Unknown vs Whether The Attestor Should Have ...
2021 Latest Caselaw 2818 AP

                    HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.366 of 2021
                                       PROCEEDING SHEET
Sl.      Date                                        ORDER                                 OFFICE
No.                                                                                         NOTE
1.    03.08.2021   MVR,J                                                                   Tr. to I-O
                                          S.A.No.366 of 2021                                 folder
                                                                                             before
                           Heard Sri Sai Gangadhar Chamarty, learned counsel for          correction
                                                                                            s if any.
                   the appellant.                                                          Pl.verify.
                           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 attestor should have knowledge of
                                  the Ex.A1 to the attested document?
                             2. Whether        the   decree   and   judgment   of   the
                                  appellate Court is in compliance of Order 41 Rule
                                  31 CPC?
                             3. Whether the findings of the appellate Court on
                                  execution of Ex.A1 are contrary to the evidence
                                  on record?
                             4. Whether        the   decree   and   judgment   of   the
                                  appellate Court are sustainable for not considering
                                  the expert opinion on Ex.A1?
                    Issue notice to the respondent 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.

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

In the meantime, file certified copy of the judgment of the trial Court.

______ MVR,J I.A.No.2 of 2021 Heard.

Issue ad-interim injunction restraining the respondent from

alienating or encumbering the plaint schedule property

concerned to O.S.No.253 of 2009 on the file of the Court of

learned Junior Civil Judge, Allagadda, Kurnool District, until

further orders.

Notice.

______ MVR,J Pab