Pallantla Rambabu vs Mendi Nagabhushana Rao Died
2021 Latest Caselaw 3279 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.62 of 2021

                            PROCEEDING SHEET

Sl.     Date                          ORDER                             OFFICE
No.                                                                      NOTE

 2.   31.8.2021 MVR,J
                           Second Appeal No.62 of 2021

                     Heard Sri M.Rammohan, learned counsel for
               the appellants and Sri Saripalli Subrahmanyam,
               learned counsel for the respondents.

Admit. The following are the substantial questions of law:

1. Whether, on the facts and circumstances of the case, the judgments of the Courts below are unsustainable in view of the erroneous approach and a misreading of evidence resulting in grave injustice?

2. Whether, on the facts and circumstances of the case, the conclusion of the Courts below that the suit is not barred by limitation is one arrived by drawing wrong inferences from proved facts by applying the law erroneously and is one essentially based on no evidence?

List during the 3rd week of November 2021 along with Second Appeal No.59 of 2021.

________ MVR,J vasu