A. Kamala vs Kommudhanaraj
2021 Latest Caselaw 5461 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.599 of 2021

                              PROCEEDING SHEET

Sl.     Date                             ORDER                              OFFICE
No.                                                                          NOTE

 2.   23.12.2021 MVR,J
                            Second Appeal No.599 of 2021

                      Heard    Sri    Virupaksha    Dattatreya    Goud,
                learned counsel for the appellant.

                      Admit. The following are the substantial
                questions of law:
                   1. Whether the judgments of both the Courts are
                      perverse as the most crucial evidence regarding
                      possession (which is the most material piece of
                      evidence in a suit for permanent injunction) has
                      been totally ignored?

                   2. Whether the relief of permanent injunction can be
                      denied to the plaintiff based on an unregistered
                      sale deed relied upon by the defendant?

                   3. Whether a suit for the relief of permanent
                      injunction alone is not maintainable, without
                      there being a prayer for declaration of title, when
                      the defendant admits the title of the plaintiff and
                      claims title under a legally inadmissible
                      document?

                      Issue notice to the respondent.

List during the 1st week of March 2022.

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

Heard.

In the circumstances, there shall be ad interim injunction against the respondent from interfering with peaceful possession and enjoyment of plaint schedule property claimed by the petitioner/appellant until further orders, and notice.

________ MVR,J vasu