Dunna Venkateswara Rao vs Dunna Ganapathi Rao
2021 Latest Caselaw 3188 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.197 of 2020

                             PROCEEDING SHEET

Sl.     Date                           ORDER                               OFFICE
No.                                                                         NOTE

 5.   25.8.2021 MVR,J
                           Second Appeal No.197 of 2020

                     Heard Sri V.V.Narayana Rao, learned counsel,
               for Sri P.B.Anil Kumar, learned counsel for the
               appellants.

                     Admit.     The following is the substantial
               question of law:

                        Whether the judgment and decree of appellate
                        Court is perverse or not and contrary to the
                        evidence or not?

                     Issue notice to the respondent to submit

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

List this matter on 08.10.2021.

________ MVR,J I.A.No.3 of 2020 Heard.

There shall be interim stay of operation of the decree dated 23.7.2019 in A.S. No.102 of 2015 on the file of the Court of learned IV Additional District Judge, East Godavari at Kakinada, concerned to O.S.No.794 of 2009 on the file of the Court of learned I Additional Junior Civil Judge, Kakinada, until further orders, and notice.

________ MVR,J vasu