Boyina Sattiraju vs Boyina Veera Raghavulu
2021 Latest Caselaw 2401 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: S.A.No.159 of 2020
                                       PROCEEDING SHEET
Sl.      Date                                   ORDER                                    OFFICE
No.                                                                                       NOTE
10.   14.07.2021   MVR,J                                                                   Tr. to I-O
                                                                                         folder before
                                         S.A.No.159 of 2020                              corrections if
                                                                                              any.
                                                                                           Pl.verify.

                         Heard learned counsel for the parties.
                         Upon consideration of the decrees and judgments of the
                   trial Court as well as the 1st appellate Court, since the following
                   substantial questions of law arise for determination in the second
                   appeal, ADMIT.
                         1. Whether the Court below properly appreciated the
                             evidence on record or not?
                         2. Whether the judgment and decree of appellate Court is
                             perverse or not and contrary to the evidence on record
                             or not?
                      Issue notice to the respondents to submit arguments in

respect of above substantial questions of law(Arulmighu Nellukadai Mariamman Tirukkoil v. Tamilarasi(dead) by Lrs. (AIR 2019 SC 3027 followed). List the matter during the last week of September, 2021 along with I.A.

______ MVR,J

Pab