Unknown vs Whether Both The Courts Below ...
2021 Latest Caselaw 2830 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.354 of 2021
                                    PROCEEDING SHEET
Sl.      Date                                  ORDER                                 OFFICE
No.                                                                                   NOTE
1.    03.08.2021   MVR,J                                                            Tr. to I-O
                                        S.A.No.354 of 2021                            folder
                                                                                     before
                           Heard Sri N.N.Somendra Reddy, learned counsel for        correctio
                                                                                    ns 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 both the Courts below appreciated the
                                evidence on record in relation to payment
                                endorsements on the suit promissory note and
                                the findings are also to the effect that the
                                execution of the suit promissory note is proved?
                             2. Whether both the Courts are justified in coming
                                to the conclusion that the suit claim is barred
                                by limitation and in proper appreciation of
                                material on record?
                      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 last week of September, 2021.

______ MVR,J Pab