Andhra Pradesh High Court - Amravati
Karra Deenamma vs Karra Sarala on 28 November, 2025
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
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FRIDAY, THE TWENTY EIGHTH DAY OF NOVEMBER,,!
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THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
CIVIL REVISION PETITION NO: 1455 OF 2025
Between:
1. Karra Deenamma, (Died) (DEFENDANT No.1)
2. Bandi Vajram @ Rajeswari Devi, W/o Vivekananda, aged about
51 years. House Wife, M.I.G - 87, Madhava Dhara, VUDA
Colony, Visakapatnam. (D5)
...Petitioner/Defendant No.5
AND
1. Karra Sarala, Wo Late Sasi Kumar, aged about 36 years R/o
D.No. 165, Near Railway Station, Bhattiprolu, Bhattiprolu (V and
M) Guntur District (Plaintiff)
2. Karra Swarnalatha, W/o Late Manoj Kumar, aged about 48 years.
rents and cultivation, R/o D.No.2-165, 0pp. Railway Station
Bhattiprolu (V and M) Guntur District.
3. Karra Raghubabu, S/o Late Manoj Kumar, aged about 27 years.
R/o D.No.2-165, Opp Railway Station, Bhattiprolu (V and M)
Guntur District. (D3)
4. Karra Emmadeep, S/o Late Manoj Kumar, aged about 24 years
R/o D.No.2-165, Opp Railway Station, Bhattiprolu (V and M)
Guntur District (D4)
...Respondents
Petition under Article 227 of the Constitution of India, aggrieved
by the order and decretal order dated 05.03.2025 passed in I.A.No.65 of
2023 in O.S.No.68 of 2011
on the file of the court of the Civil Judge
(Senior Division) at Repalle;
lA NO: 1 OF 2025:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition,
the High Court may be pleased to grant stay of all further proceedings in
O.S.No.68/2011 pending on the file of the court of Civil Judge (Senior
Division) Repalle, pending disposal of CRP.No.1455 of 2025, on the file
of the High Court.
The petition coming on for hearing, upon perusing the Petition
and the affidavit filed in support thereof and the earlier orders of the
High Court dated 27.06.2025, 30.08.2025, 26.09.2025 & 24.10.2025
made herein and upon hearing the arguments of Sri Sivalenka
Ramachandra Prasad, Advocate for the Petitioner, Sri. Jupudi
Y.V.Yagnadutt, Advocate for the Respondent No.1, the Court made the
following;
ORDER:
Interim order granted earlier shall stand extended by a further period of six (06) weeks.
Poston 05.12.2025.
SD/-U.SR! DEVI DEPUTY.REGISTRAR //TRUE COPY// SECTION OFFICER For To,
1. The Civil Judge (Senior Division), Repalle, Guntur District
2. One CC to Sri. Sivalenka Ramachandra Prasad, Advocate [OPUC]
3. One CC to Sri. Jupudi Y.V.Yagnadutt, Advocate [OPUC]
4. One spare copy v HIGH COURT RRR,J DATED:28.11.2025.
NOTE: POST ON 05.12.2025.
ORDER CRP.No.1455 of 2025 INTERIM ORDER EXTENDED