Srinivasula Venkatacharyulu vs Sri Venugopala Swamy Vari Temple
2021 Latest Caselaw 3128 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.400 of 2012
                                       PROCEEDING SHEET
Sl.      Date                                      ORDER                                   OFFICE
No.                                                                                         NOTE
7.    23.08.2021   MVR,J                                                                   Tr. to I-
                                           S.A.No.400 of 2012                              O folder
                                                                                            before
                         Heard Sri Srinivas Basava, learned counsel for Sri                correcti
                                                                                            ons if
                   P.V.S.S.S.Rama Rao, learned counsel for the appellant. Sri
                                                                                             any.
                   B.Adinarayana Rao, learned counsel for the respondents did              Pl.verify
                                                                                               .

not appear online.

Upon consideration of the decrees and judgments of the trial Court as well as the 1st appellate Court, since the following substantial questions of law arise for determination in the second appeal, ADMIT.

1. Whether the judgment of the lower court is in violative of Order 41 Rule 31 C.P.C?

2. Whether the Courts below is right in relying upon the earlier judgment and decree passed in O.S.No.20 of 1964 dated 23.06.1964 and dismiss the reliefs sought by the appellant, particularly when the boundaries are not tallying with the boundaries of the suit schedule? Issue notice to the respondents to submit arguments in respect of above substantial questions of law(Arulmighu Nellukadai Mariamman Tirukkoil v. Tamilarasi(dead) by Lrs. (AIR 2019 SC 3027) followed).

List the matter during first week of October, 2021.

______ MVR,J Pab