Kokkiligadda Srinivasa Rao vs Seelam Surendra Babu And 3 Others
2021 Latest Caselaw 2383 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.249 of 2021
                                PROCEEDING SHEET
Sl.     Date                               ORDER                                OFFICE
No.                                                                              NOTE

 3.   13.7.2021   MVR,J

                                  Second Appeal No.249 of 2021

                         Heard Sri Ghantasala Udaya Bhaskar, 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 reasoning of the Courts below is



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                         justified in deciding the title instead of
                         possession in a relief sought under Section 34
                         of the Specific Relief Act?
                                             . 7
                     (2) Whether the Courts below are justified in
                         dismissing the suit ignoring the relief of the
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                         plaintiff whether he is entitled to a legal
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                         character or to a right to property?
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                        Notice to the respondents.       Personal notice is

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permitted.

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