Adapureddy Rajabulli vs Makireddi Satyavathi
2021 Latest Caselaw 2700 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.319 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                  ORDER                                   OFFICE
No.                                                                                     NOTE
      28.07.2021   MVR,J                                                               Tr. to I-O
                                                                                         folder
                                                                                        before
                                        S.A.No.319 of 2021                            corrections
                                                                                        if any.
                                                                                       Pl.verify.
                           Heard Sri K.Subrahmanyam, 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 1st appellate Court is justified in
                                disbelieving the original Ex.A1, a registered
                                Adoption Deed dated 10.04.1974, in failing to
                                appreciate presumption in its manner?
                             2. Whether the appellate Court is justified in
                                reversing the decree and judgment of the trial
                                Court on reappraisal of the material and
                                evidence and if the judgment of the appellate
                                Court is in tune with Order 41 Rule 31 C.P.C?
                     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