Gidijala Rama Rao vs Mohammed Siddique
2021 Latest Caselaw 2466 AP

          HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

  MAIN CASE: SECOND APPEAL No.826 of 2019

                                     PROCEEDING SHEET

  Sl.     Date                                 ORDER                                 OFFICE
  No.                                                                                 NOTE

   2.   19.7.2021   MVR,J
                                Second Appeal No.826 of 2019

                           Heard Sri V.Padmanabha Rao, learned
                    counsel for the appellant and Sri Rayaprolu
                    Srikanth, learned counsel for the respndents.




                                    ll
                               riraia
                    Having regard to the decrees and judgments of the
                    trial Court as well as the first appellate Court since
                    the following substantial questions of law arise for
                    determination in this second appeal, Admit:

                         cmom TT
                            1.

Whether the determination of the lease is in accordance with law? cee.c.o 77

2. Whether there is justification to award interest at 24% per annum on the arrears of rent from aannc ee!!

the date of filing of the suit till the date of the decree and if exercise of discretion in this nuu t t

regard by both the Courts below is legally www.n. eeaa

sustainable?

List during the 1st week of October 2021. www Crr

________ FF C

MVR,J I.A.No.1 of 2019 Heard.

Since it is admitted position that delivery PPDD

warrant was issued in E.P. No.35 of 2021 in Note:

Dispatch O.S.No.634 of 2008, there shall be interim stay of order copy by all further proceedings including delivery of tomorrow (By order) possession, until further orders, subject to the vasu

petitioner depositing costs awarded by the trial Court, within four weeks from now.

________ MVR,J vasu