T. Venkataraman Reddy, vs P.Kesavulu
2021 Latest Caselaw 3168 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.413 of 2021

                            PROCEEDING SHEET

Sl.     Date                           ORDER                              OFFICE
No.                                                                        NOTE

 1.   24.8.2021 MVR,J
                           Second Appeal No.413 of 2021

                      Heard Sri O.Udaya Kumar, learned counsel
               for the appellants.

                     Admit. The following are the substantial
               questions of law:

                  1. Whether the first appellate Court being the final
                     Court of facts exercised its power properly in
                     evaluating the facts, depositions and Exhibits,
                     passed reasoned order on facts and issue(s) as per
                     the judgment of apex Court in U.Manjunath Rao
                     vs. U.Chandrashekar, (2017) 15 SCC 309?

                  2. Whether the first appellate Court framed
                     appropriate point for consideration or issues to
                     adjudicate the lis as per the pleadings and
                     evidence on record?

                     Issue notice to the respondent to submit

arguments in respect of the above substantial questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., AIR 2019 SC 3027 followed).

List during the 2nd week of November 2021.

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In the meantime, to file certified copies of the decree and judgment of the trial Court.

________ MVR,J vasu