Turpati Janakirao, vs Gorle Satyavathi,
2021 Latest Caselaw 2562 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: S.A.No.452 of 2012
                                       PROCEEDING SHEET
Sl.     Date                                            ORDER                                            OFFICE
No.                                                                                                       NOTE
7.    23.07.2021    MVR,J                                                                                 Tr. to I-O
                                                                                                        folder before
                                            S.A.No.452 of 2011                                          corrections if
                                                                                                             any.
                                                                                                          Pl.verify.
                            Heard     Smt.K.S.G.Padmavati,            learned          counsel    for
                    Smt.R.Annapurna, learned counsel for the appellants.
                            None represented the respondent.

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.

"Whether the 1st appellate Court appreciated application of Section 112 of the Indian Evidence Act, in respect of the alleged relationship between Ramanamma and Narasimha Murthy, in the absence of clear material relating to alleged desertion of st Ramanamma, the company of the 1 defendant?"

Issue notice to the respondent 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 first week of September, 2021.

______ MVR,J Pab