Douglas Memorial Childrens Fhome ... vs Godi Samuel
2021 Latest Caselaw 2692 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.323 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                  ORDER                                OFFICE
No.                                                                                  NOTE
1     28.07.2021   MVR,J                                                            Tr. to I-O
                                                                                      folder
                                                                                     before
                                        S.A.No.323 of 2021                         corrections
                                                                                     if any.
                                                                                    Pl.verify.
                           Heard Sri Taddi Nageswara Rao, learned counsel for
                   the appellant.
                           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 the Courts below acted legally in
                                dismissing the suit even though the Ex.A1
                                document clearly shows that the father of the
                                plaintiff was appointed as an Administrator to
                                the plaint schedule property during his lifetime
                                and also his family members have been in
                                continuous possession and enjoyment and which
                                was not disputed by the defendant?
                             2. Whether the reasoning of the lower appellate
                                Court in confirming the judgment of the trial
                                Court is legally sustainable and is based on
                                proper appreciation of evidence on record?
                     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 last week of September, 2021 along with I.A.

______ MVR,J Pab