NO.64-9-7, CHENNUPATI RAMA KOTAIAH
STREET, PATAMATA LANKA, VIJAYAWADA, KRISHNA DISTRICT.
10. MANDAVA SRI SRAVYA, D/O. VENKATESWARA RAO, AGED
ABOUT 45 YEARS, R/O. D.N.40-25-17/8A, 2F-303, SRI LAKSHMI
SAI HOME APARTMENTS, NETHAJI STREET, PATAMATA LANKA,
VIJAYAWADA, KRISHNA DISTRICT.
11. MANDAVA ANIRUDH, S/O. VENKATESWARA RAO, AGED ABOUT
45 YEARS, R/O. D.N.40-25-17/8A, 2F-303, SRI LAKSHMI SAI
HOME APARTMENTS, NETHAJI STREET, PATAMATA LANKA,
VIJAYAWADA, KRISHNA DISTRICT.
12. MANDAVA VENKATESWARA RAO, S/O. RAMA RAO, AGED
ABOUT 45 YEARS, R/O. D.N.40-25-17/8A, 2F-303, SRI LAKSHMI
SAI HOME APARTMENTS, NETHAJI STREET, PATAMATA LANKA,
VIJAYAWADA, KRISHNA DISTRICT.
13. VALLURU VAMSI RAMESH, S/O LATE RAMESH BABU, AGED
ABOUT 33 YEARS, R/O. D.NO.64-9-17, CHENNUPATI
RAMAKOTAIAH STREET, PATAMATA LANKA, VIJAYAWADA,
KRISHNA DISTRICT.
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14. M/S SRI HOMES, VIJAYAWADA, REGISTERED FIRM,
REGISTRATION NO.317/2017, FIRST FLOOR, D-ADDRESS MALL,
M.G.ROAD, VIJAYAWADA. 15.
15. CHERUKURI SATISH BABU, S/O. LATE C.V. NAGESWARA RAO,
AGED ABOUT 55 YEARS, R/O. D.NO.32-9-11 A,
MOGALRAJPURAM VIJAYAWADA. 16
16. DHULIPALA SRIKANTH, S/O. LATE D. RAMA CHANDRA
KOTESWARA RAO, AGED 42 YEARS, R/O. D.NO.32-16-3,
MOGALRAJPURAM, VIJAYAWADA.
17. GUDURU NAGA PRASAD, S/O. KANAKA DURGA PRASAD, AGED
28 YEARS. DOOR NO.52-1/9-4, F2, FIFTH FLOOR, SURYA
TOWERS, NTR COLONY, VIJAYAWADA.
18. SUNKARA PUJITHA, W/O. GURU NAGA PRASAD AGED ABOUT 27
YEARS, R/O. DOOR NO.52-1/9-4, F2, FIFTH FLOOR, SURYA
TOWERS, NTR COLONY, VIJAYAWADA. 19.
19. BADIGA RAMA KRISHNA, S/O SESHAGIRI RAO, AGED ABOUT 77
YEARS, TRENDSET VANTAGE, 8-2-709/1/D-3, D BLOCK, FLOOR.
ROAD NO. 14, BANJARA FLILLS, FLYDERABAD, TELANGANA-
500034.
20. BADIGA SUMANTH, /O. BADIGA RAMA KRISHNA, AGED ABOUT
51 YEARS, TRENDSET VANTAGE, 8-2-709/1/D-3, D BLOCK, 2ND
FLOOR. ROAD NO.14, BANJARA FLILLS, FLYDERABAD,
TELANGANA-500034.
21. GULLAPALLI VENKATA SATHYARAKESHWAR, S/O PANDURANGA
RAO, AGED ABOUT 31 YEARS, R/O 105, CONSTABLE ROAD,
AYANAVARAM, CHENNAI - 600023.
22. BELLAM SIVA PRASAD, S/O RADHA KRISHNA MURTHY, AGED
ABOUT 63 YEARS, R/O 8-2-684/1/8 AND 11/1, ROAD NO.12,
BANJARA HILLS, KHAIRATABAD, HYDERABAD, TELANGANA-
500034.
23. PINNAMANENI KRISHNAIAH, S/O MADUSUDHANA RAO AGED
ABOUT 64 YEARS, R/O 60-3-26/1, SAIANKITH APARTMENT, FLAT
NO.3F-403, ITI BUS STOP, ASHOK NAGAR, VIJAYAWADA,
KRISHNA DISTRICT-520008
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24. PINNAMANENI USHA RANI, W/O PINNAMANENI KRISHNAIAH,
AGED ABOUT 59 YEARS, R/O 60-3-26/1, SAI ANKITH
APARTMENT, FLAT NO.3F-403, I.T.I BUS STOP, ASHOK NAGAR,
VIJAYAWADA, KRISHNA DISTRICT-520008.
