Bandi Showry vs Maramreddy Haricharan Reddy
2021 Latest Caselaw 2905 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.383 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                    ORDER                                  OFFICE
No.                                                                                      NOTE
1.    05.08.2021   MVR,J                                                                Tr. to I-O
                                         S.A.No.383 of 2021                               folder
                                                                                         before
                                                                                        correctio
                           Heard Ms.P.Saraswati, learned counsel for Sri                ns if any.
                                                                                        Pl.verify.
                    Namburi Sreemannarayana, learned counsel for                  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      Courts        below    misread,
                             misinterpreted and ignored the evidence on
                             record?
                          2. Whether in the facts and circumstances of the
                             case, the 1st appellate Court is valid under law
                             since the points for consideration for deciding
                             the appeal have not been framed as required
                             under Order 41 Rule 31 C.P.C?
                     Issue notice to the respondents 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 third week of November, 2021 along with I.A.

______ MVR,J Pab