Maddina Subbamma vs Maddina Sreenivasulu
2021 Latest Caselaw 2541 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: S.A.No.611 of 2019
                                 PROCEEDING SHEET
Sl.   Date                                 ORDER                                 OFFICE
No.                                                                               NOTE
02 22.07.2021 MVR,J
                                    S.A.No.611 of 2019

                        Heard Sri P. Nagendra Reddy, learned counsel for
                the appellants. 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 the Courts can declare the title of the
                        plaintiff when the registered document relied on
                        by the plaintiff is cancelled?
                   2. Whether the judgment of the appellate court is
                        vitiated in failing to follow Order-41, Rule-31
                        CPC?
                        Notice to respondent.

List during the 1st week of October, 2021.

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

List along with the appeal.

_____ MVR,J RR