B Rajasekhar vs Basepogu Danamma
2021 Latest Caselaw 2904 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: S.A.No.381 of 2021
                                    PROCEEDING SHEET
Sl.      Date                                ORDER                            OFFICE
No.                                                                            NOTE
1.    05.08.2021    MVR,J                                                      Tr. to I-O
                                                                                 folder
                                       S.A.No.381 of 2021                       before
                                                                              corrections
                                                                                if any.
                            Heard Sri B.Ranga Swamy, learned counsel for       Pl.verify.

                    the appellants.
                            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 the judgment of the 1st appellate
                              Court in dismissing the suit is perverse or
                              highly unreasonable?
                          2. Whether the finding of fact recorded by the
                              trial Court and the 1st appellate Court can
                              disturb the same without discussing oral and
                              documentary evidence?
                      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 second week of November, 2021 along with I.A.

______ MVR,J Pab