Bonthala Ramana vs Dandu Narayana Swamy And 3 Others
2021 Latest Caselaw 2834 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: C.M.S.A. No.1 of 2018

                             PROCEEDING SHEET

Sl.     Date                           ORDER                                 OFFICE
No.                                                                           NOTE

20.   03.8.2021 MVR,J
                            C.M.S.A. No.1 of 2018

                       Heard Sri K.D.P.Kumar, learned counsel, for
                Sri G.Sravan Kumar, learned counsel for the
                appellant and Sri N.Aswartha Narayana, learned
                counsel for the respondents. Considering the

decrees and judgments of the trial Court as well as the first appellate Court since the following substantial question of law arises for determination in this second appeal, Admit:

Having regard to the evidence on record which clearly shows that the appellant is unable to pay the debts, whether the Courts below acted legally in dismissing the petition?

List during the 2nd week of October 2021.

________ MVR,J vasu