Madiraju Varalakshmi Divorced vs Madiraju Padmavathi
2021 Latest Caselaw 2780 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.149 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                    ORDER                                    OFFICE
No.                                                                                        NOTE
7.    02.08.2021   MVR,J                                                                  Tr. to I-O
                                                                                            folder
                                                                                           before
                                          S.A.No.149 of 2021                             corrections
                                                                                           if any.
                                                                                          Pl.verify.
                           Heard Sri G.V.Ramana Murthy, learned counsel for the
                   appellants and Sri C.Upendra, learned counsel for the
                   respondents.

Upon consideration of the decrees and judgments of the trial Court as well as the 1st appellate Court, since the following substantial questions of law arise for determination in the second appeal, ADMIT.

1. Whether the suit is bad for non-joinder of necessary parties?

2. Whether the suit claim did not include all the properties both movable and immovable, liable for partition and if the same is maintainable? Issue notice to the respondents to submit arguments in respect of above substantial questions of law(Arulmighu Nellukadai Mariamman Tirukkoil v. Tamilarasi(dead) by Lrs. (AIR 2019 SC 3027) followed). List the matter during the second week of November, 2021 along with I.A.No.2 of 2021.

______ MVR,J I.A.No.1 of 2021

Heard.

In the circumstances, the trial Court is permitted to proceed on with the final decree proceedings if any and shall not pass a final decree, until further orders. Notice.

______ MVR,J

Pab