Nannavaramtayaramma vs M Subramanyam Rajaram Died
2021 Latest Caselaw 2789 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.347 of 2021

                            PROCEEDING SHEET

Sl.     Date                          ORDER                               OFFICE
No.                                                                        NOTE

 1.   02.8.2021 MVR,J
                         Second Appeal No.347 of 2021

                     Heard Sri O.Udaya Kumar, learned counsel
               for the appellant. Considering the decrees and
               judgments of the trial Court as well as the first
               appellate Court since the following substantial
               questions of law arise for determination in this
               second appeal, Admit:

                     1. Whether the first appellate Court being final
                        Court of facts exercised its power properly in
                        evaluating the facts, depositions and exhibits,
                        passed reasoned order on facts and Issue(s) as
                        per the judgment of Apex Court in (2017) 15
                        SCC 309?

                     2. Whether the plaintiff acquired valid title over
                        the plaint schedule property and entitled for
                        declaration and consequential injunction?

                     3. Whether the registered Will dated 10.8.1989
                        (Ex.A1) and registered Sale Deed dated
                        16.6.2003 (Ex.A2) are binding on the
                        defendant Nos.1 and 3 to 6 in view of Section
                        14 of Hindu Succession Act, 1956?

                     Issue notice to the respondents to submit

arguments in respect of the above substantial questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., AIR 2019 SC 3027 followed).

List during the 1st week of November 2021.

________ MVR,J vasu