P Gangamma vs Dussa Shiva Prasad
2021 Latest Caselaw 2790 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.346 of 2021

                            PROCEEDING SHEET

Sl.     Date                          ORDER                               OFFICE
No.                                                                        NOTE

 1.   02.8.2021 MVR,J
                         Second Appeal No.346 of 2021

                     Heard Sri M.Prasada Rao, 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 Courts below are right in granting
                        relief to the plaintiff without considering the
                        pleadings of the appellant with regard to the
                        Title through ale deed dated 04.7.2002 and by
                        way of adverse possession?

                     2. Whether the Courts below are justified in
                        granting decree and judgment without making
                        vendor of the scheduled mentioned property,
                        who executed the sale deeds under the Indian
                        Registration Act, 1908 as a party to the suit?

                     Issue notice to the respondent 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 I.A.No.1 of 2021 To list along with the Second Appeal.

________ MVR,J vasu