Unknown vs Whether The Judgment Of The ...
2021 Latest Caselaw 5182 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.574 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                  ORDER                                 OFFICE
No.                                                                                   NOTE
1     13.12.2021   MVR,J                                                             Tr. to I-
                                        S.A.No.574 of 2021                           O folder
                                                                                      before
                      Heard Smt.Marella Radha, learned counsel for the               correcti
                                                                                      ons if
                   appellant.
                                                                                       any.
                      ADMIT.                                                         Pl.verify
                                                                                         .

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

1. Whether the judgment of the appellate Court is based on the appreciation of legal evidence and conclusions are reasonable?

2. Whether the sale of immovable property can be dehorsed registered document in terms of Section 54 of the Transfer of Property Act and if oral sale can be considered as a means of valid transfer of right and title.

Notice to the respondent.. List during the 3rd week of February, 2022 ________ MVR,J I.A.No.1 of 2021

Notice.

________ MVR,J Pab