Mudireddy Srinivasulu Reddy vs Smt. Mamilla Venkata Subbamma
2021 Latest Caselaw 2652 AP

Citation : 2021 Latest Caselaw 2652 AP
Judgement Date : 27 July, 2021

Andhra Pradesh High Court - Amravati

Mudireddy Srinivasulu Reddy vs Smt. Mamilla Venkata Subbamma on 27 July, 2021

Bench: M.Venkata Ramana

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.583 of 2018
                                      PROCEEDING SHEET
Sl.      Date                                    ORDER                               OFFICE
No.                                                                                   NOTE
21.   27.07.2021   MVR,J                                                             Tr. to I-
                                           S.A.No.583 of 2019                        O folder
                                                                                      before
                           Heard Sri Chetluru Sreenivas, learned counsel for the     correcti
                                                                                      ons if
                   appellants and Sri Kodanda Rami Reddy, learned counsel for
                                                                                       any.
                   the respondents.                                                  Pl.verify
                                                                                         .

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 a suit for permanent injunction can be decreed in spite of suppression of material facts by the plaintiff that there was a compromise decree in a partition suit vide O.S.No.7 of 1951?

2. Whether the lower appellate Court is correct in granting the decree for permanent injunction though the plaintiff did not prove the alleged possession and interference in the suit schedule property?

3. Whether the lower appellate Court has properly appreciated material and evidence available on record?

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 along with I.A.

______ MVR,J Pab