Andhra Pradesh High Court - Amravati
Maturu Rama Krishna Uma Shankar vs Penugonda Naga Raja Kumari on 7 November, 2025
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA^J^#
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FRIDAY, THE SEVENTH DAY OF NOVEMBER, -vi I-
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TWO THOUSAND AND TWENTY FIVE 4 %.• i
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:PRESENT: ^
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAOS
CRP NO: 1234 OF 2025
Between:
Maturu Rama Krishna Uma Shankar, S/o. Rama Rao, Aged about 52
years, Occ; Business, R/o. D.No. 17-28, Main Road, Bhattiprolu Village
and Mandal, Bapatia District.
...Petitloner/Respondent/Petitioner/Plaintiff
AND
1. Penugonda Naga Raja Kumari, W/o. Penugonda Srinivasa Rao, Aged
aobut 45 years, Occ: Housewife, R/o. D.No. 14-61, Puramvari Street,
Bhattiprolu village and Mandal, Bapatia District
2. Penugonda Srinivasa Rao, S/o. Venkateswarlu, Aged about 48 years,
Occ: Business, R/o. D.No. 17-28, Puramvari Street, Bhattiprolu Village
and Mandal, Bapatia District.
...Respondents/Appellants/Respondents/Defendants
Petition under Article 227 of the Constitution of India, is filed praying
that in the circumstances stated in the affidavit filed in support of the petition,
the High Court may be pleased to set aside the Judgment and Decree passed
in CMA No. 6/2022 dated 29.10.2024 on the file of the Court of the Civil Judge
(Senior Division), Repalle, Guntur District, subsequently to uphold the Order
and Decree passed in I.A.No. 152/2022 in OS No. 62/2022 on the file of the
Court of the Principal Junior Civil Judge, Repalle, Guntur District.
I.A.No.l OF 2025:
Petition under Section 151 CPC. is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to stay of Judgment and Decree passed in CMA No.
6/2022 dated 29.10.2024 on the file of the Court of the Civil Judge (Senior
Division), Repalle, Guntur District pending disposal of the Civil Revision
Petition.
The Petition coming on for hearing,, upon perusing the Petition and the
grounds filed in support thereof and the earlier order of the High Court
dated.20.06.2025 & 14.08.2025 made herein and upon hearing the arguments
of SRI K RAMA KOTESWARA RAO Advocate for the Petitioner and of Sri /
KRISHNA RAO PARITALA, Advocate for the Respondents, the Court made
the following:
ORDER:
The learned Principal Civil Judge (Junior Division), Repalle, Guntur District, to submit a report regarding the steps taken for disposal of the suit, within the period of six (06) months stipulated by the learned Civil Judge (Senior Division), Repalle, in his order, dated 29.10.2024, in C.M.A.No.6 of 2022.
Poston 14.11.2025.
SD/- K.J.RAJA BABU ASSISTANTREGISTRAR //TRUE COPY// SECTI^ OFFICER To,
1. The Principal Civil Judge (Junior Division), Repalle, Guntur District.
2. The Civil Judge (Senior Division), Repalle, Guntur District.
3. One CC to Sri. K RAMA KOTESWARA RAO, Advocate [OPUC]
4. One CC to Sri KRISHNA RAO PARITALA, Advocate [OPUC]
5. One spare copy JSS HIGH COURT RRR, J DATED:07.11.2025.
POST ON 14.11.2025.
ORDER CRP NO: 1234 OF 2025 DIRECTION