Nimmanapalle Ramachandra Reddy, ... vs Nimmanapalle Dharma Reddy,
2021 Latest Caselaw 4934 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.553 of 2021
                                    PROCEEDING SHEET
Sl.      Date                                ORDER                               OFFICE
No.                                                                               NOTE
1     01.12.2021   MVR,J                                                         Tr. to I-
                                      S.A.No.553 of 2021                         O folder
                                                                                  before
                      Heard Sri D.Seshasayana Reddy, learned counsel for the     correcti
                                                                                  ons if
                   appellants.
                                                                                   any.
                      ADMIT.                                                     Pl.verify
                                                                                     .

The following substantial question of law arises for determination in the second appeal. "Whether the 1st appellate court is justified in confirming the decree and judgment to the trial Court, without taking note of factum of plaintiff's lawful possession and enjoyment over suit schedule property, which is essential requirement for passing decree of permanent injunction has been confined to 1/4th of suit schedule property as per covenants of Ex.A4"

Notice to the respondent.

List during the last week of February, 2022.

________ MVR,J Pab