P Venkata Subbaiah vs M Sanjeeva Raju
2021 Latest Caselaw 2660 AP

                       HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.99 of 2019
                                            PROCEEDING SHEET

Sl.       Date                                      ORDER                                    OFFICE
No.                                                                                           NOTE
15.    27.07.2021   MVR,J                                                                   Tr. to I-O
                                               S.A.No.99 of 2019                              folder
                                                                                             before
                            Heard Sri V.Nitesh, learned counsel for the appellant and Sri   correctio
                                                                                            ns if any.
                    G.Ramachandra Reddy, learned counsel for Sri A.S.S.Reddy,
                                                                                            Pl.verify.
                    learned counsel for the respondent.

Upon consideration of the decrees and judgments of the trial Court as well as the 1st appellate Court, since the following substantial question of law arises for determination in the second appeal, ADMIT.

"Whether the findings of the Courts below directing the respondent to pay the market value prevalent as in the year 2006 even after declaring the right and title of the appellant and not ordering for redelivery of possession is correct?"

Issue notice to the respondent to submit arguments in respect of above substantial question of law(Arulmighu Nellukadai Mariamman Tirukkoil v. Tamilarasi(dead) by Lrs. (AIR 2019 SC 3027) followed).

List the matter during the third week of October, 2021.

______ MVR,J Pab