Gunda Krishna Kumari, vs M/S Veera Brahmendra ...
2021 Latest Caselaw 2585 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: S.A.No.132 of 2021
                                      PROCEEDING SHEET
Sl.     Date                                     ORDER                                       OFFICE
No.                                                                                           NOTE
6.    24.07.2021    MVR,J                                                                     Tr. to I-O
                                                                                            folder before
                                         S.A.No. 132 of 2021                                corrections if
                                                                                                 any.
                                                                                              Pl.verify.
                           Heard     Smt.T.V.Sridevi,    learned    counsel     for   the

                    appellant.

                           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 there was compliance with Section 16(c) of

                            the Specific Relief Act mainly in relation to suit

                            contract?

                          2. Whether the suit claim is barred by limitation?

                          3. Whether the effect of Sections 19 and 22 of the

                            Indian     Partnership      Act   has    been       properly

                            appreciated by the Courts below?

                       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 first week of October, 2021.

______ MVR,J Pab