Andhra Pradesh High Court - Amravati
Dhulipala Venkata Bala Raja Rajeswari ... vs Dhulipala Seetha Mahalakshmi on 2 December, 2020
Author: K Suresh Reddy
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE SECOND DAY OF DECEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE A V SESHA SAI AND THE HONOURABLE SRI JUSTICE K SURESH REDDY AS.NO: 265 OF 2020 Between: Dhulipala Venkata Bala Raja Rajeswari Brahmaramba @ Bala, D/o. Late Dhulipala Atchutaramaiah Appellant/Defendant No.1 AND 1. Dhulipala Seetha Mahalakshmi, W/o. Late Dhulipala Purna Chandra Rao, R/o. Flat No. 341, Indira Enclave Apartment, Ayodhyanagar, Vijayawada. 2. Dhulipala Hanumath Sastry, S/o. Late Dhulipala Purna Chandra Rao, Occ: Bank Employee, R/o. Flat No. 341, Indira Enclave Apartment, Ayodhyanagar, Vijayawada. . Respondents/Plaintiffs 3. Dhulipala Ravi Sankar, S/o. Late Dhulipala Purna Chandra Rao, R/o. D.No. 29- 28-13, Dasarivari Street, Suryaraopet, Vijayawada. 4. Pillamarri Madhavi, W/o. Rajagopal, R/o. Flat No. S-1A, Srikrishnanilaya Apartment, Back side of Divya Diamonds Shop, Ameerpet, Hyderabad. Respondents/Defendants 2 & 3 Appeal Under Section 96 r/w Order 41 Rule 1 of CPC praying that in the circumstances stated in the grou ee ein, the High Court may be pleased to set aside the Judgment and Decree In Os.NO. 47 of 2011 on the file of the Hon'ble XiIll Additional District Judge, Vijayawada with costs. IA.No. 1 of 2020: Appeal under Section 151 of CPC praying that in the circumstances stated in the grounds filed herein, the High Court may be pleased to suspend the Judgment and Decree dated. 22-05-2020 passed in OS.No. 47 of 2011 on the file of the XIII Additional District Judge, Vijayawada, including the execution petition, pending disposal of AS.No. 265/2020 on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed herein and the orders of the High Court dated. 22-10-2020 and 17-11-2020 made herein and upon hearing the arguments of Sri Raviteja Padiri, Advocate for the Petitioner, the Court made the following ORDER:
Notice to the respondent Nos. 2 to 4. --_ The learned counsel for the petitioner/appellant is permitted to take out personal notice to the respondent Nos. 2 to 4 by RPAD and to file proof of service into Registry. Post on 30-12-2020.
Interim order granted earlier stands extended by eight (8) weeks. Wha "gq/-K. TATARAO ASSISTADH REGISTRAR | ITRUE COPY// E FOR ASSISTANT REGISTRY Oo Skm _ The XIII Additional District Judge, Vijayawada, Krishna District. Dhulipala Hanumath Sastry, S/o. Late Dhulipala Purna Chandra Rao, Occ: Bank Employee, R/o. Flat No. 341, Indira Enclave Apartment, Ayodhyanagar, Vijayawada.
Dhulipala Ravi Sankar, S/o. Late Dhulipala Purna Chandra Rao, R/o. D.No. 29- 28-13, Dasarivari Street, Suryaraopet, Vijayawada. Pillamarri Madhavi, W/o. Rajagopal, R/o. Flat No. S-1A, Srikrishnanilaya Apartment, Back side of Divya Diamonds Shop, Ameerpet, Hyderabad. (Addressee Nos 2 to 4 by RPAD) One CC to Sri Raviteja Padiri, Advocate(OPUC) Two spare copies.
HIGH COURT AVSS,J & KSR,J DATED: 02-12-2020 NOTE: POST ON 30-12-2020 ORDER IA. No. 1 of 2020 IN AS.No.265 of 2020 EXTENDING THE INTERIM ORDER Se