Asupalle Chalapathi Reddy, vs Yamarapu Pedda Krishnudu,
2021 Latest Caselaw 2877 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.372 of 2021

                             PROCEEDING SHEET

Sl.     Date                           ORDER                             OFFICE
No.                                                                       NOTE

 1.   04.8.2021 MVR,J
                           Second Appeal No.372 of 2021

                     Heard Sri Sai Gangadhar Chamarty, learned
               counsel for the appellant. Considering the decrees
               and judgments of the trial Court as well as the first
               appellate Court since the following substantial
               questions of law arise for determination in this
               second appeal, Admit:

                     1. Whether the decree and judgment of the
                        appellate Court is in compliance of Order XLI
                        Rule 31 of C.P.C?

                     2. Whether the appellate Court is justified in
                        giving findings ignoring the admissions of the
                        plaintiff during cross-examination as P.W.1?

                     3. Whether the non-consideration of Exs.B.1 to
                        B.4 vitiated the decree and judgment of the
                        appellate Court.

                     Issue notice to the respondent to submit

arguments in respect of the above substantial questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., Air 2019 SC 3027 followed).

List during the 3rd week of November 2021.

________ MVR,J I.A.No.1 of 2021 Heard.

In the circumstances, there shall be interim stay of operation of decree in A.S. No.23 of 2018 dated 23.2.2021 on the file of the Court of learned V Additional District Judge, Kurnool at Allagadda, until further orders, and notice.

________ MVR,J vasu