C Padmavathi vs P S Subramanyam Achari
2021 Latest Caselaw 2406 AP

          HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

  MAIN CASE: SECOND APPEAL No.20 of 2021

                                 PROCEEDING SHEET

  Sl.     Date                              ORDER                                OFFICE
  No.                                                                             NOTE

   8.   14.7.2021   MVR,J
                                 Second Appeal No.20 of 2021

                         Heard Sri N.Ranga Reddy, learned counsel for
                    the appellant. Delete from the caption "For
                    Dismissal".




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                           Considering the decrees and judgments of the
                    trial Court as well as the first appellate Court since
                    the following substantial questions of law arise for

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                    determination in this second appeal, Admit:

                       (1) Whether time is not the essence of the contract
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                           under the suit agreement?

                       (2) Whether the plaintiff has always been ready and
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                           willing to perform her part of contract?

                       (3) Whether the plaintiff is entitled for alternative
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                           relief of refund of money in terms of Section 22(3)
                           of the Specific Relief Act against the defendants?

                         Notice to the respondents. Personal notice is

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permitted. FF C

List during the last week of September 2021.

________ MVR,J I.A.No.1 of 2021 PPDD

List along with the Second Appeal.

________ MVR,J vasu PPDD FF C www Crr www.n. eeaa nuu t t aannc ee!! cee.c.o 77 cmom TT riraia ll