Kanamanani Rukminamma vs Kanammanani Hanumanthu Naidu
2021 Latest Caselaw 4935 AP

          HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI
MAIN CASE No.: S.A.No.534 of 2021
                           PROCEEDING SHEET
Sl.    Date                             ORDER                               OFFICE
No.                                                                          NOTE
3. 01.12.2021 MVR,J
                                                              Transferred
                               S.A.No.534 of 2021
                                                                 to I/o
                                                                 folder
                                                                 before
                     Heard Sri Srinivasa Rao Narra, learned
                                                               correction
                counsel for the appellant and Sri Uday Kumar,
                learned counsel for respondent No.1.

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 misconstruction of evidence ignoring the weight of prepondering circumstances and ignoring the Ex. B1 to B6 and acting without any evidence are substantial question of law ?

2. The first appellate Court erred in fact and law that Exs.A1 and A2 documents are neither primary evidence nor secondary evidence. They are attested copies and inadmissible under law and basing on those documents to come to a conclusion is erroneous and unacceptable.

List on 15.12.2021.

_______ MVR,J I.A.No.1 of 2021 For counters, list on 15.12.2021.

_______ MVR,J EPS