Jannu Chalapathi Rao Died vs K. Ramesh
2021 Latest Caselaw 2429 AP

          HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

  MAIN CASE: SECOND APPEAL No.469 of 2019

                                 PROCEEDING SHEET

  Sl.     Date                              ORDER                               OFFICE
  No.                                                                            NOTE

   2.   14.7.2021   MVR,J
                                Second Appeal No.469 of 2019

                          Heard Sri V.S.R. Anjaneyulu, learned counsel
                    for the appellants. Considering the decrees and
                    judgments of the trial Court as well as the first




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                               riraia
                    appellate Court since the following substantial
                    question of law arises for determination in this
                    second appeal, Admit:


                         cmom TT
                          Whether appreciation of the Courts below of Ex.A.1,
                          when held to be true document, considering its
                          effect is proper, and the appreciation of the other
                   cee.c.o 77
                          material on record is perverse?

                          Issue notice to the respondent to submit

aannc ee!!

arguments in respect of the above substantisl question of law (Arulmighu Nellukadai Mariamman nuu t t

Tirukkoil vs. Tamilarasi (dead) by LRs., Air 2019 SC www.n. eeaa

3027 followed).

List during the 3rd week of September 2021. www Crr FF C

________ MVR,J I.A.No.2 of 2019 Notice to the respondent. Personal notice is permitted.

PPDD

List during 3rd week of September, 2021.

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