Mortha Adinarayanamma vs Devadasu George
2021 Latest Caselaw 2631 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.283 of 2020

                             PROCEEDING SHEET

Sl.     Date                           ORDER                            OFFICE
No.                                                                      NOTE

 4.   26.7.2021 MVR,J
                            Second Appeal No.283 of 2020

                     Heard Sri Surepalli Madhava Rao, learned
               counsel for the appellant and Sri D.V.S.S.N.H.
               Bhujanga    Rao,   learned    counsel   for  the
               respondents. Considering    the   decrees   and

judgments of the trial Court as well as the first appellate Court since the following substantial questions of law arise for determination in this second appeal, Admit:

1. Whether the judgment of the appellate Court is vitiated on account of failure to follow Order XLI Rule 31 of C.P.C.?

2. Whether appreciation of the material by the Courts below to the effect that the plaintiff did not own any property beyond the compound wall is not based on any evidence?

3. Whether the claim of the defendants has any effect on the title claim by the plaintiff?

List during the 3rd week of October 2021.

________ MVR,J I.A.No.1 of 2020 List along with the Second Appeal.

________ MVR,J vasu