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Bandlamudi Sambasiva Rao, vs Bandlamudi Krishna Murthy,
2021 Latest Caselaw 5525 AP

Citation : 2021 Latest Caselaw 5525 AP
Judgement Date : 27 December, 2021

Andhra Pradesh High Court - Amravati
Bandlamudi Sambasiva Rao, vs Bandlamudi Krishna Murthy, on 27 December, 2021
 HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No.: S.A.No.608 of 2021

                           PROCEEDING SHEET

Sl.                                                                               Office
       DATE                                   ORDER
No                                                                                Note

1.    27.12.2021 MVR, J
                                     S.A.No.608 of 2021
                                                                                 Transferred
                                                                                 to I/O
                         Heard Sri K.H.V. Siva Kumar, learned counsel for        folder
                                                                                 before
                the appellant.                                                   correction
                         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 appreciation of the appellate Court
                         of Ex B1 Will, with reference to contents of Ex A5
                         and Ex A6 documents is proper and if had it lead
                         to failure of justice ?
                      2. Whether the first appellate Court considered the
                         question of burden of proof relating to Ex B1
                         registered deed while agreeing with the findings
                         of the trial Court ?
                         Notice to respondents.

List during 2nd week of March, 2022.

_______ MVR,J I.A.No.1 of 2021 Notice to respondents. List along with second appeal.

_______ MVR,J EPS _______ MVR, J EPS

 
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