Kandarpa Vasudeva Rao Died And 7 ... vs Kandarpa Suryanarayana Murthy ...
2021 Latest Caselaw 3167 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.258 of 2013

                            PROCEEDING SHEET

Sl.     Date                           ORDER                              OFFICE
No.                                                                        NOTE

 6.   24.8.2021 MVR,J
                           Second Appeal No.258 of 2013

                     Heard Sri K.V.Subrahmanya Narusu, learned
               counsel for the appellants and Sri M.Bala
               Subrahmanyam, learned counsel for respondent

Nos.4 to 6.

Admit. The following are the substantial questions of law:

1. Whether the judgments and decrees of the Courts below are legally sustainable when Ex.B.3 the second Will was disbelieved and Ex.B.2 the first Will was not proved as required by the provisions of Section 68 of the Evidence Act?

2. Whether the judgments and decrees of the Courts below are legally sustainable for not considering the case in the light of the provisions of Section 68 of the Evidence Act and provision of Section 15 of the Hindu Succession Act?

List on 28.9.2021 under the caption "Final Hearing".

________ MVR,J vasu