Sriramdasu Venkata ... vs Thota Kotaiah,
2021 Latest Caselaw 2613 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: S.A.No.301 of 2021
                                      PROCEEDING SHEET
Sl.     Date                                       ORDER                                    OFFICE
No.                                                                                          NOTE
2.    26.07.2021    MVR,J                                                                   Tr. to I-
                                            S.A.No.301 of 2021                                 O
                                                                                             folder
                            Heard learned counsel for the appellants.                        before
                                                                                            correcti
                            Upon consideration of the decrees and judgments
                                                                                             ons if
                    of the trial Court as well as the 1st appellate Court,                    any.
                                                                                            Pl.verif
                    since the following substantial questions of law arise
                                                                                               y.
                    for determination in the second appeal, ADMIT.
                          1. Whether both the Courts below rightly applied
                             the     statutory       presumption     enunciated        in
                             Section 6 of the A.P.Rights in Lands and
                             Pattadar       Passbooks    Act,   1971       in    arriving
                             findings in the lis or not?
                          2. Whether both the Courts below correctly
                             perceived the true purport and intendment of
                             proviso of Section 49 of the Registration Act,
                             1908 and whether it has been applied to the
                             facts    in     the   instant   case,    is    it    legally
                             sustainable or not?
                          3. Whether the 1st appellate Court as a final court
                             of     facts    properly    perceived         the   cogent
                             documentary evidence on record produced by
                             the appellants to substantiate their assertions
                             more so, without formulating the core points
                             for consideration etc. is it in consonance with
                             the well settled legal principle held in V.Manju
                             Nath Rao v. V.Chandra Sekhar and another
                             (2017(15) SCC 309) or not?
                         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 October, 2021.

                                                                                  ______
      26.07.2021                                                                  MVR,J
                    Pab