Andhra Pradesh High Court - Amravati
Talluri Venkata Kameswara Ao vs Pulipati Guravamma on 11 July, 2025
Ns
APHC010140462010
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
FRIDAY, THE ELEVENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
APPEAL SUIT NO: 320 OF 2010
Appeal filed Under Section 96 of C.P.C, aggrieved by the judgment and
decree dated 15-06-2009 passed in O.S.No.42 of 2005 on the file of the
Principal District Judge, Ongole.
Between:
Talluri Venkata Kameswara Rao, S/o. Subba Rao, Age: 40 years,
C/o.Umamaheshwara Jr.College (Typist) M.M.Donka, Ongole Town
Prakasam District.
...Appellant/Plaintiff
AND
1. Pulipati Guravamma, W/o. Late Subbaraydu, Age; 82 years, Occ:
Housewife R/o. D.No. 37-1-42, Dharavari Thota, Ongole Town,
Prakasam District.
2. Talluri Subba Rao, S/o. Narsimham, Age; 61 years, Occ; Landlord R/o.
D.No. 37-1-42, Dharavari Thota, Ongole Town, Prakasam District.
3. Talluri Venkata Subbamma, W/o. Subba Rao, Age: 56 years, OCC:
Housewife R/o. D.No. 37-1-42, Dharavari Thota, Ongole Town,
Prakasam District.
4. Sudanagunta Venkata Narsimha Rao, S/o. Subbaiah, Age: 53 years
Occ: Business, R/o. Lingamgunta Village, Maddipadu Mandal
Prakasam District.
...Respondents/Defendants
!A NO: 1 OF 2010(ASMP 779 OF 2010)
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
condone the delay of 256 days in representing the above appeal.
lA NO: 2 OF 2010rASMP 835 OF 2010)
Petition under Order 44 Rule I R/w 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 permit the petitioner to prosecute the above appeal
as pauper.
lA NO: 3 OF 2010(ASMP 933 OF 2010)
Petition under Order 39 Rules 1 & 2 of 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 grant ad-interim injunction restraining the 4'^^
respondent herein making any construction in the item No. 1 of the petition
schedule property or from alienating OS No. 42 of 2005 on the file of Court of
Principal District Judge, Ongole, pending disposal of the above appeal.
Counsel for the Petitioner: SRI M R S SRINIVAS
Counsel for the Respondents: SRI P. NAGENDRA REDDY
The Court made the following ORDER:
APHC010-I40462010
IN THE HIGH COURT OF ANDHRA
050 PRADESH
[3368]
AT AMARAVATI
0t-rt£i (Special Original Jurisdiction)
FRIDAY, THE ELEVENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
APPEAL SUIT NO: 320/2010
Between;
1.TALLURI VENKATA KAMESWARA AO, S/0. SUBBA RAO
C/O.UMAMAHESHWARA JR.COLLEGE (TYPIST)
M.M.DONKA, ONGOLE TOWN, PRAKASAM DISTRICT.
...APPELLANT
AND
1.PULIPATI GURAVAMMA, W/O.LATE SUBBARAYDU
HOUSEWIFE R/O. D.NO. 37-1-42, DHARAVARI THOTA,
ONGOLE TOWN, PRAKASAM DISTRICT.
2.TALLURI SUBBA RAO, S/O.NARSIMHAM LANDLORD
R/O. D.NO. 37-1-42, DHARAVARI THOTA, ONGOLE
TOWN, PRAKASAM DISTRICT.
3.TALLURI VENKATA SUBBAMMA, W/0. SUBBA RAO
HOUSEWIFE R/O. D.NO. 37-1-42, DHARAVARI THOTA,
ONGOLE TOWN, PRAKASAM DISTRICT.
4.SUDANAGUNTA VENKATA NARSIMHA RAO, S/O.
SUBBAIAH BUSINESS R/O.LINGAMGUNTA VILLAGE,
MADDIPADU MANDAL, PRAKASAM DISTRICT.
...RESPONDENT(S):
aggrieved by the judgment and decree dated 15-06-2009
passed in O.S.No. 42 of 2005 on the file of the Principal District
Judge, Ongole.
lA NO: 1 OF 2010(ASMP 779 OF 2010
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
9
petition, the High Court may be pleased to condone the delay of
256 days in representing the above appeal.
lA NO: 2 OF 2010(ASMP 835 OF 2010
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 permit the petitioner to
prosecute the above appeal as pauper and pass
lA NO: 3 OF 2010(ASMP 933 OF 2010
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 grant ad-interim
injunction restraining the 4th respondent herein making any
construction in the item No. 1 of the petition schedule property or
from alienating OS No. 42 of 2005 on the file of Court of Principal
District Judge, Ongole, pending disposal of the above appeal and
pass
lA NO: 4 OF 2010(ASMP 934 OF 2010
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 grant injunction
restraining the respondents herein not to alienate the Item No. 2
of the suit schedule property in OS No. 42 of 2005 on the file of
Court of Principal District Judge, Ongole and pass
lA NO: 5 OF 2010fASMP 1960 OF 2010
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 vacate the interim
orders granted in SAMP.No.934/2010 in AS.No. 320/2010 dated
27.04.2010 pending disposal of the appeal in the interest of
justice
Counsel for the Appellant:
1.M RSSRINIVAS
Counsel for the Respondent(S):
1.P NAGENDRA REDDY
The Court made the following Judgment:
This Court after perusing the earlier proceedings gave a
direction on 30.04.2025, to list the matter under the caption 'For
Dismissal'. However, today also, there is no representation for the
appellant.
2. Learned counsel for the respondents is in attendance.
3. In that view of the matter, this Appeal Suit is dismissed for
non-prosecution. No order as to costs.
Interlocutory applications, if any, pending shall stand
closed.
Sd/- V DIWAKAR
DEPUTY REGISTRAR
//TRUE COPY//
SECTION OFFICER
To,
1.
The Principal District Judge, Ongole. (with records if any)
2.
One CC to Sri. MRS Srinivas, Advocate [OPUC]
3.
One CC to Sri. P. Nagendra Reddy, Advocate [OPUC]
4.
The Section Officer, V.R. Section, High Court of Andhra Pradesh.
5. Two CD Copies
Chp
sree
HIGH COURT
DATED:11/07/2025
JUDGMENT
AS NO. 320 OF 2010 ^22JUL 2025 in Co DISMISSING THE A.S. FOR NON-PROSECUTION WITHOUT COSTS