Pasupuleti Narayana Rao vs Mondeti Nagamani
2021 Latest Caselaw 2792 AP

                   HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI
MAIN CASE No.: S.A.No.145 of 2021


Sl.                                                                                 OFFICE
No.      Date                                    ORDER                               NOTE

03)   02.08.2021    MVR,J
                            Heard Sri V.Subrahmanyam, learned counsel
                    for the appellant and Sri R.R.K.Durga Siva Kumar,
                    learned    counsel     for    the    respondents.       Upon

considering the decrees and judgments of the appellate Court and the trial Court, since the following question of law arises for determination in this second appeal, ADMIT.

"1. Whether the Courts below are justified in disbelieving the evidence of D.W.2 and D.W.3, who are the attestors of Ex.B1 holding that the appellant to remove all the suspicious circumstances surrounded the will and the appellant fail to remove the suspicious circumstances and fail to prove the execution of will by late Kanakaratnamma during her lifetime by holding that Ex.B1 will is not true, valid and binding on the respondents?"

List during third week of September 2021.

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

Heard Sri V.Subrahmanyam, learned counsel for the petitioner and Sri R.R.K.Durga Siva Kumar, learned counsel for the respondents. The trial Court is directed to proceed with the final decree proceedings. However, no final decree shall be passed until further orders.

______ MVR,J Rns