Bandi Showry vs Maramreddy Kodandarami Reddy
2021 Latest Caselaw 3093 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.408 of 2021

                                PROCEEDING SHEET

Sl.     Date                                 ORDER                                  OFFICE
No.                                                                                  NOTE
                  MVR,J
 1.   18.8.2021               Second Appeal No.408 of 2021

                       Heard Sri Namburi Srimannarayana, learned
                  counsel for the appellants.

                        Admit. The following are the substantial
                  questions of law:

                        1. Whether     the  Courts   below    misread,
                           misinterpreted and ignored the evidence on
                           record?

                        2. Whether in the facts and circumstances of the
                           case, the judgment of the 1st appellate Court is
                           valid under law since the points for
                           consideration for deciding the appeal have not
                           been framed as required under Order XLI Rule
                           31 of C.P.C.?

                        Issue notice to the respondents to submit

arguments in respect of the above substantisl questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., AIR 2019 SC 3027 followed).

List during the 3rd week of November 2021.

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

In the circumstances, there shall be interim stay of operation of decree in O.S.No.687 of 2008 dated 13.10.2017 on the file of the Court of learned Principal Senior Civil Judge, Nellore, confirmed in A.S.No.138 of 2017 dated 10.2.2021 on the file of the Court of learned Principal District Judge, Nellore, subject to the petitioner depositing the costs awarded by the trial Court to the credit of the suit within six weeks from now, until further orders, and notice.

________ MVR,J vasu