Bala Venkateswarlu vs Banda Venkata Ramanaiah
2021 Latest Caselaw 5460 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.603 of 2021

                             PROCEEDING SHEET

Sl.     Date                            ORDER                               OFFICE
No.                                                                          NOTE

 1.   23.12.2021 MVR,J
                             Second Appeal No.603 of 2021

                      Heard Smt.K.Pallavi, learned counsel for the
                appellant.

                      Admit. The following is substantial question
                of law:
                Whether both the Courts below failed to take into
                consideration the established principles of law that the
                "admitted facts need not be proved" ignoring the
                admissions made by P.W.1 in contrary to Section 58 of the
                Evidence Act?

                      Issue notice to the respondent.

List during the 2nd week of February 2022.

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

To file certified copy of the decree and judgment of the trial Court, list along with Second Appeal.

________ MVR,J I.A. No.2 of 2021 Heard.

There shall be interim stay of execution of the decree in O.S.No.11 of 2015, dated 02.1.2019 on the file of the Court of learned Junior Civil Judge, Atmakur, confirming in A.S.No.75 of 2019 on the file of the Court of learned Senior Civil Judge, Atmakur, S.P.S.R. Nellore District, until further orders, and notice.

________ MVR,J vasu