M.V.Suryanarayana vs Smt. B.Sarojini
2021 Latest Caselaw 3079 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.195 of 2017

                             PROCEEDING SHEET

Sl.     Date                            ORDER                               OFFICE
No.                                                                          NOTE

 1.   17.8.2021 MVR,J
                            Second Appeal No.195 of 2017

                     Heard     Sri   K.S.Gopala    Krishnan,    learned
               counsel for the appellant.          Sri K.Vijaya Raju,
               learned counsel, for Sri P.Narahari Babu, learned
               counsel for the respondent, who entered caveat,

appeared online.

Admit. The following are the substantial questions of law:

1. Whether the first appellate Court went wrong in identifying the parties to Ex.B1 transaction with that of Exs.A.21 and A.25 and went wrong in deciding that they are not one and the same as held by trial Court which went to the root of the matter in reversing the judgment of trial Court erroneously?

2. Whether the first appellate Court went wrong in holding that the suit is barred by limitation by applying Article 113 of the Limitation Act, 1963 rather than Article 65 of the Limitation Act, 1963?

3. Whether the first appellate Court went wrong in holding that the plea of adverse possession not available to the appellant?

List this matter during the 2nd week of November 2021 under the caption "Final Hearing".

________ MVR,J vasu