Sane Chinna Venkataramudu vs Sane Pedda Venkataramudu
2021 Latest Caselaw 2420 AP

          HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

  MAIN CASE: SECOND APPEAL No.146 of 2020

                                 PROCEEDING SHEET

  Sl.     Date                              ORDER                               OFFICE
  No.                                                                            NOTE

   7.   15.7.2021   MVR,J
                                       I.A.No.1 of 2020
                          As seen from the postal endorsements on the
                    envelops addressed to the respondents, all of them

ll refused to receive them. Service of notice on the

riraia respondents is sufficient.

Hence, in the circumstances, accepting the

cmom TT reasons assigned in the affidavit filed in support of the petition, delay of 34 days in presenting the cee.c.o 77 appeal memo is condoned.

This petition is allowed. No costs. aannc ee!!

________ MVR,J nuu t t

Second Appeal No.146 of 2020 www.n. eeaa

Heard learned counsel for the appellant. Considering the decrees and judgments of the trial Court as well as the first appellate Court since the www Crr

following substantial questions of law arise for FF C

determination in this second appeal, Admit:

1. Whether the judgment of the first appellate Court is vitiated in failing to follow Order XLI Rule 31 of C.P.C?

PPDD

2. Whether appreciation of evidence by both the Courts below adduced by the appellant including Ex.A.1 is proper?

Issue notice to the respondents to submit arguments in respect of the above substantisl questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., Air 2019 SC 3027 followed).

List during the last week of September 2021.

________ MVR,J vasu