Talari Satyanarayana vs Talari Vana Kameswaramma
2021 Latest Caselaw 2512 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: S.A.No.164 of 2021
                                PROCEEDING SHEET
Sl.   Date                                  ORDER                              OFFICE
No.                                                                             NOTE
05 20.07.2021 MVR,J
                                      S.A.No.164 of 2021

                        Heard   Sri    P.R.K.Amarandra     Kumar,   learned
                counsel for the appellant. Upon considering the decrees
                and judgments of the trial Court and 1st appellate Court,
                since    this   matter      requires   consideration     and
                determination on the following questions of law, ADMIT.
                   1. Whether cancellation of gift deed-Ex.A1 by Ex.A4
                        is against Section 126 of the Transfer of Property
                        Act?
                   2. Whether the appellate Court is justified in
                        reversing the decree and judgment of the trial
                        Court upon re-appreciation of the material and
                        evidence?
                        Notice to respondents.

List during the 2nd week of September, 2021.

_____ MVR,J

I.A.No.1 of 2021

List along with the appeal.

_____ MVR,J RR