Adapa Annamraju vs Adapa Anuradha
2021 Latest Caselaw 3265 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.430 of 2021
                                        PROCEEDING SHEET
Sl.      Date                                      ORDER                                      OFFICE
No.                                                                                            NOTE
      31.08.2021   MVR,J                                                                      Tr. to I-O
                                                                                                folder
                                             S.A.No.430 of 2021                                before
                                                                                             corrections
                         Heard learned counsel for the appellants.                             if any.
                                                                                              Pl.verify.
                         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. Whether the Courts below are correct in granting a
                               decree for permanent injunction having noticed
                               that there is a substantial dispute between the
                               parties in respect of right, title and possession of
                               the plaint schedule properties without seeking the
                               relief   of   declaration   of    title   and     for   the
                               consequential relief?
                         2. Whether Ex.B1 and Ex.B4 Wills are true, valid and
                               not binding on the plaintiff?
                         3. Whether the decree and judgment of the lower
                               appellate Court is in violation of Order 41 Rule 31
                               C.P.C. since the appropriate issues have not been
                               framed?
                      Notice to the respondent.

List the matter during the last week of October, 2021.

______ MVR,J

I.A.No.1 of 2021

Notice.

Personal notice is permitted.

______ MVR,J

Pab