Jannu Nancharamma, vs Konakalla Yogeswara Rao
2021 Latest Caselaw 2448 AP

          HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

  MAIN CASE: SECOND APPEAL No.461 of 2017

                                 PROCEEDING SHEET

  Sl.     Date                              ORDER                                 OFFICE
  No.                                                                              NOTE

   2.   16.7.2021   MVR,J
                              Second Appeal No.461 of 2017

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




                                    ll
                               riraia
                    appellate Court since the following substantial
                    questions of law arise for determination in this
                    second appeal, Admit:


                         cmom TT
                          1. Whether the finding of the Courts below that
                             Ex.A.1 dated 04.6.2001 is a genuine document
                             and the respondent No.1/plaintiff is entitled

cee.c.o 77 for the relief of specific performance of contract of sale is correct and is in accordance with law?

aannc ee!!

2. Whether the respondent No.1/plaintiff is ready nuu t t

and willing to perform his part of the contract www.n. eeaa

at all material times, though he filed the suit after a lapse of more than 1 year 3 months from the date of the receipt of Exs.A.10 and A.11 reply notices to Ex.A.7 notice, taking the www Crr

plea of fabrication of Ex.A.1 agreement of sale? FF C

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 PPDD

3027 followed).

List during the last week of September 2021.

________ MVR,J vasu