Smt K Siddamma vs T Murugaiah
2021 Latest Caselaw 3064 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.128 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                  ORDER                                  OFFICE
No.                                                                                    NOTE
      16.08.2021   MVR,J                                                              Tr. to I-O
                                                                                        folder
                                                                                       before
                                        S.A.No.128 of 2021                           corrections
                                                                                       if any.
                                                                                      Pl.verify.
                         Heard Sri T.Lakshminarayana, learned counsel for the
                   appellant.
                           Upon consideration of the decrees and judgments of
                   the trial Court as well as the 1st appellate Court, since the
                   following    substantial   question   of   law   arises     for
                   determination in the second appeal, ADMIT.
                          "Whether the courts below, who concurrently
                          failed to advert to the interpretation of the
                          registered sale deed(Ex.B1 dated 06.06.2005) in
                          relation to the plaint schedule property, which is
                          covered by Ex.A1 dated 23.04.2008 and thereby
                          failed to adjudicate/decide the rights of the
                          parties?"
                      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 second week of November, 2021.

______ MVR,J Pab