Vasipalli Sampurna vs Dega Dayakara Reddy
2021 Latest Caselaw 2699 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.320 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                  ORDER                                   OFFICE
No.                                                                                     NOTE
      28.07.2021   MVR,J                                                               Tr. to I-O
                                                                                         folder
                                                                                        before
                                        S.A.No.320 of 2021                            corrections
                                                                                        if any.
                                                                                       Pl.verify.
                           Heard Sri Akula Venkateswarlu, learned counsel for
                   the appellants.
                           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 appreciation of evidence in respect of
                                possession of the property in dispute by the 1st
                                appellate Court and in confirming the decree
                                and judgment of the trial Court is proper?
                             2. Whether the material on record suggested that
                                by the date of the suit in a claim for partition,
                                the    defendants   were    in   possession     and
                                enjoyment of the property in dispute and if this
                                question is not properly appreciated?
                     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 last week of September, 2021 along with I.A.

______ MVR,J Pab