Arepalii Lalitha vs Koganti Sugunamma
2021 Latest Caselaw 2381 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.99 of 2014
                                PROCEEDING SHEET
Sl.     Date                               ORDER                                OFFICE
No.                                                                              NOTE

 4.   13.7.2021   MVR,J

                                  Second Appeal No.99 of 2014

                         Heard Sri Sai Gangadhar Chamarty, learned
                  counsel for the appellant. Considering the decrees and
                  judgments of the trial Court as well as the first appellate
                  Court since the following substantial questions of law




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                  arise for determination in this second appeal, Admit:




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                     (1) Whether the Court below failed to draw



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                         presumption under Section 118(g) of Negotiable
                         Instruments Act?

                     (2) Whether the lower Court properly interpreted
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                         Ex.A.9, A.10, Ex.B.1 and B.4?
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                     (3) Whether the Court below failed to appreciate
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                         evidence of D.W.1 in the light of Ex.A.9 and
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                         A.10?
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                        Notice to the respondents.       Personal notice is

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