Gajula Sarojamma vs Gowra Kesavulu
2021 Latest Caselaw 2632 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.253 of 2013

                           PROCEEDING SHEET

Sl.     Date                         ORDER                             OFFICE
No.                                                                     NOTE

 8.   26.7.2021 MVR,J
                          Second Appeal No.253 of 2013

                      Heard Sri Karanam Ramesh, learned counsel
               for the appellant and Sri Maheswara Rao Kuncham,
               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 question of law arises for determination in this second appeal, Admit:

Whether a widow of deceased-Hindu has life interest in the property only prior to commencement of the Hindu Succession Act, 1956 and what is the effect of Section 3(2) of the Hindu Women's Right to Property Act, 1937?

List during the 3rd week of September 2021.

________ MVR,J vasu