Maddala Chayamma Died vs Maddala Snigdha
2021 Latest Caselaw 2513 AP

               HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: S.A.No.119 of 2020
                                   PROCEEDING SHEET
Sl.     Date                                ORDER                                 OFFICE
No.                                                                                NOTE
16.   20.07.2021 MVR,J                                                             Tr. to I-O
                                                                                 folder before
                                     S.A.No.119 of 2020                          corrections if
                                                                                      any.
                                                                                   Pl.verify.
                        Heard Sri K.V.L.Narasimha Rao, learned counsel for
                 the appellants and Sri K.S.Murthy, learned counsel for the
                 respondents.

Upon consideration of the decrees and judgments of the trial Court as well as the 1st appellate Court, since the following substantial questions of law arise for determination in the second appeal, ADMIT.

1. Whether the Gift Deed is maintainable, when the donee expired prior to the death of donor?

2. Whether the 1st appellate Court strictly complied with Order 41 Rule 31 of C.P.C, while deciding the appeal?

Issue notice to the respondents to submit arguments in respect of above substantial questions of law(Arulmighu Nellukadai Mariamman Tirukkoil v. Tamilarasi(dead) by Lrs. (AIR 2019 SC 3027) followed). List the matter during the third week of September, 2021.

______ MVR,J Pab