Andhra Pradesh High Court - Amravati
Late P. Reddeppa vs N. Obul Reddy on 13 March, 2026
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
V \\
FRIDAY, THE TJHIRTEENTH DAY OF MARCH ft.
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V
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
CIVIL REVISION PETITION NO: 2754 OF 2025
Between:
1. Late P. Reddeppa, (since deceased). Rep. by his Legal Representative.
1(a) Smt. P. Yasoda, W/o Late P. Reddeppa, aged about 50 years,
Occ. Housewife, R/o Pathepuram Village, H/o Vayalpad Mandat,
Chittoor District - 517 299, Andhra Pradesh.
2. B. Anasuya, W/o B. Lakshmanna, aged about 56 years, occ.
Housewife, R/o Pathepuram Village, H/o Vayalpad, Vayalpad Mandal,
Annamaiah District - 517 415, Andhra Pradesh.
3. B. Gummurthy, S/o B. Lakshmanna, aged about 36 years,Occ
.Cultivator, R/o Pathepuram Village, H/o Vayalpad, Vayalpad Mandal,
Annamaiah District - 517 415, Andhra Pradesh.
4. P. ChinnaReddemma, D/o Late PudiVenkatramana, aged about 44
years, occ.Staff Nurse, SVIMS Hospital, Timpati, R/o Pathepuram
Village, H/o Vayalpad, Vayalpad Mandal, Annamaiah District - 517 415,
Andhra Pradesh. : ? '
5. Smt. P. Yasoda, W/o Late P. Reddeppa, aged about 50 years, occ.
Housewife, R/o Pathepurarfi Village, H/o Vayalpad, Vayalpad Mandal,
Annamaiah District 517 415, Andhra Pradesh. (Being legal
representative of deceased P: Reddeppa)
... Petitioners/Petitioners/Defendants
AND
1. N. Obul Reddy, S/o Late N. Ramachandra Reddy, Hindu, aged about
64 years, occ. Cultivator, ft/o Pathepuram Village, H/o Vayalpad,
Vayalpad Mandal, Annamaiah' District - 517 415, Andhra Pradesh.
2. N. Surendra Reddy, S/o Late N. Ramachandra Reddy, Hindu, aged
about 62 years, Occ.Cultlvator, R/o Pathepuram Village, H/o Vayalpad,
Vayalpad Mandal, Annamaiah District - 517 415, Andhra Pradesh.
. ■ .Respondents/Respondents/Plaintiffs
Petition under Article 227 of the Constitution of India, praying that in the
circumstances stated in the grounds filed herein, the High Court may be
pleased to allow the present Civil Revision Petition by setting aside the
impugned order dated 29.08.2025 passed in lA. No. 701 of 2024 in O.S. No. Ill
of 2013 on the file of the Court of the learned Junior Civil Judge, Vayalpad,
and be further pleased to direct impounding of the document dated
20.03.1983 and its transmission to the District Registrar/Collec tor for
adjudication of stamp duty in accbttiance with law.
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in suppori^of the petition, the High Court may be
pleased to Stay all further proceedings in O.S. No. Ill of 2013 on the file of
the Court of the learned Junior Civil Judge, Vayalpad, pending disposal of the
present Civil Revision Petition, and Stay the operation and implementation of
the impugned order dated 29.08.2025 passed in lA. No. 701 of 2024 in O.S:
No. Ill of 2013, till the final disposal of this Civil Revision Petition, Pending
disposal of CRP 2754 of 2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and the order of the High
Court dated: 14.11.2025 , 19.12.2025 & 30.01.2026 made herein and upon
hearing the arguments of Sri Bu^ufu Sreeteja, Advocate for the Petitioners
and of Sri K Narsi Reddy, Advocati for the Respondents, the Court made the
following
ORDER;
At the request made on behalf of counsel for the petitioners, list on
02.04.2026.
Interim order granted on the earlier occasion shall stand extended
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for a further period of six (6) weeks.
Sd/-U.SRIDEVI
DEPUTY REGISTRAR
//TRUE COPY//
SECTION OFFICER
To,
The Junior Civil Judge, Vayalpad.
; 2. OneCCto SRI. BUGULU SRBEJEJA Advocate [OPUC]
3. One CC to SRI. K NARSI REDDY Advocate [OPUC]
4. One spare copy
4
HIGH COURT
NJS.J
DATED: 13.03.2026
LIST ON 02.04.2026
i
ORDER
CRP.No.2754 of 2025
INTERIM ORDER EXTENDED j',-
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