Andhra Pradesh High Court - Amravati
Dhulipala Venkata Bala Raja Rajeswari ... vs Dhulipala Seetha Mahalakshmi on 22 October, 2020
Bench: C.Praveen Kumar, M.Venkata Ramana
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE TWENTY SECOND DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: Bes THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR roo AND Ls THE HON''BLE SRI JUSTICE M.VENKATA RAMANA AS.NO: 265 OF 2020 4 Between: Dhulipala Venkata Bala Raja Rajeswari Brahmaramba @ Bala, D/o. Late Dhulipala Atchutaramaiah Appellant/Defendant No.1 AND 1. Dhulipala Seetha Mahalakshmi, W/o. Late Dhulipala Purna Chandra Rao, R/o. Flat No. 341, Indira Enclave Apartment, Ayodhyanagar, Vijayawada. 2. Dhulipala Hanumath Sastry, S/o. Late Dhulipala Purna Chandra Rao, Occ: Bank Employee, R/o. Flat No. 341, Indira Enclave Apartment, Ayodhyanagar, Vijayawada. Respondents/Plaintiffs 3. Dhulipala Ravi Sankar, S/o. Late Dhulipala Purna Chandra Rao, R/o. D.No. 29-28-13, Dasarivari Street, Suryaraopet, Vijayawada. 4. Pillamarri Madhavi, W/o. Rajagopal, R/o. Flat No. S-1A, Srikrishnanilaya Apartment, Back side of Divya Diamonds Shop, Ameerpet, Hyderabad. Respondents/Defendants 2 & 3 Appeal Under Section 96 r/w Order 41 Rule 1 of CPC praying that in the circumstances stated in the grounds filed herein, the High Court may be pleased to set aside the Judgment and Decree in OS.No. 47 of 2011 on the file of the Hon'ble XIII Additional District Judge, Vijayawada with costs. IA.No. 1 of 2020: Appeal under Section 151 of CPC praying that in the circumstances stated in the grounds filed herein, the High Court may be pleased to suspend the Judgment and Decree dated. 22-05-2020 passed in OS.No. 47 of 2011 on the file of the Hon'ble XIII Additoinal District Judge, Vijayawada, including the execution petition, pending disposal of AS.No. 265/2020 on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed herein and upon hearing the arguments of Sri Raviteja Padiri, Advocate for the Petitioner and of Sri |.Venkateswara Rao, Advocate for the Respondents, there being no representation, the Court made the following L ORDER:
" Heard the learned counsel for the appellant. Though Sri I.Venkateswara Rao, learned counsel, filed caveat and his name is shown in the cause list, there is no representation on his behalf. Having regard to the statement made that the petitioner is in possession of
- property, status quo as on today with regard to the property in question shall be maintained in all respects till 17-11-2020. Post on 17-11-2020."
Sd/- V. SAVITHRAMMA_ ASSISTANT REGISTRAR ITRUE COPY// Lif) for ASSISTANT REGISTRAR
1. The XIII Additional District Judge, Vijayawada, Krishna District. To ANDO a F YW YN SAH Dhulipala Seetha Mahalakshmi, W/o. Late Dhulipala Purna Chandra Rao, R/o. Flat No. 341, Indira Enclave Apartment, Ayodhyanagar, Vijayawada.» Ieanghra db Dhulipala Hanumath Sastry, S/o. Late Dhulipala Purna Chandra Rao, Occ: Bank Employee, R/o. Flat No. 341, Indira Enclave Apartment, Ayodhyanagar, Vijayawada. Dhulipala Ravi Sankar, S/o. Late Dhulipala Purna Chandra Rao, R/o. D.No. 29-28-13, Dasarivari Street, Suryaraopet, Vijayawada. Pillamarri Madhavi, W/o. Rajagopal, R/o. Flat No. S-1A, Srikrishnanilaya Apartment, Back side of Divya Diamonds Shop, Ameerpet, Hyderabad. One CC to Sri Raviteja Padiri, Advocate(OPUC) One CC to Sri |. Venkateswara Rao, Advocate(OPUC) Two spare copies. 7 HIGH COURT CPKJ & MVRJ DATED:22/10/2020 NOTE: POST ON 17-11-2020 ORDER AS.No.265 of 2020 STATUS QUO i, sy iy 4s