Sri Boya Narasiah vs Smt. V.Bharatha Swarajya Lakshmi
2021 Latest Caselaw 3087 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.386 of 2021

                             PROCEEDING SHEET

Sl.     Date                            ORDER                                  OFFICE
No.                                                                             NOTE

 3.   18.8.2021 MVR,J
                           Second Appeal No.386 of 2021

                     Heard Sri Budige Rangaswamy, learned
               counsel for the appellant and Sri O.Manoher Reddy,
               learned counsel for the respondent No.2.

Admit. The following are the substantial questions of law:

1. Whether the judgment of the 1st appellant Court in dismissing the suit is perverse or highly unreasonable?

2. Whether the finding of fact recorded by the trial Court and the 1st appellate Court can disturb the same without discussing oral and documentary evidence?

3. If a finding of fact is arrived by the 1st appellate Court by ignoring or excluding relevant material or by taking into consideration irrelevant material or if the finding so outrageously delis logis as to suffer from the vice of irrationality incurring the blame of being perverse, then the finding is render infirm in the eye of law?

List during the last week of October 2021.

________ MVR,J I.A.No.1 of 2021 Heard.

In the circumstances, there shall be interim stay of operation of decree in A.S.No.2 of 2019 dated 25.2.2020 on the file of the Court of learned Senior Civil Judge, Nandikotkur, as applicable to O.S. No.129 of 2019 on the file of the Court of learned Junior Civil Judge, Nandikotkur, until further orders, subject to the petitioner depositing costs awarded by the appellate Court to the credit of the suit within six weeks from Contd...., now, and subject to further condition that the petitioner shall not in any manner meddle with Ac.0.34 cents of the property referred to in Clause (2) of the decree in A.S.No.2 of 2019, dated 25.2.2020, on the file of the Court of learned Senior Civil Judge, Nandikotkur, in encumbering or in creating third party interest thereon.

________ MVR,J vasu