Pitani Venkata Mahalakshmi vs Chittoori Satyananadam And 2 ...
2021 Latest Caselaw 5507 AP

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

              MAIN CASE No.: S.A.No.1540 of 2018

                          PROCEEDING SHEET

Sl.                                                                             Office
       DATE                                ORDER
No                                                                              Note

4.    27.12.2021 MVR, J
                                                                               Transferred
                                 S.A.No.1540 of 2018                           to I/O
                                                                               folder
                                                                               before
                      Heard Sri T.V. Jaggi Reddy, learned counsel for          correction
                the appellant.
                      Sri M.S.R. Subramanyam, learned counsel for the
                1st respondent did not appear.

Considering the findings recorded in the judgments of the trial court as well as the appellate court and submissions of learned counsel for the appellant, since the following substantial questions of law arise for determination in this 2nd appeal, ADMIT.

1. Whether the judgment and decree of lower appellate Court are vitiated in not considering the registration of Ex A7, partition list dated 19.04.1988 evidencing past partition, in view of the amendment to Section 2(15) of Indian Stamp Act ?

2. Whether a partition evidencing past partition reduced into writing after 16.08.1986 is compulsory registrable? If so the non registration of the same vitiated the judgment of the lower appellate Court ?

3. Whether the judgment of the lower appellate Court vitiated in considering Ex A7 for collateral purpose when the suit filed is for declaration ? Notice to respondent Nos.2 and 3. List during 2nd week of March, 2022.

_______ MVR,J I.A.No.3 of 2021 Notice to respondents.

List along with second appeal.

_______ MVR,J EPS