Gada Venkateswarlu vs Geddada Nageswara Rao
2021 Latest Caselaw 2945 AP

               HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

    MAIN CASE: SECOND APPEAL No.328 of 2021
                              PROCEEDING SHEET

  SL.                                                                       OFFICE
        DATE                            ORDER
  No.                                                                       NOTE

HCJ
  3.& 09.8.2021
      RSR, J    MVR, J
                              Second Appeal No.328 of 2021

                       Heard Sri B.V. Rama Rao, 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 appellant proved his possession over
                    the plaint schedule property basing on the Ex.B.1
                    Registered Sale Deed dated 01.7.1986?
                 2. Whether the finding of the Courts below that the
                    respondents/plaintiffs established their title over

the plaint schedule property is correct? Issue notice to the respondents 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 2nd week of November 2021.

__________ MVR, J I.A.No.2 of 2021 Heard.

In the circumstances, there shall be interim stay of all further proceedings including operation of decree in O.S.No.941 of 2001 dated 30.8.2012 on the file of the Court of learned I Additional Junior Civil Judge, Kakinada, confirmed in A.S.No.11 of 2013 dated 11.4.2018 on the file of the Court of learned II Additional Senior Civil Judge, Kakinada, until further orders, subject to the petitioner depositing the costs awarded by the trial Court to the credit of the suit within a period of six weeks from now, until further orders.

__________ MVR, J vasu