P.Moses vs T.Gopal Reddy
2021 Latest Caselaw 5079 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.577 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                   ORDER                                 OFFICE
No.                                                                                    NOTE
1     08.12.2021   MVR,J                                                              Tr. to I-
                                                                                      O folder
                                             S.A.No.577 of 2021                        before
                                                                                      correcti
                         Heard Sri J.Janaki Rami Reddy, learned counsel for the        ons if
                                                                                        any.
                   appellant.                                                         Pl.verify
                                                                                          .

ADMIT.

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

1. Whether the burden of proof lies on the plaintiff or defendant to prove the execution of the suit promissory notes, when the defendant had taken a specific plea of forgery in his written statement as well as cross examination of PW.1?

2. Whether the judgment passed by the trial Court is sustainable during pendency of the Revision before this Court and also during the subsistence of the interim orders, which were extended until further orders on 07.10.2019?

Notice to the respondent.

Learned counsel for the appellant represents that CRP No.6798 of 2017 is pending connected to this matter and in spite of orders of stay of all further proceedings granted by this Court, the trial Court as well as the appellate Court proceeded with this matter and disposed of. In the circumstances, Registry is directed to list CRP No.6798 of 2017 along with this Second Appeal after obtaining orders of the Hon'ble The Chief Justice. List during the 3rd week of January, 2022.

________ MVR,J Pab