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Unknown vs 3.08.2021 Mvr
2021 Latest Caselaw 2829 AP

Citation : 2021 Latest Caselaw 2829 AP
Judgement Date : 3 August, 2021

Andhra Pradesh High Court - Amravati
Unknown vs 3.08.2021 Mvr on 3 August, 2021
                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.363 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                  ORDER                                  OFFICE
No.                                                                                    NOTE
1.    03.08.2021   MVR,J                                                              Tr. to I-O
                                        S.A.No.363 of 2021                              folder
                                                                                       before
                                                                                      correctio
                           Heard Sri P.S.P.Suresh Kumar, 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   questions     of   law   arise    for
                    determination in the second appeal, ADMIT.
                          "Whether   the   Courts   below    are   right   in
                          dismissing the suit for recovery of possession
                          filed by the original owner of the property by
                          accepting the oral evidence of the defendants,
                          ignoring the documentary evidences filed by
                          the appellants/plaintiffs, which is hit by
                          Section 91 of the Evidence Act?"
                     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 third week of November, 2021 along with I.A.

______ MVR,J Pab

 
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