Andhra Pradesh High Court - Amravati
Penumatsa Surapa Raju vs Penumatsa Surya Padmavathi And Another on 16 October, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE SIXTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
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PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
AND
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
FIRST APPEAL NO: 132 OF 2018
Appeal filed under section 96 of CPC., against the Judgment and Decree
dated 31-10-2017 in OS.No. 28 of 2015 passed by the X Additional District
Jugde, West Godavari District at Narsapur.
Between:
Penumatsa Surapa Raju, S/o.Late Satyanaraya Raju, aged about 61
years, Occ: Business, R/o.3E, Dhuvatara Apartments, Behind Medinova
Hospital, Rajbhavan Road, Hyderabad
...Appellant/Defendant No.1
AND
1. Penumatsa Surya Padmavathi, W/o. Late Satyanarayana Raju, aged
about 78 years, Occ; House hold, R/o.D.No. 2-1-51,Lajapatrai Pet,
Palakol, West Godavari District
...Respondent/Plaintiff
2. Kunumuri Vijaya Lakshmi Kumari, W/o.K.V.Sl.N.Raju, aged about 54
years, Occ: House-wife R/o.D.No. 2-1-51, Lajapatrial Pet, Ward No. 3,
Palakol, West Godavari District
...Respondent/Respondent
lA NO: 1 OF 2017
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 to
and Decree dt.31-10-
stay of all further proceedings in executing the Judgment
2017 passed in OS.No. 28 of 2015 on the file of the X Additional District Judge,
Narsapur pending disposal of the main appeal
Counsel for the Appellant: Sri. Venkat Rao Patil
Counsel for the Respondent No.1: Sri Rama Mohan Palanki
Counsel for the Respondent No.2: Sri M Prudhvi Raju
The Court made the following: JUDGMENT
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APHC011027312017
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3494]
(Special Original Jurisdiction)
WEDNESDAY, THE SIXTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
APPEAL SUIT No.132 of 2018
Between:
1.PENUMATSA SURAPA RAJU, S/0.LATE SATYANARAYA RAJU,
AGED ABOUT 61 YEARS,OCC-BUSINESS, R/0.3E,DHUVATARA
APARTMENTS, BEHIND MEDINOVA HOSPITAL, RAJBHAVAN
ROAD,HYDERABAD
...APPELLANT
AND
1.PENUMATSA SURYA PADMAVATHI AND ANOTHER, W/0. LATE
SATYANARAYANA RAJU, AGED ABOUT 78 YEARS, OCC-
HOUSE HOLD, R/0.D.NO. 2-1-51,LAJAPATRAI PET,PALAKOL
WG DISTRICT
2.KUNUMURI VIJAYA LAKSHMI KUMARI, W/0.K.V.S.L.N.RAJU,
AGED ABOUT 54 YEARS, OCC-HOUSE HOLD, R/0.D.NO.2-1-51,
LAJAPATRIAL PET,WARD NO. 3,PALAKOL,WG DISTRICT
...RESPONDENTS
Setting aside the judgment and decree dated 31-10-2017 in OS.at
No.28 of 2015 passed by the X Addl. District Judge, WG District
Narsapur and pass
lA NO: 1 OF 2017
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
the judgment
be pleased to stay of all further proceedings in executing
on the file of the
and decree dt.31-10-2017 passed in OS. No.28 of 2015
i
X Addl. District Judge, Narsapur pending disposal of the main appeal and
pass
lA NO: 1 OF 2018
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
Counsel for the Appellant:
1.VENKAT RAO PAUL
Counsel for the Respondents:
1.RAMA MOHAN PALANKI
2.PRUDHVI RAJ MUDUNURI
The Court made the following JUDGMENT:
Though the appeal is listed under the caption "For Dismissal there
is no representation on behalf of the appellant, It appears that the
appellant is not interested in pursuing the appeal.
2. Hence, the appeal suit is dismissed. No order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
SD/- M RAMESH BABU
DEPUTY REGISTRAR
//TRUE COPY//
To, SECTION OFFICER
1. The X Additional District Judge, Narsapur, West Godavari District.
2. One CC to Sri. Venkat Rao Patil Advocate [OPUC]
3. One CC to Sri. Rama Mohan Palanki Advocate [OPUC]
4. The Section Officer, V.R Section, High Court of Andhra Pradesh.
5. Three CD Copies
SAM
vna
HIGH COURT
DATED: 16/10/2024
JUDGMENT
AS. No. 132 of 2018
g 2 6 our 202'| m
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^ . Curreiii aecuo** DISMISSING THE APPEAL SUIT FOR NON PROSECUTION WITHOUT COSTS