Heard Sri Mahadeva Kanthrigala vs Unknown
2021 Latest Caselaw 2833 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: S.A.No.173 of 2014
                                PROCEEDING SHEET
Sl.   Date                               ORDER                              OFFICE
No.                                                                          NOTE
07 03.08.2021 MVR,J

                       Heard Sri Mahadeva Kanthrigala, learned counsel
                for the appellants, and Sri P.V.Vidyasagar, learned
                counsel for the respondents.

ADMIT.

The following are the substantial questions of law.

1. Whether the Courts below are right in not properly framing the point for consideration as required under Order-41, Rule-31 CPC and also not considering the material available on record on behalf of the appellants herein as per the judgment of this Court reported in 2002(2) ALT 589 and 2005(3) ALD 813?

2. Whether the Courts below are right in ignoring vital piece of evidence of Ex.A1, Ex.A2 and Ex.A4, which establishes the claim of the appellants for proving their case that they are in possession and enjoyment of the same, which constitutes a substantial question of law as held by the Hon'ble Supreme Court in the judgment reported in 2000(1) SCC 434?

List on 31.08.2021 under the caption 'for final hearing'. Call for records.

_____ MVR,J RR