Chuttukuduru Anjaiah vs Ch Venkata Ramana
2021 Latest Caselaw 3039 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: S.A.No.223 of 2020
                                  PROCEEDING SHEET
Sl.  Date                                  ORDER                              OFFICE
No.                                                                            NOTE
4 13.08.2021     MVR,J

                         Heard Sri Sai Gangadhar Chamarty, learned
                 counsel for the appellant. Sri Srinivasa Rao Sunkara,
                 learned counsel for the respondent, did not appear on-

line.

ADMIT.

The following are the substantial questions of law.

1. Whether the Courts below properly considered Ex.A1 and Ex.A2 to adjudicate the plaintiff's case for injunction?

2. Whether the decree and judgment of the appellate Court is vitiated for non-compliance of Order-41, Rule-31 CPC

3. Whether the appellate Court being the final court of the findings of facts, properly adjudicated the case of the appellant?

4. Whether the decree for injunction can be granted in the absence of revenue records on the suit property?

5. Whether the Court can rely on the findings in the interlocutory applications while adjudicating the main case?

List during Last week of October, 2021, along with I.A.No.2 of 2020.

_____ MVR,J RR