Andhra Pradesh High Court - Amravati
Kutchipudi Subrahmayam vs Vedullapaka Nageswara Rao on 22 August, 2025
Author: K Suresh Reddy
Bench: K Suresh Reddy
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(SHOW cause: notice before ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI '
FRIDAY, THE TWENTY SECOND DAY OF AUGUST:T'l^i'^^ .
TWO THOUSAND AND TWENTY FIVE
^PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
CIVIL REVISION PETITION NO: 2066 OF 2025 ^
Between:
1. Kutchipudi Subrahmayam, S/o. Venkateswara Rao, aged 30 years,
Resident of Chinnaigudem Village, Devarapaiji Mandal Presently
residing at 43animidi Satyanarayana S/o. Narasimhamurthy,
Jagannadhapurarn village, Gopalapuram Mandal, West Godavari
District.
2. Kutchipudi Ratna kumari, W/o. Subrahmanyam, aged 25 years,
Chinnaigudem Village, Devarapalli Mandal Presently residing at
Gammidi Satyariarayara, S/o. Narasimhamurthy, Jagannadhapurarn
Village, Gopalapuram Mandal, West Godavari District.
Petitioners/Petitioners/DHRs
AND
1. Vedullapaka Mageswara Rao, S/o. Kanakam, aged 40 years. Near
Sowbagya theatre Driver of Lorry AP 7T 6345, Jangareddigudem.
2. K. Vijaya Ramaraju, S/o. Bapiraju, aged not known. Owner of Lorry,
Jangareddigudeni
3. The United India Insurance Co., Ltd., Rep. By its Branch Manager,
Eiuru.
Respondents/Respondents/JDRs /
WHEF?i;AS the F^etitioners above named through their Advocate Sri. ELURU SESHA MAHESH BABU presented this Petition under Section 115 of C.P.C, praying that in the circumstances stated in the grounds filed herein,the High Court may be pleased to allow the Civil Revision Petition by setting aside the order, dated. 06.05.2025 in EP. No. 5 of 2021 in MVOP. No. 322 of 2007 on the file the Family Court-Cum- VII Addl. District Judge, West Godavari District, Eiuru.
AND WHEF'EAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri ELURU SESHA MAHESH BA3U, Advocate for the Petitioners, directed issue /■ of notice to the F^espondents herein to show cause as to why this CIVIL REVISION PETITION Sihould not be admitted.
You viz:
1. Vedullapaka Mageswara F?ao, S/o. Kanakam, aged 40 years. Near Sowbagya theatre. Driver of Lorry AP 7T 6345, Jangareddigudem.
2. K. Vijaya Rannaraju, S/o Bapiraju, Owner of Lorry, Jangareddigudem.
3. The Branch Manager, Tlie United India Insurance Co., Ltd., Eiuru.
are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this CIVIL REVISION PETITION should not be admitted on or before 12.09.2025 to which date the case stands posted for hearing.
The Court made the following ORDER;
Notice before Admission.
Learned coonsei for the petitioners is permitted to take out personal notice to the respondents by Registered Post with Acknowledgment Dy<B and file proof of service into the Registry by 12,09.2025.
Post on 12,.09.2025 SOI- KJ.RAJA BABU ASSISTANT REGiSTRAR I SECTiCr^ OFFiCER //TRUE COPY// To,
1. Vedullapaka Nageswara F?ao, S/o. Kanakam, aged 40 years, Near Sowbagya theatre, Driver of Lorry AP 7T 6345, Jangareddigudem.
2. K. Vijaya Ftlamaraju, S/o Bapiraju, Owner of Lorry, Jangareddigudem.
3. The Branch Manager, The United India Insurance Co., Ltd., Eluru. / (Addressee Nos. 1 to 3 by F^PAD- along with a copy of petition and memorandumof grounds)
4. One CC to Sh. ELUF^U SESHA MAHESH BABU, Advocate [OPUC]
5. One spare copy JSS HIGH COURT KSR, J \ DATED:22/08/2025 POSTON 12.09.2025.
NOTICE BEFORE ADWfiSSlON
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CRP.No.2066 of 20i25 SC St? m m
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