Pothineni Krishnaiah vs Katamreddy Paramdham Reddy
2021 Latest Caselaw 2794 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.53 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.53 of 2021                          corrections
                                                                                       if any.
                                                                                      Pl.verify.
                           Heard Smt.K.Pallavi, learned counsel for the appellant
                   and Sri V.Siva Prasad Reddy, 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 both the Courts below are justified to deny the title of the appellant relying upon Section 48 of the Transfer of Property Act?

2. Whether both the Courts below are justified in believing Exs.B4 to B6, which are not relevant to the suit schedule property in the absence of any evidence to that effect?

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.

______ MVR,J Pab