Budamkayala Venkat Reddy vs Dornala Ramprasad
2021 Latest Caselaw 4932 AP

          HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI
MAIN CASE No.: S.A.No.549 of 2021
                            PROCEEDING SHEET
Sl.    Date                            ORDER                              OFFICE
No.                                                                        NOTE
2. 01.12.2021 MVR,J
                                                              Transferred
                                 S.A.No.549 of 2021
                                                                 to I/o
                     Heard Sri J. Janakirami Reddy, learned      folder
                                                                 before
                counsel for the appellant.
                                                               correction
                     Considering the findings recorded in the
                judgments of the trial court as well as the
                appellate court and submissions of learned
                counsel for the appellant, since the following
                substantial      questions    of   law    arises    for
                determination in this 2nd appeal, ADMIT.


                1.Whether     the    plaintiffs    are   entitled   for
                permanent injunction      without establishing the
                possession i.e., the essential ingredients for
                granting permanent injunction ?
                2. Whether the possession of the defendant is
                protected under Section 53(A) of the Transfer of
                Property Act ?
                      Post during 3rd week of January, 2022.


                                                              _______
                                                              MVR,J
                                  I.A.No.1 of 2021
                      Notice to the respondents.

_______ MVR,J EPS