N.Rami Reddy vs N.Thirupathamma
2021 Latest Caselaw 4967 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.567 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                   ORDER                                    OFFICE
No.                                                                                       NOTE
1     03.12.2021   MVR,J                                                                 Tr. to I-
                                         S.A.No.567 of 2021                              O folder
                                                                                          before
                       Heard Sri C.Prakash Reddy, learned counsel for the                correcti
                                                                                          ons if
                   appellants.
                                                                                           any.
                       ADMIT.                                                            Pl.verify
                                                                                             .

The following substantial questions of law arise for determination in the second appeal:

1. Whether the Court below is justified in taking contrary views with regard to Section 14(1) and Section 14(2) of the Hindu Succession Act, one in favour of respondent No.1 under Section 14(1) of the Hindu Succession Act and the other in favour of appellants under Section 14(2) of the Hindu Succession Act?

2. Having held that the 1st respondent has no pre-

existing right over Item No.2 of the suit schedule property, which she got through a Life Estate Deed dated 31.01.1975 from her father-in-law and mother- in-law and whether the 1st appellate Court has not committed an error in recognizing the pre-existing right to the extent of share of her father-in-law in the property, she got through Ex.A1?

3. Whether the Courts below are justified in allowing maintenance rights to respondent No.1 from the share of her father-in-law during the lifetime of her husband in respect of item No.1 in the light of Sections 18 and 19 of the Hindu Adoptions and Maintenance Act?

Notice to the respondents.

List during the 1st week of February, 2022 ________ MVR,J I.A.No.1 of 2021

In the meantime, to file certified copy of the judgment

and decree of the trial Court.

________ MVR,J Pab