Pulavarthi Krishna Rao vs Pulavarthi Raja Rao
2021 Latest Caselaw 3119 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.446 of 2019

                            PROCEEDING SHEET

Sl.     Date                           ORDER                              OFFICE
No.                                                                        NOTE

13.   19.8.2021 MVR,J
                           Second Appeal No.446 of 2019

                     Heard Sri T.V.Jaggi Reddy, learned counsel
               for the appellant and Sri J.Saraschandra Babu,
               learned counsel for the respondent No.1.

Admit. The following are the substantial questions of law:

1. Whether the respondent No.1 removed the suspicious circumstances in the execution of Ex.A.1 Will if not? Judgments of the Courts below are vitiated?

2. Whether the Partition Deed under Ex.B.4, between the appellant and respondent No.1, disproved the execution of Ex.A.1 Will?

3. Whether Ex.B.1 Will is proved in accordance with Section 63 of Indian Succession Act and Section 68 of Indian Evidence Act, if so, the Judgments of the Courts below are vitiated?

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________ MVR,J vasu