Heard Mr. K. Narsi Reddy vs Admit
2021 Latest Caselaw 5107 AP

        HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: S.A.No. 579 of 2021

                         PROCEEDING SHEET

Sl.                                                                       OFFICE
      DATE                              ORDER
No.                                                                        NOTE
1.  09.12.2021 MVR,J
                                S.A.No. 579 of 2021
                       Heard      Mr.   K.   Narsi   Reddy,    learned
               counsel for the Appellants.
                       Admit.
                       The      following    are     the   substantial
               questions of law arise for determination in the
               Section Appeal.
                       a) Whether the judgments of Courts below are
                          vitiated in non suiting the plaintiffs in a
                          suit for injunction inspite of plaintiffs
                          proving their possession and enjoyment of
                          the suit schedule property exclusively for
                          themselves as on the date of filing of the
                          suit?
                       b) Whether the judgment of courts below in
                          not considering the presumption that the
                          open land (Gramakantam) in front of the
                          house of the plaintiff is the exclusive
                          possession of the plaintiff, since long time.
                       Notice to the respondents.

List during the 2nd week of February, 2022.

________ MVR,J I.A.No. 1 of 2021

Heard.

Issue Ad-interim injunction restraining the respondents from interfering with plaint schedule property in O.S.No. 201 of 2004 on the file of Junior Civil Judge, Kadiri, until further orders.

________ MVR,J KK