Andhra Pradesh High Court - Amravati
P Radhamma vs B Ramaiah on 19 January, 2021
Author: B Krishna Mohan
Bench: B Krishna Mohan
TUESDAY, THE NINETEENTH DAY OF JANUARY, TWO THOUSAND AND TWENTY ONE 'PRESENT: THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN SECOND APPEAL NO: 248 OF 2020 Between: Pydi Radhamma, W/o. Mastanaiah, Aged about 54 years R/o.Chintalatmakur (V), Kaluvoy Mandal, SPSR Nellore District ... Appellant/Respondent/Defendant And Batchu Ramaiah, S/o. Mastanaiah, Aged about 66 years, R/o.D.No.4/9/ 166, Ramachandrapuram, Nawabpet, Nellore -2. .. Respondent/Appellant/Plaintiff Second Appeal under Section 100 CPC, aggrieved by the judgment and decree of the learned Principal District Judge, Nellore passed in A.S.106 of 2018 dated 22.10.2019 in reversing the judgment and decree of dated 12.04.2018 in 0.S.No.192 of 2014 dt.12.04 2018 on the file of Senior Civil Judge, Kovur, the appellant herein begs to prefer the above second appeal. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed herein, the High Court may be pleased stay all further proceedings pursuant to the judgment and decree in A.S.106 of 2018 dated 22.10.2019 on the file of learned Principal District Judge, Nellore, pending disposal of SANo. 248 of 2020, on the file of the High Court. The Petition coming on for hearing, upon perusing the petition and memorandum of grounds filed herein and Order of High Court dated 2-11-2020 and upon hearing the arguments of Sri C. Subodh, Advocate for the Appellant, the Court made the following ORDER:
The learned counsel for the appellant is permitted to take out fresh personal notice to the correct address of the respondent through Registered Post with acknowledgment due and file proof of service in the Registry within a period of two (2) weeks from today. Post the matter after four (4) weeks. Interim Order granted by this Court earlier, dated 02-11-2020 is extended by another six (6) weeks from today. f Sd/- M. Suryanadh@ Reddy ASSISTANT REGISTRAR TRUE COPY// For veoeratlKecrsrnan To, The Principal District Judge, Nellore. The Senior Civil Judge, Kovur, SPSR Nellore District. One CC to SRI C SUBODH Advocate [OPUC] One spare copy PONS Skm . HIGH COURT BKM,J DATED: 19-01-2021 NOTE: POST THE MATTER AFTER FOUR (4) WEEKS. ORDER SA.NO.248 OF 2020 EXTENSION OF INTERIM ORDER