Arigala Venkateswarlu vs Kappala Venkata Subba Raju,
2021 Latest Caselaw 2823 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.353 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                      ORDER                                OFFICE
No.                                                                                      NOTE
1.    03.08.2021   MVR,J                                                                Tr. to I-O
                                         S.A.No.353 of 2021                               folder
                                                                                         before
                                                                                        correctio
                           Heard Sri Ch.C.Krishna Reddy, learned counsel for            ns if any.
                                                                                        Pl.verify.
                    the appellant.
                           Upon consideration of the decrees and judgments of
                    the trial Court as well as the 1st appellate Court, since the
                    following    substantial       question   of   law   arises   for
                    determination in the second appeal, ADMIT.
                          "Whether the lower appellate Court can dismiss
                          the appeal A.S.No.29 of 2019 vide decree and
                          judgment dated 15.04.2021 confirming the
                          decree and judgment dated 16.03.2018 passed
                          by the lower Court in O.S.No.4 of 2016, when
                          the appellant/plaintiff by way of oral (PW.1)
                          and documentary evidence Ex.A1 and Ex.A2
                          clearly proved the possession and enjoyment of
                          the suit schedule property by him on the date
                          of filing of the suit?
                     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 third week of November, 2021 along with I.A.

______ MVR,J Pab