P. Chinnappa vs Chikka Rangappa
2021 Latest Caselaw 3108 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.615 of 2019

                           PROCEEDING SHEET

Sl.     Date                         ORDER                              OFFICE
No.                                                                      NOTE

16.   18.8.2021 MVR,J
                        Second Appeal No.615 of 2019

                     Heard Sri N.Aswartha Narayana, learned
               counsel for the appellant. Sri N.Ramesh Babu,
               learned counsel, for Sri P.Narahari Babu, learned
               counsel for the respondents appeared online.

Admit. The following are the substantial questions of law:

1. Whether the lower appellate Court is right in reversing the judgment and decree without considering the Exs.A.1 and A.2 filed by the appellant/plaintiff?

2. Whether the lower appellate Court is right in reversing the judgment and decree when the defendants/respondents failed to adduce any rebuttal evidence when the appellant/plaintiff contended that the Government issued Ex.A.1 Patta and Ex.A.2 Copy of 10(1) chitta to prove his possession?

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________ MVR,J vasu