P.Srinivasarao, vs Ch.Rambabu,
2021 Latest Caselaw 3110 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.409 of 2021

                             PROCEEDING SHEET

Sl.     Date                          ORDER                              OFFICE
No.                                                                       NOTE

 1.

18.8.2021 MVR,J Second Appeal No.409 of 2021

Heard Sri Thota Rama Koteswara Rao, learned counsel for the appellant.

Admit. The following are the substantial questions of law:

1. Whether the lower appellate Court is justified to allow the appeal by decreeing the suit without considering the burden on whom it lies under Evidence Act as the pleadings and evidence contrary to each other to shift burden on other side?

2. Whether the lower appellate Court is justified to decree the suit reversing the judgment and decree passed by the trial Court?

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 A.S.No.263 of 2015 dated 15.3.2020 on the file of the Court of learned III Additional District Judge, Guntur, subject to the petitioner depositing costs awarded by the appellate Court to the credit of the suit within six weeks from now, and notice.

________ MVR,J vasu