Andhra Pradesh High Court - Amravati
Vunnam Venkataravamma vs Vunnam Rajasekhar on 12 June, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
. >
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY THE TWENTIETH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
CIVIL REVISION PETITION NO: 1218 OF 2025
Petition under Article 227 of the Constitution of India, Civil Revision
Petition having been aggrieved by the court below in not disposing of the
I.A. No 755/2021 passed in OS. 366/2021 the file of Principal civil judge
court (junior Division), Macharla
Between:
1. Vunnam Venkataravamma, aW/o. V. Channakesawa rao,(late) Aged
about 65 years, R/o. Flat No. 401, Plot No. 6, Satyadeva Nilayam,
Rajivnagar, Vijayawada-52001
2. Muliki Chandrakala, W/o. Gopi Kumar, Aged about 35 years, R/o. Flat
No. 401, Plot No. 6, Satyadeva Nilayam, Rajivnagar, Vijayawada-
520015.
...PETITIONER/RESPONDENTS, 1 & 2 /DEFENDANTS
AND
1. Kavuri Jyothi, W/o. K. Sivanagu, Door. No 5-28, Chagarlagudi Padu,
Rentachintala. Pin 522421.
2. Vunnam Rajasekhar, Signal Engineer, O/o. Signaling Telecom
Department, East Coast Railway, Parvatipuram ,Railway Station,
Manyam District.
...RESPONDENTS/ PETITIONERS 1 & 2 /PLAINTIFFS
f -
lA NO: 1 OF 2025
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 dispense with filing of the court docket order/adjournment
sheets prayed- in I.A. No: 755/2021 in OS. 366/2021, On the file of
Principal civil judge court Qunior Division), in the above C.R.P.
lA NO: 2 OF 2025
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 stay further proceedings in O.S. No; 366/2021 on the files of the
Principal civil judge (junior Division) court, Macharla and pass such order
or orders till the disposal of the CRP
Counsel for the Petitioners: SRI KHADER VALI SHAIK
Counsel for the Respondents:
The Court made the following :Order
APHC010199562025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3209]
(Special Original Jurisdiction)
FRIDAY, THE TWENTIETH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
CIVIL REVISION PETITION NO: 1218 OF 2025
Between:
Vunnam Venkataravamma and Others ...PETITIONER(S)
AND
Vunnam Rajasekhar and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1.KHADER VALI SHAIK
Counsel for the Respondent(S):.
1.
2
4-3
The Court made the following ORDER:
Heard the learned counsel for the petitioners.
2) The present Civil Revision Petition is preferred under Article 227 of the
Constitution of India.
The grievance of the petitioners appears to be non-
disposal of I.A.No.755 of 2021 passed in O.S.No.366 of 2021, on the file of
the Court of Principal Civil Judge (Junior Division), Macharla.
3) The petitioners herein are the defendants in the said suit. Along with
the suit the respondents-plaintiffs filed I.A.No.755 of 2021 under Order 39
Rule 1 & 2 and Section 151 of CPC seeking temporary injunction restraining
the defendants / respondents from alienating the petition schedule properties
or
any part of it either by way of sale, lease, gift, exchange or otherwise or
meddling with the same in any manner pending disposal of the main suit.
Learned trial Court granted Ad-interim injunction in favour of the
respondents/petitioners/plaintiffs by an order dated 13.12.2021 in I.A.No.755
of 2021. The learned counsel for the petitioners submits that though a counter
is filed in the said I.A., the said application has not been taken up for disposal
and as a result of the same the petitioners/respondents/defendants are
subjected to great hardship and irreparable prejudice.
4)
Considering the said submissions, without going into the merits, this
Court is inclined to dispose of the Civil Revision Petition, directing the learned
trial Judge to make an endeavor to dispose of the I.A.No.755 of 2021 in
O.S.No.366 of 2021 in accordance with law, as expeditiously as possible,
within a period of four (04) weeks, from the date of receipt of a copy of this
order, after giving due opportunity to both sides.
5) Accordingly, the Civil Revision Petition is disposed of. No costs.
6)
Consequently, the Miscellaneous Applications pending, if any, shall
stand closed.
Sd/- SHAIK MOHAMMED RAFI
ASSISTANT REGISTRAR
//TRUE COPY//
secttOn officer
To,
1. The Principal Civil Judge (Junior Division), Macharla Guntur District.
2. One CC to Sri Khader Vali Shaik, Advocate [OPUC]
3. Two CD Copies
RAM
HIGH COURT
DATED :20/06/2025
ORDER
CRP.No.1218 of 2025
2 5 JUN 2025 J§ is4iurrwt DISPOSING THE CRP WITHOUT COSTS