Talupula Savitri vs Y. Rudramuni,
2021 Latest Caselaw 3062 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.404 of 2021

                             PROCEEDING SHEET

Sl.     Date                            ORDER                                OFFICE
No.                                                                           NOTE

 1.   16.8.2021 MVR,J
                            Second Appeal No.404 of 2021

                     Heard Sri O.Udaya Kumar, learned counsel
               for Sri Maheswara Rao Kuncheam, learned counsel
               for the appellant. Smt.N.Sasikala, learned counsel
               for the respondent No.1, who entered caveat,

appeared online.

Admit. The following are the substantial questions of law:

1. Whether the first appellate Court framed core point for consideration and adjudicated the Appeal with regard to the unilateral cancellation of the Ex.B.1 by the first defendant is valid and binding upon the parties as per Section 26(i)(k) of Registration Act 1908 and Rules made thereunder?

2. Whether the first appellate Court rightly considered "ratio decidendi in decision relied by the appellant in Nakka Parthasarathy vs. Nakka Krishnaveni, 2013 (5) ALD 711" while adjudicating the appeal?

3. Whether the first appellate Court being final Court of facts exercised its power properly in evaluating the facts, depositions and Exhibits, passed reasoned order on facts and issue (s) as per the judgment of apex Court reported in (2017) 15 SCC 309?

Notice to respondent No.2.

List this matter during the 2nd week of November 2021.

________ MVR,J vasu