Sri Godaba Venkata Gouri ... vs Sanaboyina Pallamsetti,
2021 Latest Caselaw 5584 AP

                   HIGH COURT OF ANDHRA PRADESH :: AMARAVATI


MAIN CASE No.:      S.A.No.618 of 2021

                                    PROCEEDING SHEET
Sl.No.      Date                             ORDER                                   OFFICE
                                                                                      NOTE
 01.     30.12.2021   MVR,J
                                        I.A.No.1 of 2021

                              Heard Sri Josyula Bhaskara Rao, learned
                      counsel for the petitioner.
                              In    the circumstances stated              in   the
                      affidavit filed in support of this application,
                      that are making out sufficient cause, delay in
                      re-presenting the memo of Second Appeal is
                      condoned.
                              Accordingly, the Application is ordered.

                                                                          ______
                                                                           MVR, J
                                       S.A.No.618 of 2021
                              Heard Sri Josyula Bhaskara Rao, learned
                      counsel for the appellant.
                              Admit.
                              The     following     are        the   substantial
                      questions of law.
                              1.       Whether      the    decree        and
                              judgment of the lower appellate
                              Court is perverse with improper
                              appreciation    of     evidence        while
                              reversing the decree and judgment
                              of the trial Court?
                              2.      Whether      the     decree        and
                              judgment of the lower appellate
                              Court is sustainable in the eye of
                              law    inasmuch      as     it    failed    to
                              appreciate the effect of Ex.B2 -
                              Construction         Agreement         dated
                              18.09.2001 which can be considered
                              and relied on as per proviso to
                              Section 49 of the Registration Act
                              and also the ratio in Sardar Ram
                      2


      Singh vs Sardar Ram Singh And
      Anr.[2004(6) ALT 217]?
      Notice to respondents.

List during third week of March, 2022.

______ MVR, J I.A.No.2 of 2021 Notice.

______ MVR, J Vjl