B.Balaiah vs Smt.P.Kalyani
2021 Latest Caselaw 3208 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.40 of 2017

                            PROCEEDING SHEET

Sl.     Date                           ORDER                                OFFICE
No.                                                                          NOTE

 8.   26.8.2021 MVR,J
                           Second Appeal No.40 of 2017

                     Heard Sri P.Rajesh Kumar, learned counsel,
               for Sri V.Vinod K.Reddy, learned counsel for the
               appellant.

                     Admit. The      following    is   the   substantial
               question of law:

                     Whether the learned appellate Judge is justified in
                     reversing the decree and judgment of the trial Court
                     and reasons assigned by the learned appellate
                     Judge are legal and justified?

                     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 01.10.2021.

________ MVR,J vasu