Pallantla Rambabu vs Mendi Nagabhushana Rao Died
2021 Latest Caselaw 3280 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.59 of 2021

                             PROCEEDING SHEET

Sl.     Date                           ORDER                            OFFICE
No.                                                                      NOTE

 2.   31.8.2021 MVR,J
                            Second Appeal No.59 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. When the appellate Court finds that the reasons assigned by the trial Court are not correct, is there any justification to confirm the decree and judgment of the trial Court?

2. Whether the claim of adverse possession by the defendants, who entered the property under an agreement of sale, is justified to non-suit the plaintiffs?

List during the 3rd week of November 2021 along with Second Appeal No.62 of 2021.

________ MVR,J vasu