25. KATAMANENI RAM, S/O DURGA PRASADA RAO, AGED ABOUT 38
YEARS, R/O 28-16-5, CHINTAVARI STREET, NEAR RAMA
MANDIR, ARUNDELPET, VIJAYAWADA.
26. DEVINENI NANHA RAM, S/O LATE D.RAJA RAM, AGED ABOUT, 69
YEARS, R/O FLAT.NO.201, GREEN VIEW APARTMENTS,
DOOR.NO.52-1/12-8/2, 4TH LANE, VETERINARY COLONY,
VIJAYAWADA-520008.
27. KATRAGADDA VENKATA NARAYANA, S/O. RADHA KRISHNA
MURTHY, AGED ABOUT 61 YEARS, R/O FLAT.NO.T-4, HANUMAN
TOWERS, ROAD NO.3, VETERINARY COLONY, VIJAYAWADA,
KRISHNA DISTRICT.
28. KATRAGADDA KRISHNA TEJ, S/O. KATRAGADDA VENKATA
NARAYANA AGED ABOUT 31 YEARS, R/O FLAT.NO.T-4,
HANUMAN TOWERS, ROAD NO.3, VETERINARY COLONY,
VIJAYAWADA, KRISHNA DISTRICT. 29.
29. ST JOHNS EDUCATIONAL SOCIETY, REP. BY ITS
CORRESPONDENT, T. SUMAN, R/O. DONKA ROAD, GUNADALA,
VIJAYAWADA, KRISHNA DISTRICT.
30. THE INDIAN OVERSEAS BANK, REPRESENTED BY ITS CHIEF
MANAGER, GOVERNORPET BRANCH, C.S.I .COMPLEX,
SURYARAOPET, VIJAYAWADA - 520002.
31. THE DISTRICT REGISTRAR, KRISHNA DISTRICT, PANTAKALAVA
ROAD, PATAMATA, VIJAYAWADA. 32.
32. THE MUNICIPAL CORPORATION, VIJAYAWADA, REP. BY ITS
COMMISSIONER, VIJAYAWADA
...RESPONDENT(S):
Petition under Article 227 of the Constitution of India,praying that in the
circumstances stated in the grounds filed herein,the High Court may be
pleased toAggrieved by the Common Order dated 18.11.2025 made in I.A.
No. 687 of 2023 in O.S.No.30 of 2021 on the file of the Court of the Honble
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VII Addl. District Judge, Vijayawada dismissing the petition filed by the
petitioner Under Order I Rule 10 Order XXII Rule 10 and Section 151 C.P.C,
the above named petitioners humbly begs to present this Memorandum of
Civil Revision Petition for the following among other
IA NO: 1 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to suspend the Order and Decretal Order dated 18.11.2025 passed
in I.A. No.687/2023 in O.S. No.30/2021 on the file of the Hon'ble VII Addl.
District Judge, Vijayawada and pass
Counsel for the Petitioner(S):
1. NIRMALBABU A
Counsel for the Respondent(S):
1.
2. M R K CHAKRAVARTHY
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The Court made the following:
ORDER:
This revision is directed against the order dated 18.11.2025 passed in I.A.No.687 of 2023 in O.S.No.30 of 2021 on the file of learned VII Additional District Judge, Vijayawada, whereby the petition filed by the revision petitioner under Order 1, Rule 10 of the Code of Civil Procedure, 1908 (for short "CPC") to implead him as a party to the suit after the death of the sole plaintiff in the said suit was dismissed.
2. At the time of hearing the revision petition, Sri M.R.K.Chakravarthy, learned counsel for the respondents, would submit that the suit was instituted by the sole plaintiff and the said suit was dismissed for default on 26.11.2025 and the suit itself is not on the file of the trial Court now and as such, this petition to implead the petitioner as a party to the said suit became infructuous.
3. The fact that the said suit was dismissed for default on 26.11.2025 is not disputed and denied by the revision petitioner herein. He also admits that the said suit was dismissed for default on 26.11.2025. No steps are taken to restore the said suit on to the file of the trial Court. Therefore, when the suit itself is not on the file of the trial Court, the petition filed under Order 1, Rule 10 CPC to implead him as a party-plaintiff in the said suit became infructuous.
4. If at all, it is the case of the petitioner herein that the sole plaintiff in the said suit executed a Will in his favour and that he subsequently died, he 8 has to file a separate suit for redressal of his grievance on the basis of the said Will, if he so advised and entitled.
5. Therefore, the Civil Revision Petition is dismissed as infructuous. There shall be no order as to costs.
Pending applications, if any, shall stand closed.
___________________________________ CHEEKATI MANAVENDRANATH ROY, J.
Date: 27.02.2026 ARR 9 212 HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CIVIL REVISION PETITION NO: 576/2026 Date: 27.02.2026 ARR