The Oriental Insurance Company Ltd vs Teneti Sunitha on 19 March, 2021

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Andhra Pradesh High Court - Amravati

The Oriental Insurance Company Ltd vs Teneti Sunitha on 19 March, 2021

Bench: K. Suresh Reddy

   
  

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FRIDAY, THE NINETEENTH DAY OF MARCH, TWO THOUSAND AND TWENT ONE:

"aT,
SS,

Be

:PRESENT:
THE HONOURABLE SRI JUSTICE K. SURESH REDDY

TA No. 1 OF 2021
IN
MACMA NO: 781 OF 2019"
Between:
The Oriental Insurance Company LTD, Rep. by its Divisional Manager, Divisional
Office, Tanuku, W.G. Dist.,
...Petitioner/Appellant
AND --
1. Teneti Sunitha, W/o late Suresh @ Srinu, Hindu, Female, Aged about 22 years, House
wife, R/o D.No. 1-124, Kothacolony, Kantheru Village, Iragavaram Mandal, W.G. Dist.,
2. Taneti Tayaramma @ Tayaru, W/o Tata Rao, Hindu, Female, Aged about 52 years,
House wife, R/o D.No. 1-124, Kothacolony, Kantheru Village, Iragavaram Mandal, W.G.
Dist.,
3. Taneti Tata rao, S/o Venkata Rao, Hindu, Male, Aged about 55 years, Agricultural
Coolie, R/o D.No. 1-124, Kothacolony, Kantheru Village, Iragavaram Mandal, W.G.
Dist.,
4. Velagala Venkata Reddy, S/o Chandra Reddy, Hindu, Male, aged about 48 years, Owner
of Tractor NO. AP-37-T-6171 and Trailer No. AP 37-T-6260, R/o]9.No.3-138, Kantheru
Village, Iragavaram Mandal, W.G. Dist., ---- a
...Respondents/Respondents
¢
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 publish
the substituted service of notice against the Respondent Nos. 1 & 2 in MACMA No. 781 of 2019
by publishing the same in any local telugu news paper circulated in West Godavari District for
Respondent Nos. | and 2.

The petition coming on for hearing, upon perusing the Petition and grounds filed herein /
and the earlier orders of High Court and upon hearing the arguments of Sri A.Jayanthi, Advocate
for petitioner, the Court made the following: ---

ORDER

_ "Present petition is filed by the appellant under Order 5 Rule 20 of CPC seeking to serve notice by way of publication. Along with the petition, an affidavit is filed stating that though notices were taken to respondents 1 to 3, respondents 1 and 2 could not be served, but respondent No.3 was served. In these circumstances, the appellant seeks permission of the Court to take substitute service. JS Permission granted.

Learned counsel for the appellant is permitted to take out notice by way of publication in Eenadu Telugu Daily news paper, West Godavari District Edition within a period of four weeks from today. Post on 28.04.2021." _ rN Sd/-M.RameshBabu | STANTREGISTRAR TRUE COPY/) ES , | SECTION® FICER To,

1. One CC to SRI A JAYANTHI Advocate [OPUC] J

2.' One spare copy / MSR HIGH COURT KSRJ DATED:19/03/2021 NOTE : POST ON 28.04.2021 ORDER IA NO. 1 OF 2021 IN MACMA.NO.781 OF 2019 DIRECTION

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Andhra Pradesh High Court - Amravati