Bandi Lakshmana Reddy vs D.Renuka
2021 Latest Caselaw 5464 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: A.S.No.3 of 2013
                                PROCEEDING SHEET
Sl.   Date                                  ORDER                            OFFICE
No.                                                                           NOTE
09 23-12-2021

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

Heard Sri A.Chandraiah Naidu, learned counsel for the petitioner. The request of the learned counsel is to include plaint schedule in the appeal decree.

As verified from the record, the decree of the trial Court gives a clear description of the property in dispute in the schedule. For all practical purposes this schedule will continue till the litigation in this matter proceeds to any stage and ultimately ends up. Therefore, the question of appending schedule to the appeal decree does not arise. The schedule so provided to the trial Court decree, even in the event the judgment of the trial Court is set aside, continues, for consideration.

In view of what is stated above, this petition as such cannot lie. Hence, it is dismissed.

_____ MVR,J RR