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Pl.Verify vs Can The Suit For Partition Be ...
2021 Latest Caselaw 3206 AP

Citation : 2021 Latest Caselaw 3206 AP
Judgement Date : 26 August, 2021

Andhra Pradesh High Court - Amravati
Pl.Verify vs Can The Suit For Partition Be ... on 26 August, 2021
                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.427 of 2021
                                       PROCEEDING SHEET
Sl.      Date                                    ORDER                                  OFFICE
No.                                                                                      NOTE
      26.08.2021   MVR,J                                                                Tr. to I-O
                                                                                          folder
                                                                                         before
                                                                                       corrections
                                           S.A.No.427 of 2021                            if any.
                                                                                        Pl.verify.

                         Heard Sri Satyanarayana Nimmala, learned counsel for
                   the appellants.
                         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. Can the suit for partition be dismissed on the
                               ground of partial partition?
                          2. Whether both the Courts have discussed all the
                               suspicious circumstances in Ex.B1-Will and that the
                               profounder have removed all the clouds or not?
                          3. Whether the lower appellate Court had followed
                               the provision of law laid down under Order XLI Rule
                               31 C.P.C?
                         Notice to the respondents.

List the matter during the first week of December, 2021.

______ MVR,J

Pab

 
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